ABDUL RAZAK SIKANDAR MULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner is accused No.2 in Crime No.69/2016 of Kudachi Police Station, registered for the offences punishable under Sections 395 and 120B of the IPC. This is the successive third bail petition filed by the present petitioner for the relief of his enlargement on bail.

(2.) The Summary of the case of the prosecution is that;

(3.) Learned counsel for the petitioner in his argument submitted that the accused is in judicial custody for nearly five years and is languishing in jail where no further recovery is required to be made at his instance, as such, the same has resulted in his pretrial punishment. He further submits that the petitioner has got no criminal antecedents and due to corona pandemic, the matter in the trial Court is also not showing progress and as such, by imposing any stringent conditions, the petitioner be enlarged on bail.