S .BASAVANAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner- complainant, for cancellation of the order dated 11.07.2019 in Special Case No.11/2016, passed by the I Addl. District and Special Judge, Ballari, granting bail to the accused-respondent No.2 and to direct the police to arrest the accused- respondent No.2.

(2.) The facts leading to the petition are that the learned Special Judge, Ballari, had granted regular bail to the accused-respondent No.2 as per order dated 11.07.2019. After granting bail, the accused-respondent No.2 is threatening the prosecution witnesses with dire consequences. The Hon'ble High Court had rejected the bail petition of the accused-respondent No.2, vide order dated 05.10.2016, observing that there is no merit in the case and the prosecution has prima facie case against the accused. But, subsequently the Sessions Court has granted bail without considering the order passed by the Hon'ble High Court.

(3.) Heard the learned counsel for the petitioner-complainant and the learned counsel for the accused-respondent No.2. Perused the records.