KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.5533/2020 has been preferred by petitioner-accused No.1 and Criminal Petition No.5537/2020 has been preferred by petitioner-accused No.3 under Section 438 of Cr.P.C. to release them on anticipatory bail in Crime No.237/2016 of Kollegala Rural Police Station, for the offences punishable under Sections 323, 341, 354B, 326, 307, 504, 506 r/w Section 34 of IPC (pending on the file of Additional District and Sessions Judge, Kollegal in S.C.Nos.5155/2017 and 5034/2017).

(2.) I have heard the learned counsel Sri. M.R.Nanjunda Gouda for petitioner-accused Nos.1 and 3 and the learned High Court Government Pleader Sri.R.D.Renukaradhya for the respondent-State.

(3.) It is the submission of the learned counsel for the petitioners-accused that they have already been enlarged on bail by the trial Court. But when the matter has been posted for evidence, neither the petitioners nor the counsel appeared before the Court, therefore, non-bailable warrant and proclamation has been issued as against the petitioners-accused Nos.1 and 3.