RAVICHANDRA @ KAT RAVI S/O LATE SHANMUGAM Vs. STATE BY MAHALAKSHMI POLICE STATION REPRESENTED BY THE STATE PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by the Petitioner who is said to be accused No. 1 in Cr. No. 513/91 in respect of an offence punishable under Section 392 of IPC.

(2.) SUBMISSION of the Petitioner's Counsel is that, the other accused persons have been acquitted by the trial court in S.C. No. 677/99 on 08.03.2002 and the acquittal was on account of the prosecution failing to place any evidence against the accused persons. Second submission made is that, this Petitioner was in custody for more than three years and during that time, he was produced before the trial court and no body warrant was issued to secure him before the trial court and it is only after the acquittal of the other accused persons in the above said Sessions Case, efforts are being made to issue body warrant against the Petitioner, which in fact had been issued on 23.07.2010.

(3.) IN the result, petition is allowed and bail is granted to the Petitioner, subject to the following conditions: