SHAMEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C., for granting bail in S.C.No.172/2019 for the offences punishable under Ss. 143, 147, 148, 341, 323, 324, 427, 506, 307 read with Sec. 149 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that the Mulki Police, Mangalore, Dakshina Kannada District registered a case against the petitioner in Crime No.143/2013 and the petitioner has been arrested and subsequently, he was released on bail by the Court. Later the petitioner said to have not appeared before the Court, therefore, the case in S.C.No.87/2014 has ordered to spilt up against this petitioner and accused No.2 and subsequently, numbered as S.C.No.172/2019. The further case of the petitioner is that S.C.No.87/2014 as against accused Nos.3 to 7 were ended in acquittal. The petitioner is said to have arrested by the Police on 25.06.2020 in Crime No.21/2020 registered by the Panambur Police ad he is said to be arrested and granted bail by this Court in Crl.P.No.6480/2020 dated 11.01.2021 but he was not released, subsequently, NBW has been issued against this petitioner and later came to know that he is in custody in Crime No.21/2020. Therefore, body warrant has been issued and later on 28.04.2021, he was secured by the Court through body warrant and remanded to judicial custody. The petitioner approached the learned Sessions Judge for granting bail which came to be rejected. Hence, this petition.