AGAS MOHAMMED KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The documents produced by the learned counsel for the petitioner disclose that the learned Magistrate of Chincholi vide order dtd. 17/5/2021 has already granted temporary/interim bail to the present petitioner. Hence, the petitioner is already on bail. When the petitioner is already on bail, question of considering the present bail petition does not arise at all. Though this event has happened subsequently, the present petitioner cannot continue the present bail petition before this Court at this stage.

(3.) In view of the interim bail granted to the present petitioner by the trial Court subsequent to filing of this petition, the present petition is dismissed as it has become infructuous. However, the petitioner is at liberty to move for fresh bail petition, if in the event of his interim bail order being recalled or cancelled.