ABRAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.4 under Sec. 439 of Cr.P.C. for granting bail in SC No.107/2018 pending on the file of the Principal District and Sessions Judge, Tumakuru, for the offence punishable under Sec. 397 of IPC.

(2.) The case of the petitioner-accused is that he was granted bail by the Trial Court. Later, the petitioner was arrested by the Sessions Court and the petitioner appeared before the Sessions Judge and the trial has begun. On that day, he remained absent. Exemption petition was filed which came to be allowed. Subsequently, NBW was issued and during the lock-down period, he was taken into custody by executing the NBW. The petitioner is ready to abide by the conditions that may be imposed by this Court. Hence, prayed for grant of bail.

(3.) Per contra, learned High Court Government Pleader objected the bail petition.