GOPI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this petition filed under Section 439 of Cr.P.C., the petitioner, who has been arraigned as Accused No.3 in S.C. No.801/2010 before the Fast Track Court-VI, Bangalore City, has sought for the relief of bail on medical grounds.

(2.) THE petitioner along with other accused persons have been chargesheeted for the offences punishable under Sections 364, 365, 302, 201 r/w. 120(B) of IPC. THE earlier applications filed by the petitioner for grant of bail came to be rejected. THE case before the trial Court is reported to be at the stage of hearing before charge.

(3.) HAVING regard to the facts and circumstances of the case and the nature of treatment being given to the petitioner, I find no grounds to grant bail to the petitioner on medical grounds. The disease from which he appears to be suffering does not require treatment in Super Speciality Hospital. Therefore, the petitioner has not made out any grounds for grant of bail. Hence, the petition is rejected.