MAHADEV BASAPPA GUDDODAGI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government pleader.

(2.) THE petitioner is the accused in a case involving the murder of one Mahesh Patil. Though the petitioner was granted bail by the Court below it was a conditional bail whereby he was required to surrender before the Court below after three months. However, on medical grounds, the petitioner ™s bail was extended by a further period again on a similar condition. It is in this background that the petitioner is before this Court.

(3.) THE learned Government pleader, on the other hand, points out that the involvement of the petitioner is not in much doubt in the commission of the offence. The unfortunate circumstance that he is suffering from a disease does not entitle him to special treatment. The petitioner could very well approach the Court below and seek appropriate relief in the event he does require treatment often. There is no impediment in this regard. The Court below has not refused any such request as is evident from the material produced by the petitioner himself and, therefore, would submit that there is no warrant for interference by this Court.