JAMEEL PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In all these three cases, petitioner is the same. He is seeking anticipatory bail in respect of Crime Nos. 102/2005, 65/2005, 66/2005 registered by Sakaleshpura Town/Rural Police, Hassan District for the offences punishable under Sections 272, 273, 304 and 302 read with Section 34 of IPC and Sections 32, 34 and 38A of the Karnataka Excise Act. Though the crime is of the year 2005, the petitioner was absconding and as a result, the case was split up against the petitioner. Now, that the other accused have been acquitted, the petitioner, who was all along watching the proceedings and waiting for conclusion of trial in SC Nos. 187/2005, 186/2005 and 185/2005, has come before this Court seeking for anticipatory bail. Looking at the conduct of the petitioner, I do not find any justification to grant anticipatory bail.