HANUMAN C.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.4 under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.63/2020 registered by Ramanagara Rural Police Station, for the offences punishable under Ss. 143 , 147 , 302 , 148 , 120(B) read with Sec. 149 of IPC.

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

(3.) The case of prosecution is that the petitioner was accused and he was arrested and released on bail in Criminal Petition No.4577/2020 on 25/9/2020. Learned counsel for the petitioner submitted that the petitioner remained absent for one day and NBW was issued and when he appeared, he was taken to custody. The learned counsel also submits that in spite of filing exemption petition, the Sessions Court rejected the petition and issued NBW and later, it was executed. The learned counsel has produced medical records in respect of the petitioner for having taken treatment in Kidwai Memorial Institute of Oncology. Therefore, by imposing certain conditions, if the petitioner is released on bail, no prejudice would be caused to the case of prosecution.