MAYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.2 under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.177/2019 (S.C. No.372/2019) registered by Tavarekere Police Station, for the offences punishable under Sec. 302 read with Sec. 34 of IPC.

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

(3.) The case of petitioner is that he was released on bail in Criminal Misc. No.1090/2019 on 4/9/2019. Subsequently, he had not appeared before the Court due to affecting Covid-19 to the family members and remained absent from 18/2/2021 and hence, NBW was issued against him. Thereafter, he appeared before the Court on 16/11/2021 and he was remanded to judicial custody. The petitioner approached the Sessions Judge for bail, which came to be rejected. Hence, he is before this Court.