M.R. MANJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in S.C.No.1653/2021 (Crime No.655/2010) of Vijayanagar Police Station, Bengaluru City, for the offences punishable under Ss. 143 , 144 , 147 , 148 , 307 read with 149 of IPC .

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

(3.) The factual matrix of the case of the prosecution is that this petitioner who has been arraigned as accused No.1 was on bail and subsequently he did not appear before the Trial Court and he was arrested in connection with other case and he was secured by issuing body warrant. Hence, he could not appear before the Trial Court.