SAMEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.2 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.192/2013 (S.C.NO.173/2019) of Konaje Police Station, Mangalore, pending on the file of VI additional District and Session Judge, D.K. Mangalore, registered for the offences punishable under Ss. 143, 147, 148, 120(B), 341, 323, 326, 354, 354(B), 364(A), 384, 376(D), 395, 342, 307, 506, 201 R/W 149 OF IPC (for short 'IPC') and Sec.66(E) of I.T Act, on the basis of the first information lodged by the Konaje Police Station.

(2.) Heard Sri Sri.Lethif B., learned Counsel for the petitioner and Sri.H.S.Shankar, learned Counsel for the respondent - State. Perused the materials placed on record.

(3.) Learned counsel for the petitioner submitted that the petitioner has been arrayed as accused No.2. He is innocent and has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. Initially, he was arrested on 21/12/2013, after filing of the charge sheet during the year 2014, he has been enlarged on bail and he attend the Court till June 2019. However, he did not attend the Court and thereafter, NBW was issued and he was arrested once again on 16/7/2020. Since then he is in judicial custody. Petitioner is not required to be detained in custody for any purpose except to ensure his presence before the trial Court. Petitioner undertakes to attend and appear before the trial Court on all the dates of hearing and he will abide by all reasonable conditions that may be imposed by this Court.