COMANDURU PARTHASARATHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, in the subject petition, seeks to quash the order dtd. 29/1/2022 passed by the IV Additional Chief Metropolitan Magistrate, Bengaluru in C.C.No.2423 of 2022 arising out of Crime No.82 of 2021 and has consequently sought enlargement on bail in connection with the aforesaid crime which has been registered under Ss. 107, 424, 427, 34, 418, 421, 403, 406, 409, 411, 413, 414, 420, 468, 120, 120(A), 378, 405, 410, 415, 425, 463, 464 and 117 of the Indian Penal Code.

(2.) Heard Sri.Sandesh Chouta, learned counsel for petitioner and Sri.B.J.Rohith, learned High Court Government Pleader for respondent.

(3.) Sans unnecessary details, facts, in brief, germane for consideration of the issue in the lis are as follows: A crime in Crime No.82 of 2021 is registered by the Seshadripuram Police Station against the petitioner and several others for afore-quoted offences. In furtherance of the crime a body warrant and escort memo was issued against the petitioner who was in custody of WCO team-12 of the Central Crime Station (CCS) in Crime No.142 of 2021 at Hyderabad, in a different crime. The said body warrant was issued for production of the petitioner on or before 22/9/2021 before the IV Additional Chief Metropolitan Magistrate at Bengaluru in connection with registration of the aforesaid crime. On 5/10/2021 the body warrant and escort memo was re-issued with a direction to produce the petitioner before the Court on or before 25/10/2021. The body warrant was executed in terms of the order of the Court on 20/10/2021 against the petitioner at Central Prison, Hyderabad and was produced before the Court at Bangalore in connection with Crime No.82 of 2021 on 21/10/2021 on the basis of the aforesaid body warrant so issued. On the very day, the petitioner was taken into custody and remanded to police custody in terms of the order passed by the Court.