SUBBEGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners stated that the criminal petition No.102457/2021 was filed by Basavaraju Maccused No.14 and learned Judge of coordinate bench of this Court dismissed the said petition vide order dtd. 31/1/2022. It is stated by learned counsel for the petitioners that though it was filed under Sec. 438 of Code of Criminal Procedure, 1973, the present petition became successive bail. Therefore, in view of circular No.RJ17/2019, dtd. 12/6/2019, issued by this Court, the successive petition is placed before same judge, who has disposed of earlier petition. Accordingly, the petition against petitioner No.2- Basavaraju M, is dismissed as withdrawn with liberty to move before appropriate bench.

(2.) This petition is filed under sec. 439 of the Code of Criminal Procedure, 1973, seeking to enlarge petitioner No.1, who is arraigned as accused No.12, on bail in Crime No.63/2014, registered in Ankola Police Station for the offences punishable under Ss. 420, 468, 477(A) read with Sec. 34 of Indian Penal Code (for short 'IPC') and under Ss. 9 of The Protection of Depositor Interest in Financial Establishment Act 2004, pending on the file of Prl.District and Sessions Judge, U.K.Karwar.

(3.) Heard Shri R.H.Angadi., learned counsel for the petitioner and Smt Girija Hiremath, learned HCGP for respondent-State.