(1.) The petitioner is before this Court seeking for the following reliefs:
(2.) The petitioner is accused No.18 in CC 872/2018 pending on the file of the Prl. City Civil and Sessions Judge and Special Judge for Karnataka Control and Organised Crime Act at Bengaluru.
(3.) FIR in Crime No.221/2017 was registered with the Rajarajeshwari Nagar Police station, Bengaluru as regards the murder of one Gowri Lankesh. He was arrested on 9/1/2020 and remanded to judicial custody on 27/1/2020. The petitioner on 4/5/2020 filed an application under subsec. (2) of Sec. 167 of Cr.P.C. seeking for statutory/default bail. Without passing any orders on the said application, the Special Court remanded the petitioner to judicial custody on 12/5/2020. It is challenging the said order, the petitioner is before this Court.
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