VARAVARA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner calls in question an order dtd. 11/2/2022, passed in S.C.No.5019/2019 by the IV Additional Sessions Judge, Tumakuru, rejecting the application filed under Sec. 70(2) of Cr.P.C. with regard to warrant of arrest.

(2.) Learned counsel for the petitioner submits that the petitioner is out on bail being granted by the High Court of Bombay and the conditions of the bail reads as follows:

(3.) Learned State Public Prosecutor - II who represents respondent No.1 - State submits that the petitioner is required in the Sessions Case No.5019/2019 at Madhugiri Court, Tumkuru and there are grave allegations against him. His absence has resulted in issuance of non-bailable warrant. He would further submit that a necessary application before the High Court of Bombay or National Investigation Agency Court, seeking relaxation of the bail conditions with regard to the petitioner not leaving the jurisdiction of National Investigation Agency Court at Bombay would be sought, only to face the trial in S.C.No.5019/2019. He further undertakes that the petitioner would not be arrested till such an application is filed before the High Court of Bombay or NIA Court and suitable orders of such relaxation is passed.