NATARAJAN SRINIVASAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.7 under Sec. 439 of Cr.P.C., for granting bail in S.C.no.803/2008 in CrimeNo.103/2007 (C.C.NO.29475/ 2007) registered by Kempegowda Nagar Police Station, pending on the file of Additional Sessions Judge and Presiding Officer Fast Track Court-12, Bengaluru for the offences punishable under Sec. 302 read with 34 of Indian Penal Code .

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent- State.

(3.) The case of the prosecution is that on the complaint of one Srinivas, Police registered a case against three accused persons, later the accused said to be arrested by the Police and he was released on bail. After releasing on bail, he remained absconding and was secured by way of NBW only on 19/4/2022. For last 15 years he was absconding. His bail petition came to be rejected by the Sessions Court and hence he is before this Court.