RAVI M. V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. by the petitioner seeking anticipatory bail in C.C.No.1403/2019 on the file of the Principal Civil Judge and JMFC, Kanakapura for the offences punishable under Ss. 11, 12, 14, 32, 38(A), 43, 43(A) of Karnataka Excise Act.

(2.) Heard Sri K.Shridhara, learned counsel for the petitioner and also learned HCGP for the respondent. Perused the records.

(3.) It is the contention of the learned counsel for the petitioner that absconding charge sheet filed against the petitioner. No summons was served, non-bailable warrant is issued against him. If the petitioner goes before the Court seeking recall of non-bailable warrant, he will be taken to custody. It is further contended that the petitioner was previous owner of the vehicle involved in this case. Hence, he has a good case to plead before the trial Court.