VINODAHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.14 in C.C.No.91/2022 pending before the Court of Principal Senior Civil Judge and CJM at Ramanagara, arising out of Crime No.185/2016 registered by Ramanagara Rural Police Station, Ramanagara, for the offences punishable under Ss. 143, 144, 147, 148, 120(B), 307 read with Sec. 149 of IPC, is before this Court seeking regular bail.

(2.) On the complaint of one Sri.B.H.Shankar dtd. 5/6/2016, FIR in Crime No.185/2016 was registered by Ramanagara Rural Police Station, Ramanagara for the offences punishable under Ss. 143, 144, 147, 148 , 120B, 307 read with Sec. 149 of IPC as against one Ambode Allias Chandu and 12 others. Petitioner was arrested in the said case during the course of investigation and was arraigned as accused No.11 initially. After completion of investigation, charge sheet was filed on 8/10/2017 for the aforesaid offences and in the charge sheet, the petitioner is arraigned as accused No.14. He was granted regular bail by the Court of I Additional District and Sessions Judge, Ramanagara in Criminal Miscellaneous No.477/2016 by order dtd. 6/8/2016.

(3.) It appears that subsequently, the petitioner/accused No.14 had absented himself before the committal Court and therefore, Non Bailable Warrant was issued against him. On 23/6/2023, the petitioner allegedly voluntarily surrendered before the committal Court and filed application seeking regular bail before the Court of III Additional District and Sessions Judge in Criminal Miscellaneous No.540/2023. The same was dismissed on 12/7/2023. It is under these circumstances, the petitioner is before this court.