UTTAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.3, who is sought to be prosecuted for the offences punishable under Ss. 365, 397 of IPC, has filed this petition under Sec. 439 of Cr.PC to enlarge him on bail.

(2.) Heard the learned counsel for the petitioner - accused No.3 and the learned High Court Government Pleader for the respondent - State.

(3.) The petitioner - accused No.3 was granted regular bail by the learned Sessions Judge subject to certain terms and conditions and one of the conditions was that, the accused No.3 was required to appear before the Trial Court as and when required. Since he absconded, the committal Court split up the case against the accused Nos.3 and others. The petitioner - accused No.3 having absconded, the Trial Court issued non- bailable warrant, and the same was executed. The application filed by the accused No.3 to enlarge him on bail has been rejected by the learned Sessions Judge.