KONCHAR SAFWAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard on the bail petition.

(2.) It is submitted by Sri. Lethif B., learned counsel appearing for the petitioner that the petitioner/accused No.2 had already obtained bail in Crl.Misc.No.182/2020 in the file of VI Addl. District & Sessions Judge, D.K., Mangaluru. Thereafter, he had not appeared before the Court regularly. Therefore, NBW was issued on 13/2/2023. Thereafter, accused was arrested and remanded to judicial custody. The petitioner has filed an application under Sec. 439 of Cr.P.C. before the VI Addl. District & Sessions Judge, D.K., Mangaluru in Crl.Misc.No.178/2023, same was rejected. Hence, the petitioner has filed this bail petition.

(3.) A perusal of the order passed by the Court of VI Addl. District and Sessions Judge, D.K., Mangaluru in Crl.Misc.No.182/2020 dtd. 21/7/2020, the learned Sessions Judge had granted bail to the petitioner. Thereafter, the petitioner has not complied the conditions imposed at the time of granting bail. Therefore, NBW was issued against the petitioner and he was arrested under non-bailable warrant and produced before the Court. After remand of the petitioner, he filed an application before the Court of VI Addl. District and Sessions Judge, D.K., Mangaluru in Crl.Misc.No.178/2023. The same was dismissed by the said Court on 18/3/2023.