RANGADHAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed under Sec. 439 of Cr.PC., with the following prayer:

(2.) After hearing for some time, a Memo came to be filed. Memo is placed on record, which reads as under:

(3.) The accused-petitioner having jumped the bail in CC No.810/2019, and remained absent for a period of more than one year three months, the police have registered a fresh case under Sec. 227A IPC against the petitioner. Per se, the offence alleged against the petitioner is simple in nature. Inasmuch as if it is proved, he would be liable for punishment for a period of one year imprisonment. Taking note of these aspects of the matter and also having regard to the fact that the petitioner is ready to pay the bond amount in a sum of Rs.5,000.00 in equal five instalments, this court is of the considered opinion that the bail request of the petitioner can be allowed by directing him to pay the bond amount in a sum of Rs.25,000.00 which was a condition imposed to the petitioner while admitting bail on earlier occasion.