SANTHOSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) Charge sheet is filed against accused Nos.1 to 4 for the offence punishable under Sec. 120B , 302 , 201 r/w 34 of IPC in connection with Crime No.139/2017 of Pulakeshinagar Police Station, Bengaluru City. Petitioner is arraigned as accused No.3.

(3.) The material on record reveal that initially the petitioner was enlarged on bail by this Court in Criminal Petition No.689/2018. Thereafter he absconded and he was secured under body warrant. His application seeking bail was rejected by the Sessions Court. However, some indulgence was shown to him and he was granted bail by this Court in criminal petition No.2898/2020. Thereafter, once again he absconded and secured under NBW and his bail petition was rejected by the Sessions Court vide order dtd. 4/11/2022.