SYED JUNAYID Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State.

(2.) The petitioner came to be arrested on 18/9/2012, in connection with a case registered in Crime No.501/2012 of Bidadi Police Station, for offences punishable under Sec. 394 of IPC. The said case is registered against accused Nos.1 to 3. The petitioner is arraigned as accused No.1. He was enlarged on bail by the Court of District and Sessions Judge, Ramanagara, by order dtd. 8/2/2013, in Crl.Misc.No.80/2013, imposing conditions. Subsequently, petitioner failed to appear before the trial Court and therefore warrants were issued and proclamation was also ordered.

(3.) It is submitted by the learned counsel for petitioner that the petitioner was regularly attending the Court proceedings and thereafter, there was some miscommunication and further, due to the intervention of Covid-19 Pandemic, petitioner lost track of the case and could not appear before the trial Court. He submits that henceforth, petitioner will appear before trial Court on every day of hearing.