PRADEEP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court under Sec. 438 of Cr.P.C. seeking pre-arrest bail in C.C.No.328/2020 on the file of the V JMFC, Mysuru for the offence under Sec. 397 of IPC.

(2.) Heard the arguments of Sri P.Rudrappa, learned counsel for the petitioner and learned HCGP for the respondent. Perused the records.

(3.) The petitioner is facing the trial for the charge under Sec. 397 of IPC. He was granted bailed at the earlier stage and thereafter, he remained absent before the trial Court and for this reason, non-bailable warrant was issued. Now he came before this Court for pre-arrest bail.