RAMEEZ RAZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned HCGP takes notice for respondent-State. Office objections are hereby overruled. This criminal petition is filed by petitioner/accused No.1 under Sec. 482 of Cr.P.C. for setting aside the order dtd. 12/12/2022 for issuing NBW for canceling the bail on the same day.

(2.) Heard learned counsel for the petitioner.

(3.) The case of the petitioner is that he is facing trial before the Sessions Court in Spl.C.C.No.93/2022 for the alleged offences punishable under Ss. 354 , 506 , and 384 read with 149 of the IPC and under Ss. 11 and 12 of the POCSO Act. During the trial, he remained absent, and an exemption was filed by the learned counsel for the petitioner. Following that, on 7/12/2022, the petitioner was absent without representation, and on the next date of hearing, 12/12/2022, learned counsel for the petitioner was again absent, and the petitioner remained absent. Therefore, the Trial Court cancelled the bail bond by issuing notice to the surety and NBW against this petitioner.