JUNED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed under Sec. 439 of Cr.PC.

(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 granted in C.C. No.1585/2018, and remained absent. Per-se, the offence alleged against the petitioner is not simple in nature. 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.25,000.00 in equal installments, 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.