VIJAY KUMAR Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has approached this Court for grant of bail having been arrested and charge sheeted for an offence punishable under Section 399 of IPC.

(2.) THE petitioner was granted bail earlier and was appearing in the sessions case. He jumped bail in the year 2005. As he did not appear, case was split up and non -bailable warrant was issued. On the basis of the said warrant, he was arrested in the year 2014 and was produced before the Court in the trial. Thereafter, he moved an application for bail. His request was rejected and therefore, he has approached this Court for grant of bail.

(3.) THE contention of the learned counsel for the petitioner is that the petitioner is a married person having minor children and has been in custody since more than one month and that petitioner is ready and willing to abide by any of the conditions that may be imposed by this Court for his release on bail. She also submits that accused Nos. 1 to 3 have been acquitted in pursuance of the trial held in S.C. No. 54/2005 and as there is no material against the petitioner for the said offence, she seeks bail and submits that the petitioner is even willing to offer money security.