DINESH Vs. STATE

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned High Court Government Pleader for the State and perused the records.

(2.) THE respondent -Kengeri Police have submitted a charge sheet against this petitioner and others for the offences punishable under Sections 307, 120 -B r/w 149 of I.P.C. and also under Sections 3 and 25 of the Arms Act.

(3.) LOOKING to the above said circumstances, the other accused persons have already been released on bail and accused No. 1 is dead. Under the above said circumstances, merely because this accused was absconding for some time nevertheless he was arrested and he has been lagging in jail since 2011. Already more than three years have been elapsed from the date of his arrest and the documents also does not disclose that the trial has already been commenced. The trial also may take sufficient time.