ARUN KRISHNA SAIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner was charge sheeted for the offences punishable under Sections 120B, 379, 411 r/w 34 and 35 of IPC in C.C. No. 105/2014.

(2.) The petitioner submitted that he had filed a petition under Section 439 of Cr.P.C., the same was allowed and bail was granted by order dated 06.12.2014. When he has transmitted copy to the Superintendent, Central Prison, Bangalore, an endorsement dated 19.12.2014 was issued stating that there are body warrant orders against the petitioner issued in other cases namely, Spl.C.C. Nos. 11/2014, 15/2014, 37/2014, 38/2014, 53/2014 and 54/2014. Hence, the benefit of bail order was denied for the said reasons. The same has been challenged in this habeas corpus petition.

(3.) Learned senior counsel for the petitioner submits that after examining the cases referred at Annexure-E dated 19.12.2014 issued by the Superintendent, Central Prison, there are no such body warrants have been issued in the said cases. On the submission made by the learned Government Advocate, he made application for recalling the body warrants and said cases have been adjourned to next date without assigning any reasons.