MALLIKARJUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed under Sec. 439 of Cr.P.C by accused No.1 seeking grant of bail in Crime No.95/2019 of Dharwad Sub-Urban Police Station pending in S.C.No.79/2022.

(2.) After hearing for some time, a memo came to be filed. Memo is placed on record, which reads as under:

(3.) The accused No.1 -petitioner having jumped the bail granted by this Court in Crl.P.No.101279/2020, and remained absent and split up case registered against him in S.C.No.79/2022. Taking note of grant of bail earlier and also having regard to the fact that the petitioner is ready to pay the bond amount in a sum of Rs.1,00,000.00 in 03 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.1,00,000.00 which was a condition imposed to the petitioner while admitting bail on earlier occasion.