V. MUNIRAJU Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the appellant 'accused No.10 praying to set aside the order dtd. 26/9/2024 passed in Spl.C.No.93/2018 by the Principal District and Session Judge/Special Judge, Udupi, whereunder bail application of this appellant 'accused No.10 sought in respect of crime No.23/2015 of Udupi Town Police Station for offences punishable under Ss. 406, 420, 120-B read with Sec. 149 of Indian Penal Code (Hereinafter referred to as 'IPC' for brevity) and Sec. 9 of the Karnataka Protection of Interest of Depositors in Financial Establishment Act (Hereinafter referred to as 'KPIDFE Act' for brevity) came to be rejected.

(2.) Heard learned counsel for the appellant' accused No.10 and learned High Court Government Pleader for respondent -State.

(3.) Learned counsel for the appellant 'accused No.10 would contend that the appellant has been granted anticipatory bail in Crl.Misc.No.86/2018 by order dtd. 22/3/2018 by the Principal District and Sessions Judge, Udupi and he has complied conditions. Thereafter, he has not served with summons and therefore, he could not appear before the Special Court in Special Case. The appellant 'accused No.10 undertakes to appear before the Special Court on all dates of hearing. The appellant ' accused No.10's bail application has been rejected only on the ground that other accused has failed to appear and if he is released on bail it is not possible to secure other accused. Learned counsel for the appellant 'accused No.10 submits that he is only agent in Mytri Plantation. The reasons assigned by the trial Court for rejecting bail is not correct. With these grounds, he prayed to allow the appeal and grant bail to the appellant 'accused No.10.