CHANDRASHEKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.7 in Special Case No.336/2024 pending before the Court of I Additional District and Sessions Judge, Mysuru arising out of Crime No.30/2020 registered by Hullahalli Police Station, Mysuru, for offences punishable under Ss. 304, 379 r/w 34 of IPC and Ss. 138 and 135 of Indian Electricity Act (Amend) 2003 is before this Court under Sec. 438 of Code of Criminal Procedure seeking anticipatory bail.

(2.) Heard the learned counsel for the parties.

(3.) F.I.R. in Crime No.30/2020 was registered by the Hullahalli Police Station, Mysure, for the aforesaid offences against Ramesha and six others on the basis of the first information dtd. 4/3/2020 received from Lakshmi T.G., wife of deceased Chikkadevanayaka. In the said case, petitioner herein was granted anticipatory bail by the jurisdictional Sessions Court, in Crl.Misc.No.669/2020 vide order dtd. 24/6/2020. Investigation of the case is completed and charge sheet is filed. In the charge sheet petitioner is arrayed as accused No.7. Trial Court having taken cognizance of the charge sheeted offences had issued summons to accused Nos.1 to 6 and since the petitioner was shown as absconding in the charge sheet, non bailable warrant was issued against him. Apprehending arrest in the case, petitioner had filed Crl.Misc.No.1609/2024 before the jurisdictional Sessions Court, which was rejected on 27/9/2024. Therefore, he is before this Court.