KAVIRAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is calling in question the order dated 27.04.2015 in SC No.1112/2014 on the file of Presiding Officer, FTC-7, Bangalore city, rejecting his application for grant of bail.

(2.) Heard Sri. Shankarappa, learned counsel appearing for the petitioner and Sri. K. Nageshwarappa, learned HCGP for respondent-State.

(3.) The learned counsel for petitioner submits that a case in Cr.No.34/2007 was registered with Tilak Nagar Police station on 15.02.2007 for offences punishable under Sections 302, 307 of IPC and Sections 3 and 25 of the Arms Act against unknown persons. After investigation, the respondent-police filed a final report against 18 persons. 17 out of 18 accused are now on bail. He submits that the petitioner was also granted bail twice by the trial court and once by this Court vide order dated 09.08.2008 in Crl.P.No.2295/2007. He submits that in view of the fact that petitioner's father was indisposed and subsequently, passed away in his home town namely, Hrishikesh, the petitioner was not able to be present before the trial court during trial, resulting in the trial court issuing NBW, pursuant to which, the petitioner was arrested and confined to prison.