P JAGADEESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the second successive bail application filed on behalf of the petitioner under Section 439, Cr.P.C. after the dismissal of a similar bail application filed on his behalf in Crl.P.2592/14 dated 18.6.2014.

(2.) Petitioner is a police officer and a case is registered against him in a criminal case in Crime No.72/14 on the file of Yelawala police station. After concluding investigation, charge sheet is filed for the offences punishable under Sections 143, 144, 392 read with Section 130B, I.P.C. and Sections 13(1)(c) and 13(2) of the Prevention of Corruption Act, 1988. He has requested this court to take a lenient view in view of the fact that in spite of a direction given by this court on 18.6.2014 in Crl.P.2592/14, trial has not commenced, although charges are framed. It is further submitted that charges were not framed before 31.1.2015 as ordered by this court and that only material witnesses have been identified by the court with the assistance of the public prosecutor and the trial is not likely to be conducted early.

(3.) It is submitted on behalf of the petitioner that he has aged parents and that he is the only son to them. In view of his detention, his widowed sister is looking after his parents. It is further submitted that during his detention, his wife has given birth to a child in June 2014 and that the child needs his care and affection. Documents have been produced in regard to the ailments of his parents. Reliance has been placed on the order passed in favour of Ashok.N, similarly placed accused in the case on 30.4.2015 vide Crl.P.1959/15.