IMRAN ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government pleader appearing for the respondent - State.

(2.) THE petitioner is accused No. 4 in a case bearing Crime No. 173/2012 (S.C. No. 227/2013) of Soladevanahalli P.S., Bangalore for the offences punishable under Sections 120B, 448, 392, 397 and 302 of IPC and Sections 25(1)(A) and 29(a)(b) of Arms Act. Investigation has been completed and charge sheet is filed. The petitioner is in judicial custody since 20.11.2012. Hence, he has filed regular bail application under Section 439 of Cr.P.C.

(3.) THIS petition is filed under Section 439 of Cr.P.C. Earlier, a criminal petition in Crl. P. 664/2013 was filed seeking his release on bail was dismissed as withdrawn on 26.11.2014. On last occasion, the learned counsel for the petitioner submitted by referring the directions issued by this court in Crl. P. No. 596/2014 and Crl. P. 4021/2014. Both petitions were dismissed rejecting the bail whereas in Crl. P. 596/2014, the observations made by the learned Judge of this Court with a direction to the learned Judge to take up the case of the petitioner on priority basis and dispose of the case as early as possible but not later than four months from the date of receipt of copy of the Order. Thereafter, again they preferred a petition in Crl. P. 4021/2014, which was rejected by this court on 08.09.2014. The observation made with a direction to dispose of the matter within the extended period of three months, without seeking further extension of time. In case if the matter is not disposed of within the said period of three months, the petitioner -accused is at liberty to move the concerned court seeking his release on bail. It is duty on the part of the Trial Court to dispose of the same at the earliest.