VINAYKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred as to 'Cr.P.C') prying to grant bail in Crime No.32/2019 of Mahalakshmi Layout P.S., Bengaluru registered for offences punishable under Ss. 307 and 323 R/w 34 of Indian Penal Code, 1860 (hereinafter referred as to 'IPC') pending in SC.No.2046/2022 on the file of LXVI Additional City Civil and Sessions Judge, Benagluru City (CCH-67).

(2.) The petitioner is facing trial in SC.No.2046/2022 on the file of LXVI Additional City Civil and Sessions Judge, Benagluru City (CCH-67) registered for offences punishable under Ss. 307 and 323 R/w 34 of IPC. The petitioner was earlier granted bail in the said case. Thereafter, as the petitioner has not appeared Non-Bailable Warrant (hereinafter referred as to 'NBW') has been issued against him and he has been secured by executing the said NBW. The petitioner sought bail before the Trial Court and it came to be rejected.

(3.) Learned counsel for the petitioner would contend that the petitioner was involved in several cases and there was a body warrant against him and after recalling of the body warrant he did not furnish surety and has not appeared before the Trial Court as his father was suffering from paralysis and his father was surety to him. He further submits that the petitioner is in judicial custody since 23/1/2025 and now he is ready to appear before the Trial Court on all dates of hearing and cooperate for speedy trial.