RAMU.H. @ PATAKI RAMA Vs. STATE

JUDGEMENT

(1.) At the time of hearing the arguments, the learned High Court Government Pleader brought to the notice of this Court that this petitioner had already approached this Court for grant of anticipatory bail in Criminal Petition No.2214/2016 and vide order dated 12.04.2016, this Court had observed in the following manner:

(2.) As could be seen from the present petition, there is no whisper in the petition about the said observation made by this Court. Therefore, the petitioner has suppressed the material facts before this Court. He has not approached the Court with clean hands.

(3.) Looking to the above said facts, there is no necessity for this Court to go into the merits of the case and the petition deserves to be dismissed on costs of Rs.500/ - and the said deposit shall be made within one week from the date of receipt of copy of this order. The copy of this order shall be sent to the Member Secretary, Karnataka Legal Services Authority, if the amount is not deposited within time, to recover the same.