PUNEETH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 praying to grant bail in SC No.5054/2021 (Crime No.47/2021 of Kikkeri Police Station) pending on the file of the learned III Additional District and Sessions Judge, Mandya (Sitting at Srirangapatna), registered for the offences punishable under Ss. 302, 201, 120B and 34 of IPC.

(2.) The learned counsel for petitioner and the learned High Court Government pleader for respondent/State.

(3.) The learned counsel for petitioner would contend that, the petitioner was earlier granted bail as per order dtd. 14/9/2021 passed in Crl.P No.6407/2021, and he was released on bail on 29/9/2021. Thereafter, he remained absent on 28/11/2023, and NBW has been issued against him. The said NBW has been executed on 7/1/2024, and since then he is in judicial custody. The petitioner was absent for one day. He has now deposited Rs.20,000.00 towards State expenses to secure his presence by executing NBW. The petitioner undertakes to appear before the Trial Court on all dates of hearing and cooperate for speedy disposal of the case. With this, he prayed to allow the petition.