ADIL PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 483 of BNSS praying to grant bail in Crime No.5/2014 of Vidyaranyapura Police Station, pending in S.C.No.622/2020 (Old S.C.No.868/2015) on the file of LXVI Additional City Civil and Sessions Judge, (CCH-67), Bengaluru, registered for offences under Ss. 143, 144, 147, 148, 504, 506, 307 read with 149 of IPC.

(2.) Heard the learned counsel for petitioner and learned HCGP for respondent/State.

(3.) Learned counsel for the petitioner would contend that the petitioner earlier has been granted bail. Subsequently when petitioner remained absent on 14/1/2020, the Court has cancelled his bail and forfeited the bond amount. The petitioner has been secured on 13/3/2025 and since then he is in judicial custody. The petitioner has now deposited forfeited bond amount of Rs.50,000.00 on 14/1/2026 in S.C.No.868/2015. The petitioner is undertaking to appear before the trial Court on all dates of hearing and abide by any conditions to be imposed by this Court. With this, he prayed to allow the petition.