AYYANAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by sole accused under Sec. 483 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying to grant bail in Spl.C.No.508/2018 (Crime No.151/2018 of Jnanabharathi Police Station) pending on the file of Additional City Civil and Sessions Judge, FTSC-V, Bengaluru, registered for offences punishable under Ss. 366 and 376 of Indian Penal Code and Ss. 4, 5(L) and 6 of Protection of Children from Sexual Offences Act.

(2.) Heard learned counsel for petitioner and learned High Court Government Pleader for respondent No.1 - State. Inspite of service of notice, respondent No.2 remained absent and unrepresented.

(3.) Learned counsel for petitioner would contend that, the petitioner has been granted bail by order dtd. 24/9/2020 passed in Criminal Petition No.4205/2020 and he has been released on 17/10/2020. Thereafter, the charge sheet has been filed and the petitioner did not appear before the trial Court and NBW has been issued against him and he has been secured on 12/3/2025 and since then he is in judicial custody. The petitioner did not appear before the trial Court as there was communication gap between him and his counsel and due to his daughter's illness he went to Chennai and was unable to attend the Court. The petitioner has deposited Rs.50,000.00towards forfeited bond amount of Rs.1,00,000.00. The petitioner undertakes to appear before the trial Court on all dates of hearing unless exempted and cooperate for speedy disposal of the case. With these, he prayed to allow the petition.