RAVI K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No. 1 under Sec. 439 of Cr.P.C. praying to grant bail in S.C. No. 87/2025 (crime No. 66/2011 of Bagepalli Police Station, Chikkaballapura) registered for offence under Ss. 366, 506 read with Sec. 34 of IPC pending on the file of III Additional District and Sessions Judge, Chikkaballapura.

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

(3.) Learned counsel for petitioner would contend that petitioner was not aware of the case registered against him. Petitioner had not received any summons or notice from the jurisdictional Court. Petitioner was arrested by executing NBW issued against him. Accused Nos. 2 and 3 have been acquitted by judgment dtd. 4/6/2015 passed in S.C. No. 168/ 2013. Petitioner has now deposited Rs.25,000.00 on 8/1/2026 in S.C. No. 87/2025 before the trial Court towards expenses incurred by the State in securing his presence. With this he prayed to allow the petition.