MANIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.2 under Sec. 483 of BNSS praying to grant bail in Crime No.224/2015 of Magadi Police Station pending in S.C.No.77/2024 on the file of III Additional District and Sessions Judge, Ramnagar registered for offences punishable under Ss. 143, 147, 148, 120B, 364, 302, 201 read with Sec. 149 of IPC.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent -State.

(3.) The petitioner has been granted bail as per order dtd. 8/3/2017 in Crl.P.No.7586/2016 and he has been released on 12/4/2017. Thereafter, he remained absent, NBW and proclamation have been issued. Subsequently, he got recalled the said NBW. The petitioner again remained absent. NBW has been executed and he has been produced on 23/9/2019 and subsequently he has been granted bail on 4/3/2020. Thereafter, he remained absent and case against him has been split up and split up case has been registered in S.C.No.77/2024. In the said case, he has been arrested by executing NBW on 16/8/2025. Since then, he is in judicial custody.