SURESH ALIAS SURI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 224, 353, 307, 397, 427 of IPC, and under Section 3 of Prevention of Damage to Public Property Act, registered in respondent - police station Crime No. 67/2016.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) Learned counsel for the petitioner during the course of his arguments submitted that, earlier on merits the Sessions Court has already granted bail to the petitioner. Thereafter, on two occasions, when the petitioner remained absent to appear before the concerned Court, his counsel filed an exemption applications and thereafter as the petitioner was arrested in another case he was not able to file exemption application, hence, NBW was issued and by issuing the body warrant, petitioner was again taken to custody. He also submitted that since nine (9) months petitioner is in custody and the petitioner undertakes to appear before the concerned Court regularly. Hence, submitted that by imposing reasonable conditions, petitioner may be enlarged on bail.