R D PANATHUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is the first accused in Crime No. 304 of 1997 in C. C. No. 8282 of 1995, on the file of C. O. D. for the offences punishable under Sections 403, 406, 418, 420, 468 and 120-B read with Section 34 of the Indian Penal Code.

(2.) THE petitioner in this case seeks regular bail. Mr. Sambamurthy, learned Counsel for the petitioner submitted that the petitioner was arrested on 5-11-1995 and has been in custody throughout till this date. He has been in custody for exactly two years and one month. He also submitted that the petitioner is unwell and he requires medical treatment. He also submitted that the Court has referred the petitioner to the hospital for treatment, and all the co-accused have been enlarged on bail.

(3.) THIS Court was pleased to refuse bail to the petitioner in criminal Petition No. 2886 of 1996 by an order dated 10th of january, 1997. The bail was refused by this Court on the ground that it was submitted by the learned Public Prosecutor that the case was ready for trial and the same was posted on 15-1-1997. At paragraph (6) of this Court's order it was stated that: