SULIYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) STATE Public Prosecutor takes notice to the respondent.

(2.) THE petitioner is the wife of A-4 in S. C. No. 145/2006 on the file of the II Addl. Sessions Judge, Mangalore, who is charged for committing offence under Sec. 489b and 489c, I. P. C.

(3.) A-4 was granted bail by the Sessions court in Cri. Misc. No. 883/99. During the pendency of the investigation, the charge sheet is filed and later on the case is committed to the sessions. Counsel for A-4 unnecessarily made an application under Sec. 439, Cr. P. C. for grant of bail when the accused already had the benefit of bail. State Public Prosecutor opposed the grant of bail on the ground that the accused was not regular in appearing before the Court on hearing dates. The trial Court rejected the bail application by order dated 29-5-2008 and remanded the accused to judicial custody.