SRI. RAVI A.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP.

(2.) Learned HCGP has not filed any statement of objections, but has orally opposed the petition.

(3.) Petitioner was initially granted anticipatory bail in Crl.Mis.No.603/2016 by the learned II Additional District and Sessions Judge at Tumakuru, by order dated 21.06.2016. Pursuant to the said order, he secured the bail and executed the bond. However, on the date of hearing, the petitioner having failed to appear before the court, NBW was issued to the petitioner. The application moved by the petitioner under section 70(2) of Cr.P.C., 1973 having been dismissed, the petitioner moved application under section 439 of Cr.P.C., 1973 Even the said application has been dismissed by the learned Sessions Judge on the ground that the petitioner deliberately avoided the court and knowingly violated the conditions of the bail order.