NAGARAJ GOWDA Vs. ASHOK NAGAR POLICE STATION BENGALURU

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under section 439 of Cr.P.C., 1973 to release him on bail for the offences punishable under Sections 149, 420, 465, 466, 468, 471 and 484 of IPC in C.C.No.54021/2018 (PCR No.53315/2018).

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent/State.

(3.) The gist of the private complaint are that accused No.1 was in custody in C.C.No.52089/2016 on the file of X Additional Chief Metropolitan Magistrate Court, Mayo Hall, Bengaluru and charge sheet has also been filed under Sections 326 and 307 of IPC. On 2.3.2018 petitioner/accused No.2 being an Advocate for accused No.1 in the said case advanced the case on behalf of accused No.1 and produced the bail order copy said to have been passed by the learned XXVIII City Civil and Sessions Judge, Mayo Hall Unit, Bengaluru in Crl.Mis.No.25093/2018 and the said Court accepted the surety as per the terms and conditions of the orders of the Sessions Court and released the accused No.1 on bail.