SANGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is one under Sec.439 of the Code of Criminal Procedure, 1973 (Act 2 of 1974) (hereinafter referred ,to as the 'New Code') by the petitioner Sangappa who is A-1 in SC.46 of 1977 on the file of the Sessions Judge, Bidar, for admitting him to bail during the pendency of the sessions trial.

(2.) The few facts relevant for the disposal of this petition may be stated as under.

(3.) The petitioner and two others filed an application for bail in Misc Case 34 of 1977 before the learned Sessions Judge. The learned Sessions Judge, rejected the bail application by recording a considered order on 17-12-77. Being aggrieved by the said order of the learned Sessions Judge the petitioner has filed this petition for admitting him to bail on the same grounds on which he and two others moved the Sessions Judge for bail.