JAGADEESH T. @ JAGGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent State.

(2.) The present petitioner, who is accused No.4 in S.C.No.99/2017 before the learned III Additional District and Sessions Judge, Ramanagara has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as the 'Cr.P.C') seeking his enlargement on bail. The offence alleged against the accused are for the offence punishable under Sections 143, 147, 148, 114, 120B, 307, 302 read with Section 149 of Indian Penal Code, 1860 (hereinafter for brevity referred to as the 'IPC').

(3.) Learned counsel for the petitioner in his arguments submitted that as explained by the petitioner in the petition he was arrested by the Tavarekere Police in their station Crime No.324/2017 for the alleged offence punishable under Sections 384 and 506 of IPC and was granted the relief of bail on 13.06.2018, he could not appear before the Sessions Court in this case. Learned counsel drew the attention to some of the documents, more particularly, towards the copy of the order sheet maintained by the Sessions Court pertaining to the alleged crime.