SUBRAMANI @ SUBBU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has been arrayed as accused No.10 in S.C. No.1911/2018 pending on the file of LI Additional City Civil and Sessions Judge at Bengaluru City, for the offence punishable under Sections 120B, 302, 392 read with Section 34 of IPC.

(2.) The allegation against the petitioner is that he along with other accused persons committed murder of one Nirmala on 27.02.2012. The petitioner was granted bail in Crl.P.No.379/2013 by this Court vide order dated 22.02.2013. However, since the petitioner was absent before the Court below from 02.12.2017 to 19.01.2019, Non-Bailable Warrant came to be issued and he was arrested on 19.01.2019 and sent to judicial custody.

(3.) Learned counsel for the petitioner would submit that the absence of the petitioner is not intentional but for bona fide reasons. During that time he was suffering from serious ill health and he was unable to contact his counsel. He submits that the petitioner shall be regular in attending the Court on all future dates of hearing. Accordingly, he prays to allow the petition.