DHANASHEKAR Vs. STATE
LAWS(KAR)-2022-9-1051
HIGH COURT OF KARNATAKA
Decided on September 01,2022

Dhanashekar Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.)This petition is filed by the petitioner-accused No.5 under Sec. 439 of Cr.P.C., for granting regular bail in S.C.No.08/2020 on the file of I Additional District and Sessions Judge, Shivamogga for the offences punishable under Ss. 399 , 402 of IPC.
(2.)Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.
(3.)The case of the prosecution is that on the suo motu complaint registered by the Police, the petitioner was arrested and was released on bail on 9/8/2018 by the Prl. District and Sessions Judge, Shivamogga. Subsequent to the Committal of the case, he did not appear before the Sessions Court and thereafter, on 22/10/2021, he was surrendered and obtained bail. Subsequently, he remained absent and NBW was executed by the Police on 7/7/2022 and his bail petition came to be rejected. Hence, he is before this Court.


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