RAMACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is arrayed as A. 2 in Crime No. 70/2009 of the respondent police registered for the offences under Sections 11, 13(1)(A), 14, 15, 38-A, 43-A, 32(1) of Karnataka Excise Act, is before this Court seeking for grant of anticipatory bail. It is alleged among other things in the complaint that on 14.6.2010 at about 6.00 p.m. this petitioner along with A. 1 had indulged in illegally transporting illicit liquor on the motorcycle bearing Reg. No. KA-13-H-8067.

(2.) Learned counsel for the petitioner submits that A. 1 in this very crime has already been granted anticipatory bail by the Jurisdictional Sessions Judge on 25.8.2013. Having regard to the offences alleged, as A. 1 has been granted anticipatory bail, this petitioner also be granted the same relief as sought for by him.

(3.) The application filed by the petitioner is opposed by the learned High Court Government Pleader. Having regard to the offences alleged and taking into account that A. 1 has already been granted anticipatory bail by the Jurisdictional Sessions Judge on 25.8.2010, in the circumstances, I do not find any justification to decline the request of this petitioner. Accordingly, I proceed to pass the following: