VENKATARAJU K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is seeking to be enlarged on bail in connection with his detention pursuant to the execution of non-bailable warrant in S.C.No.189/2016.

(2.) The case of prosecution is that a complaint was lodged in Crime No.62/2014 as regards the commission of offences under Section 304 of IPC and Sections 185(3)(1), 181, 66(1), 192(A) of the Indian Motor Vehicles Act. It is stated that the petitioner has obtained bail as regards the proceedings in Crime No.62/2014. It is submitted that the petitioner did not appear subsequent to the committal proceedings. After issuance of non-bailable warrant, he has been secured on 27.11.2018 and is in custody since then.

(3.) Learned counsel for the petitioner states that the absence is due to bonafide reasons. Though it is noticed that there has been lapse on the part of the petitioner, a final opportunity could be granted noticing the nature of offences with respect to which complaint has been made. The presence of the petitioner can be secured by imposing stringent conditions in order to ensure his co-operation in the trial.