KIRAN Vs. STATE BY WOMEN POLICE STATION

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.62/2016 of Women Police Station, Shivamogga District, for the offence punishable under Ss. 366A, 376(2), 114 read with Sec. 34 of IPC.

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

(3.) The factual matrix of the case is that this petitioner was earlier granted bail and subsequently he did not appear before the Court. Hence, warrant was issued against him and also notice to surety was ordered and inspite of it, he did not appear before the Trial Court and subsequently he voluntarily surrendered before the Court and filed a fresh bail application and the same was rejected. Hence, the present petition is filed.