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VARUN A v. STATE BY
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CRL.P No. 953 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28THDAY OF FEBRUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION NO. 953 OF 2023
BETWEEN:
1. VARUN A
S/O ANJANI B R
AGED ABOUT 26 YEARS
R/AT NO 54
BEHND ANJANEYA TEMPLE
BIKKANAHALLI
SARJAPURA HOBLI
ANEKAL TALUK
BANGALORE-560 105. …PETITIONER
(BY SRI. RANGASWAMY M T.,ADVOCATE)
AND:
1. STATE BY
BANDEPALYA POLICE STATION
BANGALORE CITY
REP BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BANGALORE-560 001. …RESPONDENT
(BY SRI. K.NAGESHWARAPPA, HCGP)
THIS CRL.P IS FILED U/S.439 OF CR.P.C. R/W SECTION
37 OF N.D.P.S. PRAYING TO ENLARGE THE PETITIONER ON
BAIL IN CR.NO.117/2020 REGISTERED BY THE BANDEPALYA POLICE STATION, BENGALURU, FOR THE OFFENCE P/U/S 302
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AND 120(B),324 R/W 34 OF IPC, PENDING ON THE FILE OF XLV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, (CCH- 46), BENGALURU IN S.C.NO.1020/2021.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
The office objections are not complied.
2. The petitioner was released on bail on medical grounds for a period of 60 days by this Court on 14.11.2022. It appears that the petitioner has not surrendered before the jurisdictional Court as per the directions issued, while bail was granted to him. Further, this is the fourth bail petition filed by the petitioner on medical grounds. Though it is continuously stated that a surgery is required, so far petitioner has not undergone any surgery. This Court has already considered the medical report pertaining to the petitioner and granted him bail on medical grounds for a limited period directing him to surrender before the jurisdictional Court on the expiry of 60 days from the date of his release.
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3. The petitioner has sought for extension of his bail for a further period of three months to enable him to undergo surgery of his right cheek etc. However, no grounds are made out to allow the petition at this stage.
4. The petitioner is directed to surrender before the jurisdictional Court forthwith, failing which the trial Court shall take necessary steps to secure his presence and shall remand him to judicial custody. The petition is dismissed.
SD/-
JUDGE
TL
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