MANJULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is accused No.1 in Crime No.136/2016 of Hunsur Rural Police Station which is now pending in S.C.No.363/2016 on the file of the VIII Additional District and Sessions Judge, Mysore sitting at Hunsur.

(2.) The case of the prosecution in brief is as follows:

(3.) The earlier bail petition of the petitioner in Crl.P.No.7361/2017 was rejected on 31.10.2017. Before rejection of the said petition, three other petitions were filed before this Court and were withdrawn. Now the petitioner is before this Court on the ground that subsequently, the eye witnesses viz., CWs.1 to 6 were examined and CWs.2 to 6 have turned hostile.