PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused in Crime No.148/2019 of Varthur Police Station for the offence punishable under Sections 341, 323, 307, 354, 504, 506 r/w 34 of IPC. The petitioner's counsel is seeking for anticipatory bail as the police are making hectic efforts to arrest this accused among the grounds urged therein.

(2.) Heard learned counsel for the petitioner through video conference and learned HCGP who is physically present before the Court.

(3.) This is a successive bail petition filed by the petitioner/accused. The earlier petition in Crl.P.No.5344/2019 filed before this Court seeking anticipatory bail came to be dismissed vide order dated 18.12.2019 by a co-ordinate Bench of this Court.