BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today. Heard learned counsel Sri.Jayaprakash K.N, for the petitioner through video conference and Sri.V.S.Vinayaka, learned HCGP for the State who has appeared before the Court.

(2.) This petition is filed under Section 439 of Cr.P.C., wherein the petitioner seeks relief of bail in S.C.No.8/2020 for the offences punishable under Sections 302 and 212 of IPC and Section 7 of the Protection of Civil Rights Act, 1955.

(3.) Previously, the petitioner made application before the before the I Additional District and Sessions Judge, Davanagere in S.C.No.8/2020 and that came to be dismissed on 10.03.2020.