REVANNASIDDAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Learned counsel Sri Nagaiah, for petitioner who appeared through video conference and Sri V.S.Vinayaka, learned HCGP for respondent/State is present before the Court.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein petitioner seeks relief of bail in Crime No.128/2020 for the offence punishable under Section 302 r/w 34 of IPC of respondent - Police Station and he has arraigned as accused No.3 in this case. It is stated that he was taken to custody on 01.06.2020. Previously, Crl.Misc.3223/2020 called to be rejected on 02.07.2020.