AKRAM ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - State. Perused the records.

(2.) The petitioner has been charge sheeted for the offence punishable under Sec. 306 of IPC in CC No.51078/2020. The petitioner has approached this Court for grant of anticipatory bail earlier in CRL.P.NO.8474/2019, which came to be dismissed on 6/1/2020, without expressing anything on the merits or de-merits of the case. The investigation was yet to be completed and that too, the said petition was filed for anticipatory bail. But, the present petition is filed for grant of regular bail u/s.439 of Cr.PC.

(3.) The brief factual matrix of the case are that: