P.BHARAT KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today. Heard learned counsel Sri.Krishna Murthy M, 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 Crime No.101/2020 for the offences punishable under Section 306 of IPC.

(3.) Previously, the petitioner made application before the before the LXXI Additional City Civil and Sessions Judge, Bengaluru City (CCH-72) in Crl.Misc.No.3323/2020 and that came to be dismissed on 25.06.2020.