VEERESH DHANAJU NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a successive bail petition filed by the petitioner - accused No. 1 under Section 439 of Cr.P.C. in Crime No. 81/2018 of Jalanagar Police Station, Vijayapura District for alleged offences punishable under Sections 323, 498-A, 302 read with Section 34 IPC. The petitioner is said to be in judicial custody since the date of his arrest. In view of further developments, the petitioner/Accused No. 1 has filed this petition seeking to be released on regular bail.

(2.) Heard the learned Senior counsel Shri Hashmath Pasha appearing for the petitioner - Accused No. 1 and the learned HCGP for the State. Perused the records.

(3.) The brief facts of the prosecution case is as under: