SHANKARGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the second bail petition filed by the petitioner/accused No.1 under Section 439 of Code of Criminal Procedure, seeking to enlarge him on bail in Crime No.3/2011 of Farhatabad Police Station, Kalaburagi for the offences punishable under Sections 143 , 120-B , 192 , 211 read with Section 149 of Indian Penal Code and Sections 25 and 26 of the Arms Act culminating into registration of Sessions Case No.184/2014 and the said case was split-up so far as the present petitioner is concerned and the said split-up case is registered as Sessions Case No.47/2019.

(2.) This is the successive bail petition filed by the petitioner for second time and on earlier occasion this court had rejected the petition filed under Section 439 of Cr.P.C filed by the petitioner on 07.07.2020 in Crl.P.No.200316/2020.

(3.) The brief facts of the case as per complaint and also as per the charge sheet materials now made available are that -