NIRANJAN H. K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the third successive petition of the petitioner before this Court seeking bail in Crime No.49/2017 of Banashankari police station which is now pending in S.C.No.1068/2018 on the file of the LXVIII Additional City Civil and Sessions Judge (CCH-69), Bengaluru City.

(2.) The case of the prosecution in brief is as follows:

(3.) Initially on 22.03.2017 the Sessions Court had granted bail to the petitioner. On 19.05.2017, the State filed application for cancellation of bail on the ground that the petitioner is intimidating the witnesses and hampering the investigation. On hearing both sides, the learned Sessions Judge vide order dated 28.06.2017 cancelled the bail. Petitioner challenged that order before this Court in Crl.R.P.No.724/2017, wherein an interim order was granted directing the State not to precipitate the matter in arresting the petitioner. Therefore, he was not arrested though bail was cancelled.