SHABAJ NASIR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is filed by the petitioner-accused No.4 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.35/2020 registered by the Thalaghattapura Police Station (S.C.No.128/2020 pending before 7th Additional District and Sessions Judge at Bengaluru Rural) for the offence punishable under Ss. 143, 109, 115, 118, 120B, 302, 201 read with 149 of IPC.,

(2.) Heard Sri.Sandesh Chouta, learned Senior counsel for the petitioner and the learned High Court Government Pleader.

(3.) The case of the prosecution is that on the complaint of one Parvathi, who is the wife of the deceased, filed a complaint to the police on 14.02.2020 alleging that on 14.02.2020 at about 9.30 a.m., her husband went out as his friend by name Mohammed called over phone. Subsequently at about 1.30 p.m., she came to know through the Security Guard that her husband has been murdered. After registering the case, the police arrested this petitioner on 09.06.2020. The bail petition filed by the petitioner before this Court in Criminal Petition No.754/2021 came to be rejected on 19.04.2021 and the successive bail petition filed in Criminal Petition No.5546/2021 was also dismissed as withdrawn on 05.08.2021 by giving liberty to file fresh petition after examination of the eye-witnesses i.e., C.Ws.5 and 6 and material witnesses.