ARUN B.C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also the learned counsel for the respondent-State.

(2.) The factual matrix of the case of the prosecution is that, the accused No.1 is the main accused who took Supari from accused No.2 and in turn, he got the vehicle from the owner and handed over the vehicle to this petitioner and this petitioner caused the accident and statement under Sec. 164 of Cr.P.C. was recorded and this petitioner earlier approached this Court by filing Criminal Petition No.172/2022 in the crime stage and this Court while dismissing the petition has observed that, the matter is under investigation and the Court earlier had permitted to withdraw the bail petition in respect of accused No.2 (sole accused in this petition) and given liberty to this petitioner to approach this Court after filing of the charge-sheet. This is a successive bail petition filed by this petitioner, who was the petitioner No.2 in the earlier petition.

(3.) The counsel appearing for the petitioner would submits that, the accused Nos.1 and 4 have already been enlarged on bail by the trial Court and the investigation has been completed and the injured is also out of danger and the counsel also brought to the notice of this Court the nature of the injuries sustained by the injured by referring the document of wound certificate and the counsel also would submits that, earlier the case was registered for the offences punishable under Ss. 279 and 337 of IPC and later on, invoked Sec. 307 of IPC and when the investigation has been completed, there would be no need of continuing him in the custody and he may be enlarged on bail.