SYED MASOOM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is accused No.1 in Sessions Case No.12/2021 which is pending for consideration before the Court of II Addl. Sessions Judge, Raichur for the offence punishable under Sec. 302 of Indian Penal Code, has filed this successive bail petition seeking regular bail on medical grounds.

(2.) Heard the learned counsel for the petitioner as well as the learned Additional State Public Prosecutor for respondent/State.

(3.) The petitioner had earlier filed Criminal Petition No.200147/2021 before this Court under Sec. 439 of Code of Criminal Procedure and during the course of hearing of the said petition, the learned High Court Government Pleader appearing for the respondent/State had produced a list of cases pending as against the petitioner which showed the petitioner was involved in four murder cases and three more attempt to murder cases.