VARUN.A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a successive bail petition filed by the petitioner/accused No.1 seeking to enlarge him on bail on medical grounds.

(2.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent- State and perused the material on record.

(3.) Charge-sheet is filed for offences punishable under Ss. 302 , 120B , 324 read with 34 of IPC in connection with a case registered in crime No.117/2020 of Bandepalya Police Station, Bengaluru.