RANJITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.100/2020 of Rajarajeshwari Nagar Police Station, Kengeri Gate Sub-Division, Bengaluru City, for the offences punishable under Ss. 143 , 147 , 148 , 120-B , 364 and 302 read with Sec. 149 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) This is a successive bail petition and earlier, the petitioner approached this Court in Crl.P.No.1382/2022 and this Court, vide order dtd. 2/3/2022 rejected the bail petition.