T.CHANDRANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Giri Kumar S.V., learned counsel for the petitioner and learned High Court Government Pleader for the respondent- State and perused the records.

(2.) This is a successive bail petition filed under Sec. 438 of Cr.P.C seeking grant of anticipatory bail in respect of Crime No. 66/2019 dtd. 10/6/2019 of Thalak Police Station, Challakere circle, Chitradurga. The earlier bail petition which was filed at the time of investigation stage was dismissed as withdrawn. Now charge sheet is filed and accused has been arraigned as accused no.2 in C.C.No.1989/2021 and he is shown as absconding.

(3.) Learned counsel for the petitioner submits that this Court by a considered order granted bail to accused no.1 and 3. Hence seeks grant of bail on the ground of parity that the other two accused i.e., A.1 and 3 were granted bail by this Court in Crl.P.No.5781/2019.