NANJEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in S.C.No.119/2019 (Crime No.23/2019) of Channarayapatna Town Police Station, Hassan, for the offence punishable under Sec. 302 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 filed by the petitioner before this Court and earlier this Court considered the bail petition in Crl.P.No.6745/2019 vide order dtd. 21/1/2020 and in Crl.P.No.7487/2020 vide order dtd. 10/12/2020.