RAKSHITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Smt. Laksha Keerthana K., learned counsel appearing on behalf of Sri. Kemparaju, learned counsel for petitioner and learned HCGP.

(2.) This is successive bail application filed by the petitioner. Earlier petition filed by the petitioner came to be withdrawn as the said application was filed at the time of investigation. The present bail application is now filed after the charge sheet came to be filed.

(3.) Brief facts which are necessary for disposal of the bail petition is as under: Petitioner is accused no.3 in respect of Crime No.229/2020, of Srirangapatna police station pending in S.C.No.5036/2021 for the offences punishable under Ss. 120B , 143 , 341 , 144 , 148 , 302 and 201 read with Sec. 149 of IPC on the file of III Additional District and Sessions Judge, Mandya (Sitting at Srirangapattana).