NARAYANASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.72/2021 (S.C.No.132/2021) of Varthur Police Station, Bangalore, for the offence punishable under Ss. 302 , 201 read with 34 of IPC .

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

(3.) This Court had earlier rejected the bail petition of the petitioner in Crl.P.No.5373/2021 vide order dtd. 2/2/2022 and while rejecting the bail petition, liberty was given to the petitioner to approach the Court after the receipt of the FSL report. Now the FSL report is received and hence fresh bail petition is filed.