CHANDAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., praying this Court to enlarge the petitioner/accused No.1 on bail in the event of his arrest in respect of Crime No.79/2022 registered by Akkur Police Station, Ramanagara District, for the offences punishable under Ss. 323 , 324 , 341 , 504 , 506 read with Sec. 34 of IPC.

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

(3.) This Court earlier granted bail in favour of this petitioner in Crl.P.No.5356/2022 vide order dtd. 5/7/2022. The earlier petition by mistake of the counsel was filed under Sec. 439 of Cr.P.C. This Court taking note that he was in custody though he was not in custody enlarged him on bail. Hence, the order becomes infructuous.