NANJUNDANAYAKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.P.Nataraju, learned counsel for petitioner. Sri.Rahul Rai, learned HCGP for respondent.

(2.) Petition is filed under Sec. 439 Cr.P.C with the following prayer:

(3.) This is a successive bail application filed by the petitioner after filing of charge sheet. Sri.P.Nataraju, learned counsel for petitioner submits that charge sheet has been filed and the accused-petitioner is aged 85 years and continuation of accused-petitioner in judicial custody is no longer warranted, having regard to the allegation levelled against the present petitioner in the incident.