MAHANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is arraigned as accused No.21 in the additional charge-sheet filed in connection with a case registered in Crime No.72/2020 of Gokak Town Police Station has preferred this petition under Sec. 439 of Cr.P.C., praying to enlarge him on bail.

(2.) The petitioner had preferred a petition under Sec. 439 of Cr.P.C., before the learned Principal Sessions Judge [KCOCA Spl. Judge], Belagavi, in Special Case No.202/2020 and the said petition was rejected vide Order dtd. 12/7/2021.

(3.) I have heard the learned senior counsel appearing for petitioner, the learned High Court Government Pleader for respondent/State and the learned counsel for respondent No.2.