JOSEPHRAJ Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.2 in Crime No.1468/2014 of Madivala Police Station, Bengaluru District, for the offences punishable under Ss. 143 , 147 , 148 , 302 , 307 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 is a successive bail petition filed by the petitioner/accused No.2 before this Court. Earlier this Court rejected the bail petition of this petitioner in Crl.P.No.3562/2020 vide order dtd. 4/9/2020, in Crl.P.No.5534/2020 vide order dtd. 12/11/2020 and also in Crl.P.No.4626/2021 vide order dtd. 15/7/2021.