NARAYANASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a successive bail petition filed by the accused No.2 under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.2 in Crime No.72/2021 of Varthur Police Station, Marathahalli Sub Division, Bengaluru City, for the offence punishable under Ss. 302 and 201 read with Sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioner and learned SPP-II appearing for the respondent-State.

(3.) This Court, earlier considered the matter on merits and rejected the bail petition of the petitioner vide order dtd. 2/2/2022 in Crl.P.No.5373/2021 which was filed after filing of the charge-sheet and once again, the petitioner approached this Court by filing Crl.P.No.8104/2022 dtd. 18/11/2022 and this Court rejected the said petition as well.