GURUKIRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Kiran B., learned counsel for the petitioner and Sri.K. Krishna Kumar, learned High Court Government Pleader for the respondent/State.

(2.) Successive bail application under Sec. 439 Cr.P.C., with the following prayer:

(3.) This Court by considered order dtd. 11/3/2022 in Crl.P.No.1200/2022 rejected the bail request of the petitioner on merits. While so rejecting the bail petition, it was also observed that the observation made by this Court during the course of order shall not affect the rights of the parties during the trial.