VINAY S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is filed by the petitioner- accused No.4 under Sec. 439 of Cr.P.C. for granting bail in Crime No.192/2021 registered by Kaggalipura Police Station, Ramanagara and charge-sheeted for the offence punishable under Ss. 143, 147, 148, 120B, 114, 302 and 149 of IPC, pending on the file of VIII Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru in S.C.No.1/2022.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on the complaint of one Gangaraju, the Police registered a case against the unknown persons for the offence punishable under Sec. 302 of IPC and this petitioner was arrested on 2/9/2021 and he has remanded to the judicial custody. It is alleged that there was enmity between accused No.1 and the deceased in respect of property dispute. Therefore, accused Nos.1 and 2 conspired to commit the murder, accordingly, they committed murder on 24/8/2021 and fled away. During the investigation, the Police arrested some of the accused persons and remanded them to the judicial custody. The present petitioner along with accused No.2 moved bail petitions before this Court which came to be rejected on 12/8/2022 in Crl.P.No.6834/2022 connected with Crl.P.No.6846/2022. Now, this petitioner is before this Court on the additional ground by way of successive bail petition.