SIYABUDHEEN V.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned HCGP appearing for the State.

(2.) This is a successive bail petition and this petitioner earlier had approached this Court in Crl.P.No.5910/2021 and the said petition was dismissed on 6/6/2022 for non- prosecution. The counsel for the petitioner submits that accused No.2 has been enlarged on bail in Crl.P.No.4720/2023 and this petitioner is also entitled for bail on the ground of parity. The counsel further submits that this petitioner is in custody from 2/7/2021 and no other cases are registered against him and he has been falsely implicated in the case. Hence, he may be enlarged on bail.

(3.) Per contra, the learned counsel appearing for the State would submit that ganja of 40 kg was seized from this petitioner along with other accused and the same is a commercial quantity and the vehicle belong to him and he was in conscious possession of ganja along with other accused and investigation is completed but he requires for trial. Hence, prayed to dismiss the petition.