M. PARASHURAMUDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a successive bail petition filed by the petitioner praying to enlarge him on bail in Cr.No.131/2021 of Kampli police station, charge-sheeted for offences punishable under Ss. 302 and 201 IPC, now pending on the file of the III Addl. District and Sessions Judge, Ballari, sitting at Hosapete, in S.C.No.5006/2022.

(2.) The petitioner is the sole accused. He is alleged to have committed the murder of one Shri C.Srinivas on 12/10/2021 at about 8.30 p.m., by assaulting him with a chopper on his head and other parts of the body.

(3.) Petitioner preferred Criminal Petition No.100290/2022, before this Court, which was dismissed as withdrawn on 16/2/2022 permitting him to file a fresh petition before the Sessions Court. Thereafter, the petitioner unsuccessfully approached the Sessions Court and thereafter preferred Criminal Petition No.101609/2022. The said petition was dismissed by this Court on 16/6/2022 after considering the facts and circumstances of the case and observing that there is a prima facie case against the petitioner.