BHARATH G.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 439 of Cr.P.C for grant of regular bail in Cr.No.167/2022 for the commission of offences punishable under Ss. 354-(D), 307, 302 of IPC of Hassan Extension Police Station, Hassan District against this accused.

(2.) The accused is in judicial custody since from the date of his arrest i.e., on 12/8/2022. The petitioner had filed bail petition under Sec. 439 of Cr.P.C before Prl.District and Sessions Judge, Hassan in Crl.Misc.No.1370/2022, same was dismissed on 9/1/2023. The petitioner filed Criminal petition No.3706/2022 and the same was withdrawn by the petitioner. Hence, petition was dismissed as not pressed as per order dtd. 2/5/2023. Now the petitioner has filed fresh bail application under Sec. 439 of Cr.P.C.

(3.) On the basis of complaint filed by one Sachin H.S, the elder brother of the deceased, Hassan Extension police have registered a case in Cr.No.167/2022 against this accused/petitioner for the offences punishable under Sec. 354(D) and 307 of IPC and submitted FIR to the court on 4/8/2022 at 10.45 P.M. After investigation, investigating officer has submitted charge sheet against the accused for the offences punishable under Sec. 354(D), 307 and 302 of IPC.