PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.1 in Crime No.337/2021 of H.D. Kote Police Station, Mysuru District, for the offences punishable under Ss. 341 , 114 , 302 , 120-B read with Sec. 34 of IPC.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent/State.

(3.) This petitioner is accused No.1. Earlier he had approached this Court by filing Crl.P.No.2774/2022, wherein, this Court considered the material available on record and rejected the bail petition vide order dtd. 31/5/2022, and also made an observation while rejecting the bail petition is that a liberty was given to the petitioner to approach this Court after receipt of FSL report. The petitioner again approached this Court by filing Crl.P.No.6053/2022 and the said petition was dismissed vide order dtd. 3/11/2022 since the learned counsel for the petitioner was not appeared before the Court. In the present petition, the learned counsel appearing for the petitioner would vehemently contend that this Court while rejecting the earlier bail petition made an observation that the petitioner can approach this Court after receipt of FSL report.