NARESHA Vs. STATE OF KARNATKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the respective parties.

(2.) This is a third successive bail petition filed by the petitioner. This Court dismissed the earlier bail petition filed in Crl.P.No.1738/2022 on merits vide order dtd. 14/3/2022 and dismissed the bail petition as withdrawn filed in Crl.P.No.8885/2021 vide order dtd. 24/1/2022.

(3.) Now, the counsel for the petitioner submits that accused No.2 has already been enlarged on bail and there is no dispute to that effect since, the allegation against accused No.2 is that he hold the victim and the said allegation is a matter of trial. The allegation against this petitioner is that he inflicted the injury on the victim with iron rod and as a result, he lost his life. The counsel for the petitioner vehemently contend that the son and wife of the deceased have been examined before the Trial Court as PW1 and PW2 and they have turned hostile to the case of the prosecution and the other witnesses have also been examined and no material against this petitioner.