PRASHANTH N.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This bail petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.129/2021 of Halagur Police Station, Halagur Circle, Mandya, for the offence punishable under Ss. 143, 147, 148 and 302 read with Sec. 149 of IPC.

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

(3.) This is a successive bail petition and this Court earlier rejected the bail petition of this petitioner, who happens to be accused No.2 and this Court, while rejecting the bail petition, taken note of the fact that records disclose that blood stained cloth of this petitioner and accused No.1 as well as the weapon which was used for committing murder was seized and FSL report also confirms that the weapon as well as the clothes are stained with blood and apart from that specific overt act allegation is made against the petitioner and there are multiple injuries i.e., 11 injuries are found on the body of the deceased and the said injuries are incised wounds which corresponds with the allegations made against this petitioner. Hence rejected the bail petitioner of the petitioner.