SHIVANNANAYAKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Mohammed Akhil Nazeer, learned counsel for the petitioners and Sri B. Lakshman, learned High Court Government Pleader for the respondent No.1/State.

(2.) Petition under Sec. 439 of Cr.P.C., with the following prayer:

(3.) It is a successive bail application filed by petitioner. Earlier requesting the bail under Sec. 438 Cr.P.C., was rejected by this Court and thereafter petitioners appeared before the trial Court and they are facing the trial.