VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition filed by the accused No.7 under Sec. 439 of Cr.P.C. for grant of bail in Crime No.111/2020 registered by the Doddabelavangala Police Station and charge sheeted for the offence punishable under Ss. 120(B), 109, 323, 396 and 201 of IPC now pending on the file of IV Additional District and Sessions Judge, sitting at Doddaballapura in S.C.No.10005/2021.

(2.) Heard the learned counsel for the petitioner and learned HCGP for the respondent-State.

(3.) Learned counsel for the petitioner contends that though this Court had rejected the bail petitions twice and also there was a direction to the Trial Court in Crl.P.No.9772/2022 dtd. 16/11/2022 to dispose of the case within 6 months from the date of receipt of copy of the said order which was supplied to the Trial Court on 2/12/2022 which reached the office on 13/12/2022. Now 6 months have been lapsed, the Trial Court has not yet started the Trial and the petitioner is in judicial custody for almost 2 years 10 months and hence, he prays for grant of bail.