RAVIKUMAR 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.83/2021 of Thirumani Police Station, Tumakuru District for the offences punishable under Ss. 302, 120B 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 is a successive bail petition. This Court earlier rejected the bail petition of this petitioner while granting bail in favour of accused No.2 since the specific overt act allegation is made against this petitioner.