NADEEM SHARIEF Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) This Court earlier considered the bail petition of this petitioner in Crl.P.No.2956/2022 vide order dtd. 24/6/2022 and rejected the bail petition.

(3.) The learned counsel for the petitioner in the successive bail petition would contend that the complainant and the alleged eyewitnesses have been examined before the Court and there are contradictions in their evidence and this petitioner is in custody from 2021. The learned counsel would submit that though several cases are registered against him, in almost ten cases he was acquitted and he has been falsely implicated in the case.