BHARATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the respective parties.

(2.) This is a successive bail petition filed by accused No.3 and earlier, the petition filed before this Court was dismissed for non-prosecution.

(3.) The counsel would vehemently contend that PW1 to PW5 have been examined and those witnesses are circumstantial witnesses and their evidence not corroborates the case of the prosecution and this petitioner is in custody from 2021 and hence, he may be enlarged on bail.