NAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a successive bail petition filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.133/2019 of Yeshwanthapura Police Station, for the offence punishable under Ss. 302 and 120-B read with Sec. 34 of IPC.

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

(3.) This Court, earlier rejected the bail petition of this petitioner, who is accused No.2 on merits. The present petition is filed again on merits contending that only one witness is examined and the petitioner is in custody from the last four years. The grounds urged in the present petition is that marriage of the sister of the petitioner is fixed on 8/6/2023. In support of the said contention, copy of the invitation card, photographs of engagement and also choultry booking receipt are produced.