CHANDRASHEKAR Vs. STATE

JUDGEMENT

(1.) This successive bail petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C., for granting bail in Crime No.107/2022 registered by Kikkeri Police Station, Mandya for the offence punishable under Ss. 342, 376AB, 376(2)(f), 506 of Indian Penal Code and Sec. 4,5(f) & 5(m), 6, 10 (Sec. 10 included as per charge sheet) of POCSO Act pending before the Addl. Sessions Judge, FTSC-II, Mandya in Spl Case No.121/2022.

(2.) Heard the arguments of learned counsel for the petitioner and the learned High Court Government Pleader for the respondent No.1-State and Smt. Manjula. D, learned counsel for respondent No.2.

(3.) The learned counsel for the petitioner has contended that previously this Court rejected the bail petition in Criminal Petition No.7725/2022 dtd. 5/9/2022 and two other grounds were not urged before this Court and therefore petitioner is before this Court.