BASSAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned HCGP appearing for the State.

(2.) This petition is a successive bail petition filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioners on bail for the offences punishable under Ss. 143, 147, 148, 323, 324, 307, 341, 354, 504, 506 read with Sec. 149 of IPC. This Court, earlier rejected the bail petition vide order dtd. 9/12/2021 in Crl.P.No.201650/2021 connected with Crl.P.No.201655/ 2021 wherein these petitioners are the petitioners in Crl.P.No.201650/2021 and this Court having considered the material on record in paragraph 6 discussed in detail and comes to the conclusion that the material collected by the Investigating Officer prima facie discloses having committed the offences and considered the gravity of the offences and also the injury sustained by the victim and comes to the conclusion that not find any reason to invoke Sec. 438 of Cr.P.C. to grant bail to accused Nos.1 and 3 and the same is decided on merits.

(3.) Now, in the second bail petition the ground urged before this Court that there were case and counter case and cases were also registered against the complainant and reason stated in the complaint and FIR does not substantiate any motive on the part of the petitioners to attract Sec. 307 of IPC and injured has not suffered any fatal injury to the vital parts of the body which may cause death and no other changed circumstances is pleaded in the petition.