ROHITH B. S. Vs. STATE

JUDGEMENT

(1.) Heard Sri Naik Venkataraman Nagappa, learned Counsel for the petitioner and Sri Vinayaka V.S ., learned HCGP for the respondent-State.

(2.) This Petition filed under Sec. 439 Cr.P.C. with the following prayers:

(3.) This is a successive bail application. Earlier the bail request by the petitioner in Crl.Misc.No.1234/2022 by order dtd. 11/3/2022 was dismissed as withdrawn with liberty to file a fresh petition.