HARI PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) This is a successive bail petition filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.273/2021 of Shimoga Rural Police Station, for the offences punishable under Ss. 114, 120-B, 448, 397, 395 and 201 of IPC.

(3.) This petitioner, earlier had approached this Court by filing Crl.P.No.7567/2021 and the same came to be dismissed on 12/1/2022. Thereafter, this petitioner had approached this Court by filing Crl.P.No.6911/ 2022 and the same was also dismissed on 10/8/2022 and this a third successive bail petition before this Court.