V. NAVEEN PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This bail petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.60/2022 of High Grounds Police Station, Bengaluru City, for the offences punishable under Ss. 7(a)(c), 7A, Sec. 13(1)(a), 13(2) of the Prevention of Corruption Act and Sec. 120B, 409, 420, 465, 468, 471, 201 r/w 34 of IPC.

(2.) Heard the petitioner's counsel and also the counsel appearing for the State.

(3.) This Court earlier rejected the bail petition of this petitioner in Criminal Petition No.5396/2022 vide order dtd. 22/7/2022 during crime stage. Thereafter, the petitioner has approached the Sessions Court after filing of additional charge sheet against him wherein he has been arrayed as accused No.42. The Trial Court while rejecting the bail petition of this petitioner made an observation that this court already rejected the bail petition of this petitioner and other accused i.e. accused Nos.30, 34 and this petitioner and also observed that the Hon'ble High Court by its detail discussion seriously observed the nature of allegations made against them in other criminal petitions that too after filing of the charge sheet and hence he cannot claim the bail on the ground of parity as of right, since the acts allegedly did by them in the commission of offences are not one and the same, but in different capacities.