SHAIK FAROOK @ FAROOQ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused in Crime No.219/2021 of Siddapura Police Station, Bengaluru City, for an offence punishable under Sec. 302 of IPC.

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

(3.) This is a successive bail petition filed by the petitioner/accused. This Court earlier vide order dtd. 21/7/2022 rejected the bail petition in Crl.P.No.288/2022, wherein, in paragraph No.6, this Court has observed that C.W.2 is the daughter, who was present at the time of committing the murder and witnessed the incident of assault. The post-mortem report also discloses that there were ten injuries all over the body and also taken note of CWs.2 to 4 are the direct evidence available against the accused.