LAVANYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a successive bail petition filed under Sec. 439 of Cr.P.C seeking regular bail of the petitioner/accused in Crime No.59/2021 of Hebbala Police Station, Mysuru for the offence punishable under Sec. 302, 201, 114, 120(B) R/w Sec. 34 of IPC.

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

(3.) This Court earlier rejected the bail petition of accused Nos.1 and 2 vide order dated 18th day of October, 2022 and while rejecting the bail petition, this Court has observed that the accused Nos.1 and 2 have indulged in committing murder of grand mother by using the wooden stick and plastic cover which was used for tying the neck and also on the face of the deceased. The post mortem report also confirms that the allegation made against these petitioners. This Court earlier also rejected the bail petition in respect of this petitioner in Crl.P No.4424/2022 vide order dated 24th day of May, 2022.