SYED TANZEEM AHMED @ TANZEEM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED counsel for the petitioner has filed a memo. Heard the learned counsel for the petitioner and also the learned counsel for the respondent on the memo. The memo reads as hereunder: - -

(2.) THE bail application filed before the lower Court was heard and disposed of in Special C.C. No. 52/2013 and lower Court passed the order dated 1 -8 -2013. Thereafter, the petitioner approached this Court filing the petition under Section 439 of Cr.P.C. seeking his release on bad.