BHASKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter pertains to Dharwad Bench and is taken up at Bengaluru, through video conferencing.

(2.) Heard Sri L.S.Sullad, learned counsel for the petitioner and Smt. Girija Hiremath, learned High Court Government Pleader.

(3.) This is the successive bail request by the petitioner in respect of offence punishable under Ss. 120B, 201, 109, 341, 302 r/w 149 of the Indian Penal Code which is the subject matter of S.C.No.7/2023 on the file of the II Addl. District and Sessions Judge, Ballari, charge sheet having been filed by Cowl Bazar Police Station, Ballari.