SHASHIKUMAR C S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri A.N. Radhakrishna, learned counsel for the petitioner and Sri Vinay Mahadevaiah, learned High Court Government Pleader for the respondent/State.

(2.) Accused No.6 in S.C.No.49/2023, in respect of Cr.No.138/2022 of Ijoor Police Station, Ramanagara has approached this Court in a successive bail application. Earlier bail request of accused No.6 under Sec. 438 of Cr.P.C., was rejected by this Court. Later on, accused No.6 surrendered before the Court and applied for grant of regular bail.

(3.) Learned District Judge after considering the material on record, rejected the bail application. Thereafter accused No.6 is before this Court.