JOHN POUL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a successive bail petition filed by accused No.1 praying to enlarge him on bail in Crime No.196/2020 registered at Kadugodi Police Station, which is now pending in SC.No.29/2021 on the file of the Court of VI Additional District and Sessions Judge at Bengaluru Rural District.

(2.) Petitioner/accused No.1 along with accused No.2 is facing trial for offences punishable under Sec. 302, 341, 120B r/w 34 of IPC. By an order dtd. 20/9/2021 passed in criminal petition No.4731/2021, this Court enlarged the petitioner on bail for a period of 3 months. Thereafter, petitioner is said to have surrendered before the Court and he is in judicial custody.

(3.) The present petition is filed to enlarge the petitioner on bail on the ground of delay in trial. It is contended by the learned counsel for petitioner that there are about 50 witnesses cited in the charge sheet and only 5 witnesses are examined so far and petitioner is languishing in custody.