Y.M. CHETHAN Vs. STATE

JUDGEMENT

(1.) THIS petition is filed by the petitioner -accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 143, 147, 148, 341, 307, 302 read with section 149 of IPC registered in respondent Police Station Crime No. 439/2012.

(2.) I have heard the learned Counsel appearing for the petitioner -accused No. 1 and the learned High Court Government Pleader appearing for the respondent -State.

(3.) THE petitioner herein, on an earlier occasion, also filed a petition in Crl.P. No. 2288/2014 and the same was rejected of by this Court on 13.08.2014.