(1.) In this petition, the petitioner who is accused No.2 in C.C.No.29064/2024 arising out of Crime No.107/2024 registered by the respondent - police for the offences punishable under Ss. 376 , 376(2)(K) , 354 , 354(A) , 354(B) , 354(D) , 506 , 509 , 201 of IPC r/w Sec. 66E of I.T.Act, 2000, has preferred the present petition under Sec. 439 of Cr.P.C. seeking his release on bail and for other reliefs.
(2.) Heard Sri.Prabhuling K.Navadagi, learned Senior counsel appearing for the petitioner and Prof.Ravivarma Kumar, learned Special Public Prosecutor for the respondent.
(3.) Learned Spl.P.P. for the respondent raised a preliminary objection regarding maintainability / entertainability of the present petition by contending that the same was not maintainable / entertainable by this Court, since the earlier bail petition in Crl.Misc.5509/2024 was filed by the very same petitioner before the trial court was dismissed vide order dtd. 26/6/2024, subsequent to which, the bail petition in Crl.P.No.6401/2024 was also dismissed by the co-ordinate Bench of this Court vide final order dtd. 21/10/2024 and confirmed by the Apex Court in SLP (Crl.)No.15292/2024 dtd. 11/11/2024.
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