SANDEEP K. L. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has filed this appeal challenging the order dtd. 9/8/2024 passed in a Special Case No.342/2024 by II Additional District and Sessions Judge and Special Judge, Bengaluru Rural District, Bengaluru, where under the bail application of this appellant/accused No.2 came to be rejected.

(2.) The appellant earlier had challenged the said order before this Court in Criminal Appeal No.1715/2024. The said appeal came to be dismissed by judgment dtd. 17/12/2024 giving liberty to the appellant to file fresh bail application after receipt of C.D. containing CCTV footage.

(3.) The appellant herein has not exercised the said liberty. But the appellant has challenged the very same order in this appeal again. Therefore, the present appeal is not maintainable. Hence, the Criminal Appeal is dismissed.