ERAMALLAIAH @ ERAMALLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.3 in Spl.C.C.417/2016 on the file of the Principal City Civil and Sessions Judge, Bengaluru, has again applied for bail under section 439 Cr.P.C., 1973

(2.) Suffice it to say that the allegations found against him are that he too participated in leakage of pre-university examination question papers. His earlier bail application, Crl.P.5995/2016 was dismissed by this court on 23.11.2016.

(3.) Heard the learned counsel for the petitioner and Special Public Prosecutor.