STATE OF KARNATAKA Vs. MANJUNATH N

JUDGEMENT

(1.) These three petitions are filed under Section 439(2) of Cr.P.C., seeking cancellation of bail order passed in favour of accused Nos.6, 4 and 2 respectively in Crl.P.Nos.6608/2017, 6875/2017 and 7621/2017 dated 07.10.2017, 07.10.2017 and 17.10.2017.

(2.) Heard Sri Ashok N Naik, learned Special Public Prosecutor on behalf of the petitioner/State and Sri C H Jadhav, Senior counsel on behalf of respondent/accused No.6 and Sri Hashmath Pasha, learned counsel for respondent/accused No.4 and Sri R P Chandrashekar, learned counsel for respondent/accused No.2.

(3.) Petitioner/State has sought for cancellation of bail order passed in favour of accused Nos.4 and 6 mainly on the ground that the earlier application filed by them under Section 439 of Cr.P.C., was rejected by a considered the order dated 23.11.2016 (Annexure-E) in Crl.P.5995/2016. In spite of it, the case of the very same accused Nos.4 and 6 was once again considered by this Court and by a common order dated 07.10.2017 (Annexure - A), the bail application filed by them came to be allowed.