SUVIGYA RAJAGOPALAN @ SUBIGYA RAJAGOPALAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the second petition filed under Section 439 of Cr.P.C.

(2.) The earlier petition was filed at the crime stage and the same was rejected by order dated 13.04.2018 in Crl.P.2269/2018. Since then charge sheet is laid against the petitioner under Section 307 and 326 of IPC. Hence, on account of changed circumstances, the petitioner has moved this petition seeking regular bail.

(3.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader.