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Karnataka High Court
R D Patil @ Rudragouda vs The State Of Karnataka on 25 February, 2026
-1-
NC: 2026:KHC-K:1867
CRL.P No. 200152 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 25TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE RAJESH RAI K
CRIMINAL PETITION NO. 200152 OF 2026
(439(Cr.PC)/483(BNSS))
BETWEEN:
R D PATIL @ RUDRAGOUDA
S/O DEVINDRAPPA
AGE: 40 YEARS, OCC: CLASS-I
CIVIL CONTRACTOR,
R/O SONNA VILLAGE, TQ: AFZALPUR
DIST: KALABURAGI
AT PRESENT PLOT NO.42,
AKKAMAHADEVI COLONY,
HIGH COURT RING ROAD,
KALABURAGI-585107
...PETITIONER
(BY SRI. AMEET KUMAR DESHPANDE, SENIOR COUNSEL FOR
SRI. RAJESH DODDAMANI, ADVOCATE)
Digitally signed by
SHIVALEELA
DATTATRAYA UDAGI AND:
Location: HIGH
COURT OF THE STATE OF KARNATAKA
KARNATAKA ASHOK NAGAR POLICE STATION
KALABURAGI CITY
NOW REPRESENTED BY
THE ADDITIONAL STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
KALABURAGI BENCH-585105
...RESPONDENT
(BY SRI. SUDARSHAN M, SPL. COUNSEL)
THIS CRL.P IS FILED U/SEC. 483 OF BNSS (NEW),
PRAYING TO ALLOW THIS PETITION AND RELEASE THE
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NC: 2026:KHC-K:1867
CRL.P No. 200152 of 2026
HC-KAR
PETITIONER ON BAIL/ACCUSED NO.3 AS PER CHARGE SHEET
ON BAIL IN CONNECTION WITH CRIME NO.160/2023 OF
ASHOK NAGAR POLICE STATION, KALABURAGI REGISTERED
FOR THE OFFENCES PUNISHABLE U/S 409, 420, 120(b), 201,
109, 114, 36, 37, 34 OF INDIAN PENAL CODE AND U/SEC 3(1),
(ii) (2), (3)(4) OF KCOCA ACT., NOW PENDING ON THE FILE OF
THE HONOURABLE PRINCIPAL SESSIONS JUDGE AT
KALABURAGI IN SPL.C (KCOCA) NO.1/2024.
THIS PETITION, COMING ON FOR PRONOUNCEMENT OF
ORDER, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE RAJESH RAI K
ORAL ORDER
This petition is filed under Section 483 of BNSS, 2023, by
the petitioner/accused No.3 for grant of regular bail in Special
Case (KCOCA) No.1/2024, arising out of Crime No.160/2023,
registered by Ashok Nagar Police Station, Kalaburagi, for the
offences punishable under Sections 409, 420, 120(B), 201,
109, 114, 36 and 37 r/w Section 34 of IPC and Section
3(1)(i)(2)(3)(4) of the Karnataka Control of Organized Crimes
Act, 2000 (for brevity "KCOCA"), pending on the file of Prl.
District and Sessions Judge, Kalaburagi (for brevity "learned
Sessions Judge").
2. The factual matrix of the case is, one Smt. Shilpa,
the Assistant Lecturer at Sharanabasava University, Kalaburagi,
lodged a complaint before the respondent-Police alleging that
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when she was appointed as a supervisor for the competitive
examination held in their Institution on 28.10.2023 for the
recruitment of FDA posts, there were 21 candidates in Room
No.38. At about 11:30 a.m., the Deputy Director of Karnataka
Education Authority (for short 'KEA') inspected the room along
with the Police, wherein accused No.1-Thrimurthi was writing
the exam using the Bluetooth device, by receiving the answers
from outside through his brother-Ambrish/accused No.2 and
caught red-handed. At that time, he revealed the name of the
petitioner, who provided Bluetooth device and walkie-talkie
devices to other accused to assist them in writing exam by
giving answers through the said devices. After arresting
accused No.1 and others, they revealed that the petitioner
received money from them to help them in an examination by
providing answers through Bluetooth device by colluding with
the various accused persons.
3. During the course of investigation, the respondent-
Police arrested the petitioner on 10.11.2023 at Solapur and he
was remanded to the judicial custody. The respondent-Police
investigated the case and laid charge-sheet against 20 accused
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for the aforementioned offences, by arraying the petitioner as
accused No.3.
4. Previously, the petitioner/accused No.3 filed
multiple bail applications before the Trial Court and this Court
and the same are rejected. Lastly, he filed bail application in
Crl.P.No.200969/2024 before this Court and the same was
rejected vide order dated 31.08.2024. Against the said order,
he approached the Hon'ble Apex Court in SLP
(Crl.)No.13272/2024 and withdrawn the same with liberty to
renew his request after a period of one year. Subsequently, he
approached this Court for grant of bail in Crl.P.No.200434/2025
on medical ground and the same was also rejected vide order
dated 02.05.2025. Against the said order, he once again
approached the Hon'ble Apex Court in SLP (Crl.)No.8099/2025
along with I.A. for interim bail for three weeks, the Hon'ble
Apex Court allowed the said I.A. and granted interim bail to the
petitioner for a period of three weeks. However, after his
surrender, the Hon'ble Apex Court disposed off the main
petition by reserving liberty to him to approach this Court for
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grant of regular/interim bail. Hence, the petitioner/accused
No.3 filed the present petition for grant of regular bail.
5. Heard learned Senior counsel for the petitioner and
learned HCGP for the respondent-State.
6. The primary contention of the learned Senior
counsel for the petitioner is, the Hon'ble Apex Court granted
interim bail to the petitioner by considering the aspect that the
charge sheet had already been filed and the trial is likely to
take some time, in view of large number of witnesses.
Subsequently, the Hon'ble Apex Court, while disposing the
special leave petition further observed that the petitioner is not
entitled for bail for a period of one year, as stipulated in the
earlier order dated 09.01.2025 and since the said period
already expired, he is at liberty to approach this Court for grant
of regular or interim bail. As such, the present petition can be
considered by this Court without prejudicing with earlier
dismissal orders. He also contended that, except the petitioner,
all other accused are granted bail by this Court in different
Criminal petitions and the bail application of the petitioner
rejected earlier by this Court only for the reason that, he is an
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habitual offender and other similar type of cases are pending
against him and he is the king pin of the syndicate. However,
on perusal of the accusation against accused No.11, he also
stands in the similar footing of the petitioner by assisting the
petitioner to purchase the Bluetooth devices and walkie-talkies
from Haryana State. Lastly he contended that, now the
investigation is completed and charge sheet has been laid
against the petitioner and others and since he is in custody
from last 2 years, his further custodial incarceration does not
call for. Accordingly, he prays to allow the petition.
7. Per contra, learned Special Counsel for the
respondent-State objected the bail petition by contending that
the petitioner/accused No.3 is the prime accused and the
master mind of the malpractice in FDA and SDA examinations
conducted in the year 2021. As such, in total, there are 8 cases
registered against him and others in different Police Stations of
Kalaburagi City, Kalaburagi District and Yadgir District of
Karnataka State, including the present case in Crime
No.160/2023 under the provisions of IPC and KCOCA.
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8. He also contended that the petitioner is an habitual
offender and before committing the malpractice in FDA and
SDA examinations, he was involved in similar kind of offences
in respect of recruitment of 545 Civil Police Sub-Inspector posts
in Karnataka State Police, which stormed State of Karnataka in
the year 2021 and there were 17 cases registered against him
and others in different Districts of Karnataka, where he is the
prime accused.
9. He also submits that, after grant of interim bail for
a period of three weeks by the Hon'ble Apex Court, he
assaulted the Police personnel within the Jail premises of
Kalaburagi prison during his release and as such, a case was
registered against him in Crime No.152/2025 for the offences
punishable under Sections 115(2), 132, 351(2) and 352 of
BNS, 2023.
10. He further contended that, there are more than
prima facie materials placed against the petitioner in the charge
sheet about his complicity in the crime i.e., he purchased
Bluetooth devices and walkie-talkie devices for examination
malpractice and distributed the same to the candidates through
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other accused and received huge amount from them. He also
purchased several mobile phones and SIM cards to use in
examination malpractice and managed the affairs of
malpractice in the examination and the call detail registers are
seized by the investigation officer. With these grounds, he
prays to dismiss the petition.
11. I have given my anxious consideration both on the
submissions made by the learned counsel for the respective
parties and the documents available on record.
12. The accusation column No.17 of the charge sheet
filed by the respondent-Police against the petitioner, reads as
under:
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J¸ï.J¸ï.J¯ï.¹, ¦AiÀÄĹ ªÀÄvÀÄÛ ¥ÀzÀ«AiÀÄ ªÀÄÆ® zÁR¯ÉUÀ¼À£ÀÄß ¥ÀqÉzÀÄPÉÆAqÀÄ CªÀjUÀÉ §èÆlÆvï
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PÀ¼ÀÄ»¹ C¥sÀd®¥ÀÅgÀzÀ §¸ÀªÃÉ ±ÀégÀ ZËPï §½ CA©UÀgÀ ZËqÀAiÀÄå PÀªÀiÁ£ï ºÀwÛgÀ J-12 §¸ÀtÚ ¥ÀÇeÁjUÀÉ
PÉÆnÖgÀÄvÁÛ£É. ¢£ÁAPÀ:28.10.2023 gÀAzÀÄ £ÀqÉzÀ J¥sï.r.J ¥ÀjÃPÉëAiÀÄ 1£Éà ¥Àæ±Éß ¥ÀwæPÉ ªÀiÁvÀæ
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NC: 2026:KHC-K:1867
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- 13 -
NC: 2026:KHC-K:1867
HC-KAR
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nೕ:ೆ ೆ ಸ&ಾ ರದ ಸಂ4ೆxGಾದ ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರ ನ ೆ6ದ ಎ{.!.ಎ/ಎ$.!.ಎ ಪ ೕ ೆ
ಅಕ)ಮದ* TೊಡB ತನ ಅಪ:ಾ0ಕ ಕೃತ ಗಳನು Tಾನು ಒಬ|ಂ9ಗ-ಾB ಮತು? ತನ 6ಂ!&ೇ<ನ
ಸದಸ :ೊಂE ೆ 4ೇ ಸಂಘ9ತ ಅಪ:ಾಧ ತಂಡವನು ರ}6&ೊಂಡು ಪ ೕ ೆ ಅಕ)ಮ ಕೃತ ಗಳನು
ಮುಂದುವ:ೆ6ರುTಾ?-ೆ.
ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರ ಸಂ4ೆx ನ ೆ6ದ ಎ{.!.ಎ/ಎ$.!.ಎ ಪ ೕ ೆ ಅಕ)ಮ&ೆ,
ಸಂಬಂ06ದಂTೆ ಎ-3 ಆ].!. ಾ9ೕM ಮತು? ಆತನ ಸಂಘ9ತ ಅಪ:ಾಧ ತಂಡದ ಸದಸ ರ nೕfೆ ಕಲಬುರB
ನಗರದ* 02 ಪ)ಕರಣಗಳQ (ಅ1ೆuೕಕನಗರ d.eಾ.K.ಸಂ.160/2023, ಕಲಬುರB WಶcWlಾ \ಲಯ d*ೕ$
eಾaೆಯ K.ಸಂ.295/2023), ಕಲಬುರB [fೆ ಯ* 01 (ಅಫಜಲಪರ d*ೕ$ eಾaೆಯ K.ಸಂ. 267/2023),
GಾದB [fೆ ಯ* 05 ಪ)ಕರಣಗಳQ (GಾದB ನಗರ 144/2023, 145/2023, 146/2023, 147/2023 0
148/2023) nೕಲ,ಂಡ ಈ ಎfಾ ಪ)ಕರಣಗಳ* ತ\Hಾ0&ಾ ಗಳQ ಸಂಬಂಧಪಟ' -ಾ Gಾಲಯಗ ೆ
ಾ)ಥhಕ lೋyಾ:ೋಪಣ ಪ9'ಯನು ಈ ಾಗfೇ ಸ* 6ದು> ಸಂಬಂಧಪಟ' ಘನ -ಾ GಾಲಯಗಳQ
ಸಂ4ೆxಯ&ೆ, Tೆ ೆದು&ೊಂ!"ೆ.
ಎ-3 ಆ:ೋJತನು ಸ&ಾ ಸಂ4ೆx ನ ೆಸುವ WWಧ ಹುlೆ>ಗಳ ಆV, ಪ ೕ ೆ ಅಕ)ಮ ಕೃತ ಗಳನು
ಮುಂದುವ:ೆ6&ೊಂಡು ಬಂದು ಈ ಪ)ಕರಣದ* ನ ಎ-5 ಂದ ಎ-20 ರವ:ೆBನ ಆ:ೋJತರು ಮತು? ಎ-3
ಆ].!. ಾ9ೕಲನ ಸಂಘ9ತ ಅಪ:ಾಧ 6ಂ!&ೇ< ತfೆಮ:ೆ6&ೊಂ!ರುವ ಸದಸ ರುಗಳQ DzÀ
ಆ:ೋJತ:ೊಂE ೆ 4ೇ &ೊಂಡು ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ ಎ{.!.ಎ/ಎ$.!.ಎ ಪ ೕ ೆ ಅಕ)"ಾದ*
TೊಡBರುTಾ?-ೆ. J-3 Dgï.r ¥ÁnîÄß J-5 jAzÀ J-20 £Éà DgÉÆævÀgÉÆA¢UÉ 4ೇ &ೊಂಡು ಸಂಘ9ತ ಅಪ:ಾಧ
6ಂ!&ೇ<ನು ರ}6&ೊಂಡು ತನ 6ಂ!&ೇ<ನ ಸದಸ ರ ಮುHಾಂTಾರ ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ
ಪ ೕ ೆಯ ಅಭ ಗಳನು ಸಂಪ ಸುವದು, ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ ಪ ೕ ೆಯ* ಉ2?ೕಣ -ಾB
5ಾಡುವlಾB ಅಭ ಗ ೆ ಆ1ಾcಸ-ೆ \ೕಡುವದು, ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ ಎ{.!.ಎ/ಎ$.!.ಎ
ಆV, ಪ ೕ ೆ ಅಕ)ಮ ನ ೆ6 ಉ2?ೕಣ -ಾಗುವ ದುರುlೆ>ೕಶವಳ ಅಭ ಗ ಂದ ಎ$.ಎ$.ಎM.6 ಮತು?
J.ಯು.6 ಮತು? ಪದWಗಳ ಮೂಲ 5ಾqO &ಾ ಗಳನು ಪ ೆದು&ೊಳQವದು, ಕ-ಾ ಟಕ ಪ ೕ ಾ
ಾ)0&ಾರದ ವ ೕ ಾ ಅಭ ಗ ಂದ ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ ಪ ೕ ೆ ೆ ಸ* 6ದ ಅ[ ಪ)2ಗಳನು
ಪ ೆದು&ೊಳQವದು, Dೊರ:ಾಜ Eಂದ ಬೂ ಟq !"ೈ$ ಮತು? "ಾNಾಗಳನು ತನ 6ಂ!&ೇ<ನ ಸದಸ ರ
Dೆಸ ನ* ಖ ೕEಸುವದು ಮತು? ಅವಗಳನು ತನ 6ಂ!&ೇ<ನ ಸದಸ ರ ಮುHಾಂತರ ಅಭ ಗ ೆ
ಹಂಚುವದು, ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ ಪ ೕ ಾ ಅಭ ಗಳQ Lೇ:ೆ Lೇ:ೆಯವರ Dೆಸ ನ* 6S
&ಾ ಗಳನು ಖ ೕE6 ಅವಗಳನು ಾ ಆ].!. ಾ9ೕM ಮತು? ತನ 6ಂ!&ೇ<ನ ಸದಸ ೆ &ೊ9'ದು>
ಅವಗಳನು ಅಭ ಗ ೆ_ ಂE ೆ "ಾಟOPನ* ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ ಪ ೕ ೆಗೂ ಮು-ಾ
ಸಂಪಕ ದ* ರಲು ಬಳ6ರುವದು, ಅlೇ ೕ2 ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ ಪ ೕ ೆ ಪ)1ೆ ಗ ೆ ಉತ?ರಗಳನು
ಕಳQRಸಲು ಸಹ ಬಳ6ರುವದು ತ\Hೆಯ* ದೃಢಪ9'ರುತ?lೆ. ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ ಪ ೕ ೆಯ
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ಪ)1ೆ ಗ ೆ ಉತ?ರಗಳನು ತGಾ ಸಲು ತನ ಇಬ|ರು ತfೆಮ:ೆ6&ೊಂ!ರುವ ಸಂಘ9ತ ಅಪ:ಾಧ 6ಂ!&ೇ<
ಸದಸ :ಾ ¸ÁQë-24, ¸ÁQë-25, ¸ÁQë -27 ¸ÁQë -28, ¸ÁQë -¸ÁQë -33, ¸ÁQë -34, ¸ÁQë -35, ¸ÁQë -41. ¸ÁQë -42.
¸ÁQë -82, ¸ÁQë -87, ¸ÁQë -92, ¸ÁQë -93, ¸ÁQë -94, ¸ÁQë -95, ¸ÁQë -97, ¸ÁQë -98, ¸ÁQë -88, ¸ÁQë -101, ¸ÁQë-
89, ¸ÁQë -90, ¸ÁQë -102, ¸ÁQë -111, ¸ÁQë -112, ¸ÁQë -103, ¸ÁQë -91. ¸ÁQë-104, ¸ÁQë -105, ¸ÁQë -106, ¸ÁQë-107,
¸ÁQë-108, ¸ÁQë -109, ¸ÁQë -110, ¸ÁQë-113, 4ಾ-114, 4ಾ-117 ರವರುಗಳ Woಾರaೆ ಂದ ದೃಢಪ9'ದು>, ಎ-3
ಆ:ೋJತನು ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ ಪ ೕ ೆಗೂ ಮುನ ತನ ಸಂಘ9ತ ಅಪ:ಾಧ 6ಂ!&ೇ<ನ ಇತ:ೆ
ಸದಸ :ೊಂE ೆ 4ೇ ಅಪ:ಾ0ಕ ಒಳಸಂಚು ರೂJ6 ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ ಪ ೕ ೆಯ ಅಭ ಗ ೆ
ಬೂ ಟೂತ ಬಳ6, ಪ ೕ ೆ ಬ:ೆದು ಅಕ)ಮ"ಾB ಆV,Gಾಗಲು ದುyೆ'ೕರaೆ \ೕ!, ತನ ೆ ಮತು? ತನ 6ಂ!&ೇ<ನ
ಸದಸ ೆ &ಾನೂನು LಾRರ"ಾB, ಆ ಕ fಾಭ ಪ ೆಯುವ ದುರುlೆ>ೕಶEಂದ ಕ-ಾ ಟಕ ಪ ೕ ಾ ಾ)0&ಾರದ
ಎ{.!.ಎ/ಎ$.!.ಎ ಪ ೕ ೆಯ* ಅಕ)ಮ ಎಸB ಘನ ಸ&ಾ ರ, [fಾ ಡ ತ, ಕಲಬುರB [fೆ ಮತು? ಕ-ಾ ಟಕ
ಪ ೕ ಾ ಾ)0&ಾರದ ಪ)2yೆz ೆ ಧ&ೆ, ತರುವದರ ಮುHಾಂತರ Kೕಸ 5ಾ!ದು>, ಕಲು 420, 120(5), 109, 114,
201, 36, 37, 34 2 2 00.3(1)(ii)(2) KCOCA ಆ!ಯ* ಅಪ:ಾಧ"ೆಸBರುTಾ?-ೆ.
13. On careful examination of the above accusation,
there are prima facie and serious allegations forthcoming
against the petitioner that he hatched a criminal conspiracy
along with the members of his organized crime syndicate,
immediately after issuance of the Notification by the KEA in the
month of February, 2023 and made all the preparation by
purchasing Bluetooth devices and walkie-talkies devices in bulk
from Karnal District of Haryana State with the help of accused
No.11 and thereafter, contacted aspiring candidates through
Whatsapp by receiving advance amount of Rs.3 to 4 Lakhs or
pledging their original marks certificates, he committed the
malpractice. Apart from that, there are other prima facie
materials placed by the prosecution i.e., seizure of mobile
phones and SIM cards, which were purchased by the petitioner
and the call detail registers.
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14. In respect of the malpractice in FDA and SDA
examinations, there are as many as 8 cases registered against
the petitioner at Kalaburagi City, Kalaburagi District and Yadgir
District, including the provision under KCOCA. As rightly
contended by the learned Special counsel for the respondent-
Police, before the said malpractice, in the year 2021, he
indulged in similar kind of offences with the same modus
operandi in the examination conducted for the post of Civil
Police Sub-Inspector of Karnataka State, which stormed the
State of Karnataka by putting future of thousands of aspirants
in jeopardy, there were 17 cases registered against him and
others in different Districts of Karnataka. Out of said 17 cases,
in 12 cases, the petitioner is the prime accused. Thus, it is clear
that the petitioner is a habitual offender and engaged in the
similar offences.
15. It is equally important to note that, after the
Hon'ble Apex Court granted interim bail to the petitioner for a
period of three weeks, while he releasing from central prison,
he assaulted a Police Constable and as such, a case was
registered in Crime No.152/2025 against him for the offences
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stated supra. The Co-ordinate Bench of this Court viewed the
CCTV Footages of the said incident while hearing
Crl.P.No.201816/2025 filed by the petitioner for quashing the
proceedings and dismissed the said criminal petition vide order
dated 05.12.2025. In such circumstance, possibility of the
petitioner committing offences in future if he is enlarged on
bail, cannot be ruled out. Nevertheless, presently 26 cases are
pending against the petitioner in different Districts of Karnataka
State and in all the cases, charge sheet has been filed by the
Police and the cases are set up for trial. At this stage, if the
petitioner is enlarged on bail, there is every possibility of
hampering the witnesses and cause delay in conducting the
trial.
16. For the foregoing reasons, I am of the considered
view that the petitioner/accused No.3 is not entitled for bail.
Accordingly, the successive bail petition filed by the
petitioner/accused No.3 is hereby dismissed.
Sd/-
(RAJESH RAI K)
JUDGE
HKV
List No.: 1 Sl No.: 2
