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Judgment
Mohammad Nawaz, J
Learned counsel for the petitioner is not present. Even on the previous occasion, there was no representation for the petitioner.
Petitioner is seeking to enlarge him on bail in Crime No.175/2022 registered at HSR Layout police station, Bengaluru for offence punishable under Sections 302, 397 and 449 of IPC.
Chargesheet is filed against accused Nos.1 to 6 for the offence punishable under Sections 302, 396, 449, 120(B) read with Section 35 IPC. Petitioner is accused No.6.
Learned High Court Government Pleader submitted that this is the seventh petition filed by the petitioner before this Court seeking to enlarge him on bail and there is no changed circumstances to grant bail.
The material on record reveals that on 19.08.2025, this Court, after considering the entire facts and circumstances and also taking into consideration the dismissal of the previous petitions, dismissed criminal petition No.10575/2025 and directed the trial Court to expedite the trial. It appears, thereafter the petitioner has not approached the learned Sessions Court.
There is no changed circumstances at this stage, to consider the prayer for bail. Hence, the petition is dismissed.