AJITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.42/2024 registered by Kalasa Police Station, Chikkamagalur District for the offences punishable under Ss. 194(2), 132 and 121(1) of the Bharatiya Nyaya Sanhita (BNS), 2023 is before this Court under Sec. 482 of the BNSS, 2023 seeking anticipatory bail.

(2.) Heard the learned counsel appearing for the parties.

(3.) Crime No.42/2024 was registered by Kalasa Police Station, Chimmamagalur District against the petitioner herein and another initially for the offences punishable under Ss. 194(2), 132 on the basis of first information dtd. 15/9/2024 received from Shivakumar K R, police constable, attached to Kalasa Police Station. Subsequently, the offence under Sec. 121(1) of the BNS, 2023 was invoked against the accused persons. Apprehending arrest in the said case, the petitioner herein had filed Crl.Misc.No.529/2024, before the jurisdictional Sessions Court, which was rejected on 23/10/2024. Therefore, he is before this Court.