DHARMANAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners / accused Nos.2 to 11 under Sec. 482 of BNSS seeking anticipatory bail in Crime No.100/2024, registered by the Hunasagi Police Station, Tq: Hunasagi Dist: Yadgiri, for the offences punishable under Ss. 189(2), 115(2), 126(2), 108, 352, 351(3) and 190 of BNS-2023.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent - State.

(3.) It is argued by the learned counsel for the petitioners that the accused No.1 as well as the deceased 'Ranjita both were divorcees. They were fell in love and they were decided to marry with each other. The parents of the deceased were opposed for such marriage. The accused Nos.2 to 11 were residing separately from the accused No.1. They are nothing to do with the love affair between the accused No.1 and the deceased. Only for the reason that they are being the relatives, they have been incorporated in the FIR. Hence, prayed to allow the petition.