SHASHANK V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for respondent-State.

(2.) Petition is filed under Sec. 482 of BNSS Act, 2023 for grant of anticipatory bail in the event of arrest of the petitioners in Crime No.122/2024 of Ramanagara Women Police Station, pending on the file of Principal Civil Judge and JMFC, Ramanagara.

(3.) The learned counsel for petitioners would submit that the alleged offences are not punishable with death or imprisonment for life. Petitioners have not committed any offence as alleged against them. The learned Sessions Judge has dismissed the application for anticipatory bail only on the ground that the Investigating Officer has not issued the notice under Sec. 41-A which is equivalent to Sec. 35(3) of Bharatiya Nagarik Suraksha Sanhita, which is not correct. Petitioners are ready to abide by the conditions which may be imposed by this Court. On all these grounds learned counsel for petitioners sought to allow this application.