PARASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned High Court Government Pleader for respondent ' State.

(2.) Accused No.1 has filed this petition under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS' for short) seeking grant of bail in Crime No.42/2025 of Amengad Police Station, for the offences punishable under Ss. 189(2) 191(2), 115(2), 109, 352 and 126 (2) read with Sec. 190 of Bharatiya Nyaya Sanhita, 2023 ('BNS' for short) on the file of the Senior Civil Judge and JMFC, Court Hunagunda.

(3.) Brief facts of the prosecution case are as under: