ROHIT V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Crime No.79/2025 registered by Bannerghatta Police Station, Bengaluru District, for the offences punishable under Ss. 74, 76, 115(2), 324(4), 324(5), 329(4), 351(2), 351(3) and 352 of BNS, 2023 is before this Court under Sec. 482 of BNSS, 2023, seeking anticipatory bail.

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

(3.) FIR in Crime No.79/2025 was registered by Bannerghatta Police Station, Bengaluru District for the aforesaid offences against the petitioner herein, on the basis of first information dtd. 19/3/2025 received from the victim lady. Apprehending arrest in the said case, the petitioner had filed Crl.Misc.No.5160/2025, which was rejected on 7/4/2025. Therefore, he is before this Court.