PARVEEN TAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.139/2025 registered by Sampigehalli Police Station, Bengaluru, for the offences punishable under Ss. 64, 115(2), 49, 127(2) and 351(2) of BNS, 2023, is before this Court under Sec. 482 of BNSS, 2023, seeking anticipatory bail.

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

(3.) FIR in Crime No.139/2025 was registered by Sampigehalli Police Station, Bengaluru, for the aforesaid offences against Masood and the petitioner herein based on the first information dtd. 11/4/2025 received from the victim girl aged about 18 years. Apprehending arrest in the case, petitioner had filed Crl.Misc.No.3259/2025 before the jurisdictional Sessions Court which was rejected on 3/5/2025. Therefore, he is before this Court.