MAHESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by sole accused under Sec. 483 of BNSS, praying to grant bail in Crime No.26/2023 of Chamarajnagar Rural Police Station pending in S.C.No.64/2023 on the file of Additional District and Sessions Judge, FTSC-I, Chamarajanagar registered for offences punishable under Sec. 498A, 302 of IPC.

(2.) Heard learned counsel for petitioner and learned Additional SPP for respondent/State.

(3.) Learned counsel for petitioner would contend that the petitioner is in judicial custody since 20/3/2023. The father of the petitioner is aged 70 years and he is having health issues and heart ailment. The petitioner is the only son and he has to look after his adolescent two children. With these she prayed to allow of the petitioner.