LOKANATH PARESH SANADI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are arraigned as accused Nos.4 and 5 seeking for grant of regular bail in Crime No.45/202m5 of Gokak Town Police for the offences punishable under Ss. 238(a). 189(2), 191 (2), 191(3), 126(2), 61(2), 103(1), 352, 351(2), 190 of Bharathiya Nyaya Sanhita (for brevity, 'BNS '), 2023 and Sec. 25(1)(A) of Indian Arms Act, 1959.

(2.) The case of the prosecution is that accused No.1- Vishal Mestri is the friend of C.W.22 - Vijaygowda Ramagowda Patil (V.R.Patil). The said V.R.Patil uploaded the photo of deceased - Siddappa Kannamaddi in his whatsapp status captioning as ' 'Jai Bheem Anna ' '. The deceased - Siddappa Kannamaddi is alleged to have been killed by the accused in Cr. No.72/2020 who is the brother of deceased Parashuram.

(3.) The deceased - Parashuram and others had threatened the said V.R.Patil as to why he had uploaded the photo of deceased - Siddappa in his whatsapp status. It is further stated that they assaulted C.W.22 with Jambe. Therefore, a case came to be registered by C.W.22 in Cr.No.11/2021.