ARUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel Sri. J.S. Shetty for the petitioner and the learned HCGP Smt. Kirthilata Patil for the respondent ' State.

(2.) The petitioner ' accused No.2 has filed this petition under Sec. 439 of Cr.P.C. [Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023] seeking regular bail in connection with Crime No.36/2025 [C.C. No.1294/2025] for the offences punishable under Ss. 332(c), 103(1), 61(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

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