PALANI Vs. PALANI STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.2 and 3 under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 praying to grant anticipatory bail in Crime No.81/2025 of Mandya East Police Station registered for the offences punishable under Ss. 126(2), 352, 118(1), 54, 351(2) and 3(5) of Bharatiya Nyaya Sanhita, 2023.

(2.) Heard the learned counsel for petitioners and learned High Court Government Pleader for respondent/state.

(3.) The learned counsel for petitioner would contend that, serious overt act of assault with knife is against accused No.1. There is no serious overt act alleged against the petitioners. The assault alleged by petitioner No.1/accused No.2 is with a ripper piece on the left shoulder of injured, and it has not caused grievous injury. The allegation against petitioner No.2/accused No.3 is that, she stopped the injured and abused him in filthy language, and abated the other accused to kill the injured. The petitioners are ready to cooperate with the police in investigation. There are no criminal antecedents of the petitioners. Petitioner No.2 is a woman aged 58 years. The petitioners are ready to abide by any conditions to be imposed by this Court. With this, he prayed to allow the petition.