KRISHNEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No. 1 under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, (hereinafter referred to as 'BNSS ) praying to grant anticipatory bail in Spl.Case No. 117/2025 pending on the file of I Additional District and Sessions Court, Mandya arising out of crime No. 28/2006 of K.R. Sagara Police Station.

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

(3.) Learned counsel for petitioner would contend that the petitioner is residing in the address shown in the charge sheet and no notice/summon/NBW was issued to the said address and therefore he could not appear in the said criminal case. Petitioner is ready to appear in the split-up case and cooperate for speedy trial. With this he prayed to allow the petition.