PRATHEEK R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 483 of BNSS praying to grant bail in S.C.No.1076/2025 arising out of Crime No.184/2025 of Subramanyapura Police Station registered for offences punishable under Sec. 109 and 103(1) of BNS pending on the file of LXV Additional City Civil and Sessions Judge, Bengaluru.

(2.) Heard learned Senior Counsel for the petitioner and learned SPP-II along with High Court Government Pleader for the respondent -State.

(3.) Learned Senior Counsel for the petitioner would contend that the alleged incident has taken place in road rage. The injury caused to the injured is to his head as he dashed to the shutter of shop. There was no any premeditation on the part of the petitioner. The incident occurred in a spur of moment, out of anger and there was no intention on the part of the petitioner to kill the deceased. The statement of wife of the accused indicates that it is an accident. C.W.1 is stated to be lady running tea shop and she is stated to be eye witness to the incident. In her statement she has stated that bike came first. There is contradiction in her statement recorded by the police and recorded under Sec. 183 of BNSS. The petitioner is an employee in a multinational company. He is aged 42 years having wife and she is dependent on him. There are 57 witnesses cited in the charge sheet. Considering the said, the completion of trial will take a long time. The petitioner undertakes not to tamper the prosecution witnesses and attend the Court regularly. On these grounds, he prays to allow the petition and grant bail to the petitioner.