GURU LAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, hereinafter referred to as 'B.N.S.S.') seeking prayer to enlarge the petitioner/accused No.1 on anticipatory bail in Crime No.163/2025 registered by Vidyagiri Police Station, Dharwad for the offences punishable under Ss. 189(3), 191(2), 191(3), 109, 324(3), 352, 351(2) R/w 190 of the Bharatiya Nyaya Sanhita (for short, hereinafter referred to as 'B.N.S.') pending on the learned III Additional, C.J. and C.J.M. Court, Dharwad, Hubballi-Dharwad.

(2.) Learned counsel for the petitioner submits that the petitioner is aged about 25 years and the police have falsely implicated him in the crime. It is submitted that even the entire complaint is read, no case is made out against the petitioner No.1. Hence, he seeks to enlarge the accused No.1 on bail in case of his arrest.

(3.) Learned High Court Government Pleader opposes the petition and submits that in the midnight on 16/9/2025 the petitioner and others have put the loud music cause galata, thrown the stones on the complainant's house and on 19/9/2025 they have pelted the stones on his house and attempted to kill him. Hence, he seeks to reject the petition.