VIJESH V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos. 8 and 9 under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, (hereinafter referred to as 'BNSS ) praying to grant bail in crime No. 14/2025 of Jayapura Police Station, Mysore Rural Circle registered for offence under Ss. 61, 126(2), 310(2), 311, 238 of Bharathiya Nyaya Sanhita, 2023 (hereinafter referred to as 'BNS ) pending in SC No. 164/2025 on the file of IV Additional District and Sessions Judge, Mysuru.

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

(3.) Learned counsel for petitioners would contend that case is registered against unknown persons. There is no recovery from these petitioners. Statement of one Mahesh indicates that he was secured by the Police at 10.00 a.m. for translation to record the first information and first information was filed at 11.00 a.m. It indicates that prior to filing of first information translator was secured. On the Innova car seized only finger print of one accused is found even though there is allegation that 4 accused persons traveled in the said car. No wound certificate has been produced. Test identification parade has not been conducted. There is delay in production of petitioners to the Court after their arrest. With this, he prayed to allow the petition.