SURESH C.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.200/2025 registered by Chintamani Rural Police Station, Chikkaballapura District, for the offences punishable under Ss. 109(1), 115(2), 118(1), 351(2), 352, 74 and 76 R/w 3(5) of BNS, 2023 is before this Court under Sec. 483 of BNS, 2023 seeking regular bail.

(2.) Heard the learned counsel appearing for the parties.

(3.) FIR in Crime No.200/2025 was registered by Chintamani Rural Police Station, Chikkaballapura District for the aforesaid offences against the petitioner and two others, on the basis of first information dtd. 25/5/2025 received from Smt. Mala, who is one of the injured victim. During the course of investigation, the petitioner herein was arrested on 25/5/2025 and subsequently remanded to judicial custody.