SURESH N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.2 to 4 under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred as to 'BNNS') seeking grant of anticipatory bail in Crime No.29/2025 of Indiranagar P.S, Bengaluru for offences punishable under Ss. 109, 238(B) and 249(B) of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred as to 'BNS') pending on the file of X ACMM, Mayohall, Bengaluru.

(2.) Heard learned counsel for the petitioners and learned HCGP for the respondent - State.

(3.) The accusation against the petitioners is that they helped accused No.1 who assaulted first informant with knife on his neck. The petitioner helped accused No.1 in order to escape from catches of law and committed the offences alleged against them. There is no accusation of these petitioners assaulting the first informant or abating accused No.1 to assault the first informant. That the petitioner Nos.2 and 3 are women and petitioner No.1 is the father of accused No.1. There is no serious allegation against the petitioners and therefore, they are entitled for grant of anticipatory bail. In the result, the following: