MANJUNATHA A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 and 4 in Crime.No.54/2025 registered by Vemagal Police Station, Kolar District for the offences punishable under Ss. 316(4), 316(5), 318(4), 306, 61(2) R/w 3(5) of BNS, 2023 are before this Court in these two petitions under Sec. 483 of BNSS, 2023 seeking regular bail.

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

(3.) FIR in Crime.No.54/2025 was registered by Vemagal Police Station, Kolar District for the aforesaid offences against Madhu and others on the basis of the first information dtd. 19/3/2025 submitted by Sri Ashok Kumar M, Assistant General Manager and authorized representative of Canara Bank, Regional office, Kolar. Apprehending arrest in the said case, the petitioners herein, who are arraigned as accused Nos.1 and 4 in the FIR had filed Crl.Misc.No.272/2025 and Crl.Misc.No.266/2025 before the jurisdictional Sessions Court, which were rejected on 28/4/2025. Therefore, they are before this Court.