(1.) Heard Sri B.K.Hiremath, learned counsel for the petitioner and Smt.Arati Patil, learned High Court Government Pleader for the respondent.
(2.) Petition under Sec. 482 of BNSS, 2023 with the following prayer:
(3.) In respect of the aforesaid offences, an FIR came to be lodged on 1/4/2025. Petitioner is shown as accused No.3 in the said case. Petitioner approached for grant of anticipatory bail and the same was rejected by the learned Trial Judge. Thereafter, petitioner is before this Court with the aforesaid prayer.