KENGERI YALLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned High Court Government Pleader for respondent State.

(2.) This petition is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ("BNSS" for short) by accused Nos.1 and 2 seeking to grant regular bail in C.C.No.83/2025 pending on the file of Senior Civil Judge and JMFC, Hosapete arising out of Crime No.11/2025 of Kamalapur Police Station registered for the offence punishable under Ss. 103(1) , 238 , 3(5) of Bharatiya Nyaya Sanhita, 2023 ("BNS" for short).

(3.) Brief facts of the case of the prosecution are as under: