RAMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.1 to 5 under Sec. 482 of BNSS, 2023, seeking grant of anticipatory bail in respect of Crime No.83/2025 of Turuvekere Police Station registered for offences punishable under Ss. 189(2), 191(2), 115(2), 118(1), 109, 74, 352, 351(2) and 119(1) read with Sec. 190 of Bharathiya Nyaya Sanhita (BNS), 2023.

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

(3.) Learned Senior Counsel for the petitioners would contend that there is a civil dispute between the petitioners, the informant and the injured. In the incident, even the petitioner No.4 also sustained injury and the complaint filed by him is not registered. He submits that petitioner Nos.1 and 2 are aged 75 and 74 years, respectively. The injured Naveen Kumar and Kempamma have taken treatment as outpatients and they have only sustained simple injuries. Therefore, offence of attempt to murder is not attracted.