YOGISH V.N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Crime No.55/2025 registered by Channarayapatna Police Station, Hassan District, for the offences punishable under Ss. 132, 121(1), 352, 351(2), 351(3), 115(2) of BNS, 2023, is before this Court under Sec. 482 of BNSS, 2023, seeking anticipatory bail.

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

(3.) FIR in Crime No.55/2025 was registered by Channarayapatna Police Station, Hassan District, against the petitioner for the aforesaid offences based on the first information dtd. 26/3/2025 received from Arunkumar.B.V., who is the injured victim in the present case. Apprehending arrest in the said case, petitioner had filed Crl. Misc. No.332/2025 before the jurisdictional Sessions Court, which was rejected on 2/4/2025. Therefore, he is before this Court.