SHOAIB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.2 to 6 in Crime No.150/2024 registered by Kavoor Police Station, Dakshina Kannada District, for the offences punishable under Ss. 308(2), 308(5), 352, 351(2), 50, 54, 61(2), 140(2), 108 read with Sec. 190 of BNS, 2023, are before this Court in the above captioned petitions filed under Sec. 483 of BNSS, 2023, seeking regular bail.

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

(3.) FIR in Crime No.150/2024 was registered by Kavoor Police Station, Dakshina Kannada District, against Smt. Rehamath and the petitioners herein initially for the offences punishable under Ss. 308(2), 308(5), 352, 351(2) and 190 of BNS, 2023, on the basis of the first information dtd. 6/10/2024 received from Hydar Ali - brother of deceased B.M.Mumtaz Ali. During the course of investigation, accused No.2 was arrested on 8/10/2024 and accused Nos.3 to 5 were arrested on 10/10/2024 and accused No.6 was arrested on 11/10/2024 and subsequently, remanded to judicial custody. Bail application filed by the aforesaid accused persons before the jurisdictional Sessions Court in Crl.Misc.Nos.934/2024, 917/2024, 920/2024 and 960/2024, were rejected. Therefore, they are before this Court.