ANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.J.Basavaraj, learned counsel for the petitioner and Smt.Kirtilata Patil, learned High Court Government Pleader for respondent-State.

(2.) Petitioner/accused has filed this petition under Sec. 482 of the Bharatiya Nagarika Surksha Sanhita, 2023 (for short, 'the BNSS') for grant of anticipatory bail in connection with S.C.No.5001/2025 on the file of the learned I Additional District and Sessions Judge, Bagalkote, (sitting at Jamkhandi), arising out of Crime No.43/2025 of Lokapaur Police Station, for the offences punishable under Ss. 341 , 302 and 506 of the Indian Penal code (for short, 'the IPC ').

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