MOHAMMED ESMAIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Senior Counsel for the petitioner, the learned counsel for the respondent-State, and the learned counsel for the defacto complainant, who has placed reference of the Apex Court in Jagjeet Singh and Others v. Ashish Mishra @ Monu and Another [Criminal Appeal no.632/2022 dtd. 18/4/2022].

(2.) This petition is filed seeking anticipatory bail in connection with Crime No.94/2026 registered at Dharwad Sub- Urban Police Station, Dharwad, for the offences punishable under Ss. 61(2)(a), 198(2), 191(2), 191(3), 115(2), 332(8), 333, 103 read with Sec. 190 of the Bharatiya Nyaya Sanhita, 2023 [For short 'the BNS, 2023'] and Ss. 27(1) of the Arms Act,1959 [For short 'the Arms Act, 1959'.].

(3.) The petitioner's application for anticipatory bail was rejected by the learned Sessions Judge on 13/5/2026 in Criminal Miscellaneous No.211/2026.