MOHAMMED HUMZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition filed under Sec. 483 of BNSS praying to grant bail in Crime No. 160/2025 of Azad Nagar Police Station, Davanagere registered for offence under Ss. 109(1), 115(2), 189(2), 191(2), 191(3), 190, 54, 351(3), 352 and 351(2) of BNS.

(2.) Heard learned counsel for petitioner and learned HCGP for respondent - State.

(3.) Learned counsel for petitioner would contend that the overt act alleged against the petitioner is assault with Club on the hand and causing injury to the left hand little finger. Said assault is not on the vital part of the body. The injured has been discharged from the hospital. Petitioner is M.Tech. graduate working in Bengaluru. As major portion of the investigation is over, petitioner is not required for further custodial interrogation. With this, he prayed to allow the petition.