VISHWANATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.5, 7 and 11 under Sec. 483 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying to grant bail in S.C.No.105/2025 (Crime No.415/2024 of Bharamasagara Police Station), registered for offences punishable under Ss. 191(2), 191(3), 190, 352, 351(2), 351(3), 103(1), 117(2), 109(1), 115(2), 118(2), 189(2), 189(4) and 329(4) of Bharatiya Nyaya Sanhita, 2023, pending on the file of Special II Additional District and Sessions Judge, Chitradurga.

(2.) Heard learned Senior Counsel for petitioners and learned High Court Government Pleader for respondent - State.

(3.) Learned Senior Counsel for petitioners would contend that, accused Nos.1 to 3 have been granted bail by this Court in Criminal Petition No.503/2025 and Criminal Petition No.12594/2025. The petitioners are also similarly placed to that of those accused persons who have been granted bail and therefore they are entitled for grant of bail on the ground of parity. On these grounds, he prayed to allow the petition.