RASHITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.16483/2025 is filed accused Nos.3 and 4 under Sec. 483 of BNSS and Crl.P.No.16488/2025 is filed by accused No.1 under Sec. 482 of BNSS. Both petitions filed praying to grant bail/anticipatory bail in Crime No.225/2025 of Brahmava Police Station registered for offences punishable under Ss. 109(1), 137(2), 115(2), 352 read with Sec. 190 of BNS.

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

(3.) Learned counsel for petitioners would contend that the accused No.5 who is similarly placed to that of these petitioners has been granted bail in Criminal Petition No.16184/2025 and therefore, these petitioners -accused Nos.1, 3 and 4 are also entitled for grant bail on the ground of parity. The injured has sustained only two simple injuries and they are not on vital part and therefore, offence punishable under Sec. 109 is not attracted. Petitioners are in judicial custody since 31/10/2025 and as major portion of the investigation is over, they are not required for custodial interrogation. With this, he prays to allow the petition.