ARUNKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.3 under Sec. 483 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying to grant bail in S.C.No.197/2025 (Crime No.78/2025 of Nelamangala Town Police Station), pending on the file of Principal District and Sessions Judge, Bengaluru Rural District, Bengaluru, registered for offences punishable under Ss. 103(1), 140, 61(2), 49 read with Sec. 3(5) of Bharatiya Nyaya Sanhita, 2023 and under Sec. 27(2) of Arms Act.

(2.) Heard learned counsel for petitioner and learned Additional State Public Prosecutor for respondent -State.

(3.) Learned counsel for petitioner would contend that, there is no overt act alleged against this petitioner assaulting the deceased. The said overt act is alleged against accused Nos.1 and 2. The petitioner alleged to have driving the car at the time of the incident and accused No.1 has assaulted the deceased when he was in the car of this petitioner. As the charge sheet is filed, the petitioner is not required for further custodial interrogation. With these, he prayed to allow the petition.