S. V. PADMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P. No. 16114/2025 is filed by accused Nos. 3 and 4 and Crl.P. No. 16082/2025 is filed by accused No. 6 under Sec. 483 of BNSS. Crl.P. No. 16120/2025 is filed by accused No. 7 under Sec. 482 of BNSS. All the three petitions are filed seeking bail/anticipatory bail in respect of Crime No. 75/2025 of Patapallya Police Station registered for offence under Ss. 103(1), 189(2), 191(2), 352 read with Sec. 190 of BNS.

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

(3.) Learned counsel for petitioners would contend that there is no serious allegation against petitioners - accused Nos. 3, 4, 6 and 7. Allegation of putting petrol and lighting fire is against accused No. 1. Allegation against accused Nos. 3 and 4 is that they were holding deadly weapons and threatening the deceased. Allegation against accused Nos. 6 and 7 is that they were present on the spot and they were instigating the other accused to commit the offence. Accused No. 8 who is alleged to have brought petrol has been granted bail by this Court in Crl.P. No. 16138/2025 by order dtd. 7/1/2026. Now charge sheet has been filed and therefore petitioners are not required for custodial interrogation. There are no criminal antecedents of the petitioners. The dying declaration does not contain the names of the petitioners - accused Nos. 3, 4, 6 and 7. Names of accused Nos. 6 and 7 are not mentioned in the FIR/complaint which is registered based on the statement of the injured/deceased. With this he prayed to allow the petitions.