DHANARAJ L. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 483 of BNSS praying to grant bail in S.C.No.37/2025 (Crime No.2/2025 of Chikkaballapura Rural Police Station) registered for offences under Sec. 238, 103(1) of BNS, pending on the file of III Additional District and Sessions Judge, Chikkaballapura.

(2.) Heard learned counsel for petitioner and learned Additional SPP for respondent/State.

(3.) Learned counsel for petitioner would contend that there are no eyewitnesses to the incident and the case of the prosecution is based on circumstantial evidence. Except recovery of weapons, bloodstained clothes and other articles, there are no other materials against this petitioner. There is a political rivalry between petitioner and the deceased and therefore, a false case has been foisted against the petitioner. The FIR has been registered against unknown person. There are no criminal antecedents of the petitioner. As the charge sheet is filed, the petitioner is not required for custodial interrogation. With this, he prays to allow the petition.