ABHISHEK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No. 2 under Sec. 483 of BNSS praying to grant bail in S.C. No. 1693/2023 (Crime No. 170/2023 of J.P. Nagar Police Station) pending on the file of LXII Additional City Civil and Sessions Judge, Bengaluru registered for offence under Sec. 302 read with Sec. 34 of IPC.

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

(3.) Learned counsel for petitioner would contend that C.W.2 is the only eyewitness to the incident, she is the wife of the deceased and she has been examined as P.W.2. Totally 7 witnesses out of 27 are examined. Father of the petitioner died in the jail and he was accused No. 1 in this case. There are no criminal antecedents of the petitioner. With this he prayed to allow the petition.