MOHAMMAD SAFWAN SUBHAN Vs. STATE BY PADUBIDRI POLICE

JUDGEMENT

(1.) This petition is filed by accused No.2 under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 praying to grant anticipatory bail in Crime No.89/2025 of Padubidri Police Station registered for the offences punishable under Ss. 121(1), 132, 109, 303(2), 112 read with Sec. 3(5) of Bharatiya Nayay Sanhita, 2023, Ss. 4, 5, 12 of Karnataka Prevention of Cow Slaughter and Cattle Act, 2020, Sec. 11(1)(D) of Prevention of Cruelty to Animals Act, 1960, Sec. 66(1), 192(a) of Motor Vehicles Act and Sec. 2 of Karnataka Prevention of Destruction and Loss of Property Act, 1981.

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

(3.) The learned counsel for petitioner would contend that the name of the petitioner has been stated by the accused No.1, who was caught at the time of the incident. There are no other materials against the petitioner. The petitioner is stated to be was in the car at the time of the incident, and at that time accused No.1 was driving the vehicle. The offences alleged against the petitioner are not punishable either with death or imprisonment for life. The petitioner is involved in only one case i.e. Crime No.78/2024 of Udupi Town Police Station, and the offence alleged is abduction. The petitioner is ready to cooperate with the Investigating Officer in investigation and abide by any terms and conditions to be imposed by this Court. With this, he prays to allow the petition.