SYED ABBAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos. 1 and 2 under Sec. 483 of BNSS praying to grant bail in Crime No. 127/2025 of Govindapura Police Station registered for offence under Ss. 103(1), 190, 49, 61(2)(a), 241 read with Sec. 3(5) of BNS pending in S.C. No. 1220/2025 on the file of LXXIV Additional City Civil and Sessions Judge, Bengaluru (CCH-75).

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

(3.) Learned counsel for petitioners would contend that accused No. 3 has been granted bail by this Court by order dtd. 19/1/2026 passed in Crl.P. No. 17324/2025. Petitioners are similarly placed to that of accused No. 3 who has been granted bail and therefore they are entitled for grant of bail on the ground of parity. Accused No. 1 was not present on the spot at the time of incident. Allegation against him is conspiracy with accused Nos. 2 to 4 to kill the deceased. Case for the prosecution is based on circumstantial evidence. As chargesheet is filed, petitioners are not required for further custodial interrogation. With this he prayed to allow the petition.