JAGADISH P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.2351/2026 has been filed by Petitioner/Accused No.1, while Criminal Petition No.2320/2026 has been filed by Petitioners/Accused Nos.2, 3 and 7, all challenging the order dtd. 2/2/2026 rejecting Crl.R.P.No.676/2025 passed by the Court of LXXXI Addl. City Civil and Sessions Judge, Bengaluru City [CCH-82], whereby the order dtd. 26/12/2025 passed in Crime No.73/2025 by the Court of XLII ACJM, at Bengaluru, rejecting the applications filed by the Petitioners/Accused Nos.1, 2, 3 and 7 seeking default bail under Sec. 187(3) of Bharatiya Nagarik Suraksha Sanhita, 2023 ['BNSS' for brevity] has been confirmed.

(2.) The brief facts are that, on 15/7/2025, the mother of the deceased Shivaprakash @ Biklu Shiva had lodged a complaint stating that eight to ten unknown individuals had fatally assaulted her son at 8.10 p.m. near their house with "long" and "machhu", who succumbed to injuries.

(3.) On the basis of information, FIR came to be registered in Crime No.73/2025 by Bharathinagar Police Station for the alleged offences punishable under Ss. 103 and 190 of BNSS.