BASAVARAJU V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos. 10, 18, 19, 21, 22, 23, 24, 27 under Sec. 482 of BNSS praying to grant anticipatory bail in Crime No. 201/2023 of Beguru Police Station registered for offence under Ss. 306, 114 read with Sec. 149 of IPC.

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

(3.) Learned counsel for petitioners would contend that the petitioners were not members of the panchayat. The allegation is that panchayat members had imposed fine on C.W.2 to C.W.4 for having assaulted each other with chappal and it was questioned by the deceased Shivaraju and to him also, fine has been imposed. Deceased is stated to have committed suicide as he had been insulted by imposition of fine. It is stated that the deceased has left a death note. Death note is not part of the chargesheet. Investigation is over and chargesheet is filed. Petitioners are not required for any custodial interrogation. The offence alleged against the petitioners is not punishable either with death or imprisonment for life. There are no criminal antecedents of the petitioners. With this he prayed to allow the petition.