MANOHAR V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.4 under Sec. 483 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying to grant bail in Crime No.102/2025 of Banashankari Police Station registered for offences punishable under Ss. 238, 61, 310(2) AND 311 OF Bharatiya Nyaya Sanhita, 2023 and under Sec. 25(1)(B)(b)4 of Arms Act, 1959, pending in S.C.No.1196/2025 on the file of LXIX Additional City Civil and Sessions Judge, Bengaluru.

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

(3.) Learned counsel for petitioner would contend that, the name of the petitioner has not been shown as accused in the FIR. No test identification has been conducted. The share of Rs.50,000.00 received by the petitioner out of the robbed amount has been seized at the instance of the petitioner under mahazar. Accused No.5 who is similarly placed to that of this petitioner has been granted bail by this Court in Criminal Petition No.11648/2025 by order dtd. 5/11/2025. Therefore, the petitioner is entitled for grant of bail on the ground of parity. As the charge sheet is filed, the petitioner is not required for custodial interrogation. There are no criminal antecedents of the petitioner. The petitioner is youngster aged about twenty five (25) years. With these, he prayed to allow the petition.