SHIVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.9 under Sec. 483 of BNSS praying to grant bail in Crime No. 41/2025 of Batlahalli Police Station registered for the offences under Ss. 126(2), 115(2), 118(1), 189(2), 191(2), 191(3), 352, 351(2), 109, 103(1), 54, 61(2) r/w 190 of BNS.

(2.) Heard learned counsel for the petitioner and learned HCGP for respondent / State.

(3.) Learned counsel for the petitioner would contend that no serious overt act is alleged against the petitioner. The allegation against the petitioner is abating the other accused to commit murder. The petitioner is in judicial custody since 18/10/2025 and as the charge sheet is filed, he is not required for custodial interrogation. The overt act of assault on the deceased and the injured is against accused Nos.1 to 6. The petitioner was not present on the spot at the time of incident. There are no criminal antecedents of the petitioner. With this, he prayed to allow the petition.