AKABAR BAIG Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in S.C.No.637/2025 pending before the Court of XIII Additional City Civil and Sessions Judge, Mayo Hall Unit, Bengaluru, arising out of Crime No.7/2025 registered by Kadugondanahalli Police Station, Bengaluru for offence punishable under Sec. 103 of BNS, 2023 is before this Court in this successive bail application filed under Sec. 483 of BNSS, 2023 seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) FIR in Crime No.7/2025 was registered by Kadugondanahalli Police Station, Bengaluru against the petitioner herein, for offence punishable under Sec. 103 of BNS, 2023, based on the first information dtd. 9/1/2025 received from Smt.Amreen Begum, mother of deceased Akram Baig.