SURESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 483 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying to grant bail in Crime No.230/2025 of Yelahanka Police Station, registered for offences punishable under Ss. 109(1), 118(1), 115(2), 352 and 3(5) of Bharatiya Nyaya Sanhita, 2023.

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

(3.) Learned counsel for petitioner would contend that, accused Nos.3 to 9 have been granted bail by this Court and accused No.2 has been granted bail by the Sessions Court. The wound certificate indicates that, the injured has sustained four (4) simple injuries. The alleged incident has taken place in a sudden quarrel with regard to washing of vehicles in a water tank. As the charge sheet is filed, the petitioner is not required for further custodial interrogation. With these, he prayed to allow the petition.