CHIDANANDA M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No. 1 under Sec. 482 of BNSS praying to grant anticipatory bail in Crime No. 154/2025 of Hassan City Police Station registered for offence punishable under Ss. 316(4), 318(3), 318(4) of BNS.

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

(3.) Learned counsel for petitioner would contend that as on the date of alleged offence, petitioner was not working in the office, he had been transferred and in his place accused No. 2 was working as Taluka Nodal Officer. Petitioner is not involved in commission of any offence as alleged. It is accused No. 3 - District Nodal Officer who is involved in commission of the offence. Petitioner is ready to cooperate with the Investigating Officer in investigation. The offences alleged against the petitioner are not punishable either with death or imprisonment for life. There are no criminal antecedents of the petitioner. With this, he prayed to allow the petition.