SACHIN T.S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.6 under Sec. 483 of BNSS praying to grant bail in Crime No.2/2025 of Vitla Police Station, registered for the offences punishable under Sec. 62, 310(2), 351(2) of BNS.

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

(3.) Learned counsel for petitioner would contend that accused Nos.1, 3, 4, 5, 7, 8 and 9 have been granted bail. Accused No.3 who has been granted bail by this Court is similarly placed to that of the present petitioner and therefore, he is entitled for grant of bail on the ground of parity. The complaint has been filed against unknown persons. The petitioner is stated to have purchased a mobile for Rs.95,000.00 out of his share of robbed amount of Rs.2,00,000.00. Except the seizure of the said mobile purchased by the petitioner there are no other materials against him. The petitioner is in judicial custody since last one year and as the charge sheet is filed, he is not required for further custodial interrogation. With this he prayed to allow the petition.