DHANUSH NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner -accused No.4 under Sec. 482 of BNSS praying to grant anticipatory bail in Crime No.393/2025 of Subramanyapura Police Station registered for offences punishable under Ss. 103(1) read with 3(5) of BNS.

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

(3.) Learned counsel for the petitioner would contend that the petitioner is juvenile and his date of birth is 31/5/2010 as per his birth certificate. The study certificate issued by the school authority indicates that his date of birth is 31/5/2010. The alleged date of offence is between 25/10/2025 to 27/10/2025 and as on the said date the petitioner was juvenile. The complaint does not indicate any specific overtact against this petitioner. Accused Nos. 1 to 3 and 5 have been granted regular bail by the Juvenile Justice Board. The petitioner is studying in 9th standard and if he is kept in custody it will affect his education. The petitioner has been implicated only on the ground that accused No.1 is his elder brother who had affair with accused No.5. With this, he prays to allow the petition.