MANJEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.2 under Sec. 483 of BNSS praying to grant bail in Crime No.155/2025 of Aldur Police Station registered for offences punishable under Ss. 352, 351(2), 85, 49, 103 read with Sec. 3(5) of BNS.

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

(3.) Learned counsel for the petitioner would contend that the petitioner is father-in-law of the deceased and father of accused No.1. As per charge sheet, the accusation against this petitioner is that he abetted accused No.1 to assault and kill the deceased. The alleged act of assault and killing the deceased is against accused No.1. The alleged incident has taken place in the parent's house of the deceased, which is at distance of 80 kilometres from the house of the petitioner. The petitioner is in judicial custody since 14/10/2025 and as the charge sheet is filed, he is not required for further custodial interrogation. There are no criminal antecedents of the petitioner. With this, he prays to allow the petition.