MOHAMMED SHAFI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioners (Accused Nos.3 and 5 in FIR and accused Nos.5 and 7 in remand application) under Sec. 482 of Bharatiya Nagarik Suraksh Sanhita, 2023 praying to grant anticipatory bail in Crime No.378/2025 of Nelamangala Rural Police Station registered for the offence punishable under Sec. 109(1), and Sec. 190 of Bharatiya Nyaya Sanhita, 2023 and Sec. 27(2) of Arms Act, 1959.

(2.) Heard the learned counsel for petitioners and learned Additional State Public Prosecutor for respondent/State.

(3.) The learned counsel for petitioners would contend that, no overt act is alleged against the petitioners. The petitioners are stated to have attempted to kill the injured through an unknown person. As per remand application, it is accused No.2, who has taken gun from accused No.4, and shot at the injured at the instance of accused No.1. There is no role of these petitioners in the commission of the alleged offence. The petitioners are parents of accused No.6, who has contested the election against the complainant. There is no role of these petitioners in commission of alleged offence. The petitioners are ready to cooperate with the police in investigation and abide by any conditions to be imposed by this Court. There are no criminal antecedents of the petitioners. On these grounds, he prayed to allow the petition.