DINESHA S.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.1 to 3 under Sec. 482 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying to grant anticipatory bail in Crime No.166/2025 of Nagamangala Rural Police Station registered for offences punishable under Ss. 54, 316(2), 318(4), 126(2), 352, 351(2) read with Sec. 3(5) of Bharatiya Nyaya Sanhita, 2023.

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

(3.) Learned counsel for petitioners would contend that, the offences alleged against the petitioners are not punishable either with death or imprisonment for life. The petitioners are ready to cooperate with the Investigating Officer in investigation. There are no criminal antecedents of the petitioners. Accused No.3 has deposited Rs.70,000.00which has been got transferred from the complainant to the bank account of accused No.3. He further submits that, petitioner No.3/accused No.3 has no objection for releasing the said amount of Rs.70,000.00 to the complainant - Ankit Kumar. With these, he prayed to allow the petition.