JAGDEESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.16198/2025 is filed by accused Nos. 5 and 7 under Sec. 483 of the BNSS, Criminal Petition No.16231/2025 is filed by accused No.11 under Sec. 482 of the BNSS and Criminal Petition No.192/2026 is filed by accused Nos.3,4,6,8 and 9 under Sec. 483 of the BNSS. All three petitions are filed seeking bail/anticipatory bail in Crime No.310/2025 of Shikaripura Rural Police Station registered for offences under Ss. 189(2), 191(2), 191(3), 352, 126(2), 109, 118(1), 115(2), 351(3) and 190 of BNS.

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

(3.) Learned counsel for petitioners would contend that the serious overtact of assault on the head of C.W.1 is by accused Nos.1 and 2. Overtact alleged against petitioners is not an vital part. The weapons have been seized found on the spot under mahazar. There is civil dispute between accused persons and C.W.1 to C.W.3 with regard to landed property. As the charge sheet is filed, the petitioners are not required for further custodial interrogation/custodial interrogation. With these, he prays allow petitions.