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Judgment
Accused in Crime No.121/2026 registered by Bannur Police Station, Mysuru, for the offences punishable under Sections 126(2), 352, 115(2) and 109 of BNS, 2023, is before this Court in this petition filed under Section 483 of BNSS, 2023, seeking regular bail.
Heard the learned counsel for the parties.
FIR in Crime No.121/2026 was registered by Bannur Police Station, Mysuru, against the petitioner herein based on the first information dated 04.05.2026 received from Vijay Kumar, who is the injured victim in the present case. During the course of investigation, petitioner was arrested on 05.05.2026 and remanded to judicial custody. His bail application filed before the jurisdictional Sessions Court in Crl.Misc.No.742/2026 was rejected on 09.06.2026. Therefore, he is before this Court.
Perusal of the material on record would go to show that there is some dispute between the two parties with regard to certain immovable properties. It is in this background, on the alleged date of incident, petitioner after quarreling with the alleged victim had assaulted him with a sickle. In the FIR, in addition to the offence punishable under Section 109 of BNS, 2023, the offence punishable under Section 115(2) of BNS, 2023, is invoked, which would suggest that the victim has suffered only simple injuries in the incident in question. Even otherwise, the material on record would go to show that the alleged victim had personally appeared before the police station and submitted his first information, which has resulted in registering FIR in the present case. Petitioner aged 63 years is an agriculturist by avocation and he has no other criminal antecedents. He is in custody for the last three months. Investigation of the case is completed. Accordingly, the following order:-
The petition is allowed. The petitioner is directed to be enlarged on bail in Crime No.121/2026 registered by Bannur Police Station, Mysuru, for the offences punishable under Sections 126(2), 352, 115(2) and 109 of BNS, 2023, subject to the following conditions:
Petitioner shall execute a personal bond for a sum of Rs.1,00,000/- with two sureties for the likesum, to the satisfaction of the jurisdictional Court;
The petitioner shall appear regularly on all the dates of hearing before the Trial Court unless the Trial Court exempts his appearance for valid reasons;
The petitioner shall not directly or indirectly threaten or tamper with the prosecution witnesses;
The petitioner shall not involve in similar offences in future;
The petitioner shall not leave the jurisdiction of the Trial Court without permission of the said Court until the case registered against him is disposed off.