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Judgment
5 paragraphs · 107 wordsM. Nagaprasanna, J
Petitioner is before the court seeking grant of regular bail in S.C.No.5021 of 2025 registered in Crime No. 118 of 2025 for the offence punishable under Section 103(1) of the BNS.
Heard Sri Raja K.P., learned counsel appearing for petitioner and Sri B.N.Jagadeesha, learned Additional State Public Prosecutor appearing for the respondent.
The learned counsel for the petitioner would submit that he would approach this Court in the event charges are framed against the petitioner, as according to the petitioner there is no evidence that can pin him down particularly for framing of charges.
Reserving such liberty, the petition stands disposed.