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Judgment
The petitioner has filed petition under Section 483 of BNSS, 2023 for grant of regular bail in Crime No.196 of 2026 of Mangaluru South Police Station, Mangaluru City for the offences punishable under Sections 140(3), 127(2), 115(2), 118(1), 351(2), 352, 109 read with Section 190 of BNS and Section 116(2) of Karnataka Education Act, 1983 pending on the file of II Additional Senior Civil Judge and CJM Court, Mangaluru.
I have heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for respondent/ State.
It is submitted by the learned counsel for the petitioner that the Co-ordinate Bench of this Court has granted bail to accused Nos.1, 2, 5 and 6 in Criminal Petition No.15881 of 2026 connected with Criminal Petition No.15962 of 2026 by order dated 17.10.2026. The present petitioner is accused No.8. The Co-ordinate Bench of this Court has already assigned reasons for granting bail to accused Nos.1, 2, 5 and 6.
The allegations made against the present petitioner and accused Nos.1, 2, 5 and 6 are one and the same. Hence, in view of principle of parity, I proceed to pass the following:
O R D E R
The criminal petition is allowed.
The petitioner/accused No.8 is directed to be enlarged on bail in Crime No.196 of 2026 of Mangaluru South Police Station, Mangaluru City for the offences punishable under Sections 140(3), 127(2), 115(2), 118(1), 351(2), 352, 109 read with Section 190 of BNS and Section 116(2) of Karnataka Education Act, 1983 pending on the file of II Additional Senior Civil Judge and CJM Court, Mangaluru, subject to the following conditions:
The petitioner/Accused No.8 shall execute a personal bond for a sum of Rs.1,00,000/- with one surety for the likesum, to the satisfaction of the jurisdictional Court;
The petitioner/Accused No.8 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/Accused No.8 shall not directly or indirectly threaten or tamper with the prosecution witnesses;
The petitioner/Accused No.8 shall not involve in similar offences in future;
The petitioner/Accused No.8 shall not leave the jurisdiction of the Trial Court without permission of the said Court until the case registered against him is disposed off.
Registry is directed to issue certified copy of this order by hand to the learned counsel for the petitioner.
In view of the disposal of the main petition, pending interlocutory application, if any, shall stand disposed of.