Nagendra vs State Of Karnataka
2025 Latest Caselaw 5798 Kant

Karnataka High Court

Nagendra vs State Of Karnataka on 19 August, 2025

Author: B.M.Shyam Prasad

Bench: B.M.Shyam Prasad

                                           -1-
                                                       NC: 2025:KHC:32190
                                                   WP No. 15277 of 2025


                HC-KAR



               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 19TH DAY OF AUGUST, 2025
                                     BEFORE
                    THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
                    WRIT PETITION NO. 15277 OF 2025 (GM-POLICE)


               BETWEEN:

                     NAGENDRA
                     S/O. ANJINAPPA, AGED ABOUT 30 YEARS,
                     R/ATAND- MADEENACHAUK,
                     MANGAMMANAPALYA,
                     BENGALURU- 560 102.
                     (NOW IN CUSTODY CENTRAL PRISON,
                     BENGALURU)
                                                     ...PETITIONER
               (BY SRI. KIRAN S S.,ADVOCATE)
               AND:

               1.    STATE OF KARNATAKA
                     REPRESENTED BY ITS SECRETARIAT,
Digitally            DEPARTMENT OF HOME,
signed by            VIDHANA SOUDHA
VANAMALA             BANGALORE- 560 001.
N
               2.    THE CHIEF SUPERINTENDENT
Location:
High Court           CENTRAL PRISON,
of Karnataka         PARAPPANAGHRAHARA, BANGALORE-580 100.

               3.    THE COMMISSIONER OF POLICE
                     NO.5, MILLERS ROAD, VASANTHNAGAR,
                     BANGALORE
                     KARNATAKA-560 052.
                                                   RESPONDENTS
               (BY SMT.K.P. YASHODHA., AGA)
                          -2-
                                     NC: 2025:KHC:32190
                                  WP No. 15277 of 2025


HC-KAR




     THIS WP IS FILED UNDER ARTICLES 226 AND 227

OF THE CONSTITUITON OF INDIA PRAYING TO- QUASH

THE ENDORSEMENT AS ANNEXURE-B ISSUED BY THE

2ND RESPONDENT IN NO./CPB/CTP-SEC/21542/2025

DATED 04.03.2025 BY DIRECTING THE RESPONDENT

NO.2/CENTRAL PRISON, BANGALORE, TO RELEASE

THE PETITIONER ON PAROLE FOR A PERIOD OF 90

DAYS IN PRISONER CTP NO. 14033 CONVICTED BY THE

JUDGMENT AND ORDER DATED 10.11.2023 PASSES BY

THE ADDITIONAL DISTRICT AND SESSION COURT,

FTSC-I AT BENGALURU IN SPL.C. NO. 1917/2021 FOR

THE OFFENCES PUNISHABLE U/SEC/ 363, 376 OF IPC

AND 4 & 6 POCSO ACT.



     THIS PETITION, COMING ON FOR PRELIMINARY

HEARING IN 'B' GROUP, THIS DAY, ORDER WAS MADE

THEREIN AS UNDER:



CORAM:   HON'BLE MR. JUSTICE B M SHYAM PRASAD
                              -3-
                                          NC: 2025:KHC:32190
                                       WP No. 15277 of 2025


HC-KAR




                   ORAL ORDER

The petitioner's application for General Parole is

rejected vide the second respondent's Endorsement

dated 04.03.2025 [Annexure-B] citing the pendency of

the bail application [IA.1/2023] in Criminal Appeal

in No.2271/2023 and this would come within the fold

of excepted circumstances under Clause 641(i)(v) of

the Karnataka Prisons and Correctional Services

Manual - 2021 and therefore, there is no reason for

interference.

The petition stands disposed of subject to all

just exceptions.

SD/-

(B M SHYAM PRASAD) JUDGE

NV