Karnataka High Court
Imran Sharif @ Keeli Imran vs The State Of Karnataka on 21 July, 2025
Author: S Vishwajith Shetty
Bench: S Vishwajith Shetty
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NC: 2025:KHC:27388
CRL.P No. 9263 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
CRIMINAL PETITION NO. 9263 OF 2025
BETWEEN:
IMRAN SHARIF @ KEELI IMRAN
S/O LIYAKATH SHERIF
AGED ABOUT 38 YEARS
R/AT 1ST CROSS, RIGHT SIDE
TIPPU NAGAR, GOPAL EXTENSION
SHIVAMOGGA.
...PETITIONER
(BY SRI LETHIF B, ADV.)
AND:
THE STATE OF KARNATAKA
BY PAPER TOWN POLICE STATION
SHIVAMOGGA DISTRICT REP. BY SPP
HIGH COURT BUILDING
BANGALORE - 560 001.
Digitally ...RESPONDENT
signed by
NANDINI M S (BY SMT. RASHMI PATEL, HCGP)
Location:
HIGH COURT THIS CRL.P IS FILED U/S 439 CR.PC (U/S 483 OF BNSS)
OF PRAYING TO RELEASE HIM ON REGULAR BAIL IN CRIME NO.12/2025
KARNATAKA OF PAPER TOWN POLICE STATION, FOR THE OFFENCE P/U/S. 132,
121(1), 109(1), 61 AND 58(b) OF BNS AND SEC. 3 AND 25(1)(B) OF
ARMS ACT AND IN CR.NO.182/2025, PENDING ON THE FILE OF THE
PRL. CIVIL JUDGE AND JMFC, BHADRAVATHI.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
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NC: 2025:KHC:27388
CRL.P No. 9263 of 2025
HC-KAR
ORAL ORDER
1. Accused no.9 in Crime No.12/2025 registered by Paper
Town Police Station, Bhadravathi, Shivamogga District, for the
offences punishable under Sections 132, 121(1), 109(1), 61 &
58(b) of BNS, 2023, and Section 3, 25(1)(B) of Arms Act,
1959, is before this Court under Section 483 of BNSS, 2023,
seeking regular bail.
2. Heard the learned Counsel for the parties.
3. FIR in Crime No.12/2025 was registered by Paper Town
Police Station, Bhadravathi, Shivamogga District, for the
aforesaid offences against Mousin Kureshi and others, based on
the first information submitted by Smt. Nagamma, who is the
Police Officer, attached to Paper Town Police Station,
Shivamogga District. During the course of investigation, the
petitioner herein and accused No.12 were arrested on
26.02.2025 and subsequently remanded to judicial custody. His
bail application filed before the jurisdictional Sessions Court in
Crl.Misc.No.5151/2025 was rejected on 19.06.2025. Therefore,
he is before this Court.
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4. Learned Counsel for the petitioner submits that the
petitioner and accused No.12 were arrested on the same day.
Accused No.12 has been granted regular bail by this Court on
the ground that he was not served with grounds of arrest at the
time his arrest. Even the petitioner was not served with
grounds of arrest, at the time of his arrest. Investigation of the
case is completed and charge sheet has been filed. Accordingly,
he prays to allow the petition.
5. Per contra, learned HCGP who has opposed the petition,
does not dispute the submissions made by the learned Counsel
for the petitioner.
6. Perusal of the material on record would go to show that
the injured victims in the present case have suffered simple
injuries in the incident in question. The petitioner, who was
arrested along with accused No.12 is in custody from
26.02.2025. Accused No.12 has been granted regular bail by
this Court in Crl.P.No.7477/2025 for the reason that grounds of
arrest were not served on him on the date of arrest. This Court
placing reliance on the judgment of the Hon'ble Supreme Court
in the case of PANKAJ BANSAL VS UNION OF INDIA - (2024)7
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SCC 576 and in the case of VIHAAN KUMAR VS STATE OF
HARYANA AND ANOTHER - 2025 SCC ONLINE SC 269 has
enlarged accused No.12 on bail. The petitioner, who was
arrested along with accused No.12 is also said to have been not
served with grounds of arrest and the said submission is not
disputed by learned HCGP. However, she has brought to the
notice of this Court that the petitioner is a person with criminal
antecedents as against whom 21 criminal cases are registered.
Under these circumstances, on the ground of parity, the
petitioner's prayer for grant of regular bail needs to be
answered affirmatively subject to appropriate conditions.
Accordingly, the following order:
7. The petition is allowed. The petitioner is directed to be
enlarged on bail in Crime No.12/2025 registered by Paper Town
Police Station, Bhadravathi, Shivamogga District, for the
offences punishable under Sections 132, 121(1), 109(1), 61,
58(b) of BNS, 2023, and Section 3, 25(1B) of Arms Act, 1959,
subject to the following conditions:
a) Petitioner shall execute personal bond for a
sum of Rs.1,00,000/- with two sureties for the
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likesum, to the satisfaction of the jurisdictional
Court;
b) The petitioner shall appear regularly on all
the dates of hearing before the Trial Court unless the
Trial Court exempts their appearance for valid
reasons;
c) The petitioners shall not directly or indirectly
threaten or tamper with the prosecution witnesses;
d) The petitioners shall not involve in similar
offences in future;
e) The petitioners shall not leave the
jurisdiction of the Trial Court without permission of
the said Court until the case registered against them
is disposed off.
f) The petitioner is directed to be appear before
the SHO of Papertown Police Station, Shivamogga
District and mark his attendance on every alternative
Sunday of the month between 10.00 a.m, and 1.00
p.m, till the case registered against him is disposed
off.
Sd/-
(S VISHWAJITH SHETTY)
JUDGE
NMS
