Karnataka High Court
Karthik vs The State Of Karnataka on 12 November, 2025
-1-
NC: 2025:KHC:45960
CRL.A No. 2187 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
CRIMINAL APPEAL NO. 2187 OF 2025 (U/S 14(A) (2))
BETWEEN:
KARTHIK
S/O. NARAYANAPPA
AGED ABOUT 25 YEARS,
R/AT. MANIGATTA MITTA VILLAGE,
BYRAKUR HOBLI, HEBBANI POST,
MULBAGAL TALUK, KOLAR DISTRICT.
PIN 563 131
...APPELLANT
(BY SRI. SHARANA BASAPPA G., ADV.)
AND:
1. THE STATE OF KARNATAKA
BY NANGLI POLICE STATION,
KOLAR.
REPRESENTED BY
Digitally signed by
STATE PUBLIC PROSECUTOR,
LAKSHMINARAYAN N
Location: HIGH COURT
HIGH COURT COMPLEX,
OF KARNATAKA
BENGALURU-560 001.
2. ANITHA N,
D/O. NAGARAJA,
AGED ABOUT 24 YEARS,
R/AT. MANIGATTA MITTA VILLAGE,
BYRAKUR HOBLI,
HEBBANI POST,
MULBAGAL TALUK,
KOLAR DISTRICT.
PIN - 563 131
...RESPONDENTS
(BY KUM. ASMA KOUSER, ADDL SPP.)
-2-
NC: 2025:KHC:45960
CRL.A No. 2187 of 2025
HC-KAR
THIS CRL.A IS FILED U/S 14A(2) OF SC AND ST (POA)
ACT BY THE ADVOCATE FOR THE APPELLANT PRAYING TO SET
ASIDE THE ORDER PASSED BY THE HONBLE II ADDL.DIST.
AND SESSIONS JUDGE, KOLAR IN CR.NO.151/2025, DATED,
24.10.2025 AND ENLARGE THE APPELLANT ON BAIL IN
CR.NO.151/2025 OF NANGLI POLICE FOR THE ALLEGED
O/P/U/S 69, 89, 318(4), 351(2),3(5) OF BNS, 2023 AND SEC.
3(1)(r)(s), 3(1)(w)(i)(ii), 3(2)(v) OF SC/ST (POA) AND
PENDING ON THE FILE OF THE II ADDL.DIST. AND SESSIONS
JUDGE, KOLAR.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE G BASAVARAJA
ORAL JUDGMENT
1. The appellant/accused No.3 has preferred this appeal
against the order dated 24.10.2025 in Crime No.151/2025
of Nangli Police passed by the II Additional District and
Sessions Judge, Kolar (for short 'the trial Court').
2. For the sake of convenience, the parties herein are
referred to the same rank and status before the trial
Court.
3. The brief facts leading to this appeal are that, on the
basis of the complaint filed by Anitha.N, Nangli Police have
NC: 2025:KHC:45960
HC-KAR
registered the case in Crime No.151/2025 against accused
1 to 3 for the commission of offences under sections
318(4), 69, 89, 351(2), 3(5) of BNS, 2023 and sections
3(1)(r)(s), 3(1)(w)(i)(ii), 3(2)(v) of SC & ST (POA)
Amendment Act, 2015.
4. The appellant/accused No.3 - Karthik had been
already arrested on 16.10.2025 and he is not required for
further investigation. Thereafter, accused No.3 filed
application under Section 483 of BNSS, 2023 seeking
regular bail. Same came to be rejected by the trial Court
on 24.10.2025. Being aggrieved by this order of rejection,
the appellant/accused No.3 has preferred this appeal.
5. Learned counsel appearing on behalf of the
appellant/accused No.3 would submit that, there is no
allegation against the present appellant to attract the
alleged offence under the penal provisions of SC & ST
(POA) Act and also offence punishable under sections
318(4), 69, 89 of BNS, 2023. The only offence attracted
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to the present accused, is the offence under section
351(2) of Indian Penal Code which is not punishable with
death or imprisonment for life. The appellant is ready to
abide by the conditions which may be imposed by this
Court. On all these grounds, it is sought for allowing this
appeal.
6. Learned Additional SPP has supported the order
passed by the trial Court and sought for dismissal of this
appeal.
7. I have examined the materials placed before this
Court. On the basis of complaint filed by Anitha.N, Nangli
Police have registered the case against accused 1 to 3 for
the commission of offences under sections 318(4), 69, 89,
351(2), 3(5) of BNS, 2023 and sections 3(1)(r)(s),
3(1)(w)(i)(ii), 3(2)(v) of SC & ST (POA) Amendment Act,
2015.
8. The substance of the First Information Report reads
as under:
NC: 2025:KHC:45960
HC-KAR
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9. On careful examination of the contents, it is crystal
clear that the only allegation against the present appellant
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HC-KAR
is that, he along with accused No.2 threatened the victim
to kill her. Except this allegation, absolutely there are no
materials to attract the alleged penal provision of SC & ST
(POA) Act. Hence, there is no bar to grant Regular Bail as
the alleged commission of offence under Section 351(2) of
BNS, 2023 is not punishable with death or imprisonment
for life. Considering the nature and gravity of offence,
antecedents of the appellant and the role of the
appellant/accused No.3 in this case, it is just and proper to
allow this appeal. Hence, I proceed to pass the following:
ORDER
(i) Appeal is allowed.
(ii) The order dated 24.10.2025 in Crime
No.151/2025 of Nangli Police passed by the
II Additional District and Sessions Judge,
Kolar, is set aside. Consequently, the bail
application filed under Section 483 of
BNSS, 2023 is allowed.
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HC-KAR
(iii) The appellant/accused No.3 shall be
released on bail on executing self-bond of
Rs.1,00,000/- with one surety for likesum
to the satisfaction of the trial Court.
(iv) The appellant/accused No.3 shall not
tamper or threaten the prosecution
witnesses in any manner.
(v) The appellant/accused No.3 shall assist the
Investigating Officer for investigation.
Sd/-
(G BASAVARAJA)
JUDGE
DHA
