Friday, 17, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Vijayanaika K @ Gadda Viji vs State Of Karnataka
2025 Latest Caselaw 10447 Kant

Citation : 2025 Latest Caselaw 10447 Kant
Judgement Date : 20 November, 2025

Karnataka High Court

Vijayanaika K @ Gadda Viji vs State Of Karnataka on 20 November, 2025

                         -1-
                                   CRL.A No. 1817 of 2025
                               c/w CRL.A No. 1810 of 2025
                                   CRL.A No. 1874 of 2025
                                   CRL.A No. 1903 of 2025


IN THE HIGH COURT OF KARNATAKA AT BENGALURU
     DATED THIS THE 20TH DAY OF NOVEMBER, 2025
                       BEFORE
       THE HON'BLE MR. JUSTICE G BASAVARAJA
         CRIMINAL APPEAL NO.1817 OF 2025
                      c/w
         CRIMINAL APPEAL NO.1810 OF 2025
         CRIMINAL APPEAL NO.1874 OF 2025
         CRIMINAL APPEAL NO.1903 OF 2025

IN Crl.A. No.1817/2025

BETWEEN:

1.     SHIVAPPA A K @
       CHIKKANAHALLI SHIVA @
       KABADDI SHIVU
       S/O MANJAPPA NALKUNDA,
       AGED ABOUT 35 YEARS,
       COOLIE WORK,
       R/O STRIC BEHIND APMC MARKET,
       2ND CROSS, CHIKKANAHALLI,
       OLD DAVANAGERE-577003

2.     MANJUNATHA M
       @ KAARADAPUDI MANJU,
       S/O MAHESHAPPA,
       AGED ABOUT 23 YEARS,
       VEGETABLE BUSINESS,
       R/O HALECHIKKANAHALLI,
       4TH CROSS, 4TH MAIN,
       HARALAIAHNAGARA,
       BEHIND RMC,
       DAVANAGERE-577001
                             -2-
                                      CRL.A No. 1817 of 2025
                                  c/w CRL.A No. 1810 of 2025
                                      CRL.A No. 1874 of 2025
                                      CRL.A No. 1903 of 2025


3.   SANTHOSHKUMAR C @ ITAGI SANTHU
     S/O CHANDRAPPA,
     AGED ABOUT 35 YEARS,
     RIYAL ESTATE BUSINESS,
     R/O NO.1383, 8TH CROSS,
     BHARATH COLONY,
     DAVANAGERE-577001
                                             ...APPELLANTS

(BY SRI. RAJU C. N., ADV)

AND:

1.   STATE BY VIDYANAGAR POLICE,
     DAVANAGERE,
     REPRESENTED BY SPP,
     HIGH COURT OF KARNATAKA AT
     BANGALORE-560009

2.   SHRUTHI T K
     W/O SANTHOSHKUMAR K @ KANUMA,
     AGED ABOUT 36 YEARS,
     R/AT NEAR KHADI KENDRA,
     NITTUVALLI,
     DAVANAGERE-577001
                                 ...RESPONDENTS

(BY SRI. B. LAKSHMAN, HCGP FOR R1,
 SRI. DINESH KUMAR K. RAO, ADV. FOR R2.)

     THIS CRL.A. IS FILED U/S 14(A)(2) OF SC/ST (POA)
ACT, 2015 PRAYING TO SET ASIDE THE ORDER DATED
29.08.2025 PASSED BY THE 2ND ADDL. DISTRICT AND
SESSIONS      JUDGE       AT      DAVANAGERE       IN
SP.CASE.NO.346/2025     ARISING    OUT    OF   CRIME.
NO.103/2025 OF VIDYANAGAR POLICE, DAVANAGERE,
AND ENLARGE THE APPELLANTS ON BAIL, FOR THE
OFFENCES P/U/S. 61(2), 103(1), 189(2), 191(2), 191(3),
                           -3-
                                    CRL.A No. 1817 of 2025
                                c/w CRL.A No. 1810 of 2025
                                    CRL.A No. 1874 of 2025
                                    CRL.A No. 1903 of 2025


238(a) R/W SEC.190 OF BNS, AND SEC. 27(1) R/W SEC.5
OF ARMS ACT, SEC.3(2)(v), 3(2)(v-a) OF SC/ST (POA)
ACT, 1989.

IN Crl.A. No.1810/2025

BETWEEN:

SURESH. R. @ SURYAPRAKASH,
S/O. RAMESH S.,
AGED ABOUT 38 YEARS,
RESIDING AT NO.#64/1/2,
MASIYAMBIKA NILAYA,
SRIRAMANAGARA MAIN ROAD,
DAVANAGERE - 577 001.
                                             ...APPELLANT
(BY SRI. SAGAR B. B., ADV.)

AND:

1.   STATE OF KARNATAKA,
     BY VIDYANAGAR POLICE,
     DAVANAGERE,
     REPRESENTED BY
     STATE PUBLIC PROSECUTOR
     HIGH COURT BUILDINGS
     BANGALORE -560001

2.   SHRUTHI T.K.
     W/O. SANTOSH KUMAR K @ KANUMA,
     AGED ABOUT 36 YEARS,
     RESIDING AT NEAR KHADI KENDRA,
     NITTUVALLI, DAVANAGERE - 577005

                                          ...RESPONDENTS
(BY SRI. B. LAKSHMAN, HCGP FOR R1,
 SRI. DINESH KUMAR K., ADV. FOR R2.)
                           -4-
                                    CRL.A No. 1817 of 2025
                                c/w CRL.A No. 1810 of 2025
                                    CRL.A No. 1874 of 2025
                                    CRL.A No. 1903 of 2025


     THIS CRL.A. IS FILED U/S.14(A) (2) OF SC/ST (POA)
ACT, 2015 PRAYING TO SET ASIDE THE ORDER DATED
29.08.2025 IN THE REJECTED THE BAIL APPLICATION
FILED BY THE APPELLANT/ACCUSED NO.12 UNDER
SEC.483 OF BNSS IN SPL.C.NO.346/2025 PENDING ON
THE FILE OF THE HON'BLE II ADDL. DISTRICT AND
SESSIONS JUDGE, AT DAVANAGERE.

IN Crl.A. No.1874/2025

BETWEEN:

1.   VIJAYANAIKA K. @ GADDA VIJI,
     S/O. KRISHNANAIKA,
     AGED ABOUT 31 YEARS,
     RESIDING AT 9TH CROSS,
     BARATH COLONY,
     DAVANAGERE - 577 003

2.   RAGHAVENDRA B @ KADDI RAGHU @
     O. C. RAGHU
     S/O. BASAVARAJAPPA,
     AGED ABOUT 38 YEARS,
     PERMANENT RESIDING AT:
     KOTERSHWARA EXTENSION,
     BEHIND TEMPLE 1ST CROSS,
     DAVANAGERE - 577 004
     PRESENT RESIDING AT:
     JAYANAGARA 'C' BLOCK,
     NEAR KADAMBA PARK
     NEAR 1ST CROSS,
     DAVANAGERE - 577 001.
                                           ...APPELLANTS

(BY SRI. SAGAR B. B., ADV.)
                         -5-
                                  CRL.A No. 1817 of 2025
                              c/w CRL.A No. 1810 of 2025
                                  CRL.A No. 1874 of 2025
                                  CRL.A No. 1903 of 2025


AND:

1.   STATE OF KARNATAKA
     BY VIDYANAGAR POLICE,
     DAVANAGERE,
     REPRESENTED BY
     STATE PUBLIC PROSECUTOR
     HIGH COURT BUILDINGS
     BANGALORE -560001.

2.   SHRUTHI T.K.
     W/O. SANTOSH KUMAR K @ KANUMA,
     AGED ABOUT 36 YEARS.
     RESIDING AT NEAR
     KHADI KENDRA,
     NITTUVALLI,
     DAVANAGERE - 577005
                                 ...RESPONDENTS

(BY SRI. LAKSHMAN, HCGP FOR R1,
 SRI. DINESH KUMAR K. RAO, ADV. FOR R2.)

     THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA)
ACT PRAYING TO SET ASIDE THE ORDER DTD 29.08.2025
IN THE REJECTED BAIL APPLICATION FILED BY APPELLANT
NOS.1 AND 2/ACCUSED NOS.14 AND 18 U/S 483 BNSS IN
SPL.C.NO.346/2025, PENDING ON THE FILE OF THE
HON'BLE II ADDL. DISTRICT AND SESSIONS JUDGE, AT
DAVANGERE.
                          -6-
                                   CRL.A No. 1817 of 2025
                               c/w CRL.A No. 1810 of 2025
                                   CRL.A No. 1874 of 2025
                                   CRL.A No. 1903 of 2025


IN Crl.A. No.1903/2025

BETWEEN:

DHANANJAYA RATHOD @ DHANU
S/O NAGARAJURATHOD,
AGED ABOUT 35 YEARS,
OCC: BOUNCER,
R/O TOLAHUNASEKELAGINA HATTI
DAVANGERE TALUK AND
DISTRICT-577525
                                            ...APPELLANT

(BY SMT. ARCHANA MURTHY P., ADV.)


AND:

1.   STATE BY
     VIDYANAGAR POLICE STATION,
     DAVANGERE
     REPRESENTED BY STATE P.P
     HIGH COURT,
     BENGALURU-560001

2.   SMT. SHRUTHI T. K.,
     W/O SANTOSH KUMAR @ KANUMA,
     AGED ABOUT 36 YEARS,
     OCC: HOUSEWIFE,
     NEAR KHADI KENDRA,
     NITTUVALLI,
     DAVANGERE-577001

                                         ...RESPONDENTS

(BY SRI. RANGASWAMY R., HCGP FOR R1,
 SMT. POOJA KATTIMANI, ADV. FOR R2.)
                                 -7-
                                          CRL.A No. 1817 of 2025
                                      c/w CRL.A No. 1810 of 2025
                                          CRL.A No. 1874 of 2025
                                          CRL.A No. 1903 of 2025


     THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA)
ACT PRAYING TO ALLOW THIS PETITION AND ENLARGE
THE APPELLANT ON BAIL IN CRIME NO.103/2025 FOR AN
OFFENCE P/U/S 189(2),190,191(2) AND 191(3) AND
61(2) OF BNS AND PENDING BEFORE THE IST ADDL.
(SR.DN.) AND CIVIL JUDGE AND JMFC COURT JUDGE,
DAVANAGERE.

     CRIMINAL APPEALS NO.1817/2025 c/w 1810/2025
AND 1874/2025 HAVING BEEN HEARD AND RESERVED
FOR JUDGMENT ON 30.10.2025, AND CRIMINAL APPEAL
NO.1903/2025 HAVING BEEN HEARD AND RESERVED FOR
JUDGMENT    ON   07.11.2025,  COMING   ON    FOR
"PRONOUNCEMENT OF ORDERS", THIS DAY, THE COURT,
DELIVERED THE FOLLOWING:

CORAM: HON'BLE MR. JUSTICE G BASAVARAJA

                        CAV JUDGMENT

All these appeals arise out of the orders passed by the II

Additional District and Sessions Judge, Davanagere in

Spl.C.No.346/2025 dated 29.08.2025.

2. Brief facts leading to this appeal are that on the

basis of the complaint filed by Smt. Shruthi T.K., Vidyanagar

Police, Davanagere registered the case in Crime No.103/2025

against accused 1 to 12 for offences punishable under Sections

103, 189(2), 190, 191(2), 191(3) of Bharatiya Nyaya Sanhita,

2023 ("BNS, 2023" for short).

3. After investigation, the Investigating Officer has

submitted the charge sheet against accused 1 to 25 for the

offence punishable under Sections 61(2), 103(1), 189(2),

191(2), 191(3), 238(a) and 190 of BNS, 2023 and Sections

27(1) and 5 of Indian Arms Act, 1959 and Sections 3(2)(V) and

3(2)(va) of SC/ST (POA) Act, 1989. The accused are arrested

and are in judicial custody since the date of their arrest i.e., on

12.05.2025. Bail application was filed under Section 483 of

BNSS, 2023 and the same came to be rejected by the trial

Court. Being aggrieved by the impugned order passed by the

II Additional District and Sessions Judge, Davanagere, the

present appeals are filed.

4. Learned counsel appearing on behalf of the

accused/appellants would submit that these appeals are filed by

accused 12, 13, 14, 16, 18, 19 and 20. Except the names of

Accused 13, 14 and 18, the names of other appellants in these

appeals are not found in the First Information Report. But, at

the time of filing charge sheet, the Investigating Officer, along

with the names of accused, has filed the charge-sheet against

these appellants also. Except the alleged conspiracy,

absolutely there are no materials to attract the commission of

alleged offence. The present appellants belong to scheduled

caste and the same is reflected in the charge-sheet. Hence,

the penal provisions under SC/ST (PoA) Act are not applicable

to the present appellants. There are no prima facie materials

to attract the commission of alleged offences against these

appellants. Investigation is already completed and the

accused/appellants are not required for further investigation.

Further learned counsel would submit that the Co-ordinate

Bench of this Court in Crl.P.No.12929/2024 dated 26.09.2025

has already granted bail to the Ravi @ Hadadi Ravi (accused

No.17). On all these grounds, it is sought to allow these

appeals.

5. As against this, Sri B. Lakshman, learned High Court

Government Pleader appearing for the respondent-State, would

submit that there are prima-facie materials to attract the

commission of alleged offence against the accused. If the

accused are released on bail, they may tamper or threaten the

prosecution witnesses. He would further submit that the

alleged offences are punishable with death or with

imprisonment for life and the same is heinous in nature. On all

these grounds, he sought for dismissal of appeals.

- 10 -

6. I have examined the materials placed before this

Court. On the basis of the complaint filed by one Smt. Shruthi

T.K., Vidynagar Police, Davanagere, registered case in Crime

No.103 of 2025 against accused 1 to 25 for offences punishable

under Sections 103, 189(2), 190, 191(2) and 191(3) of BNS,

2023. After investigation, the Investigating Officer submitted

charge sheet against the accused for commission of offence

punishable under Sections 61(2), 103(1), 189(2), 191(2),

191(3), 238(a) and 190 of BNS 2023, Sections 27(1) and 5 of

Indian Arms Act, 1959 and under Sections 3(2)(v), and

3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention

of Atrocities) Act, 1989. At column 17 of the Charge-sheet, it

is stated as under:

" ಾಲಂ ನಂ 17:- ಾವಣ ೆ ೆ ಾ ನಗರ ೕ ಾ ೆ ಗು ೆ ನಂ:

103/2025 ಕಲಂ: 61(2), 103(1), 189(2), 191(2), 191(3), 238(ಎ) ೆ/ 190 .ಎ .ಎ -2023 ಮತು ಕಲಂ: 27(1) ೆ/ 5 ಆಯುಧ ಾ$%-1959 &ಾಗೂ ಕಲಂ: 3(2)(v), 3(2)(v-a) SC/ST PA ACT-1989 ರ ೇ(ನ ) ಸ )(ದ ಆ ೋಪ ಪ-..

ೋ/ಾ ೋಪಣ ಪತ0ದ ಾಲಂ ನಂ: 12 ರ ) ಕಂಡ 1, 10, 14, 15 ಮತು 16 ೇ ಆ ೋ2ತರು ಲಂ3ಾ4 (ಎ .() ಜ ಾಂಗ ೆ6 7ೇ8ದು%, 2, 3, 5, 8, 13 ಮತು 19 ೇ ಆ ೋ2ತರು ಆ9 ಕ ಾ:ಟಕ (ಎ .() ಜ ಾಂಗ ೆ6 7ೇ8ದು%, 7 ೇ ಆ ೋ2ತನು

- 11 -

ಚಲು=ಾ9 (ಎ .() ಜ ಾಂಗ ೆ6 7ೇ8ದು%, 12 ಮತು 20 ೇ ಆ ೋ2ತರು >ೋ (ಎ .() ಜ ಾಂಗ ೆ6 7ೇ8ದು%, 4, 17 ಮತು 18 ೇ ಆ ೋ2ತರು ಾಯಕ (ಎ .-) ಜ ಾಂಗ ೆ6 7ೇ8ದು%, 6 ೇ ಆ ೋ2ತನು ಕುರುಬ (ಪ0ವಗ: 2ಎ)ಜ ಾಂಗ ೆ6 7ೇ8ದು%, 9 ೇ ಆ ೋ2ತನು &ೊ@ ಯA (ಪ0ವಗ: 2ಎ)ಜ ಾಂಗ ೆ6 7ೇ8ದು%, 11 ೇ ಆ ೋ2ತನು ಂ ಾಯರ (ಪ0ವಗ: 3 )ಜ ಾಂಗ ೆ6 7ೇ8ದು%, ಪ0ಕರಣದ ) ಮೃತಪ-.ರುವ ಸಂCೋಷಕುEಾರ. ೆ @ ಕಣುಮ ಇವನು ೊರಚ (ಎ .() ಜ ಾಂಗ ೆ6 7ೇ8ದವ ಾGರುCಾ ೆ.

ೋ/ಾ ೋಪಣ ಪತ0ದ ಾಲಂ: ನಂ 12 ರ ) ಕಂಡ 1 ೇ ಆ ೋ2ಗೂ &ಾಗೂ ಈ ಪ0ಕರಣದ ) ೊIೆJಾGರುವ ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವರ ಮ ೆ ಸಣLಪMಟ. NಾರಗO ೆ ಜಗಳ=ಾG =ೈಮನಸುR ಇದು% ಪ0ಕರಣದ 13 ೇ ಆ ೋ2ತನು ಈ Sಂ ೆ 2019 ೇ 7ಾ ನ ) ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನ Eಾತು ೇO ತನ ಸಹಚರ ಾದ 14, 19 ಮತು 20 ೇ ಆ ೋ2ತರು ಮತು ಇತರ ೊಂ9 ೆ 7ೇ8 ಾವಣ ೆ ೆಯ ಎ .ಓ.V ಾIೋ@ಯ ಹWರ ಬುಳX ಾಗ ಎಂಬುವವನು ೊIೆ EಾYದು%, ಸದ8 ೇ(ನ ) 13 ೇ ಆ ೋ2, ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ &ಾಗೂ ಇತರರು ಅ ೆ . ಆG [ೈ ೆ &ೋG ಬಂ9ದು%, ನಂತರದ ) ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನು 13 ೇ ಆ ೋ2ತ@ ಾಗ ೕ ಅವನ ಸಹಚರ8 ಾಗ ೕ JಾವM ೇ ಹಣ ಸ&ಾಯ Eಾಡ ೇ ೆ ೆ)\ EಾYದ%8ಂದ 3ೇ[ಾರು ೊಂYದ% 13 ೇ ಆ ೋ2ತನು &ೇ ಾದರೂ EಾY ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನ ]ೕIೆ 7ೇಡು Wೕ8( ೊಳX3ೇ ೆಂದು ^ೕಚ ೆ EಾY 13 ೇ ಆ ೋ2ಯು ಈ ೆ_ ಸುEಾರು ಒಂದೂವ ೆ ಎರಡು ವಷ:ಗಳ Sಂ ೆ 1 ೇ ಆ ೋ2ತ@ಗೂ &ಾಗೂ ಸಂCೋಷಕುEಾA @

- 12 -

ಕಣುಮನ ಮ ೆ =ೈಮನಸುR ಇದ% ಬ ೆ_ Nಾರ ೊCಾG 1 ೇ ಆ ೋ2ತನನು >ಾರa ಾIೋ@ಯ ) >ೇ- EಾY ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು ೊIೆ Eಾಡಲು @ೕನು ಸ&ಾಯ Eಾಡು ಅಂCಾ ೇOದು% ಅದ ೆ6 1 ೇ ಆ ೋ2ತನು ಒ2b ೊಂYದು% ನಂತರ 1, 13 ೇ ಆ ೋ2ತರು ಮತು 14, 18, 19 ಮತು 20 ೇ ಆ ೋ2ತರು 7ೇ8 ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು ೊIೆ Eಾಡುವ ಬ ೆ_ cಾ) EಾY ಸುEಾರು Wಂಗಳdಗಳd ಸಂCೋK ಕುEಾರ. ೆ @ ಕಣುಮ ಇವನ ಚಲನವಲನದ ಬ ೆ_ @ ಾ EಾYದು% Jಾ=ಾ ವM ೋ ಾರಣಗOಂ ಾG ಅವನನು ೊIೆ EಾಡುವMದು ತ2b &ೋGರುತ ೆ.

1 ೇ ಆ ೋ2ತನು ಈ Sಂ ೆ 13, 14, 18, 19 ಮತು 20 ೇ ಆ ೋ2ತರ [ೊCೆ ಅeಾfಡುWರುವMದನು ಕಂಡು ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಇವನು 13, 14, 18, 19 ಮತು 20 ೇ ಆ ೋ2ತ8 ೆ 1 ೇ ಆ ೋ2ತ ೊಂ9 ೆ ಓeಾಡದಂCೆ Eಾತ ಾಡದಂCೆ 3ೈ9ದು%, ಈ Nಾರವನು 13 ೇ ಆ ೋ2ತನು 1 ೇ ಆ ೋ2ತ@ ೆ &ೇOದ%8ಂದ 1 ೇ ಆ ೋ2ತನು ಅದನು ೇಳಲು ಸಂCೋK ಕುEಾA @ ಕಣುಮನ ಮ ೆಯ ಹWರ &ೋ ಾಗ 1 ೇ ಆ ೋ2ತ@ಗೂ ಮತು ಕಣುಮ@ಗೂ 3ಾg EಾWನ ಜಗಳ=ಾGರುತ ೆ. ಅಲ) ೇ 1 ೇ ಆ ೋ2ತನು ಈ ೆ_ ಸುEಾರು 3 Wಂಗಳ Sಂ ೆ ೋ-: ೆ &ೋG ಾ%ಗ ಅ ಯ ) ೂ ಸಹ ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಇವನು 1 ೇ ಆ ೋ2ತ@ ೆ @ಂದು [ಾ( ಆಯIೇ, @ೕನು Sಂ ೇ EಾYದ ೆ @ನ ೈ ಾಲುಗಳನು Wರು ಡುCೇ ೆಂದು &ೆದ8(ರುCಾ ೆ. ಇದ8ಂದ 1 ೇ ಆ ೋ2ತನು ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಇವನನು ಏ ಾದರೂ EಾY ೊIೆ EಾಡIೇ 3ೇಕು ಅಂCಾ ಾಯುWರುCಾ ೆ.

- 13 -

ಅ ೇ ಸಮಯ ೆ6 ಕದಂಬ ೇಸ8 ಪW0 ೆಯ ಸಂcಾಧಕ ಾದ 12 ೇ ಆ ೋ2ತ@ ೆ ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಈತನು ಸi 8Vಸ.A ಆjೕ ನ ) ಪ ೇ ಪ ೇ 8V7ೆkೕಷ EಾYಸುವ ಸಂಬಂಧ &ಾಗೂ ಜlೕನು Eಾ ಾಟ Nಾರದ ) ೆಟ. EಾತುಗOಂದ 3ೈ ಾY ದl6 &ಾmದ%8ಂದ 12 ೇ ಆ ೋ2ತನು ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಇವನನು ೊIೆ Eಾಡಲು ^ೕn(ದು% ಅ ೇ ಸಮಯ ೆ6 12 ೇ ಆ ೋ2ತ@ ೆ 13 ಮತು 14 ೇ ಆ ೋ2ತರು JಾವM ೋ - ೇಷ ಜlೕನು Nಾರದ ) ಪ8ಚಯ=ಾGದು% ಆಗ 12 ೇ ಆ ೋ2ತನು ತನ ೆ ಸಂCೋK ಕುEಾರ @ ಕಣುಮ Cೊಂದ ೆ ೊಡುWರುವ Nಾರ WO( ಅವನನು ೊIೆ Eಾಡಲು 13 ೇ ಆ ೋ2ತ@ ೆ 3 ಲo ರೂ ೆ Yೕp ೊ-.ದು% ನಂತರ 12 ೇ ಆ ೋ2ತನು ತನ [ೊCೆ ನೂ 8 ೕಟ:A ಆG ೆಲಸ EಾಡುWದ% 11 ೇ ಆ ೋ2ತನನು &ಾಗೂ 14 ೇ ಆ ೋ2ತನನು ಾಮನಗರದ ತಮq ಮ ೆಯ ಹWರದ 7ಾವ:ಜ@ಕ EಾSW &ಾಗೂ 7ೇ=ಾ ೇಂಧ0ದ ಮುಂ>ಾಗ ೆ6 ಕ ೆg( ೊಂಡು ಒ]q 1 ಲo ರೂ &ಾಗೂ ಇ ೊ ]q 70 7ಾ ರ ರೂಗಳನು 13 ೇ ಆ ೋ2ತ@ ೆ ೊಡುವಂCೆ ೊ-.ದು% ಅದರಂCೆ 11 ಮತು 14 ೇ ಆ ೋ2ತರು ಸದ8 ಹಣವನು nಕ6ನಹOXಯ ೆ.ಎ .ಆA Iೇ ಔ\ ನ ಒಂದು ಸsಳ ೆ6 &ೋG 13 ೇ ಆ ೋ2 ೆ ೊ-.ರುCಾ ೆ. ನಂತರ 13 ೇ ಆ ೋ2ತನು ಈ Nಾರವನು 14, 18, 19 ಮತು 20 ೇ ಆ ೋ2ತ8 ೆ WO( ಾಗ ಅವರು ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಈತನನು ೊIೆ Eಾಡಲು ಒ2b ೊಂಡು ಇವ ೆIಾ) 7ೇ8 ೊIೆ Eಾಡಲು ^ೕಜ ೆ EಾY ಪ0ಯತ ಪtಾ.ಗ ಈ NಾರವM &ೇ ೋ ಸಂCೋK ಕುEಾರ @ ಕಣಮ@ ೆ ೊCಾG ಇವರನು ಕ ೆg(

- 14 -

ಸುಮq@8 ಎಂದು &ೇOದ% ೆ6 ಇವರು ೊIೆ Eಾಡುವ ^ೕಜ ೆಯನು

-.ರುCಾ ೆ.

ಆಗ 12 ೇ ಆ ೋ2ತನು ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಇವನನು ೊIೆ Eಾಡುವವರು Jಾ ಾದರೂ (ಗುCಾ ೆ$ೕ ಅಂCಾ ಹುಡುಕುW ಾ%ಗ ಈತನ [ೊCೆಯ ) ೆಲಸ EಾಡುWದ% 11 ೇ ಆ ೋ2ತನು 1 ೇ ಆ ೋ2ತ@ ೆ ಈ ೆ_ 6-7 ವಷ:ಗOಂದ ಪ8ಚಯ ದು% ಅವನು 12 ೇ ಆ ೋ2ತ@ ೆ ಈ ೆಲಸ ೆ6 >ಾರa ಾIೋ@ಯ ನನ 7ೆ ೕSತ ಾದ ಸಂCೋಷ @ NಾವO ಸಂತು ಈತ ೇ ಸ8Jಾದ ವ m ಅಂCಾ WO(ದು% ಆಗ 12 ೇ ಆ ೋ2ತನು ಒ2b ೊಂಡು 11 ೇ ಆ ೋ2ತ@ ೆ 1 ೇ ಆ ೋ2ತನ [ೊCೆ Eಾತ ಾಡಲು ಕಳdS(ದು% ಅದರಂCೆ 11 ೇ ಆ ೋ2ತನು 1 ೇ ಆ ೋ2ತನನು 3ೇ- EಾY Nಾರವನು WO( @ೕನು ಒ2b ೊಂಡ ೆ ಸು ೇಶ @ ಸೂಯ:ಪ0 ಾಶ ಇವ8ಂದ ಹಣ ೊYಸುವM ಾG &ೇO ಾಗ 1 ೇ ಆ ೋ2ತನು ಅದ ೆ6 ಒ2b ೊಂಡು ಈಗIೇ ನನ ೆ ಹಣ 3ೇಡ ಅವಶ ಕCೆ ಇ ಾ%ಗ ೇಳdCೇ ೆಂCಾ WO(ರುCಾ ೆ.

SೕGರು=ಾ ೆ_ 17 ೇ ಆ ೋ2ತ@ ೆ &ಾಗೂ ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಈತನ ಮ ೆ ಜlೕನು Nಾರ &ಾಗೂ 8ಯp ಎ7ೆ.ೕ\ Nಾರದ ) =ೈಮನಸುR ಉಂtಾG 17 ೇ ಆ ೋ2ತ@ ೆ ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ನು 3ೈದು ದl6 &ಾmದ% ೆ6 17 ೇ ಆ ೋ2ತನು ಸ&ಾ ಸಂCೋK ಕುEಾರ @ ಕಣುಮನನು ೊIೆ EಾYಸ3ೇ ೆಂದು ^ೕn( ಈ ೆಲಸ ೆ6 Jಾ ಾದರೂ (ಗುCಾ ೆ$ೕ ಅಂCಾ ಾಯುWದು% ಈ Nಾರವನು ತನ 7ೆ ೕSತ ಾದ 15 ಮತು 16 ೇ ಆ ೋ2ತ8 ೆ WO( ಾಗ 16 ೇ ಆ ೋ2ತನು ತನ 7ೆ ೕSತ ಾದ 1 ೇ ಆ ೋ2ಯ ಬ ೆ_ WO( ಈ

- 15 -

ೆಲಸ ೆ6 ಅವ ೆ ಸ8Jಾದವನು ಅಂCಾ &ೇO ಈ ೆ_ ಒಂದೂವ ೆ Wಂಗಳ Sಂ ೆ 15 ಮತು 16 ೇ ಆ ೋ2ತರು Cೋಳಹುಣ7ೆ ಾ0ಮದ ೆ ೆಯ ಬO Cೋಳಹುಣ7ೆ-ಚtೊ.ೕಬನಹOX ರ7ೆಯ )ರುವ ಉದಯಕುEಾರ ಎಂಬುವರ Cೋಟದ ) cಾ8=ಾಳ &ೊeೆದು 1 ೇ ಆ ೋ2ಯನು ಊಟ ೆ6 ಕ ೆ9ದು% ಆಗ 1 ೇ ಆ ೋ2ತನು 2 ೇ ಆ ೋ2ತ ೊಂ9 ೆ ಅ ) ೆ &ೋ ಾಗ ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಈತನು 17 ೇ ಆ ೋ2ತ@ ೆ ಜlೕನು Nಾರದ ) &ಾಗೂ 8ಯp ಎ7ೆ.ೕ\ Nಾರದ ) 3ೈದು ದl6 &ಾಕುWದು% ಇದ8ಂದ 17 ೇ ಆ ೋ2ತನು ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಇವನನು ೊIೆ EಾYಸಲು @ನ ಂತವನನು ಹುಡುಕುW ಾ% ೆ, @ೕನು ೊIೆ EಾYದ ೆ ಾವM 17 ೇ ಆ ೋ2ತ@ಂದ ಹಣ ೊYಸುವM ಾG WO(ದು% ಆಗ 1 ೇ ಆ ೋ2ತನು ಒ2b ೊಂಡು ಈಗ ನನ ೆ ಹಣ 3ೇಡ 3ೇ ಾ ಾಗ ೇಳdCೇ ೆ ಅಂCಾ WO( ಾಗ ಅವರು 17 ೇ ಆ ೋ2ತನನು ಅ ೇ ಸsಳ ೆ6 ಕ ೆg( ೊಂಡು 1 ೇ ಆ ೋ2ತ@ ೆ ಪ8ಚಯ EಾY ೊ-.ದು%, ಆಗ 17 ೇ ಆ ೋ2ತನು 1 ೇ ಆ ೋ2ತ@ ೆ @ೕನು ಏ ಾದರೂ EಾY ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಈತನನು ೊIೆ Eಾಡು @ನ ೆ ಏನು ಸ&ಾಯ 3ೇ ೋ ಾನು EಾಡುCೇ ೆಂCಾ WO(ದು% ಆಗ 1, 2, 15, 16 ಮತು 17 ೇ ಆ ೋ2ತರು ಸಂCೋK ಕುEಾರ @ ಕಣುಮ ಈತನನು ೊIೆ EಾಡುವMದು &ೇ ೆ ಮತು ಎ ) ಅಂCಾ ^ೕಜ ೆ &ಾಗೂ ಸಂಚು ರೂ2( ೊಂYರುCಾ ೆ.

ಇ ಾದ ]ೕIೆ 13, 14, 18, 19 ಮತು 20 ೇ ಆ ೋ2ತರು ಸ&ಾ 1 ೇ ಆ ೋ2ತ@ ೆ @ನ ೈಯ ) ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು ೊIೆ Eಾಡಲು ಆಗುವM9ಲ) &ೋ ೋ ಎಂದು mNಾgಸುWದು%, ಇದ8ಂದ 1 ೇ ಆ ೋ2ತ@ ೆ ತುಂ3ಾ

- 16 -

ಅವEಾನ=ಾದಂCಾG 1 ೇ ಆ ೋ2ತನು &ೇ ಾದರೂ EಾY ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು ೊIೆ EಾಡIೇ3ೇ ೆಂದು WೕEಾ:@(ದು%, ಅ ೇ ಸಮಯ ೆ6 1, 13, 14, 18, 19 ಮತು 20 ೇ ಆ ೋ2ತರು ಾವಣ ೆ ೆಯ ಹxೆ nಕ6ನಹOX (ಹರಳಯ ನಗರ) ಯ 3 ೇ ಾ0 ನ )ರುವ 7ಾy 56 ರವರ ಅಕ6ನ Eಾ ಕತzದ ಮ ೆಯ ) 7ೇ8 ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು ೊIೆ Eಾಡುವ ಬ ೆ_ cಾ) EಾYದು% 13 ೇ ಆ ೋ2ತನು ತನ ರೂlನ ) ಎರಡು ಮಚು{ಗಳd ಇರುವM ಾG WO(ದು% ಅವMಗಳ [ೊCೆಯ ) 1 ೇ ಆ ೋ2ತನು ಾವಣ ೆ ೆ ಅವರ ೆ ೆಯ ಹxೆ 2 ರ7ೆಯ )ರುವ ೋ|ಾIೆಯ ಹWರದ )ರುವ 7ಾy 53 ರವರ ಕುಲು] ೆ &ೋG ಇನೂ 4 ಮಚು{ಗಳನು EಾY( ೊಂಡು ತಂದು ಆ ಮಚು{ಗಳನು ]ೕಲ6ಂಡ ಮ ೆಯ ) ಇಟು.

ನಂತರ ತನ &ಾಗೂ 6              ೇ ಆ ೋ2ತನ }3ೈp ನ ದ
                                                ) %
ಅ]ೕ[ಾ      &ಾಗೂ j~• ಾ\: ಆ• ನ ) cೆಪbA 7ೆ€ೕ ಮತು
Nಾಕುವನು ಆ     Iೈ    ಆಡ:A EಾY( ಪeೆದು ೊಂಡು ಸಂCೋK

ಕುEಾರ @ ಕಣುಮ ಈತನನು ೊIೆ Eಾಡಲು ಪ0ಯW (ದು% l ಆGರುತ ೆ.

ಆಗ 1 ೇ ಆ ೋ2ಯು nಕ6ನಹOX •ವM &ಾಗೂ ಅವನ ಸಹಚರರ [ೊCೆ ಇದ% ೆ ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು ೊIೆ Eಾಡಲು ಆಗುವM9ಲ) ಾ ೊಬ‚ ೇ ನನ 7ೆ ೕSತ ೊಂ9 ೆ 7ೇ8 cಾ) Eಾಡ3ೇ ೆಂದು ^ೕn( ತನ 7ೆ ೕSತ ಾದ 2 8ಂದ 10 ೇ ಆ ೋ2ತ8 ೆ ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು ೊIೆ Eಾಡುವ Nಾರ WO( ಒ2b( WೕEಾ:ನ EಾY ನಂತರ 11 ೇ ಆ ೋ2ತನನು ಕ ೆg( ೊಂಡು ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು

- 17 -

ೊIೆ Eಾಡಲು cಾ) EಾY ೊಂYರುವ ಬ ೆ_ &ೇO ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು ೊIೆ Eಾಡ3ೇ ಾದ ೆ ಒಂದು ಆtೋದ ಅವಶ ಕCೆ ಇರುತ ೆ, 8 ೇ ಆ ೋ2ತನ nಕ6ಪbನ ಮಗ ಾದ 7ಾy 45 ರವರ ಆtೋ ಇ ೆ ಅವನು 14000/- ರೂ ƒೈ ಾ R ಕಂWನ ಹಣ ಕಟ.Iಾಗ ೇ ಮ ೆಯ ಮುಂ ೆ @ )( ೊಂYರುCಾ ೆ. 14,000/- ರೂ ಕಂWನ ಹಣ ಕ-.ದ ೆ ಆtೋವನು ೊಡುCಾ ೆ. @ೕನು ಹಣದ ಸ&ಾಯ Eಾಡು ಅಂCಾ &ೇO ಾಗ 11 ೇ ಆ ೋ2ತನು ಒ2b ೊಂಡು 8 ಮತು 11 ೇ ಆ ೋ2ತರು &ಾಗೂ 7ಾy 45 ರವರು cೈ ಾ R ೆ 14,000/- ರೂ ಹಣವನು ೊ-.ದು% ನಂತರ 7ಾy 45 ರವರು 1 ೇ ಆ ೋ2ತ@ ೆ ತನ ೆಎ-17 ಎಎ 7146 ೇ ಬ[ಾ„ ಕಂಪ@ಯ ಆtೋವನು 9ನ ೆ6 200 ರೂ ನಂCೆ 3ಾY ೆ ೆ ೊ-.ರುCಾ ೆ. ನಂತರ 1 ೇ ಆ ೋ2ತನು 11 ೇ ಆ ೋ2ತ@ ೆ ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನ ಬ ೆ_ EಾSWಯನು ೊಡುವಂCೆ &ೇOದು% 11 ೇ ಆ ೋ2ತನು ಆಗ ಾನು ಅವನನು =ಾ... EಾಡುCೇ ೆಂದು WO( ಪ0W9ನ 1 ೇ ಆ ೋ2ತ@ ೆ ಸಂCೋಷಕುEಾA. ೆ @ ಕಣುಮ ಇವ ೊಂ9 ೆ Jಾ=ಾಗಲೂ 3-4 ಜನರು ಇರುWದು%, ಅವನು ಹದY ರ7ೆಯ ಲy† &ೆಸ8ನ ಸುಜುm 3ೈ‡ |ೆˆೕರೂಂ ಪಕ6ದ )ರುವ ಕ)i ೆ ಬಂದು &ೋG EಾಡುWರುವ ಬ ೆ_ EಾSWಯನು ೊಡುWದ%ನು.

    ನಂತರ 1 8ಂದ 10                ೇ ಆ ೋ2ತರು ಸಂCೋಷ
ಕುEಾರನನು       ೊIೆ Eಾಡುವ }ದಲು ಒಂದು =ಾರ9ಂದ
(ೕ8ಯ      ಆG    ಾವಣ ೆ ೆ ನಗರದ ಎ2ಎಂ( Eಾ ೆ:\ ನ

ಾವಣ ೆ ೆ Cಾಲೂ)ಕು ವ ವ7ಾ^ೕತbನ ಗಳ Eಾ ಾಟ ಸಹ ಾರ ಸಂಘ @ ಸಗಟು ಮO ೆ ೇಂದ0ದ '(' 3ಾ)‡ ನ ಕಟ.ಡದ ಮುಂ>ಾಗ 7ೇ8 ೊಂಡು ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು &ೇ ೆ

- 18 -

ೊIೆ EಾಡುವMದು, ಎ ) ೆ &ೋಗುCಾ ೆ, Jಾರ [ೊCೆ &ೋಗುCಾ ೆ, ಎಷು. ಗಂtೆ ೆ &ೋಗುCಾ ೆ, ಬರುCಾ ೆ ಅವನ [ೊCೆ JಾJಾ:ರು ಇರುCಾ ೆ ಎಂಬುದನು =ಾ... EಾY ಾವMಗಳd ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು ೊIೆ EಾಡIೇ3ೇ ೆಂದು cಾ) EಾY ೊಂYರುCಾ ೆ.

9 ಾಂಕ:05.05.2025 ರಂದು 3ೆಳ ೆ_ 1 ೇ ಆ ೋ2ತನು ಾವಣ ೆ ೆ Cಾಲೂ)ಕು ವ ವ7ಾ^ೕತbನ ಗಳ Eಾ ಾಟ ಸಹ ಾರ ಸಂಘ @ ಸಗಟು ಮO ೆ ೇಂದ0ದ '(' 3ಾ)‡ ನ ಕಟ.ಡದ ಬO &ೋGದು% ಅ ) ೆ 2, 4, 5, 6 ಮತು 7 ರವರು ಬಂ9ದು% ಎಲ)ರೂ ಮ ಾ ಹ ದವ ೆಗೂ ಅIೆ)ೕ Eಾತ ಾಡುCಾ ಕುOWದು% ಮ ಾ ಹ ಅ ) ೆ 9 ೇ ಆ ೋ2ತ@ ೆ ಕ ೆ ಾಗ ಅವನು 3ೈ‡ ಇಲ) ಎಂದು &ೇOದ%8ಂದ 1 ೇ ಆ ೋ2ತನು 7 ೇ ಆ ೋ2ತ@ ೆ ತನ ೆಎ 17 ಇ&ೆ... 6768 ೇ 3ೈ‡ ೊಟು. ಕO( ಸsಳ ೆ6 ಕ ೆ( ೊಂಡು ಅIೆ)ೕ ಎಲ)ರೂ ಸುEಾರು &ೊತು Eಾತ ಾಡುCಾ ಕುOWದು% 7 ೇ ಆ ೋ2ತ@ ೆ ಕಣುಮ ಮ ೆಯ ) ಇ ಾ% ೋ ಇಲ)Šೕ ೋY ೊಂಡು 3ಾ ಎಂದು ಕಳdS( ಾಗ ಸzಲb &ೊWನ ) 7 ೇ ಆ ೋ2ತನು =ಾಪಸುR ಬಂದು ಕಣುಮ ಇವನು ಮ ೆಯ ) ಇಲ) ಎಂದು &ೇO ಾಗ 1 ೇ ಆ ೋ2ತನು 11 ೇ ಆ ೋ2ತ@ ೆ ‹ೕ EಾY ಕಣುಮ ಹದY ರ7ೆಯ ಇ(bೕ\ ಕ)i ೇ ಾದೂ0 &ೋG ಾ% ೋ ಇIೊzೕ ೋY &ೇಳd ಸುEಾರು 9ವಸಗOಂದ l ಆG ಾ ೆ ಎಂದು &ೇO ಾಗ 11 ೇ ಆ ೋ2ತನು ೋY &ೇOೕ@ ಎಂದು &ೇO ಹದY ರ7ೆಯ ಎ ಆA ಎಂ 3ೇಕ8 ಮತು (zೕ\R ಮುಂ ೆ @ಂತು =ಾ... EಾY ಸಂCೋK ಕುEಾA @ ಕಣುಮ ಇವನು ಾA ನ ) ಒಬ‚ ೇ ಬಂದು ಹದY ರ7ೆಯ )ರುವ NಾಮುಂY 3ಾA ಮುಂ>ಾಗದ ಕ)i ೊಳ ೆ &ೋGದ%ನು ೋY

- 19 -







ಸಂ[ೆ ಸುEಾರು 4:00 ಗಂtೆ ೆ 11               ೇ ಆ ೋ2ತನು 1   ೇ
ಆ ೋ2ತ@ ೆ ‹ೕ         EಾY ಈ        Nಾರವನು WO( ಾಗ 1        ೇ
ಆ ೋ2ತನು 3     ೇ ಆ ೋ2ತ@ ೆ        ೆಎ 17 ಎಎ 7146        ೇ
ಆtೋದ ) ಅ|ೆˆೕಕ       ೋŒ ನ ರ
                             ) ುವ 5          ೇ ಆ ೋ2ತನನು

ಕ ೆದು ೊಂಡು ತಮq ಹWರ ಬರಲು WO( ಅವ8ಬ‚ರೂ ಆtೋದ ) ಅ ) ೆ ಬಂದ ನಂತರ 1 ಮತು 7 ೇ ಆ ೋ2ತರು 13 ೇ ಆ ೋ2ತನು 3ಾY ೆ ೆ ಪeೆದು ೊಂYದ% 7ಾy 56 ರವರ ಅಕ6 •Iಾbರವರ Eಾ ಕತzದ ಾವಣ ೆ ೆಯ ಹxೆ nಕ6ನಹOX (ಹರಳಯ ನಗರ) ಯ 3 ೇ ಾ0 ನ )ರುವ ಮ ೆಯ -

) .ದ% ಮಚು{ಗಳನು , cೆಪbA 7ೆ€ೕ ಮತು Nಾಕುವನು ಆtೋದ ) &ಾm ೊಂಡು ಬರು=ಾಗ Eಾಗ: ಮ ೆ 8 ೇ ಆ ೋ2ತ@ ೆ ಕೂಡIೇ ಹದY ರ7ೆಯ ಇ(bೕ\ ಕ)i ಹWರ ಬರುವಂCೆ &ೇO, 1 ೇ ಆ ೋ2ತನ ೆಎ 17 &ೆ....ಇ 6768 ೇ 3ೈ‡ ನ ) 4, 6 ಮತು 10 ೇ ಆ ೋ2ತರು 7 ೇ ಆ ೋ2ತನು ತಂ9ದ% 7ಾy 51 ರವರ ೆಎ 17 ಇ( 4517 ೇ 3ೈ‡ ನ ) 7 ಮತು 9 ೇ ಆ ೋ2ತರು, ೆಎ 17 ಎಎ 7146 ೇ ಆtೋದ ) 1, 2, 3 ಮತು 5 ೇ ಆ ೋ2ತರು ಸಂ[ೆ ಸುEಾರು 4:20 ಗಂtೆ ೆ ಎ2ಎಂ(ಯ ಸಗಟು Eಾ ಾಟ ಮO ೆgಂದ &ೊರಟು ಹದY ರ7ೆಯ )ರುವ ಕ)i ಪಕ6 ಸಂ[ೆ ಸುEಾರು 5:15 ಗಂtೆ ೆ &ೋGದು% ಅಷ.ರ ) ಅ ) ೆ 8 ೇ ಆ ೋ2ತನು 7ಾy 52 ರವರ ೆಎ 17 &ೆ....ಇ 8762 ೇ 3ೈ‡ ನ ) ಅ ) ೆ ಬಂ9ದು%, ಎಲ)ರೂ ಅ ) 3ೈ‡ ಮತು ಆtೋ @ ( ) , ಅ ) 1 ೇ ಆ ೋ2ತನು 7 8ಂದ 10 ೇ ಆ ೋ2ತ8 ೆ ಕ)i &ೊರಗeೆ ಇದು% &ೊರಗeೆgಂದ ಒಳ ೆ Jಾರೂ ಬರದಂCೆ ತeೆಯಲು &ೇO cೆಪbA 7ೆ€ೕಗಳನು ೊಟು., ನಂತರ Cಾನು Nಾಕುವನು SYದು ೊಂಡು, 2 8ಂದ 5 ೇ ಆ ೋ2ತ8 ೆ ಒಂ ೊಂದು ಮಚು{ (Iಾಂ•) ಗಳನು

- 20 -

SYದು ೊಂYದು%, 1 ೇ ಆ ೋ2ತನು 6 ೇ ಆ ೋ2ತ@ ೆ 2 ಮಚು{ಗಳನು ೊಟು. ನನ Nಾಕು ೆಳ ೆ ದ% ೆ ಮಚ{ನು ೊಡು ಅಂCಾ &ೇO ಈ cಾ) ನಂCೆ ಸಂ[ೆ ಸುEಾರು 5:25 ಗಂtೆ ೆ 1 ೇ ಆ ೋ2ತನು }ದಲು ಾವಣ ೆ ೆ ನಗರದ ತರಳ3ಾಳd ಬeಾವ ೆ, 16 ೇ ಾ0 ಬOಯ ಹದY ರ7ೆಯ 7ೋ]ೕಶzರ ಮ . 7ೆb/ಾ - ಆಸbCೆ0ಯ ಎದು8ನ # 1341/5 ಪವA 7ೊbೕ\R & 8m0$ೕಷ ಅ7ೋŽ$ೕಷ ನ ಕಟ.ಡದ )ರುವ ಕ)i ಒಳ ೆ &ೋGದು% 3, 4 ಮತು 6 ೇ ಆ ೋ2ತರು ಅವನ Sಂ ೆ &ೋ ಾಗ ಕ)i ಒಳ ೆ 7ಾy 27, 29, 30, 31, 32, 33 ಮತು 34 ರವ ೊಂ9 ೆ ಇ(bೕಟು ಆಡುCಾ ಕುOWದ% ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಇವನನು ೋY 1 ೇ ಆ ೋ2ತನು ತನ ೈಯ ದ ) % Nಾಕು @ಂದ ಇ8ಯಲು &ೋ ಾಗ ಆತನು ೈ ಅಡf SYದು ತ2b( ೊಂಡು ಓY &ೋG ಪ•{ಮದ ಕeೆಯ 3ಾG ನ ಮೂಲಕ &ೊರ ೆ &ೋಗಲು ಪ0ಯW ( ಾಗ ಸದ8 ಆ ೋ2ತರು ಅವನ Sಂ ೆ$ೕ ಓY &ೋGದು% ಪಕ6ದ &ಾp ನ ) ಸಂCೋK ಕುEಾA. ೆ @ ಕಣುಮ ಈತನು ಾಲು [ಾ8 ೆಳ ೆ ಾ%ಗ 1 8ಂದ 6 ೇ ಆ ೋ2ತರು ಮಚು{ಗOಂದ ಅವ@ ೆ ಹIೆ) EಾYದು%, 1 ೇ ಆ ೋ2ತನು ಕೂಡIೇ &ೊರ ೆ Jಾ ಾದರೂ ಮುಖ ಾzರದ ಬO ಇರುವ ಶಟ0 ನು ಮುn{ದ ೆ ತ2b( ೊಳXಲು ಕಷ.=ಾಗುತ ೆಂCಾ &ೋG @ಂತು ೊಂYದು% ಆಗ ಕ)i ಒಳ ೆ ಕುOWದ% ಜನರು ಒ]qIೆ &ೊರ ೆ ಬಂ9ದು% 7 ಮತು 8 ೇ ಆ ೋ2ತರು ತಮq ೈನ ದ ) % cೆಪbA 7ೆ€ೕನು ಸದ8 ಜನ8 ೆ 7ೆ€ೕ EಾYದು%, &ೊರಗeೆ 8 ಮತು 10 ೇ ಆ ೋ2ತರು =ಾ... EಾಡುCಾ @ಂWದು%, ನಂತರ 1 ೇ ಆ ೋ2ತನು ಕ)i ಒಳ ೆ ಇದ% ಆ ೋ2ತರನು 7ಾಕು ಬ@ ಅಂCಾ ಕ ೆ ಾಗ ಅವರು ಓY ಬಂ9ದು% 1 ಮತು 2 ೇ ಆ ೋ2ತರು 1 ೇ

- 21 -

ಆ ೋ2ತನ ೆಎ 17 &ೆ....ಇ 6768 ೇ 3ೈ‡ ನ ,) 7, 9 ಮತು 10 ೇ ಆ ೋ2ತರು ೆಎ 17 ಇ( 4517 ೇ 3ೈ‡ ನ ,) 8 ೇ ಆ ೋ2ತನು ೆಎ 17 &ೆ....ಇ 8762 ೇ 3ೈ‡ ನ ) ಇನು Oದ 3, 4, 5 ಮತು 6 ೇ ಆ ೋ2ತರು ೆಎ 17 ಎಎ 7146 ೇ ಆtೋದ ) ಅ )ಂದ &ೊರ-ದು% ಆಗ 7 ೇ ಆ ೋ2ತನು ಅ )$ೕ 7ಾy 46 ರವರ 3ೇಕ8ಯ ಬO =ಾ... EಾಡುCಾ @ಂWದ% 11 ೇ ಆ ೋ2ತನ ಹWರ ತನ }3ೈp ನನು 7ಾY ಅ ಂ ) ದ ಹದY ರ7ೆಯ ) &ೈ=ೆ ೆ &ೋG ಅ ಂ ) ದ ಅವರ ೆ ೆ ೆ &ೋG ಅIೆ)ೕ ಇದ% }ೕ8ಯ ) 1 ೇ ಆ ೋ2ತನು ತನ }3ೈp ನು 7ಾm ನಂತರ ಅ ೇ ರ7ೆಯ ) ಮುಂ ೆ cೇಪA 7ೆ€ೕ 3ಾಟp ಗಳನು ಎ ^ ) ೕ 7ಾY 7ಾy ಾಶ EಾY ನಂತರ 1 ೇ ಆ ೋ2ತನು 11 ೇ ಆ ೋ2ತ@ ೆ ಖn: ೆ ಹಣವನು ೊಡಲು ೇO ಾಗ 11 ೇ ಆ ೋ2ತನು ಈ Nಾರವನು 12 ೇ ಆ ೋ2ತ@ ೆ WO( ಾಗ 12 ೇ ಆ ೋ2ತನು ತನ ಾA eೆ•ವA ಆದ 7ಾy-50 ರ ಬO 10 7ಾ ರ ನಗದು ಹಣವನು ೊಟು. 11 ೇ ಆ ೋ2ತ@ ೆ @ೕಡುವಂCೆ WO(ದು% ಅದರಂCೆ 7ಾy-50 ರವರು ಸದ8 ಹಣವನು 2. ರ7ೆಯ )ರುವ ಕ ಾ:ಟಕ 3ಾ ಂ‡ ಎ.-.ಎಂ ಬO ಬಂದು ಅ ದ ) % 11 ೇ ಆ ೋ2ತ@ ೆ ೊ-.ದು% 11 ೇ ಆ ೋ2ತನು ಸದ8 ಹಣ ೊಂ9 ೆ ತಮq ಬO ಇದ% 9 7ಾ ರ ನಗದು ಹಣವನು 7ೇ8( ಒಟು. 19 7ಾ ರ ರೂ ನಗದು ಹಣವನು ಅIೆ) ಇದ% ಕ ಾ:ಟಕ 3ಾ ಂ‡ ಎ.-.ಎಂ ನ ) ತನ 3ಾ ಂ‡ 'ಾCೆ ೆ eೆ ೕV\ EಾY ೊಂಡು ನಂತರ 1 ೇ ಆ ೋ2 ೆ JಾವM ಾದರೂ cೆtೊ0ೕp ಬಂ‡ ೆ &ೋG ನಂತರ ೊY ಾನು ಅವ8 ೆ ೕ cೇ EಾಡುCೇ ೆಂCಾ WO(ದು% ಅದರಂCೆ ಆ ೋ2ತರು ಾವಣ ೆ ೆ Cಾಲೂ)ಕು, &ೆ3ಾ‚ಳd- nನ ಸಮುದ0 ಮ ೆ ಇರುವ ' ೕಶzರ cೆtೊ0ೕp ಬಂ‡ ೆ &ೋG

- 22 -

ಅ ) 3ೈ‡ ಗO ೆ ಮತು ಆtೋ ೆ6 cೆtೊ0ೕp &ಾm( ೊಂಡು, ಅ )$ೕ 1 ೇ ಆ ೋ2ಯು cೆtೊ0ೕp ಬಂ‡ ನ ]ೕ ೇಜA ಆದ 7ಾy 47 ರವ8 ೆ ತಮq 7ೆ ೕSತನು @ಮ ೆ ೕ cೇ EಾಡುCಾ ೆ @ೕವM ಆ ಹಣವನು ನಗದು ೊY ಅಂCಾ ೇO ಾಗ 7ಾy-47 ರವರು ತಮq cೆtೊ0ೕp ಬಂ‡ }3ೈp ನಂಬA ೊ-.ದು% 1 ೇ ಆ ೋ2ಯು ಈ ನಂಬA ೆ 11 ೇ ಆ ೋ2ತ@ ೆ ೊtಾ.ಗ 11 ೇ ಆ ೋ2ತನು 4900/- ರೂಗಳನು ೕ cೇ EಾYದು% ಸದ8 ಹಣವನು 7ಾy-47 ರವರು ನಗದು ರೂಪದ ) 1 ೇ ಆ ೋ2ತ8 ೆ @ೕYರುCಾ ೆ. 1 ೇ ಆ ೋ2ಯು ಸದ8 ಹಣವನು ಪeೆದು ೊಂYರುCಾ ೆ. ನಂತರ 8 ೇ ಆ ೋ2ತನು ತನ ೆಎ 17 &ೆ....ಇ 8762 ೇ 3ೈ‡ ಪಂಕ{A ಆGದ%8ಂದ ಅದನು ಅ $ ) ೕ cೆtೊ0ೕp ಬಂ‡ ನ ) ಟು. ಅವನೂ ಸಹ ಆtೋದ ) ಹW ೊಂಡು ಎಲ)ರೂ =ಾcಾ ಾವಣ ೆ ೆ Cಾಲೂ)ಕು, ಆನ ೋಡು ಾ0ಮದ 3ಾIಾV cೆtೊ0ೕp ಬಂ‡ ಹWರ &ೋG 1 ೇ ಆ ೋ2ಯು ಅ )ದ% cೆtೊ0ೕp ಬಂ‡ ]ೕ ೇಜA ಆದ 7ಾy-54 ರವರ ಬO ನನ 7ೆ ೕSತ ೕ cೇ EಾಡುCಾ ೆ ಆಸbCೆ0 ೆ ಕಟ.ಲು ತುCಾ:G ನಗದು ಹಣ 3ೇ ಾG ೆ ಅಂCಾ &ೇO ಾಗ 7ಾy-54 ರವರು ಅIೆ)ೕ ಇದ% 7ಾy 55 ರವ8 ೆ Nಾರ WO( ನಗರ ಹಣ @ೕಡುವಂCೆ WO( ಾಗ 7ಾy-55 ರವರು ತಮq }3ೈp ನಂಬA ನು @ೕY ಾಗ ಸದ8 ನಂಬA ನು 1 ೇ ಆ ೋ2ಯು 11 ೇ ಆ ೋ2ತ@ ೆ ೊtಾ.ಗ 11 ೇ ಆ ೋ2ಯು ತನ }3ೈp ನ ) Nಾ„: ಕY] ಇದು%ದ8ಂದ ತನ ತಮq ಾದ 7ಾy-57 ರವರ }3ೈp ನು ಪeೆದು ೊಂYದು% ಅವನ }3ೈp ೆ 14000 7ಾ ರ ರೂ ಗಳನು ೕ cೇ EಾY ವ ಾ:g( ೊಂಡು ನಂತರ 7ಾy-57 ರವರ }3ೈp @ಂದ 7ಾy- 55 ರವರ }3ೈp ೆ ಗೂಗp cೇ EಾYದು% ಅದರಂCೆ 1 ೇ

- 23 -

ಆ ೋ2ಯು 7ಾy 55 ರವ8ಂದ 14,000/- ರೂ ನಗದು ಹಣವನು ಪeೆದು ೊಂಡು ಆ )ಂದ ಾವಣ ೆ ೆ Cಾಲೂ)ಕು, ೇ :G ಾ0ಮದ ಬO ರ7ೆಯ ಪಕ6ದ ) &ಾಳd 9%ದ% 3ೊಪbನ cೌ k ƒಾರಂನ ಬO ಒಂದು [ಾಗವನು ೋY ಅ $ ) ೕ ೆ . EಾY ಅ ) 3 ಮತು 6 ೇ ಆ ೋ2ತರು ತಮq }3ೈp ಗಳನು 7ಾm 7ಾy ಾಶ ಪY(ದು%, 5, 8 ಮತು 10 ೇ ಆ ೋ2ತರು ಸಹ ತಮq }3ೈp ಗಳನು 7ಾmದು%, ನಂತರ 9 ಾಂಕ:06.05.2025 ರಂದು 3ೆಳ ೆ_ ಸುEಾರು 5-00 ಗಂtೆ ೆ ಎದು% ಎಲ)ರೂ ]ೕಲ6ಂಡ =ಾಹನಗಳ ) ಅ )ಂದ &ೊರಟು nತ0ದುಗ: VIೆ), &ೊಳIೆ6 ೆ ೆ &ೋG ಅ ) ಒಂದು cೆtೊ0ೕp ಬಂ‡ ನ ) ತಮq =ಾಹನಗO ೆ cೆtೊ0ೕp &ಾm( ೊಂಡು, &ೊಳIೆ6 ೆ [ೈಪMರ ೆ ೆಯ ಹWರ &ೋG ಅ ) ಎಲ)ರೂ ƒೆ0ಷ• ಆG 2, 3 ಮತು 4 ೇ ಆ ೋ2ತರು &ಾm ೊಂYದ% ಬtೆ.ಯ ]ೕIೆ ರಕದ ಕIೆಗಳd ಇದು%ದ8ಂದ 7 ಮತು 10 ೇ ಆ ೋ2ತರು &ೊಳIೆ6 ೆ ೆ &ೋG 7ಾy 48 ರವರ ಅಂಗYಯ ) ಅವ8 ೆ ಬtೆ.ಗಳನು ತಂ9ದು% ಸದ8 ಆ ೋ2ತರು ಆ ಬtೆ.ಗಳನು ಧ8( ೊಂಡು ರಕದ ಕIೆಗOದ% ಬtೆ.ಗಳನು n{ ಅ $ ) ೕ 7ಾm ಅ ೇ 9ವಸ ಸಂ[ೆ ಸುEಾರು 5:00 8ಂದ 5:30 ಗಂtೆ ೆ ಎಲ)ರೂ &ೊಳIೆ6 ೆ ೕ 7ೆ.ೕಷ ೆ &ೋG @ ೆ 9ನ ಾವಣ ೆ ೆಯ ) ಮಡ:A ೇಸು ಆGದು% ಆ ಮಡ:A ನು ಾ=ೇ EಾYರುCೇ=ೆಂದು &ೇO ಸ ೆಂಡA ಆGರುCಾ ೆ. 6, 9 &ಾಗೂ 11 ೇ ಆ ೋ2ತರು 7ಾEಾನ [ಾW (Non SC/ST) ೆ 7ೇ8ದವ ಾGದು% ಇವ8 ೆ ಮೃತ ಸಂCೋಷ ಕುEಾA @ ಕಣುಮ ಈತನು ಪ8•ಷ• [ಾW ೆ 7ೇ8ದ ೊರಚ ಜ ಾಂಗ ೆ6 7ೇ8ದವ ೆಂCಾ ೊWದ%ರೂ ಸ&ಾ ಸಂCೋಷ ಕುEಾA @ ಕಣುಮ ಈತನ ೊIೆ Eಾಡುವ ಕೃತ ದ ) >ಾGJಾGರುCಾ ೆ. ಈ ಮೂಲಕ 1 ಮತು 3 ೇ ಆ ೋ2ತರು

- 24 -

ಕಲಂ: 61(2), 103(1), 189(2), 191(2), 191(3), 238(ಎ) ೆ/ 190 .ಎ .ಎ -2023 ಮತು ಕಲಂ: 27(1) ೆ/ 5 ಆಯುಧ ಾ$%-1959 8ೕCಾ , 2, 4 ಮತು 5 ೇ ಆ ೋ2ತರು ಕಲಂ:

61(2), 103(1), 189(2), 191(2), 191(3) ೆ/ 190 .ಎ .ಎ -2023 ಮತು ಕಲಂ: 27(1) ೆ/ 5 ಆಯುಧ ಾ$%- 1959 8ೕCಾ , 6 ೇ ಆ ೋ2ತನು ಕಲಂ: 61(2), 103(1), 189(2), 191(2), 191(3), 238(ಎ) ೆ/ 190 .ಎ .ಎ - 2023 ಮತು ಕಲಂ: 27(1) ೆ/ 5 ಆಯುಧ ಾ$%-1959 &ಾಗೂ ಕಲಂ: 3(2)(v), 3(2)(v-a) SC/ST PA ACT-1989 8ೕCಾ , 7, 8 ಮತು 10 ೇ ಆ ೋ2ತರು ಕಲಂ: 61(2), 103(1), 189(2), 191(2), 191(3) ೆ/ 190 .ಎ .ಎ -2023 ಮತು ಕಲಂ:

27(1) ೆ/ 5 ಆಯುಧ ಾ$%-1959 8ೕCಾ , 9 ೇ ಆ ೋ2ತನು ಕಲಂ: 61(2), 103(1), 189(2), 191(2), 191(3) ೆ/ 190 .ಎ .ಎ -2023 ಮತು ಕಲಂ: 27(1) ೆ/ 5 ಆಯುಧ ಾ$%- 1959 &ಾಗೂ ಕಲಂ: 3(2)(v), 3(2)(v-a) SC/ST PA ACT- 1989 8ೕCಾ 11 ೇ ಆ ೋ2ತನು ಕಲಂ: 61(2), 189(2), 191(2), 191(3) ೆ/ 190 .ಎ .ಎ -2023 ಮತು ಕಲಂ: 3(2)(v), 3(2)(v-a) SC/ST PA ACT-1989 8ೕCಾ 12 8ಂದ 20 ೇ ಆ ೋ2ತರು ಕಲಂ: 61(2), 189(2), 191(2), 191(3) ೆ/ 190 .ಎ .ಎ -2023 8ೕCಾ ಅಪ ಾಧ ಎಸGರುವMದು ಈವ ೆ ೆ ನeೆ(ದ ತ@'ೆಯ ) ಸಂಗ0S(ದ ಾಖIೆ, 7ಾy ಾರರ &ೇO ೆಗOಂದ, ಕೃತ ನeೆದ ಸsಳ &ಾಗೂ ಇತ ೆ ಸsಳಗಳ )ನ ((-

ದೃ|ಾ ವOಗOಂದ, (YಆA EಾSW, ಎ-.ಎ .ಎp ವರ9ಗಳd &ಾಗೂ ಇತ ೆ 7ಾ--ಾ˜™ಾರಗOಂದ ದೃಢಪ-.ರುವMದ8ಂದ

- 25 -

ಆ ೋ2ತರ ರುದ% ಈ ೋ/ಾ ೋಪಣ ಪತ0ವನು ಘನ ಾ Jಾಲಯ ೆ6 ಸ ( ) ರುತ ೆ."

7. At paragraph 14 of the impugned order, the trial Court

has observed as under:

"14. On perusal of the charge sheet and the documents annexed thereto, it is revealed that the accused persons, who have sought bail, have provided financial aid and dangerous weapons to the other accused for eliminating the deceased. These materials prima facie establish their participation in the conspiracy. There is considerable force in the submissions of the learned Public Prosecutor. It is true that even though the present accused may not have directly participated in the actual commission of the offence, their role in providing finance and weapons for eliminating an individual is more grave than direct involvement. Considering the gravity of the offence, likelihood of influencing the witnesses, and the background of the accused persons, they are not entitled to bail."

8. A perusal of charge-sheet makes it crystal-clear that

CW27 to CW44 are the eye-witnesses to the alleged incident.

On perusal of the entire material produced along with the

charge-sheet, at this stage, I am of the opinion that there are

prima-facie materials to attract the commission of alleged

offence against these appellants. The alleged offences are

- 26 -

heinous in nature and are punishable with death or

imprisonment for life. Though the Co-ordinate Bench of this

Court has granted bail to accused No.17-Ravi @ Hadadi Ravi in

Criminal Petition No.12929 of 2025 dated 26th September, 2025

and to accused No.15-Vinayaka @ Vinay in Criminal Petition

No.13836 of 2025 decided on 17th November, 2025,

considering the role of these accused, at this stage, I am of the

opinion that it is not just and proper to release them on bail on

the principle of parity. Accordingly, I do not find any error or

illegality or infirmity in the impugned order passed by the trial

Court. In the result, I proceed to pass the following:

ORDER

Appeals are dismissed.

Sd/-

(G BASAVARAJA) JUDGE

lnn

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter