Karnataka High Court
Sachin B @ Kambali Sachin vs State By Hosanagara Police on 3 November, 2025
-1-
NC: 2025:KHC:44194
CRL.A No. 2108 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
CRIMINAL APPEAL NO. 2108 OF 2025 (U/S 14(A) (2))
BETWEEN:
1. SACHIN B. @ KAMBALI SACHIN
S/O BHEEMAPPA,
AGED ABOUT 29 YEARS,
2. MANJUNATHA. H. K @ MANJA HARATE,
S/O KANNAPPA HEBBAYLU,
AGED ABOUT 27 YEARS,
3. AVINASH. B. H @ J. C. B. AVINASHA,
S/O HARIYAPPA B M
AGED ABOUT 35 YEARS,
4. SMT. AMRUTHA,
W/O ESHWARA,
AGED ABOUT 48 YEARS,
ALL ARE RESIDENTS OF
Digitally signed by
LAKSHMINARAYAN N HEBBAILU VILLAGE,
Location: HIGH
COURT OF PURAPPEMANE POST,
KARNATAKA
HOSANAGAR TALUK,
SHIMOGA DISTRICT-577 417
...APPELLANTS
(BY SRI. BIMBADHAR M. GOWDA, ADVOCATE)
AND:
1. STATE BY HOSANAGARA POLICE
HOSANAGARA POLICE STATION,
HOSANAGARA - 577 417.
-2-
NC: 2025:KHC:44194
CRL.A No. 2108 of 2025
HC-KAR
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA,
ATTACHED TO THE OFFICE OF
ADVOCATE GENERAL,
HIGH Court OF KARNATAKA,
BANGALORE.
2. SATISHA @ TAMBI,
S/O. KRISHNAPPA, 32 YEARS,
R/O. HEBBAILU VILLAGE,
PURAPPEMANE POST,
HOSANAGAR TALUK,
SHIMOGA DISTRICT. 577 417.
...RESPONDENTS
(BY SRI. RANGASWAMY R., HCGP FOR R1,
VIDE COURT ORDER DATED: 03.11.2025
R2 SERVED AND UNREPRESENTED.)
THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT
BY THE ADVOCATE FOR THE APPELLANT/S PRAYING TO SET
ASIDE THE ORDER PASSED BY THE 2nd ADDL. DISTRICT AND
SESSIONS JUDGE, AT SHIMOGGA IN CRL.MISC.NO.745/2025
DTD 23.08.2025 AND ALLOW THE APPEAL AND BE PLEASED TO
ENLARGE THE APPELLANTS ON BAIL IN CR.NO.55/2025
REGISTERED BY THE HOSANAGAR POLICE, PENDING ON THE
FILE OF THE ADDL. DISTRICT AND SESSIONS JUDGE,
SHIMOGGA, FOR THE OFFENCES P/U/S
352,118(1),115(2),351(2),109(1) R/W 190 OF BNS, U/S
3(1)(r)(s),3(2)(va) OF SC/ST (POA) ACT IN THE EVENT OF
ARREST.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
-3-
NC: 2025:KHC:44194
CRL.A No. 2108 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE G BASAVARAJA
ORAL JUDGMENT
1. Accused 2 to 5 before the Trial Court who are
appellants 1 to 4 before this Court, have preferred this
appeal against the impugned order dated 23.08.2025 in
Crl.Misc.No.745/2025 passed by the II Additional District
and Sessions Judge, Shivamogga, by which order the
Anticipatory Bail filed under Section 482 of BNSS, 2023,
came to be dismissed.
2. The brief facts leading to this appeal are that, on the
basis of complaint filed by one Satisha @ Tambi,
Hosanagara Police have registered the case in
Crime No.55/2025 against accused 1 to 5 for the
commission of offences under sections 352, 118(1),
115(2), 351(2), 109(1), 190 of BNS, 2023 and sections
3(1)(r)(s), 3(2)(va) of the SC & ST (Prevention of
Atrocities) Amendment Act, 2015.
3. The appellants have filed application under Section
482 of BNSS, 2023 for grant of Anticipatory bail. Same
NC: 2025:KHC:44194
HC-KAR
came to be rejected by the Trial Court on 23.08.2025.
Being aggrieved by this order, the appellants have
preferred this appeal.
4. I have examined the materials placed before this
Court. Hosanagara Police have already submitted charge
sheet against accused 1 to 5 for the offences under
sections 352, 118(1), 115(2), 351(2), 109(1), 190 of BNS,
2023 and sections 3(1)(r)(s), 3(2)(va) of the SC & ST
(Prevention of Atrocities) Amendment Act, 2015.
5. The substance of Column 17 of the charge sheet
reads as hereunder:
"17. ೇ ನ ಸಂ ಪ ಾ ಾಂಶ
ೊಸನಗರ ೕ ಾ ೆ ಗು ೆ ನಂ: 55/2025 ಕಲಂ: 109(1),
115(2), 118(1), 352, 351(2) ಸ ತ 190 .ಎ!.ಎ ಮತು
ಕಲಂ:3(1) (ಆ$)(ಎ ). 3(2)(%ಎ) ಎ . /ಎ .& 'ದು)ಪ*
ಾ+)-2015.
ಈ ಪ-ಕರಣದಲ / ೊಂದವ ಾದ ಾ -01 1-ೕ ಸ'ೕಶ@ ತಂ ರವರು
ಪ21ಷ4 5ಾ'ಯ "ಆ7ಕ ಾ8ಟಕ" 5ಾ':ೆ ಾಗೂ ಎ1. ಮಂಜು @ n®ègï
ಮಂಜು ರವರು "7ೕವರ 5ಾ':ೆ", ಎ2. ಸ<! @ ಕಂಬ> ಸ<! ಮತು
ಎ3. ಮಂಜು ಾಥ@ ಹರAೆ ಮಂಜರವರು "ಈ*ಗರ" 5ಾ':ೆ ಾಗೂ
NC: 2025:KHC:44194
HC-KAR
ಎ4.ಅ% ಾಶ@ 5ೆ. . ಅ% ಾಶರವರು "ಮ*Cಾಳ" 5ಾ':ೆ, ಎ5.
1-ೕಮ' ಆಮೃತರವರು "ಪF5ಾ2" 5ಾ':ೆ ೇ2ರುGಾ ೆಂದು ಾ -
16ರವರು Hೕ*ರುವ IಾಖKಾ'ಗ>ಂದ ದೃಢಪ&4ರುತIೆ.
ೊಸನಗರ Gಾಲೂ/M ಪNರOೆP ಮ ೆ :ಾ-ಮ ºÉ¨Éâö樀 Cಾ ಾ -01
ಸ'ೕಶ@ ತಂ ರವ2:ೆ ಮಧROಾನ Sಾಡುವ ಅUಾRಸ%ದ)2ಂದ ಮಧRCಾನ
ಹುಡುV ೊಂಡು 7 ಾಂಕ:31-07-2025ರಂದು ಸಂ5ೆ 04-45ಗಂAೆ:ೆ
ಬ ಾ4WಂX ಕYೆ:ೆ ೋಗು'ರುCಾಗ ºÉ¨Éâö樀 Cಾ ೇ ನ ಎ5 1-ೕಮ'
ಅಮೃGಾ ರವರ <ಕ! ¸ÁÖ¯ï ಮುಂUಾಗದ ಜಗ ಕAೆ4ಯ [ೕKೆ ಾ -01
ಸ'ೕಶ@ ತಂ ರವ2:ೆ ಪ2ಚಯ%ದ) Iೋ]ಾ ೋಪ ಾ ಪತ-ದ ಾಲಂ ನಂ
12ರ / ನಮೂ7 ದ J1. &ಲ/$ ಮಂಜು, ಎ2.ಕಂಬ>^ ಸ<!, ಎ3.ಹರAೆ
ಮಂಜು, ಎ4, 5ೆ ಅ% ಾಶ ರವರು ಮಧROಾನ Sಾಡು'zÀÝ2ಂದ ಾ -
01 ಸ'ೕಶ@ ತಂ ರವರು ತನಗೂ ಸ_ಲP ಎ ೆ` ೊಡುವಂGೆ ೇ>Iಾಗ ಎ1
&ಲ/$ ಮಂಜು ರವರು ಾ -01 ಸ'ೕಶ @ ತಂ ರವ2:ೆ ೋ:ೋ
ೊKೆಯ ಸೂaೇಮಗ ೆ Hೕನು ನಮb 5ೊGೆ:ೆ ಎ ೆ` ೊ*'ೕ+ೕ ೋ
Hೕನು Vೕಳc 5ಾ'ಯವನು Hನ:ೆ ಏ ೆ JuÉÚ ೊಡeೇಕು ಎಂದು eೈ7ದ)2ಂದ
ಾ -01.ಸ'ೕಶ@ ತಂ ರವರು ತನ:ೆ ಏ ೆ eೈಯು'ೕ2 ಎಂದು ೇ>Iಾಗ
ಎ1.n®ègï ಮಂಜು, ಎ2.ಕಂಬ> ಸ<!, ಎ3.ಹರAೆ ಮಂಜ, ಎ4.5ೆ
ಅ% ಾಶ ಎಲ/ರೂ ಾ -01 ಸ'ೕಶ@ ತಂ ರವರನು *ದು ೊಂಡು
Hನ:ಾRPÉÆÃ ಕೂಡeೇಕು ೋ:ೋ ೊKೆಯ ಸೂaೆಮಗ ೆ ಎಂದು ತaಾ^*
ದೂ*Iಾಗ ಾ -01 ಸ'ೕಶ@ ತಂ ರವರನು ೊKೆ Sಾಡುವ
ಉIೆ)ೕಶ7ಂದ ಎ1. n®ègï ಮಂಜು C¯Éèà 7)zÀÝ ಒಂದು Iೊ ೆ`ಯನು
Gೆ:ೆದು ೊಂಡು ಎ ೆ` eೇ ೇ ೋ ¤ನ:ೆ Hನ ನು ಡುವN7ಲ/ ಎನು Gಾ ತKೆಯ
[ೕKೆ ೊYೆ7ದು) ಆಷ4ರ / C°èUÉ ಬಂದ ಎ5.1-ೕಮ' ಅಮbGಾ ಾ -01
ಸ'ೕಶ@ ತಂ©ರವ2:ೆ ಈ ೊ ¯Éಯ ಸೂaೆಮ:ಾ ಬಂIಾUɯÁè ಗKಾAೆ
Sಾ* ೋಗುGಾ ೆ ಾ ೊ-ೕ ಎಂದು ೈಗ>ಂದ ೊYೆIಾಗ ಾಗೂ ಆKೆzÀÝ
ಎ2.ಕಂಬ> ಸ<!, ಎ3.ಹರAೆ ಮಂಜ, ಎ4, 5ೆ ಅ% ಾಶ ರವರು
ೈಗ>ಂದ [ೖ ೈ:ೆ ೊYೆದು ಾ Hಂದ ಒzÀÄÝ ತ>^Iಾಗ ಾ -01 ಸ'ೕಶ
NC: 2025:KHC:44194
HC-KAR
@ ತಂ ರವರು ಚರಂ*:ೆ Iಾ)ಗ ಎ1.n®ègï ಮಂಜು Hನ ನು
ಉ>ಸುವN7ಲ/Cೆಂದು ಪNನಃ ೊYೆಯಲು ಬರು'ರುCಾಗ ಅಷ4ರ / C°èUÉ ಓ*
ಬಂದ ಾ -02 ಾlೕm ಾಗೂ ಾ -03,ಅರುಣ, ಾ -04.ಸು ೇಶ
ಮತು ಇತರರು ರವರು ಗKಾAೆ * ಾ -01.ಸ'ಶ @ತಂ ರವರನು
ಚರಂ*oಂದ [ೕKೆ' ಉಪಚ2ಸು'Iಾಗ ಎ1. &ಲ/$ ಮಂಜು
ೋಗುCಾಗ ತನ ೈಯ /ದ) Iೊ ೆ`ಯನು C¯Éèà ಾ* ಇವತು
ಉ>ದು ೊಂ*7)ೕpಾ ಇ ೊ [b ಗೂ Hನ ನು lೕವ ಸ ತ
ಡುವN7ಲ/Cೆಂದು eೆದ2 ೆ ಾV ೋqರುGಾ ೆ, [ೕಲrಂಡಂGೆ
ಆ ೋsಗaೆಲ/ರೂ ಾt-01ರವ2:ೆ ಅCಾಚRCಾq eೈಯುGಾ 5ಾ' Hಂದ ೆ
Sಾ* ಎ1 &ಲ/$ ಮಂಜು ರವರು Iೊ ೆ`oಂದ ಾಗೂ ಎ2 2ಂದ ಎ5
ರವರು ೈಗ>ಂದ ಹ¯Éè Sಾ* ಚರಂ*:ೆ ತ>^ದ)2ಂದ ಾ -01ರವ2:ೆ
ತKೆ:ೆ Oೆಟು4 ದು) " ಾSಾನR ಸ_ರೂಪದ" :ಾಯCಾqರುವNದು ತHvೆoಂದ
ದೃಢಪ&4ರುತIೆ.
DzÀÝjAzÀ J1.gÀªÀgÀ «gÀÄzÀÝ
PÀ®A:109(1),115(2),118(1),352.351(2) ¸À»vÀ 190
©.J£ï.J¸ï ªÀÄvÀÄÛ PÀ®A:3(1)(Dgï)(J¸ï), 3(2) («J) J¸ï.¹/J¸ï.n
wzÀÄÝ¥Àr ಾ+)-2015 ಮತು ಎ2 2ಂದ ಎ5. ರವqನವರ %ರುದw
ಕಲಂ:115(2),352 ಸ ತ 190 .ಎ!.ಎ ಮತು
ಕಲಂ:3(1)(ಆ$)(ಎ ).3(2)(%J) ಎ . /ಎ .& 'ದು)ಪ* ಾ+)-
2015 ಕಲಂಗಳ 2ೕGಾR Iೋ]ಾ ೋಪ ಾ ಪತ-ವನು ಘನ ಾRpಾಲಯ ೆr
ಸ / Iೆ. ಾಗೂ ಈ ಪ-ಕರಣದ / ಇH ತ ೆ ಪFರಕ ಾtWಗಳನು ಸ ಾ
ಸಂಗ- Sಾ£Àå ಾRpಾಲಯPÉÌ ಕಲಂ:193(8) .ಎ!.ಎ .ಎ
2ೕvÁå ೆಚುyವ2pಾq HCೇ7 ೊಳ^KಾಗುವNದು."
6. On perusal of the charge sheet, it is crystal clear that
present appellants are not required for further
investigation. It is submitted that accused No.1 - Tiller
NC: 2025:KHC:44194
HC-KAR
Manju who has assaulted the injured with club, is in
judicial custody. The role of the appellants is that they
have assaulted the injured with their hands. The charge
sheet reveals that CW-1 sustained only simple injuries.
7. The alleged commission of offences are not
punishable with death or imprisonment for life. The Trial
Court has dismissed the application on the ground that the
accused are required for investigation. Since the charge
sheet is already filed, the accused are not required for
investigation. Even during the investigation, the
Investigating Officer had not issued the arrest notice
under Section 35 of BNSS, 2023.
8. Considering the above facts and circumstances, it is
just and proper to allow this appeal. Accordingly, I proceed
to pass the following:
ORDER
(i) The Criminal Appeal is allowed.
NC: 2025:KHC:44194
HC-KAR
(ii) The impugned order dated 23.08.2025 in
Crl.Misc.No.745/2025 passed by the II Additional
District and Sessions Judge, Shivamogga, is set
aside. Consequently, the application filed under
Section 482 of BNSS, 2023 is allowed.
(iii) Appellants shall be released on bail on
executing self-bond for Rs.1,00,000/- with one
surety each for the likesum to the satisfaction of
the Special Court.
(iv) Appellants shall not tamper or threaten the
prosecution witnesses in any manner.
(v) Appellants are directed to appear before
the Trial Court on all the dates of hearing.
Sd/-
(G BASAVARAJA)
JUDGE
DHA
