Karnataka High Court

Chandrappa vs State Of Karnataka on 4 November, 2025

                         -1-
                                    CRL.A No. 1603 of 2025
                                                      C/W
                                    CRL.A No.1609 of 2025



  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
    DATED THIS THE 04TH DAY OF NOVEMBER, 2025
                       BEFORE
       THE HON'BLE MR. JUSTICE G BASAVARAJA
         CRIMINAL APPEAL NO. 1603 OF 2025
                      C/W
         CRIMINAL APPEAL NO.1609 OF 2025
IN CRL. APPEAL NO.1603/2025:
BETWEEN:

SRINIVAS P @ SEENAPPA,
S/O LATE PAPANNA,
AGED ABOUT 42 YEARS,
R/AT RAMASANDRA VILLAGE,
NARASAPURA HOBLI,
KOLAR TALUK, KOLAR-563133,
(ACCUSED IN JUDICIAL CUSTODY)
                                             ...APPELLANT
(BY SRI SHIVARAMU H.C., ADVOCATE)

AND:

1. STATE OF KARNATAKA,
   BY THE STATION HOUSE OFFICER,
   VEMAGAL POLICE STATION, KOLAR,
   REPRESENTED BY SPP,
   HIGH COURT BUILDING,
   BENGALURU-560001.
2. PRAVEEN,
   S/O. RAMAPPA,
   AGED ABOUT 35 YEARS,
   R/AT RAMASANDRA VILLAGE,
   KOLAR TALUK, KOLAR-563133.
                                           ...RESPONDENTS
(BY SRI M R PATIL, HCGP FOR R1,
 SRI A. V. RAMAKRISHNA, ADVOCATE FOR
 SRI M. C. VENKATARANGAIAH, ADVOCATE FOR R2)
                             -2-
                                       CRL.A No. 1603 of 2025
                                                         C/W
                                       CRL.A No.1609 of 2025



       THIS CRL.A IS FILED U/S 14(A)2) OF SC/ST (POA) ACT
PRAYING TO SET ASIDE THE ORDER DATED 21.09.2024 AND
09.10.2024    IN   SPL.S.C.NO.12/2024     ARISING         OUT    OF
CR.NO.98/2024 REGISTERED AT VEMAGAL P.S. FOR THE
OFFENCE P/U/S 143,147,148,323,324,307,302,504,506 R/W
149 OF IPC AND SEC.3(1)(r),3(1)(s),3(2)(5) OF SC/ST ACT ON
THE FILE OF THE LEARNED II ADDL. DISTRICT AND SESSIONS
JUDGE, AT KOLAR AND ENLARGE THE APPELLANT ON BAIL IN
SPL.S.C.NO.12/2024    PENDING     ON   THE   FILE    OF    THE   II
ADDL.DISTRICT AND SESSIONS JUDGE, KOLAR.



IN CRL.A NO.1609/2025:

BETWEEN:

CHANDRAPPA
S/O LATE PAPANNA,
AGED ABOUT 40 YEARS,
R/AT RAMASANDRA VILLAGE,
NARASAPURA HOBLI,
KOLAR TALUK, KOLAR-563133.
(ACCUSED IN JUDICIAL CUSTODY)
                                                    ...APPELLANT

(BY SRI SHIVARAMU H.C, ADVOCATE)

AND:

1. STATE OF KARNATAKA
   BY THE STATION HOUSE OFFICER,
   VEMAGAL POLICE STATION,
   KOLAR.
   REPRESENTED BY SPP,
   HIGH COURT BUILDING,
   BENGALURU-560001.
                             -3-
                                    CRL.A No. 1603 of 2025
                                                      C/W
                                    CRL.A No.1609 of 2025




2. PRAVEEN
   S/O. RAMAPPA,
   AGED ABOUT 35 YEARS,
   R/AT RAMASANDRA VILLAGE,
   NARASAPURA HOBLI,
   KOLAR TALUK,
   KOLAR-563133.
                                              ...RESPONDENTS
(BY SRI M R PATIL, HCGP FOR R1,
 SRI A. V. RAMAKRISHNA, ADVOCATE FOR
 SRI M. C. VENKATARANGAIAH, ADVOCATE 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 21.09.2024
AND 9.10.2024 IN SPL.SC.NO.12/2024, ARISING OUT OF
CR.NO.98/2024 REGISTERED AT VEMAGAL POLICE STATION
FOR THE OFFENCES P/U/S. 143, 147, 148, 323, 324, 307, 302,
504, 506 R/W 149 OF IPC AND SEC. 3(1)(r), 3(1)(s), 3(2)(5)
OF SC/ST ACT, ON THE FILE OF THE LD. II ADDL. DISTRICT
AND   SESSIONS    JUDGE,   AT   KOLAR   AND   ENLARGE   THE
APPELLANT ON BAIL IN SPL.SC.NO.12/2024 PENDING ON THE
FILE OF II ADDL. DISTRICT AND SESSIONS JUDGE, KOLAR.


      THESE APPEALS HAVING BEEN HEARD AND RESERVED
FOR JUDGMENT ON 15TH OCTOBER, 2025 AND COMING ON
FOR PRONOUNCEMENT OF ORDER THIS DAY, THE COURT,
DELIVERED THE FOLLOWING:


CORAM:    HON'BLE MR. JUSTICE G BASAVARAJA
                                     -4-
                                              CRL.A No. 1603 of 2025
                                                                C/W
                                              CRL.A No.1609 of 2025



                            CAV JUDGMENT

Accused No.1-Chandrappa who is the appellant in

Criminal Appeal No.1609 of 2025, has preferred appeal against

the order dated 09th October 2024; and the appellant/accused

No.2-Srinivas, has preferred Criminal Appeal No.1603 of 2025

against the order dated 21st September 2024, both passed in

Special SC No.12 of 2024 by the II Additional District &

Sessions Judge, Kolar (for short "the trial Court").

2. Sri H.C. Shivaramu, learned Counsel appearing for

appellants would submit that there are no materials to attract

the commission of offence against these accused. He would

submit that this Court has granted bail to accused 3 to 9 and to

accused 11 to 16. Learned Counsel would submit that there is

a delay in filing the complaint and in submitting First

Information Report to the Court. There are no eye-witnesses

except CW10 and that there is abnormal delay in recording the

statement of witnesses. Investigating officer has not recovered

any material at the instance of these accused. There is no

consistency in the statement of witnesses recorded by the

investigating officer. Prosecution papers reveal that four

incidents took place at different places on the same day.

C/W

However, investigating officer drawn four common mahazars.

CW10 who is an alleged eye-witness is a rowdy-sheeter and the

deceased-Ambarisha is also a rowdy-sheeter and 23 cases were

registered against him in various crime numbers and in various

Police stations. In this regard, he has produced the list of cases

instituted against deceased Ambarisha. Further, the learned

Counsel would submit that the trial Court has not considered

the material inconsistency and contradictions in the complaint

as well as the statement of witnesses. Since the other accused

are already on bail as per the order of this Court, the appellants

who are accused 1 and 2 are also entitled for bail on the

principle of parity. Accused are in judicial custody for more

than one and half years. Charge-sheet is also submitted by the

investigating officer. Present accused not required for any

further investigation. Accused are ready to abide to any

conditions that may be imposed by this Court. On all these

grounds, he sought to allow these appeals. Learned Counsel

for the appellants has also produced the orders passed by the

Co-ordinate Benches of this Court in Criminal Appeal No.744 of

2025 decided on 17th June, 2025 granting bail to Accused 7 and

8; Order passed in Criminal Appeal No.2329 of 2024 decided on

C/W

16th January, 2025 granting bail to accused 11, 13 and 15;

order passed in Criminal Appeals No.1804, 1904 and 1946 of

2024 decided on 20th November, 2024 whereby Criminal

Appeals No.1805 of 2024 and 1904 of 2024 came to be allowed

granting bail to accused 16 and 14; Order passed in Criminal

Appeals No.882 of 2025 and 1214 of 2025 decided on 14th July,

2025 granting bail to Accused 4 and 5.

3. As against this, Sri A.V. Ramakrishna, learned counsel

appearing for respondent No.2 in both the appeals, would

submit that there are sufficient prima facie material against

these accused for having committed alleged offences. There

are nine eye-witnesses in these cases. The principle of parity is

not applicable to the case on hand, as the accusation made

against these accused are very serious in nature. It is alleged

in the charge-sheet that accused No.1-Chandrappa has

assaulted the deceased with chopper on his head and accused

No.2-Srinivas has fisted on the eye of the deceased. The

offences are punishable with death or imprisonment for life.

There are no grounds to allow these appeals. The trial Court

has properly appreciated the material and record in accordance

with law and facts and has passed the Orders, which do not call

C/W

for interference in these appeals. On all these grounds, it was

sought for dismissal of appeals.

4. Sri M.R. Patil, learned High Court Government Pleader

appearing for the respondent-State, also addressed similar

arguments as advanced by the learned counsel for respondent

No.2. He would further submit that accused No.2 was convicted

for the offence punishable under Sections 366(A) and 376 read

with Section 34 of Indian Penal Code in SC No.124 of 2011 on

the file of II Additional Sessions Judge, Kolar dated 12th June,

2012 and has also produced the copy of the order.

5. By way of reply, learned counsel appearing for

accused No.2-Srinivas would submit that the Supreme Court

has reduced the sentence and released the accused as per the

order passed in SLA (Crl.) No.3812 of 2018 decided on 07th

May, 2018 and he has also produced the copy of the order.

Having heard the arguments on both sides, following points

would arise for my consideration:

1. Whether the appellants have made out a

ground to interfere with the impugned order

passed by the trial Court?

C/W

2. What order?

Regarding Point No.1:

6. I examined the materials placed before this Court.

Vemagal Police have submitted the charge sheet against the

accused Nos.1 to 16 for the commission of offences punishable

under Section 143, 147, 148, 323, 324, 307, 302, 504, 506

read with 149 of Indian Penal Code and Section 3(1)(r), 3(1)(s)

and 3(2)(v) of SC and ST (Prevention of Atrocities) Act, 1989.

7. Column No.17 of the charge-sheet it is stated as

under:

"F zÉÆÃµÁgÉÆÃ¥ÀuÁ ¥ÀnÖ CAPÀt-12 gÀ°è PÀAqÀ DgÉÆÃ¦UÀ¼ÀÄ

ªÀÄvÀÄÛ CAPÀt-14 gÀ°è PÀAqÀ ¸ÁQë 1jAzÀ 12 gÀªÀgÀÄUÀ¼ÀÄ PÉÆÃ¯ÁgÀ vÁ®ÆèPÀÄ £ÀgÀ¸Á¥ÀÄgÀ ºÉÆÃ§½ gÁªÀÄ¸ÀAzÀæ UÁæªÀÄzÀ ªÁ¹UÀ¼ÁVgÀÄvÁÛgÉ. DgÉÆÃ¦-1 gÀªÀgÀÄ ªÀPÀÌ°UÀ eÁwUÉ ¸ÉÃjzÀÄÝ, ¸ÁQë-5 gÀªÀgÀ UÀAqÀ CA§jÃ±ï ¥Àj²µÀÖ eÁwAiÀÄ PÉÆgÀZÀgÀ eÁwUÉ ¸ÉÃjzÀªÀgÁVgÀÄvÁÛgÉ. ¸ÁQë-1 jAzÀ 4 gÀªÀgÀÄ £ÁAiÀÄPÀ eÁwUÉ ¸ÉÃjzÀªÀgÁVgÀÄvÁÛgÉ. DgÉÆÃ¦-1 ªÀÄvÀÄÛ ¸ÁQë-5 gÀªÀgÀ UÀAqÀ CA§jÃ±ï gÀªÀjUÉ FUÉÎ ¸ÀÄªÀiÁgÀÄ 2 ªÀµÀðUÀ¼À »AzÉ £ÉÃZÀgï qÁ¨ÁzÀ°è UÀ¯ÁmÉUÀ¼ÁVzÀÄÝ, CA¢¤AzÀ ªÉÊµÀªÀÄåUÀ½gÀÄvÉÛ.

¢£ÁAPÀ: 02.05.2024 gÀAzÀÄ ¸ÀAeÉ ¸ÁQë-1 gÀªÀgÀÄ HjUÉ ºÉÆÃUÀ®Ä ¸ÉÃ¥sï JPïì¥Éæ¸ï PÀA¥À¤ §½ ºÉÆÃUÀÄwÛzÁÝUÀ PÀA¥À¤AiÀÄ §½

C/W

mÁæPÀÖgï C£ÀÄß CzÀgÀ ZÁ®PÀ KPÁKQ JqÀPÉÌ wgÀÄV¹zÁV ¸ÁQë-1 gÀªÀgÀ ¨ÉÊPï JgÀqÀÆ ªÁºÀ£ÀUÀ¼À ªÀÄzsÉå ¹QÌ ºÁQPÉÆArzÀÄÝ, F §UÉÎ ¸ÁQë-1 gÀªÀgÀÄ ¸ÉÃ¥sï JPïì ¥Éæ¸ï PÀA¥À¤AiÀÄ ¸ÉPÀÆåjn §½ ªÀiÁvÀ£ÁqÀÄwÛzÁÝUÀ F zÉÆÃµÁgÉÆÃ¥ÀuÁ ¥ÀnÖ CAPÀt-12 gÀ°è PÀAqÀ DgÉÆÃ¦-1 jAzÀ 10 gÀªÀgÀÄUÀ¼ÀÄ CPÀæªÀÄ UÀÄA¥ÀÄ PÀnÖPÉÆAqÀÄ ¸ÉÃ¥sï JPïì ¥Éæ¸ï PÀA¥À¤AiÀÄ §½UÉ ºÉÆÃV ¸ÁQë-1 gÀªÀgÀ£ÀÄß PÀÄjvÀÄ DgÉÆÃ¦-1 gÀªÀgÀÄ ¤ªÀÄäªÀÄä£É PÉÃAiÀiÁ, ¤ÃªÀÅ PÀ«Ää £ÁAiÀÄPÀ eÁw £À£Àß ªÀÄPÀÌ¼ÀÄ ¤ªÀÄä£ÀÄß Hj¤AzÀ DZÉ ErÛÃ«, ¤ªÀÄä eÁw£Á ¨É¼ÉAiÀÄÄªÀÅzÀPÉÌ ©qÀÄªÀÅ¢®è, AiÀiÁgÀ£ÀÄß PÀgÉ¸ÀÄwÛÃAiÀiÁ, £ÀªÀÄä µÁl QvÀÄÛPÉÆ¼Àî®Ä DUÀÄªÀÅ¢®è, J°è PÀA¥ÉèAmï PÉÆlÖgÀÄ £ÀªÀÄä£ÀÄß K£ÀÆ ªÀiÁrPÉÆ¼Àî°PÉÌ DUÀÄªÀÅ¢®è" JAzÀÄ eÁw¤AzÀ£É ªÀiÁrgÀÄvÁÛgÉ. £ÀAvÀgÀ ¸ÁQë-1 gÀªÀgÀÄ C°èAqÀ ªÁ¥À¸ÀÄì §A¢gÀÄvÁÛgÉ.

EzÉÃ «ZÁgÀªÁV CzÉÃ ¢£À gÁwæ ¸ÀÄªÀiÁgÀÄ 10.15 UÀAmÉ ¸ÀªÀÄAiÀÄzÀ°è DgÉÆÃ¦-1 jAzÀ 16 gÀªÀgÀÄUÀ¼ÀÄ PÉÊUÀ¼À°è zÉÆuÉÚ, ªÀÄZÀÄÑ, PÀ©âtzÀ gÁqï, PÀ©âtzÀ ¥ÉÊ¥ÀÄUÀ¼À£ÀÄß »rzÀÄ CPÀæªÀÄ UÀÄA¥ÀÄ PÀnÖPÉÆAqÀÄ ¸ÁQë-1 gÀªÀgÀ ªÀÄ£ÉAiÀÄ §½UÉ §AzÀÄ F ¥ÉÊQ DgÉÆÃ¦-1 gÀªÀgÀÄ ¸ÁQë-1 gÀªÀgÀ£ÀÄß PÀÄjw "PÀ«Ää £ÁAiÀÄPÀ eÁw £À£ÀäPÀÌ¼É, Hj£À°è ¤ªÀÄä£ÀÄß ¨É¼ÉAiÀÄ®Ä ©qÀÄªÀÅ¢®è, F ¢£À ¤£Àß£ÀÄß PÉÆ¯É ªÀiÁqÀzÉÃ ©qÀÄªÀÅ¢®è, ¸Á¬Ä¹©qÀÄvÉÛÃªÉ"

JAzÀÄ PÀÆUÁqÀÄvÁÛ, ¸ÁQë-1 gÀªÀgÀ£ÀÄß gÁªÀÄ¸ÀAzÀæ UÁæªÀÄzÀ C±ÀévÀPÀmÉÖAiÀÄ §½UÉ J¼ÉzÀÄPÉÆAqÀÄ §AzÀÄ ¸ÁQë-1 gÀªÀgÀ£ÀÄß J¼ÉzÀÄPÉÆAqÀÄ §AzÀÄ ¸ÁQë-1 gÀªÀgÀ£ÀÄß PÉÆ¯É ªÀiÁqÀÄªÀ GzÉÝÃ±À¢AzÀ DgÉÆÃ¦-3 gÀªÀgÀ PÉÊAiÀÄ°èzÀÝ zÉÆuÉÚ¬ÄAzÀ ¸ÁQë-1 gÀªÀgÀ vÀ¯ÉUÉ ºÉÆqÉzÀÄ gÀPÀÛUÁAiÀÄªÀ£ÀÄßAlÄ ªÀiÁrgÀÄvÁÛgÉ. DgÉÆÃ¦-4 gÀªÀgÀÄ ¤Ã®Vj PÉÆÃ°¤AzÀ ¸ÁQë-1 gÀªÀgÀ ¸ÉÆAlPÉÌ ºÉÆqÉzÀÄ ªÀÄÆUÉÃlÄ GAlÄ ªÀiÁrzÀÄÝ, DgÉÆÃ¦-6 gÀªÀgÀÄ zÉÆuÉÚ¬ÄAzÀ ¸ÁQë-1 gÀªÀgÀ JqÀ¨sÀÄdPÉÌ ºÉÆqÉzÀÄ UÁAiÀÄªÀ£ÀÄßAlÄ ªÀiÁrgÀÄvÁÛgÉ. C°èzÀÝ ¸ÁQë-2 gÀªÀgÀÄ ¸ÁQë-1 gÀªÀgÀ£ÀÄß ©r¸À®Ä CqÀØ

- 10 -

C/W

ºÉÆÃzÁUÀ DgÉÆÃ¦-3 gÀªÀgÀÄ PÉÊAiÀÄ°èzÀÝ zÉÆuÉÚ¬ÄAzÀ ¸ÁQë-2 gÀªÀgÀ vÀ¯ÉUÉ ºÉÆqÉzÀÄ UÁAiÀÄªÀ£ÀÄßAlÄ ªÀiÁrgÀÄvÁÛgÉ. DgÉÆÃ¦-5 vÀ£Àß PÉÊAiÀÄ°èzÀÝ zÉÆuÉÚ¬ÄAzÀ ¸ÁQë-2 gÀªÀgÀ §® ªÉÆtPÉÊUÉ ºÉÆqÉzÀÄ UÁAiÀÄªÀ£ÀÄßAlÄ ªÀiÁrgÀÄvÁÛgÉ. C°èzÀÝ ¸ÁQë 3 ªÀÄvÀÄÛ 4 gÀªÀgÀÄ ¸ÁQë-1 gÀªÀgÀ£ÀÄß ©r¸À®Ä §AzÁUÀ DgÉÆÃ¦-14 ªÀÄvÀÄÛ DgÉÆÃ¦-15 gÀªÀgÀÄ ¸ÁQë-4 gÀªÀjUÉ PÉÊUÀ½UÉ ºÉÆqÉzÀÄ ªÀÄÆUÉÃlÄUÀ¼À£ÀÄßAlÄ ªÀiÁrgÀÄvÁÛgÉ. DgÉÆÃ¦-16 gÀªÀgÀÄ ¸ÁQë-3 gÀªÀjUÉ PÉÊUÀ½AzÀ ºÉÆqÉ¢gÀÄvÁÛgÉ. DgÉÆÃ¦-2 gÀªÀgÀÄ ¸ÁQë-1 gÀªÀgÀ£ÀÄß »rzÀÄ J¼ÉzÁr µÀmïðC£ÀÄß ºÀjzÀÄ ಾ ದು, ಾ ಮತು 2 ರವ ೆ ಾ ಾರಣ

ಾಯಗಳನು ಂಟು ಾ ರು ಾ ೆ.

CµÀÖgÀ°è ¸ÁQë-6 gÀªÀgÀ ªÀÄUÀ£ÁzÀ CA§jÃ±ï C°èUÉ §AzÀÄ

DgÉÆÃ¦-1 gÀªÀgÀ£ÀÄß PÀÄjvÀÄ "¥Àæ«Ãtನ£ÀÄß KPÉ ºÉÆqÉAiÀÄÄwÛ¢ÝÃj" JAzÀÄ

PÉÃ¼À®Ä ºÉÆÃzÁUÀ, DgÉÆÃ¦-gÀªÀgÀÄ" ¤Ã£ÀÄ ¥Àæ«Ãt¤UÉ ¸À¥ÉÆÃmïð ªÀiÁqÀÄwÛÃAiÀiÁ, ¤ನ ೇನು ಸಂಬಂದ' ಎಂದು ಜಗಳ ೆ ೆದು #ಂ$ನ %ೆ&ೕಷ$ಂದ

ಆ ೋ* 1 ರವರು ತನ +ೈಯ-.ದ %ೊ/ೆ01ಂದ ಅಂಬ ೕ3 ರವರ 4ಣ+ಾ- ೆ ೊ5ೆದು

ಾಯವನು ಂಟು ಾ ರು ಾ6ೆ. ಅಂಬ ೕ3 ಅ ೋ*ಗ7ಂದ ತ*89+ೊಂಡು ಅಧ<

ಫ>ಾಂ<? ದೂರದ +ೆಂಚಪ8 ರವರ BೕಲD ೋ*ನ ಕ5ೆ ೆ ಓ ೋದರೂ Gಡ%ೇ

ಅಂಬ ೕಶನನು ಆ ೋ*ಗಳI ಆJK9+ೊಂಡು ೋD ಅಂಬ ೕಶನ Lೕ>ೆ ಜಗಳ ೆ ೆದು

+ೊ>ೆ ಾಡುವ ಉ%ೇಶ$ಂದ ಆ ೋ*-13 ರವರು +ೈಯ-.ದ ಮNOBಂದ ಅಂಬ ೕಶ ತ>ೆಯ

ಬಲPಾಗ+ೆQ ೊ5ೆದು Pಾ ೕ ಾಯವನು ಂಟು ಾ ರು ಾ6ೆ. ಆ ೋ*-13 ರವರ +ೈಯ-.ದ

ಮಚOನು ಆ ೋ*-1 ರವರು ೆ ೆದು+ೊಂಡು ಅಂಬ ೕಶನ ತ>ೆಯ ಮಧRPಾಗ+ೆQ ೊ5ೆದು

ರಕ ಾಯವನು ಂಟು ಾ ರು ಾ6ೆ. ಆ ೋ*-7 ರವರು ತನ +ೈಯ-.ದ ಕGSಣದ Tೈ*Bಂದ

ಅಂಬ ೕಶನ 4ಣ+ಾಲುಗ7 ೆ ೊ5ೆದು ಾಯಗಳನು ಂಟು ಾ ರು ಾ6ೆ. ಆ ೋ*-8

ರವರು ತನ +ೈಯ-.ದ %ೊ/ೆ01ಂದ ಅಂಬ ೕಶನ ಬಲ+ೈ ೆ ೊ5ೆದು ಮೂ ೇಟು ಉಂಟು

- 11 -

C/W

ಾ ರು ಾ6ೆ. ಆ ೋ*-9 ರವರು ಅಂಬ ೕಶನ ಎ%ೆ ೆ ಗು$ದು, ಆ ೋ*-4 ಮತು ಆ ೋ*-

15 ರವರು ಅಂಬ ೕಶನನು +ಾಲುಗ7ಂದ ಒದು ಎVೆ%ಾ ದು, +ಾ.ಸಂ.Wಾ-10 ರವರು +ೈಗ7ಂದ

ಅಂಬ ೕಶನ LೖLೕ>ೆ ೊ5ೆದು ಮೂ ೇಟುಗಳನು ಂಟು ಾ ರು ಾ ೆ. ಆ ೋ*-2 ರವರು

ಅಂಬ ೕಶನ ಎಡಕX0ನ ಬ7 ಗು$ದು, ಆ ೋ*-11 ಮತು ಆ ೋ*-12 ರವದು ಕGSಣದ ಾY

ಮತು ಕGSಣದ TೈಪZಗ7ಂದ ಅಂಬ ೕಶನ +ಾಲುಗ7 ೆ ೊ5ೆದು +ೊ>ೆ ಾ ರು ಾ ೆ.

ಆ ೋ* 1 ಂದ 16 ರವರುಗಳI ಅಂಬ ೕಶನನು +ೊ>ೆ ಾಡುವ ಉ%ೇಶ$ಂದ

ಅಂಬ ೕಶನನು ಅJK9+ೊಂಡು ೋD ಾರ+ಾಸ[ಗ7ಂದ ೊ5ೆದು Pಾ ೕ

ಾಯಗಳನು ಂಟು ಾ ದ ಂದ ಅಂಬ ೕಶನು ಸ\ಳದ-. ಮೃತಪJKರು ಾ6ೆ.

ಾ -1 ಂದ 4 ರವರು ಪ ^ಷK ಪಂಗಡದ "6ಾಯಕ" _ಾ` ೆ ೇ ದವ ಾDರು ಾ ೆ. ಮೃತ

ಅಂಬ ೕಶನು ಪ ^ಷK _ಾ`ಯ +ೊರಚರ _ಾ` ೆ ೇ ದವ6ಾDರು ಾ6ೆ. ಆ ೋ*-1, 2, 3,

6, 7, 8, 10 ರವರುಗಳI "ªÀPÀÌ°UÀ" eÁwUÉ, DgÉÆÃ¦-4, 5, 14 gÀªÀgÀÄUÀ¼ÀÄ "°AUÁ¬ÄvÀ" eÁwUÉ, DgÉÆÃ¦-9 gÀªÀgÀÄ "PÀÄgÀÄ§" eÁwUÉ ¸ÉÃjzÀªÀgÁVzÀÄÝ, PÀ®A 143, 147, 148, 323, 324, 307, 302, 504, 506 gÉ:« 149 L¦¹ & PÀ®A 3 +ಾ.a 1 (ಆb) ಮತು 3 +ಾ.a 1 (ಎa) & 3 +ಾ.a 1(J¸ï) & 3 PÁè¸ï 2(v)

J¸ï.¹/J¸ï.n., *ಓಎ ಆcK 1989 ೕ ಾR ಅಪ ಾಧdೆಸDರುವZದು ತBeೆ1ಂದ

ದೃಢಪJKರುತ%ೆ."

ಆ ೋ*-12, 13, 14 ರವರುಗಳI ಪ ^ಷK _ಾ`ಯ ಆ$ ಕ6ಾ<ಟಕ _ಾ` ೆ ಮತು ಆ ೋ*-15

ಮತು 16 ರವರುಗಳI ಪ ^ಷK ಪಂಗಡದ "6ಾಯಕ" _ಾ` ೆ ೇ ದವ ಾDದು, ಕಲಂ 143, 147,

148, 323, 324, 307, 302, 504, 506 gÉ:« 149 ಐ*9 ೕ ಾR ಅಪ ಾಧdೆಸDರುವZದು

ತBeೆ1ಂದ ಧೃಡಪJKರುತ%ೆ.

ಕೃತRವZ dೇಮಗi j-ೕa oÁuÁ dಾR*ಯ gÁªÀÄ¸ÀAzÀæ ಾkಮದ-.

ಸಂಭm9ರುತ%ೆ. ಆದ ಂದ ಈ %ೋoಾ ೋಪ/ಾ ಪJK."

- 12 -

C/W

8. The Investigating Officer has examined CW2 Muniraj,

CW3 Gowramma, CW4 Lavanya.M, who are the eye witnesses

to this incident. The Investigating Officer has also recorded the

statement of injured Praveena S/o Ramappa. The police have

seized the weapons and conducted spot panchanama and

seizure panchanama regarding the weapons used for the

commission of offence. The P.M. Report of the deceased

Ambareesh S/o Venkataramanappa, aged 38 years, reveals

that death is due to hemorrhage and Coma as a result of

injuries sustained to head and limbs. The wound certificate of

the injured is also produced.

9. On perusal of these materials, at this stage, it appears

that there are prima-facie materials to attract the alleged

commission of offences against the present appellants who are

accused Nos.1 and 2. The alleged commission of offences are

heinous in nature, punishable with death or imprisonment for

life. At this stage, if the accused are released on bail, that

there are every possibilities of tampering/threatening the

prosecution witnesses and also it will affect the society at large.

- 13 -

C/W

10. Considering the nature and gravity of offences,

antecedents of the accused, I am of the considered opinion that

it is not just and proper to release the appellants on bail. The

trial Court has properly appreciated the materials on record and

rightly rejected the bail application filed by these appellants. I

do not find any error/illegality/infirmities in the impugned

orders passed by the trial Court. I have also gone through the

orders passed by the Co-ordinate Benches of this Court in

Criminal Appeal No.744 of 2025 decided on 17th June, 2025

granting bail to Accused 7 and 8; Order passed in Criminal

Appeal No.2329 of 2024 decided on 16th January, 2025

granting bail to accused 11, 13 and 15; order passed in

Criminal Appeals No.1804, 1904 and 1946 of 2024 decided on

20th November, 2024 whereby Criminal Appeals No.1805 of

2024 and 1904 of 2024 came to be allowed granting bail to

accused 16 and 14; Order passed in Criminal Appeals No.882 of

2025 and 1214 of 2025 decided on 14th July, 2025 granting bail

to Accused 4 and 5. The release of the accused in the said

cases is not a valid ground to release the present accused on

bail for the aforesaid reasons. Hence, I answer Point No.1 in

Negative.

- 14 -

C/W

11. The arguments advanced on behalf of the appellant

counsel may be considered only after full-fledged trial. At this

stage, it is not appropriate to express any opinion as to the

arguments advanced on behalf of the appellants.

Regarding Point No.2:

12. For the foregoing reasons and discussions, I proceed

to pass the following.

ORDER

Appeals are dismissed.

Sd/-

(G BASAVARAJA) JUDGE

lnn¶1-5/kbm¶6-12