Karnataka High Court
Vinod Kumar vs The State Of Karnataka By on 14 October, 2025
-1-
NC: 2025:KHC:40664
CRL.A No. 1457 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
CRIMINAL APPEAL NO. 1457 OF 2025 (U/S 14(A) (2))
BETWEEN:
VINOD KUMAR
S/O LATE VENKATARAMANA,
AGED ABOUT 36 YEARS,
R/AT NO.8, 4TH CROSS,
SOUTH OF KUMBARAKOPPALU
NANDAGOKULA,
MYSURU CITY-570016
...APPELLANT
(BY SRI. HEMANTH KUMAR K., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA BY
METAGALLI POLICE STATION,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT COMPLEX,
Digitally signed by
BENGALURU-560001
LAKSHMINARAYAN N
Location: HIGH
COURT OF
KARNATAKA
2. SMT. RADHA.H
W/O LATE HANUMANTU K.
AGED ABOUT 51 YEARS,
R/AT NO.276, RAMAMANDIRA ROAD,
BELAVATTA VILLAGE, RBI POST,
MYSURU TALUK AND DISTRICT-570003
...RESPONDENTS
(BY SRI. M. R. PATIL, HCGP FOR R1,
KUM. RAMULA K., ADV. FOR
SRI. P. PRASANNA KUMAR, ADV. FOR R2.)
THIS CRL.A. IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT,
2015 PRAYING TO ENLARGE THE APPELLLANT ON BAIL WHO IS
-2-
NC: 2025:KHC:40664
CRL.A No. 1457 of 2025
HC-KAR
ACCUSED NO.1 IN SPL.C.NO.85/2025 (CR.NO.138/2024) FOR
THE OFFENCE P/U/S 3(1)(r)(s) OF SC/ST (POA) ACT AND
SEC.103(1),351(2),49 R/W 3(5) OF BNS 2023 NOW WHICH IS
PENDING ON THE FILE OF HON'BLE VI ADDL. DISTRICT AND
SPECIAL JUDGE AT MYSURU.
THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE G BASAVARAJA
ORAL JUDGMENT
The appellant, who is accused No.1 in S.C
No.85/2025 has preferred this appeal against the order
passed by the VI Addl. District and Special Judge, Mysuru
on bail application filed under Section 483 of Bharatiya
Nagarika Suraksha Sanhita (BNSS), 2023 dated
03.07.2025.
2. For the sake of convenience, the parties herein
are referred to as per their status before the trial Court.
3. The Brief facts leading to this appeal are that,
on the basis of the complaint lodged by one Smt.Radha,
W/o Hanumanthu K. (Bangari), the Metagalli Police have
registered the case against the accused Nos.1 to 13 in
Crime No.138/2024 for the offences punishable under
NC: 2025:KHC:40664
HC-KAR
Sections 3(1)(r)(s) of the SC/ST (Prevention of Atrocities)
Amendment Act, 2015 and Section 103(1), 351(2), 49
read with Section 3(5) of BNS, 2023.
4. The charge-sheet is also produced before this
Court, in which the charge sheet it is alleged, the
prosecution is under:
ೖಸೂರು ಾ ೋಕು ಕಸ ಾ ೋಬ ೆಲವತ ಾ ಮದ ರುವ ಸ ೆ ನಂ:
93/ 52 ರ ಸ ನ ಮೃತ ಹನುಮಂತು & ಅವರ ಕುಟುಂಬಸ%ರು &ಾ 'ೕನದ ದು(,
ಆ*ೋ+ ಎ-1, ಎ-2, ಎ-3, ಎ-7, ಎ-8 ರವರುಗಳ/ ಸದ0 ಸ ತು ತಮ ೆ &ೇ01ೆ(ಂದು
ಆ ಸ ತನು2 3ಾ*ಾಟ 3ಾಡುವ ಸಂಬಂಧ ಆ*ೋ+ ಎ-4 ಮತು ಇತರ*ೊಂ7 ೆ
ಅ8 ಂ9 3ಾ:;ೊಂಡು, 7<ಾಂಕ: 5.11.2024 ರಂದು ಆ*ೋ+ ಎ-1, ಎ-2, ಎ-
3, ಎ-4, ಎ-5, ಎ-6, ಎ-7, ಎ-8 ರವರುಗಳ/ ಅಕ ಮಕೂಟ ಕ=>;ೊಂಡು ಸ ೇ ನಂ:
93/52 ರ ಜ@ೕAನ ಬ ಬಂ7ದು(, ಸ ನ &ಾ 'ೕನದ ದ( ಮೃತ ಹನುಮಂತು ಮತು
ಅವರ ಕುಟುಂಬದವರುಗಳ/ ಸ ನ ಬ ೆ ಬಂ7ದ( ಆ*ೋ+ತರನು2 ಈ ಸ ತು
ತಮCದು, Aೕ ಾD;ೆ ನಮC ಸ ನ ಬ ಬಂ77(ೕ*ೆಂದು ;ೇ ದ(;ೆE ಆ*ೋ+ ಎ-4
( ಂ ಾFತ ಜ<ಾಂಗ), ಎ-5 (ಒಕE ಗ ಜ<ಾಂಗ), ಎ-6(ಒಕE ಗ ಜ<ಾಂಗ), ಎ-
9(H IJಯL ಜ<ಾಂಗ), ಎ-10 (ಗಂ ಾಡEM ೌಡ ಜ<ಾಂಗ) ರವರುಗಳ/ ಪ0Iಷ>
Qಾ ಯ RೋS ಜ<ಾಂಗ;ೆE &ೇ0ದ ಹನುಮಂತು ಮತು ಅವರ ಕುಟುಂಬದವರುಗ ೆ
ʼಈ ವಡT ಸೂUೇ ಮಕEಳ1ೆಲ ಇ1ೇ ಆFತು, ಈ ವಡT ಜ<ಾಂಗದವರು ಇರುವ
ಕಡV ಾ ಇ1ೇ = ೇಷLʼ ಎಂದು &ಾW-3, &ಾW-8 ರವರ ಸಮುCಖದ Qಾ
Aಂದ<ೆ 3ಾ:, AೕವY ನಮC ಜ@ೕನನು2 A ಾ8Vೕ Zಟು>;ೊಡ7ದ( Aಮ ೆ
ಒಂದು ಗ ;ಾ[ಸ ೇ;ಾಗುತ1ೆ ಎಂದು ೆದ0;ೆ ಾHರುವYದು ಈ ಪ ಕರಣದ
ಈವ*ೆ8ನ ತA]ೆFಂದ ಮತು &ಾ^ಾ_`ಾರಗ ಂದ ದೃಢಪಟ> ೕ*ೆ ೆ ಆ*ೋ+ ಎ-
4, ಎ-5, ಎ-6, ಎ-9, ಎ-10 ರವರುಗಳ ೕ ೆ ಕಲಂ: 3(1) (r) (s) S.C &
S.T. (Prevention Of Atrocities) Amendment Act-2015 ಕಲಂ:
NC: 2025:KHC:40664
HC-KAR
351(2), 189(2) *ೆ/S 190 Rಾರ ೕಯ <ಾDಯ ಸಂc ೆ-2023 0ೕ ಾD
1ೋdಾ*ೋಪeೆಯನು2 ಮಂ:ಸ ಾ81ೆ.
ೖಸೂರು ಾ ೋಕು ಕಸ ಾ ೋಬ ೆಲವತ ಾ ಮದ ರುವ ಸ ೆ ನಂ:
93/ 52 ರ ಸ ತು ತಮ ೆ &ೇ01ೆ(ಂದು ಆ*ೋ+ ಎ-1, ಎ-2, ಎ-3, ಎ-7, ಎ-8
ರವರುಗಳ/ ಆ ಸ ತನು2 3ಾ*ಾಟ 3ಾಡುವ ಸಂಬಂಧ ಆ*ೋ+ ಎ-4 ಮತು
ಇತರ*ೊಂ7 ೆ ಅ8 ಂ9 3ಾ:;ೊಂಡು 7<ಾಂಕ: 5.11.2024 ರಂದು ಆ*ೋ+
ಎ-1, ಎ-2, ಎ-3, ಎ-4, ಎ-5, ಎ-6, ಎ-7, ಎ-8 ರವರುಗUೆf ಂ7 ೆ ಅಕ ಮಕೂಟ
ಕ=>;ೊಂಡು ಸ ೇ ನಂ: 93/52ರ ಜ@ೕAನ ಬ ಬಂ7ದು(, ಮೃತ ಹನುಮಂತ ಮತು
ಅವರ ಸಂಬಂ'ಕರುಗ ೆ ಈ Qಾಗವನು2 Zಟು> ;ೊಡ7ದ(*ೆ AಮCನು2
ಉ ಸುವY7ಲ ೆಂದು ೆದ0;ೆ ಾHದು(, ಸ ತನು2 3ಾ*ಾಟ 3ಾಡಲು ಮತು ಸ ೆ
3ಾ:ಸಲು ಅ:Tಪ:ಸು ದ( ಹನುಮಂತು ಅವರನು2 cೕ ೆVೕ Zಟ>*ೆ ನಮ ೆ ಜ@ೕನು
ದಕುEವY7ಲ, ಏ<ಾದರೂ 3ಾ: ಹನುಮಂತುS ೆ ಒಂದು ಗ ;ಾ[ಸ ೇ;ೆಂದು
Aಧ 0i;ೊಂಡು ಆ*ೋ+ ಆ*ೋ+ ಎ-1, ಎ-2, ಎ-3, ಎ-7, ಎ-8 ರವರುಗಳ/
7<ಾಂಕ : 08.11.2024 ರಂದು *ಾ 8.00 ಗಂjೆಯ ಸಮಯದ Sಜಯನಗರ
2<ೇ ಹಂತದ ೈ jೆನkL ರ&ೆಯ ರುವ ನೂD I ೕ;ಾಂl ಕEM ವmT ಸ@ೕಪದ
ಒಳಸಂಚು ರೂ+iದು(, ಆ ಒಳಸಂoನ ೕ*ೆ ೆ ಆ*ೋ+ ಎ-1 & ಎ-2 ರವರು
7<ಾಂಕ: 22.11.2024ರಂದು ಎ-1 ಆ*ೋ+ ೆ &ೇ0ದ &ೆpqಂಡM ೈr ನಂಬM
KA-09-JL-8485 ರ ೊರಟು ೆಲವತ ಾ ಮ;ೆE ಬಂದು ;ಾಯು ದು( ಸಂQೆ 6:15
0ಂದ 6 :20 ಗಂjೆಯಷ>ರ =Sಎs ಜೂD+ಟM ೈr ನಂ: KA-09-JS-8296
ರ ೆಲವತ ಾ ಮದ ರ&ೆಯ ೋಗು ದ( ಹನುಮಂತು ರವರ ೈr ಆ*ೋ+ ಎ-
1 tಾಲ<ೆ 3ಾಡು ದ( ೈr Aಂದ ಗು7(i ಹನುಮಂತು ರವರನು2 ;ೆಳ;ೆE Zೕ i,
ಆ*ೋ+ ಎ-1 ಈತನು ಾನು ಈ ಾಗ ೇ &ಾW-29 ರವ0ಂದ ಪuೆದು
ಪuೆದು;ೊಂ:ದ( uಾDvಗL tಾಕುSAಂದ ಹನುಮಂತುರವ0 ೆ ಮನ&ೋ ಇtೆJ ಚುoJ
Zೕಕರ ಾ8 ;ೊ ೆ 3ಾ: ಆ*ೋ+ ಎ-1 ಎ-2 ರವರು ತ ೆ ಮ*ೆi;ೊಂ:ದು(,
ಆ*ೋ+ ಎ-1 ಈತನು ಾನು ಕೃತDದ 7ನ ಧ0iದ( ರಕದ ಕ ೆwಾ8ದ( xಾDಂ9
ಅನು2 ಎ ೋ Z&ಾ: &ಾy_ವನು2 <ಾಶಪ:iರುವYದು ಈ ಪ ಕರಣದ ಈವ*ೆಗೂ
3ಾ:ದ ತA]ೆFಂದ ಸಂಗ ciದ &ಾ^ಾ_`ಾರಗ ಂದ ಧೃಢಪಟ> ೕ*ೆ ೆ ಆ*ೋ+
ಎ-1, ಎ-2 ರವರುಗಳ Sರುದ{ ಕಲಂ: 103(1), 61(2), 238, 189(2) *ೆ/S 190
Rಾರ ೕಯ <ಾDಯ ಸಂc ೆ-2023 0ೕ ಾD 1ೋdಾ*ೋಪeೆಯನು2 ಾಗೂ
ಆ*ೋ+ ಎ-3, ಎ-7, ಎ-8 ರವರುಗಳ Sರುದ{ ಕಲಂ: 103(1), 61(2), 49, 189(2)
NC: 2025:KHC:40664
HC-KAR
*ೆ/S 190 Rಾರ ೕಯ <ಾDಯ ಸಂc ೆ-2023 0ೕ ಾD 1ೋdಾ*ೋಪeೆಯನು2
ಮಂ:ಸ ಾ81ೆ.
5. As per the charge sheet CW2 Chinnaraju, CW18
Sunil S/o Mallikarjuna and CW13 Ramesh S/o
Subrahmanya are the eyewitnesses of this alleged
incident. On 05.02.2025, the jurisdictional magistrate has
recorded the statement of Chinnaraju and Sunil under
Section 183(5) of BNSS Act.
6. On perusal of the prosecution evidence placed
before this court, at this stage, I am of the opinion that,
there are prima-facie materials to attract the alleged
offences. The alleged commission of offences are
punishable with death or imprisonment for the life. The
same are heinous in nature.
7. Considering the nature and gravity of the
offences, at this stage if accused No.1 is released on bail,
it may affect the society on large. The trial Court has
properly appreciated the materials on record in accordance
with law and facts. I do not find any error/illegality in the
NC: 2025:KHC:40664
HC-KAR
impugned orders passed by the trial Court. Hence, I
proceed to pass the following:
ORDER
Appeal is dismissed.
Sd/-
(G BASAVARAJA)
JUDGE
KBM
