Sri.K.N.Chandrashekara vs The State Of Karnataka
2025 Latest Caselaw 9299 Kant

Citation : 2025 Latest Caselaw 9299 Kant
Judgement Date : 17 October, 2025

Karnataka High Court

Sri.K.N.Chandrashekara vs The State Of Karnataka on 17 October, 2025

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                                                                NC: 2025:KHC:41632
                                                            CRL.A No. 1783 of 2025


                      HC-KAR



                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 17TH DAY OF OCTOBER, 2025
                                               BEFORE
                               THE HON'BLE MR. JUSTICE G BASAVARAJA
                                 CRIMINAL APPEAL NO. 1783 OF 2025
                      BETWEEN:

                      SRI.K.N.CHANDRASHEKARA,
                      S/O SRI. NAGARAJU,
                      AGED ABOUT 45 YEARS,
                      R/AT NO.17/2, 1ST MAIN, 10TH CROSS,
                      RAMAMURTHY NAGAR,
                      BENGALURU-560 016.
                                                                      ...APPELLANT
                      (BY SRI ARUN K.S, ADVOCATE)

                      AND:

                      1.    THE STATE OF KARNATAKA,
                            BY BEGUR P. S.,
                            GUNDLUPET TALUK,
                            CHAMARAJANAGARA DISTRICT,
                            REP BY SPP HIGH COURT OF KARNATAKA,
Digitally signed by
                            BENGALURU-560012.
LAKSHMINARAYAN
N
Location: HIGH        2.    SRI T.V. PARASHIVAMURTHY,
COURT OF
KARNATAKA                   S/O VENKATANAYAKA,
                            AGED ABOUT 37 YEARS,
                            R/AT THONDAVADI VILLAGE,
                            GUNDLUPET TALUK,
                            CHAMARAJANAGARA DISTRICT,
                            KARNATAKA - 571313.
                                                                   ...RESPONDENTS
                      (BY SRI B LAKSHMAN, HCGP FOR R1,
                       R2 SERVED AND UNREPRESENTED)

                           THIS CRL.A. IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT,
                      2015 BY THE ADVOCATE FOR THE APPELLANT/S PRAYING TO
                      SET ASIDE THE ORDER DATED 06.08.2025 IN CR NO.
                                 -2-
                                              NC: 2025:KHC:41632
                                         CRL.A No. 1783 of 2025


HC-KAR



112/2025 BY THE PRL. DISTRICT AND SESSIONS JUDGE, AT
CHAMARAJANAGARA ALSO DIRECTING THE RESPONDENT
BEGUR POLICE STATION TO ENLARGE THE APPELLANT ON BAIL
IN CRIME NO.112/2025 FOR THE OFFENCES PUNISHABLE
UNDER SECTION 3(1)(R), 3(1)(S) OF SC/ST (PROHIBITION OF
ATROCITIES) ACT 1989, SECTIONS 352, 351(3), 126(2) OF
THE BHARATIYA NYAYA SANHITA 2023, SECTION 38 OF THE
KARNATAKA MONEY LENDERS ACT, SECTION 3 AND 4 OF
KARNATAKA PROHIBITION OF CHARGING EXORBITANT
INTEREST ACT 2004 ON THE FILE OF THE PRL. DISTRICT AND
SESSIONS JUDGE, AT CHAMARAJANAGARA.

    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR. JUSTICE G BASAVARAJA

                       ORAL JUDGMENT

Appellant has preferred this appeal against the Order

dated 06th August 2025 pertaining to Crime No.112 of 2025 by

the District and Sessions Judge, Chamarajanagar, whereby the

bail application filed by the appellant came to be dismissed.

2. For the sake of convenience, the parties herein are

referred to as per status before the trial Court.

3. Brief facts leading to this appeal are that, Begur

Police registered case against the accused for commission of

offence punishable under sections 3(1)(r), 3(1)(s) of the

Scheduled Castes & Scheduled Tribes (Prevention of Atrocities)

NC: 2025:KHC:41632

HC-KAR

Act, 1989 (for short "the SC/ST (PoA) Act"); under sections

352, 351(3), 126(2) of BNSS-2023, under section 38 of

Karnataka Money Lenders Act, 1961; and under sections 3 and

4 of Karnataka Prohibition of Charging Exorbitant Interest Act,

2004. The bail application was filed before the trial court and

the same came to be rejected. Being aggrieved by the order of

rejection of bail application, the applicant has preferred the

present appeal.

4. The trial court has rejected the bail application on

the ground that the investigation was not completed. It is

submitted that the investigation is already completed and

charge-sheet has been filed on 15 September 2025. Now the

accused is not required for further investigation. The alleged

offences are not punishable with death or imprisonment for life.

Considering the nature and gravity of offence, the antecedents

of the accused/appellant and the age and occupation, I am of

the opinion that it is just a proper to allow the appeal.

Accordingly, I proceed to pass the following:

ORDER

i) Appeal is allowed;

NC: 2025:KHC:41632

HC-KAR

ii) Order dated 06th August 2025, passed in Crime No.112 of 2025, by the District and Sessions Judge, Chamarajanagara, is set aside;

iii) The bail application filed by the accused/appellant under section 483 of BNSS is allowed;

iv) Appellant/accused shall be released on bail upon execution of self-bond for Rs.1,00,000/- with one surety to the likesum to the satisfaction of the trial court;

v) Appellant shall not tamper or threaten the prosecution witnesses in any manner;

vi) Appellant shall not indulge in similar offences;

vii) Appellant shall appear before the trial court on all the dates of hearing.

Sd/-

(G BASAVARAJA) JUDGE

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