[Cites 5, Cited by 0]
Karnataka High Court
Rekha W/O Manjunath Chiloji vs State Of Karnataka on 1 April, 2026
Author: Hanchate Sanjeevkumar
Bench: Hanchate Sanjeevkumar
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NC: 2026:KHC-D:4924
CRL.P No. 100578 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 1ST DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
CRIMINAL PETITION NO. 100578 OF 2026
(439 OF Cr.PC/483 OF BNSS)
BETWEEN:
1. REKHA W/O. MANJUNATH CHILOJI,
AGE: 22 YEARS, OCC: HOUSEHOLD WORK,
R/O. ANKALI LAKSHMI NAGAR,
TQ. CHIKKODI, DIST. BELGAUM-591201.
2. BEERAPPA S/O. MAYAPPA KAVALAPURE,
AGE: 62 YEARS, OCC: SHEPHERD,
R/O. NAVALIHAL, NEAR LAKSHMI DEVASTHANA,
TQ. CHIKKODI, DIST. BELGAUM-591201.
...PETITIONERS
(BY SRI NAVEEN CHATRAD, ADVOCATE)
AND:
STATE OF KARNATAKA,
THROUGH HIREKERUR POLICE STATION,
Digitally signed
REPTD. BY ADDL. SPP, HIGH COURT OF KARNATAKA,
by MALLIKARJUN
RUDRAYYA DHARWAD BENCH, AT: DHARWAD-580011.
KALMATH
Location: High
Court of
...RESPONDENT
Karnataka,
Dharwad Bench (BY SRI ABHISHEK MALIPATIL, HCGP)
THIS CRIMINAL PETITION IS FILED U/S.483 OF BNSS (U/S.439
OF THE CODE OF CRIMINAL PROCEDURE), PRAYING TO ALLOW THIS
CRIMINAL PETITION AND ENLARGE THE PETITIONERS/ACCUSED NO.1
AND 2 ON BAIL IN S.C.NO.10/2026 PENDING ON THE FILE OF II
ADDL. DISTRICT AND SESSIONS JUDGE, HAVERI SITTING AT
RANEBENNUR (CRIME NO.205/2025 OF HIREKERUR POLICE STATION)
FOR THE OFFENCES PUNISHABLE U/S.108 AND 190 OF BNS PENDING
ON THE FILE OF SENIOR CIVIL JUDGE AND JMFC, HIREKERUR, IN THE
INTEREST OF JUSTICE AND EQUITY.
THIS PETITION COMING ON FOR ORDERS, THIS DAY ORDER
WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC-D:4924
CRL.P No. 100578 of 2026
HC-KAR
CORAM: THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
ORAL ORDER
Heard the learned counsel for the petitioners and the
learned HCGP for the respondent-State.
2. This petition is filed by the petitioners/accused
No.1 and 2 under Section 483 of the Bharatiya Nagarik
Suraksha Sanhita, 2023, (439 of Cr.P.C.) seeking to be
enlarged on bail and praying for the following relief:
"WHEREFORE, petitioner humbly prays that this
Hon'ble Court may kindly be pleased to allow this
criminal petition and enlarge the petitioners/Accused
No.1 and 2 on bail in S.C.No.10/2026 pending on the
file of Learned II Addl. District and Sessions Judge,
Haveri sitting at Ranebennur (Crime No. 205/2025 of
Hirekerur Police Station) for the offences punishable
u/sec.108&190 of BNS 2023, pending on the file of
Senior Civil Judge and JMFC, Hirekerur. in the interest
of justice and equity."
3. It is the brief case of the prosecution is that the
deceased is the husband of accused No.1, and accused
Nos.2 to 5 are relatives of accused No.1. However, accused
No.1, without leading a happy marital life with the
deceased, frequently stayed at her mother's house.
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HC-KAR
Whenever the deceased visited his mother-in-law's house,
he was humiliated and the other accused also insulted him.
Although the deceased had not committed any fault,
accused No.1 lodged a complaint before the police against
him. Unable to bear such humiliation in society, the
deceased was compelled to take coercive steps against the
accused, and ultimately committed suicide. Therefore, a
crime has been registered against the accused persons for
the aforesaid offences.
4. The allegation against the petitioners/accused
Nos.1 and 2 and other accused is that they have instigated
the deceased, therefore, the deceased without tolerating
the harassment done by the petitioners committed suicide.
The petitioners/accused Nos.1 and 2 have been in judicial
custody since 21.11.2025, and the charge sheet has now
been filed. Therefore, without expressing any opinion on the
merits of the case, I am of the considered opinion that the
NC: 2026:KHC-D:4924
HC-KAR
petitioners/accused Nos.1 and 2 have made out grounds for
his release on bail.
5. Accordingly, the following order:
ORDER
i. The petition is allowed.
ii. The petitioners/accused Nos.1 and 2 are ordered
to be enlarged on bail in connection with Hirekerur
P.S.crime No.205/2025 for the offences punishable
under Sections 108 and 190 of BNS, subject to the
following conditions:
a) The petitioners shall execute a personal bond
for a sum of Rs.1,00,000/- along with one surety
for the like sum to the satisfaction of the Trial
Court.
b) The petitioners shall not leave the
jurisdiction of the Trial Court without prior
permission of the Court.
c) The petitioners shall not tamper and
threaten the prosecution witnesses in any
manner.
d) The petitioners shall mark their attendance
before the concerned police station on every
Saturday between 11.00 a.m. to 02.00 p.m.
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HC-KAR
e) The petitioners shall attend the Court
regularly during the trial without fail. If not attend
for consecutive two times, it entails cancellation
of bail.
iii. Violation of any one of the conditions would entitle
the prosecution to seek for cancellation of bail.
Sd/-
(HANCHATE SANJEEVKUMAR)
JUDGE
SRA /CT-AN
List No.: 2 Sl No.: 23
