Shri. Honnasiddappa Banne S/O Satyappa vs The State Of Karnataka
2026 Latest Caselaw 2861 Kant

Karnataka High Court

Shri. Honnasiddappa Banne S/O Satyappa vs The State Of Karnataka on 2 April, 2026

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

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                                                              NC: 2026:KHC-D:4972
                                                         CRL.P No. 100576 of 2026


                          HC-KAR




                      IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                          DATED THIS THE 2ND DAY OF APRIL, 2026
                                            BEFORE
                THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
                           CRIMINAL PETITION NO.100576 OF 2026
                                (439 OF Cr.PC/483 OF BNSS)
                         BETWEEN:

                         SHRI HONNASIDDAPPA BANNE S/O. SATYAPPA,
                         AGED ABOUT 58 YEARS,
                         R/O. NAVALIHALA-591287, CHIKKODI,
                         TALUK BELAGAVI DISTRICT.
                                                                      ...PETITIONER
                         (BY SRI KIRAN RAGHU MAMADAPURE AND
                         SRI PRASHANT S. KADADEVAR, ADVOCATES)

                         AND:

                         THE STATE OF KARNATAKA,
                         REP. BY STATE PUBLIC PROSECUTOR,
                         HIGH COURT OF KARNATAKA,
                         DHARWAD BENCH, AT: DHARWAD,
                         THROUGH HIREKERUR POLICE STATION,
Digitally signed by
MALLIKARJUN              TAL. RANEBENNUR, DIST. HAVERI.
RUDRAYYA
KALMATH                                                             ...RESPONDENT
Location: High
Court of 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 THE PETITION AND GRANT REGULAR BAIL TO THE
                         PETITIONER (ACCUSED NO.4) IN HIREKERUR PS CRIME
                         NO.205/2025 FOR THE OFFENCE PUNISHABLE U/S.108 AND 190
                         OF BNS 2023, IN THE COURT OF II ADDITIONAL DISTRICT AND
                         SESSIONS JUDGE, AT: HAVERI IN S.C.NO.10/2026, IN THE
                         INTEREST OF JUSTICE.

                             THIS PETITION COMING ON FOR ORDERS, THIS DAY
                         ORDER WAS MADE THEREIN AS UNDER:
                                 -2-
                                             NC: 2026:KHC-D:4972
                                       CRL.P No. 100576 of 2026


 HC-KAR




CORAM:      THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR


                           ORAL ORDER

Heard the learned counsel for the petitioner and the

learned HCGP for the respondent-State.

2. This petition is filed by accused No.4 under Section

483 of Bharatiya Nagarika Suraksha Sanhita, 2023 (439 of

Cr.P.C.) seeking to be enlarged on bail and praying for the

following relief:

"PRAYER

WHEREFORE, the petitioner most humbly prays that this Hon'ble Court may be pleased to allow the petition and grant Regular Bail to the Petitioner (Accused no.4) in Hirekerur P S Crime no.205/2025 for the offences punishable under section 108 and 190 of BNS-2023, pending in SC.No.10 of 2026 on the file of II Addl. District and Sessions Judge, Haveri, sitting at Ranebennur."

3. 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 martial life with the deceased, frequently stayed

at her mother's house. Whenever the deceased visited his

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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 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 petitioner/accused No.4 is

that he, along with the other accused, insulted the deceased.

This is the only allegation against the petitioner. The petitioner

has been in 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

petitioner has made out grounds for his release on bail.

5. Accordingly, the following order:

ORDER

i. The petition is allowed.

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ii. The petitioner/accused No.4 is ordered to be

enlarged on bail in connection with Hirekerur

P.S.Crime No.205/2025 for the offences

punishable under Sections 108 read with Section

190 of BNS, subject to the following conditions:

a. The petitioner 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 petitioner shall not leave the

jurisdiction of the Trial Court without prior

permission of the Court.

c. The petitioner shall not tamper and

threaten the prosecution witnesses in any

manner.

d. The petitioner shall mark his attendance

before the concerned police station on

every Saturday between 11.00 a.m. to

02.00 p.m.

e. The petitioner shall attend the Court

regularly during the trial without fail. If not

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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.: 31