[Cites 7, Cited by 0]

Karnataka High Court

Mohammed Yousyff vs The State Of Karnataka on 7 April, 2026

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                                                             NC: 2026:KHC-K:3059
                                                        CRL.P No. 200461 of 2026


                      HC-KAR



                                 IN THE HIGH COURT OF KARNATAKA

                                        KALABURAGI BENCH

                               DATED THIS THE 7TH DAY OF APRIL, 2026

                                               BEFORE
                               THE HON'BLE MR. JUSTICE G BASAVARAJA
                               CRIMINAL PETITION NO. 200461 OF 2026
                                      (439(Cr.PC)/483(BNSS))
                      BETWEEN:
                      MOHAMMED YOUSUF
                      S/O MOHAMMED SALEEM PATTEDAR
                      AGE: 38 YEARS, OCC: LORRY MACHANIC
                      R/O PANCHAYATH MOHALLA GURMITKAL
                      DIST: YADAGIRI-585214
                                                                   ...PETITIONER
                      (BY SRI. SANTOSH PATIL, ADVOCATE)

                      AND:

                      THE STATE OF KARNATAKA
                      THROUGH YADAGIR RURAL POLICE STATION
                      (REPRESENTED BY
Digitally signed by
SHIVALEELA            ADDL. STATE PUBLIC PROSECUTOR
DATTATRAYA UDAGI      HIGH COURT OF KARNATAKA
Location: HIGH
COURT OF              KALABURAGI 585107)
KARNATAKA
                                                                  ...RESPONDENT
                      (BY SRI.JAMADAR SHAHABUDDIN, HCGP)

                            THIS CRL.P IS FILED U/S. 439 OF CR.P.C (OLD), 483 OF
                      BNSS (NEW), PRAYING TO RELEASE THE PETITIONER/
                      ACCUSED ON REGULAR BAIL IN S.C.NO.71/2025 I ADDL.
                      DISTRICT AND SESSION COURT, YADGIR, ARISING OUT OF
                      CRIME NO.154/2025, OF YADGIR RURAL POLICE STATION
                      YADAGIR FOR THE OFFENCES PUNISHABLE U/SEC.103(1), 238,
                      49, R/W 3(5) OF BNSS 2023.
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                                                       NC: 2026:KHC-K:3059
                                              CRL.P No. 200461 of 2026


HC-KAR



    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE G BASAVARAJA

                              ORAL ORDER

This petition is filed under Section 483 of BNSS,

2023, by the petitioner/accused No.1 for grant of bail in

S.C.No.71/2025 arising out of Crime No.154/2025,

registered by the Yadgir Rural Police, for the offences

punishable under Sections 103(1), 238, 49 r/w 3(5) of

BNS 2023 presently pending on the file of I Addl. District

and Sessions Judge, Yadgir in S.C.No.71/2025.

2. This Court has granted regular bail to accused

No.3-Radhika in Criminal Petition No.201518/2025 vide

order dated 16.10.2025. The present petitioner and

another accused Sohail Ahmed had filed petition before

this Court for grant of bail in Criminal Petition

No.200010/2026. In respect of the present petitioner, the

petition was dismissed as withdrawn in view of the memo

filed by the petitioner herein. However, this Court has

granted bail to petitioner No.2 vide order dated

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25.02.2026. Now, the petitioner is seeking bail on the

following grounds:

(a) That, the allegations leveled against the

petitioner are false and baseless. Petitioner being

innocent falsely framed in the above case by the

Police meet out harassment.

(b) That, the FIR is registered against unknown

persons and the police during the course of

investigation have framed the petitioner in the

case.

(c) That, the petitioner is apprehended on the

basis of suspicion and are framed in the case

basing upon his voluntary statements.

(d) That, the co-accused in the case i.e.,

accused Nos.2 &3 are already released on bail and

the allegation against accused 2 & 3 in the charge

sheet is, accused No.3 has instigated and

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conspired with accused No.1 to eliminate deceased

Ramsingh.

(e) That, the case of prosecution is based on

circumstantial evidence, as there is no eye

witnesses to the alleged innocent and prosecution

also relies on last seen thereby of CWs.13 and 14.

(f) That the petitioner is arrested and remanded

to judicial custody on 29.08.2025.

(g) That, the investigation in the case is

completed and charge sheet has been filed to the

Court, hence custodial interrogation of the

petitioner is not required.

(h) That, the petitioner would prove his

innocence during the course of Trial and Pre-Trial

detention is bad in law.

(i) That the petitioner is the sole bread earner of

his family and the detention of petitioner is

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causing hardship and misery to his family

members.

(j) That, the petitioner is permanent residing of

Gurmitkal Dist: Yadagir and own movable and

immovable properties within the jurisdiction of the

Court, hence fleeing from justice does not arise.

3. On all these grounds sought for allowing of the

petition.

4. Heard the learned counsel for the petitioner and

the learned HCGP for respondent No.1-State

5. Learned counsel for the petitioner would submit

that there are prima facie materials to constitute the

alleged commission of offences and the alleged

commission of offence is heinous in nature and punishable

with death or imprisonment for life. Hence, sought for

dismissal of this petition.

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6. Per contra, the learned counsel HCGP for

respondent - state by supporting the impugned order

vehemently opposed the bail petition.

7. I have examined the materials placed before

this Court.

8. On the basis of the complaint filed by Smt.

Parvati Bayi, Yadgir Rural Police have registered the case

in Crime No.154/2025 against unknown persons for the

commission of offence under Sections 103(1), 238 of BNS

2023. During the course of investigation, accused No.1 has

been arrested on 29.08.2025, produced before the Court

and remanded to judicial custody. After investigation, the

Investigating Officer has submitted the charge sheet

against accused Nos.1 to 3 for the commission of offences

punishable under Sections 103(1), 238, 49, 3(5) of BNS

2023. In column No.17 of the charge sheet, it is stated as

under:

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PÁgÀt F zÉÆÃµÁgÉÆÃ¥ÀuÉ ¥ÀvÀæ PÁ®A £ÀA-12 gÀ°è £ÀªÀÄÆ¢¹zÀ DgÉÆÃ¦vÀgÀÄ PÀ®A:103(1), 238, 49, 3(5), ©.J£ï..J¸ï. CrAiÀÄ°è ²PÉëUÉ UÀÄj¥Àr¸ÀÄªÀ C¥ÀgÁzsÀ ªÀiÁrzÀÄÝ, ¸ÀzÀj DgÉÆÃ¦vÀgÀ «gÀÄzÀÝ F zÉÆÃµÁgÉÆÃ¥ÀuÉ ¥ÀvÀæ ¸À°è¸ÀJÁVzÉ.

9. On perusal of the materials placed before this

Court, it is clear that the case of the prosecution rests on

the circumstantial evidence. The prosecution papers

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reveals that accused No.1 had an affair with accused No.3

and he has also borrowed a sum of Rs.6,00,000/- from the

complainant. As such, the deceased was insisting for

repayment of the said amount and also objected the illicit

relationship between accused No.1 and accused No.3.

Hence, accused Nos.1 and 3 were nourishing ill-will

against the deceased and hatched a conspiracy to do away