Mailarappa S/O. Chandrappa Satannavar vs The State Of Karnataka
2026 Latest Caselaw 3074 Kant

Citation : 2026 Latest Caselaw 3074 Kant
Judgement Date : 8 April, 2026

[Cites 12, Cited by 0]

Karnataka High Court

Mailarappa S/O. Chandrappa Satannavar vs The State Of Karnataka on 8 April, 2026

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

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                                                               NC: 2026:KHC-D:5264
                                                          CRL.P No. 100654 of 2026


                          HC-KAR




                       IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                          DATED THIS THE 08TH DAY OF APRIL, 2026

                                              BEFORE

                      THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

                           CRIMINAL PETITION NO.100654 OF 2026

                                   (439 OF CR.PC/483 OF BNSS)

                         BETWEEN:

                         MAILARAPPA S/O. CHANDRAPPA SATANNAVAR,
                         AGE: 31 YEARS, OCC: AGRICULTURE,
                         R/O. GUMMAGOL, TQ. NAVALGUND,
                         DIST. DHARWAD-582208.
                                                                       ...PETITIONER
                         (BY SRI R.H.ANGADI, ADVOCATE.)

                         AND:

                         THE STATE OF KARNATAKA,
                         (THROUGH ANNIGERI POLICE STATION),
                         R/BY THE STATE PUBLIC PROSECUTOR,
Digitally signed by
MALLIKARJUN
                         HIGH COURT OF KARNATAKA,
RUDRAYYA
KALMATH
Location: High
                         DHARWAD BENCH, AT DHARWAD-580011.
Court of Karnataka,
Dharwad Bench                                                        ...RESPONDENT
                         (BY SRI ABHISHEK MALIPATIL, HCGP.)


                              THIS CRIMINAL PETITION IS FILED UNDER SECTION 439
                         OF THE CODE OF CRIMINAL PROCEDURE, 1973 (SECTION 483
                         OF BHARATIYA NAGARIK SURAKSHA SANHITA, 2023) PRAYING
                         TO ALLOW THE PETITION AND ENLARGE THE PETITIONER ON
                         BAIL WHO IS ARRAYED AS ACCUSED IN ANNIGERI P.S.CRIME
                         NO.18/2026, FOR THE OFFENCES PUNISHABLE UNDER
                         SECTIONS 85, 115(2), 109, 352, 351(2), 351(3) OF BHARATIYA
                         NYAYA SANHITA, 2023 (UNDER SECTIONS 498(A), 307, 120B,
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                                         NC: 2026:KHC-D:5264
                                   CRL.P No. 100654 of 2026


HC-KAR




506, 351, 352 OF IPC) TO MEET THE ENDS OF JUSTICE AND
ETC.,.

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

CORAM:    THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

                        ORAL ORDER

Heard the arguments of Sri R.H.Angadi, learned

counsel for petitioner and Sri Abhishek Malipatil, learned

HCGP for respondent State and perused the material placed

before the Court.

2. This petition is filed by the petitioner/accused

under Section 439 of the Criminal Procedure Code, 1973

(Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023)

praying to enlarge the petitioner/accused on bail in Annigeri

P.S. Crime No.18/2026, for the offences punishable under

sections 85, 115(2), 109, 352, 351(2), 351(3) of Bharatiya

Nyaya Sanhita, 2023 (under sections 498A, 307, 120B, 506,

351, 352 of IPC), by allowing this criminal petition.

3. It is the brief case of prosecution as per the

complaint averments that the complainant is wife of the

NC: 2026:KHC-D:5264

HC-KAR

accused/petitioner. There was a family dispute. There was a

quarrel took place between the complainant and mother of

the complainant. In the said quarrel the petitioner had tried

to strangulate the mother of the complainant and assaulted

her. Therefore, with these allegations a complaint was

lodged and a crime was registered. Therefore, the offences

were foisted against the accused as stated above.

4. Learned counsel for petitioner/accused submitted

that it is a matrimonial dispute between husband and wife

which is given colour of criminal offence. Further, the

petitioner is none other than the husband of the

complainant. Further submitted that the entire complaint

averments are false one. Further submitted that the

petitioner is in custody since 18.02.2026. Therefore, prays

to enlarge the petitioner/accused on bail by imposing

conditions.

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5. The learned HCGP has vehemently objected for

grant of bail to the petitioner and prays to reject the bail

petition.

6. Upon considering the complaint averments it is

revealed that, the petitioner is husband of complainant. It is

alleged in the complaint that there was a quarrel taken

place between the mother of the complainant and the

petitioner and the petitioner has tried to strangulate the old

aged mother of the complainant. Learned HCGP submitted

that the injured has suffered simple injuries. Considering

the averments made in the complaint, basically it is a family

dispute. There is no strong or valid reason that the quarrel

was initiated by the petitioner. The petitioner is in custody

since 18.02.2026 for nearly about 02 months. Therefore,

without expressing any opinion on merits involved in the

case, this Court is of the opinion that the petitioner is liable

to be enlarged on bail by allowing this petition. Hence,

I proceed to pass the following:

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ORDER

i) The petition is allowed.

ii) The petitioner/accused is ordered to be enlarged

on bail in Annigeri P.S. Crime No.18/2026, for the offences

punishable under sections 85, 115(2), 109, 352, 351(2),

351(3) of Bharatiya Nyaya Sanhita, 2023 (under sections

498A, 307, 120B, 506, 351, 352 of IPC), 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.