[Cites 12, Cited by 0]
Karnataka High Court
Shantappa vs The State Of Karnataka on 9 April, 2026
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NC: 2026:KHC-K:3154
CRL.P No. 200495 of 2026
C/W CRL.P No. 200500 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 9TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
CRIMINAL PETITION NO.200495 OF 2026
(439(Cr.PC)/483(BNSS))
C/W
CRIMINAL PETITION NO.200500 OF 2026
(438(Cr.PC)/482(BNSS))
IN CRL.P. No.200495/2026:
BETWEEN:
1. SHANTAPPA S/O HANAMAPPA
DOMANAL (I.E., A-3), AGE: 45 YEARS,
OCC: AGRICULTURE,
2. YALAGURADAPPA S/O HANAMAPPA
Digitally signed by
RAMESH DOMANAL (I.E., A-4), AGE: 50 YEARS,
MATHAPATI OCC: AGRICULTURE,
Location: HIGH
COURT OF
KARNATAKA 3. BASAPPA S/O SABANNA DOMANAL,
(I.E., A-5), AGE: 60 YEARS,
OCC: AGRICULTURE,
ALL ARE R/O SIDDAPUR P.T.,
TQ: MUDDEBIHAL,
DIST: VIJAYAPURA-586212.
...PETITIONERS
(BY SRI MAHANTESH PATIL, ADVOCATE)
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CRL.P No. 200495 of 2026
C/W CRL.P No. 200500 of 2026
HC-KAR
AND:
THE STATE OF KARNATAKA
R/BY HIGH COURT OF KARNATAKA,
BENCH AT KALABURAGI-585107,
(THROUGH MUDDEBIHAL P.S.,
TALUK MUDDEBIHAL,
DIST: RAICHUR-586212).
...RESPONDENT
(BY SRI JAMADAR SHAHABUDDIN, HCGP)
THIS CRL.P. IS FILED U/S. 439 OF CR.P.C (OLD) U/S 483
OF BNSS (NEW), PRAYING TO GRANT THE REGULAR BAIL TO
THE PETITIONERS IN MUDDEBIHAL P.S. CRIME NO.87/2026
FOR THE OFFENCES PUNISHABLE UNDER/SECS. 189(2),
191(2), 191(3), 115(2), 118(1), 118(2), 351(2), 331(1), 352
R/W SECTION 190 OF BNS, 2023, PENDING ON THE FILE OF
PRL. CIVIL JUDGE (JR.DN) AND J.M.F.C. COURT, MUDDEBIHAL
DIST. VIJAYAPURA.
IN CRL.P NO.200500/2026:
BETWEEN:
1. VITTAL S/O BHIMAPPA DOMANAL,
(I.E., A-1), AGE: 36 YEARS,
OCC: MECHANIC (KSRTC, MUDDEBIHAL DEPOT),
R/O SIDDAPUR P.T. VILLAGE,
TQ: MUDDEBIHAL, NOW RESIDING
AT MUDDEBIHAL CITY,
DIST: VIJAYAPUR-586212.
2. SURESH S/O BASAPPA DOMANAL,
(I.E., A-2), AGE: 34 YEARS,
OCC: LECTURER,
R/O SIDDAPUR P.T. VILLAGE,
TQ: MUDDEBIHAL, NOW RESIDING AT
HUDCO COLONY, B. BAGEWADI,
TQ: B.BAGEWADI, DIST: VIJAYAPURA-586212.
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CRL.P No. 200495 of 2026
C/W CRL.P No. 200500 of 2026
HC-KAR
3. UMESH S/O BASAPPA DOMANAL,
(I.E., A-6), AGE: 30 YEARS,
OCC: AGRICULTURE,
4. RAMAPPA S/O BHIMAPPA DOMANAL,
(I.E., A-7) AGE: 34 YEARS,
OCC: AGRICULTURE,
5. PRAKASH S/O BHIMAPPA DOMANAL,
(I.E.,A-8), AGE: 32 YEARS,
OCC: OPERATOR (MYLAN LABORATORIES
LTD., BENGALURU),
R/O SIDDAPUR P.T. VILLAGE,
TQ: MUDDEBIHAL, NOW RESIDING AT
BLJR INDUSTRIAL AREA, JIGANI HOBLI,
TQ: ANEKAL, DIST: BENGALURU-560052.
6. MUTTAPPA @ MUTTURAJ
S/O YALAGURADAPPA DOMANAL,
(I.E., A-9) AGE: 19 YEARS,
OCC: AGRICULTURE,
ALL ARE R/O SIDDAPUR P.T.,
TQ: MUDDEBIHAL,
DIST: VIJAYAPURA-586212.
...PETITIONERS
(BY SRI MAHANTESH PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA
R/BY HIGH COURT OF KARNATAKA,
BENCH AT KALABURAGI-585107,
(THROUGH MUDDEBIHAL P.S.,
TALUK MUDDEBIHAL,
DIST: RAICHUR-586212).
...RESPONDENT
(BY SRI JAMADAR SHAHABUDDIN, HCGP)
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NC: 2026:KHC-K:3154
CRL.P No. 200495 of 2026
C/W CRL.P No. 200500 of 2026
HC-KAR
THIS CRL.P IS FILED U/S. 482 OF BNSS (NEW) U/S
438 OF CR.P.C (OLD) PRAYING TO GRANT THE
ANTICIPATORY BAIL TO THE PETITIONERS AND DIRECT
THE MUDDEBIHAL P.S. TO RELEASE THE PETITIONERS ON
BAIL IN THE EVENT OF THEIR ARREST IN CRIME
NO.87/2026, FOR THE OFFENCES PUNISHABLE U/S 189(2),
191(2), 191(3), 115(2), 118(1), 118(2), 331(1), 352,
351(2) R/W 190 OF BNS, 2023, PENDING ON THE FILE OF
PRL. CIVIL JUDGE (SR.DN.) AND CJM AT MUDDEBIHAL,
DIST: VIJAYAPUR.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE G BASAVARAJA
ORAL ORDER
Learned High Court Government Pleader is directed
to take notice for the respondent in both the cases.
2. Both the cases arise out of same crime number.
Hence, both are clubbed together.
3. Heard learned counsel for the petitioners and
learned High Court Government Pleader appearing for the
respondent/State.
4. The Criminal Petition No.200495/2026 is filed
under Section 483 of the Bharatiya Nagarik Suraksha
NC: 2026:KHC-K:3154
HC-KAR
Sanhita for grant of regular bail in Crime No.87/2026 of
Muddebihal Police Station.
5. The Criminal Petition No.200500/2026 is filed
under Section 482 of the Bharatiya Nagarik Suraksha
Sanhita for grant of anticipatory bail in Crime No.87/2026
of Muddebihal Police Station.
6. On the basis of the complaint filed by
Siddalingappagouda Biradar, Muddebihal Police have
registered the case in Crime No.87/2026 against accused
Nos.1 to 9 for the offences punishable under Sections
189(2), 191(2), 191(3), 115(2), 118(1), 118(2), 331(1),
352, 351(2) read with Section 190 of the Bharatiya Nyaya
Sanhita, 2023 (for short, 'the BNS'). During the course of
investigation, the Investigating Officer arrested accused
Nos.3, 4 and 5, produced them before the Court and they
were remanded to judicial custody.
7. The bail application filed by the
petitioners/accused Nos.1, 2 and 6 to 9 in Criminal
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HC-KAR
Miscellaneous No.5020/2026 came to be dismissed by
order dated 01.04.2026. The bail application filed by the
petitioners/accused Nos.3 to 5 in Criminal Miscellaneous
No.5022/2206 came to be dismissed by order dated
04.04.2026. Hence the petitioners are before this Court.
8. The substance of the FIR reads as under:
"ಇಂದು ೕ ದ ಂಗಪ ೌಡ ತಂ ೆ ಾಂತ ೌಡ ಾ ಾರ, ವ ಾ-27
ವಷ , ಾ - ಂದೂ ಹಂ#ೇವ$ೕರ, ಉ ೊ&ೕಗ: ಒಕ)ಲುತನ ,ೆಲಸ, .ಾ||
ಾ/ಪ0ರ 1.2 3ಾ|| ಮು ೇ 5ಾಳ 7.ನಂ.9945119247 ಇವರು 8ಾ9ೆ ೆ
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ಒಕ)ಲುತನ ,ೆಲಸ GಾH,ೊಂಡು ಉಪ$ೕವನ .ಾ;ಸು3ೆIೕAೆ. ನಮJ ಮAೆಯ ?
Aಾನು ನನL ತಂ ೆ ಾಂತ ೌಡ ವ ಾ 60 ವಷ , ನಮJ 3ಾM ಾ&ವಮJ ಮತುI
ನಮJ NಗವO ೌರಮJ ಮತುI ನಮJ ಅಂಗDಕಲ ತಂ; Qಾ ಾ& ಈ ಪ ,ಾರ ಇರು3ೆIೕRೆ.
ೕ;ರುRಾಗ ಇಂದು =Aಾಂಕ: 10/03/2026 ರಂದು ಮುಂ ಾAೆ 10-30 ಗಂSೆಯ
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ಬಸಪ #ೊಮAಾಳ 3] ಾಂತಪ ತಂ ೆ ಹಣಮಪ #ೊಮAಾಳ 4] ಯಲUÀÆgÀzÀ¥Àà
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ಾಪ0ರ 1 .2 3ಾ: ಮು ೇ 5ಾಳ ಇವ ೆಲ?ರೂ
ಕೂH,ೊಂಡು ನಮJ ತಂ ೆಯು ಸುGಾರು 6 ಂಗಳ ಇದದು ಇದಂ3ೆ 5ೇZ Aಾ&ಯ
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ಗಳನುL Hದು,ೊಂಡು ನಮJ ಮAೆಯ ? ಅಕ ಮ ಪ Rೇಶ GಾH ನಮJ ಮAೆಯ ?ದ
ನಮJ ತಂ ೆ ಾಂತ ೌಡ ತಂ ೆ ದ ಂಗಪ ೌಡ ಾ ಾರ ವ ಾ 60 ವಷ ಇವರ
NC: 2026:KHC-K:3154
HC-KAR
ೊ3ೆ ಜಗEಾ 3ೆ ೆದು _ಾM ೆ ಬಂದಂ3ೆ ಅRಾಚ&Rಾ; _ೈಯು3ಾI, ಈ ಮಗF;
ಇವತುI 5ೊ#ೆದು ಖbಾಸ GಾH ಡುನು ಅಂ3ಾ Dಠಲ #ೊಮAಾಳ. ಸು ೇಶ
#ೊಮAಾEೆ, ಾಂತಪ #ೊಮAಾ¼À, ಾಮಪ #ೊಮAಾ¼À ಇವರು ತಮJ ,ೈಯ z? ÀÝ
ಕ ]ಣದ ಾ^ಗZಂದ ಮನಬಂದA3ೆ 5ೊ#ೆದು ನಮJ ತಂ ೆಯ ಎರಡು ,ಾಲುಗಳನುL
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,ೈMಂದ ಬH ೆಗZಂದ ನಮJ ತಂ ೆಯ Cೖ ,ೈ ೆ 5ೊ#ೆದು ಒಳeೆಟು> ಪH ರು3ಾI ೆ
ಆಗ ನಮJ ಮAೆಯ ?ದ ನಮJ NಗವO ೌರಮJ ಗಂಡ ಸಂಗಪ ವಂ ಾಲ ಮತುI ನಮJ
ಅಂಗDಕಲ ತಂ; Qಾ ಾ& ಇವರು H ,ೊಳhಲು 5ೋ ಾಗ ಅವTಗೂ ಸಹ ಎEೆ ಾH
,ೈMಂದ 5ೊHಬH GಾHರು3ಾI ೆ ಸದರ ಜಗಳದ _ಾM ,ೇZ ನಮೂJರ
ಯಮನೂರ ತಂ ೆ ದನ ೌಡ Gಾ=Aಾಳ, ವಣi, ತಂ ೆ ಸಂಗನ ೌಡ ,ಾ ನಕುಂSೆ
ಇತರರು ಬಂದು ಜಗಳ H ಕ½ ರು3ಾI ೆ ಅವರು 5ೋಗುRಾಗ ಈಗ H.ಾ&ರ
ಅಂತ ಉZ= ಇAೊLCJ ಗು Fನ ೆ $ೕವ ಸ ತ ಡುವj=ಲ? ಅಂ3ಾ $ೕವ _ೆಧT,ೆ
5ಾlದು ಅಲ? ೆ ನನ ೆ FಮJ ಮAೆ ೆ Fೕ ಒಬ]Aೆ =ೕಪ ಅ= Fನಗೂ ಸಹ 5ೊಡದ
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_ೆಧT,ೆ 5ಾಕು3ಾI 5ೋ;ರು3ಾIರ ನಂತರ ಾ ಾಳm ನಮJ ತಂ ೆ ೆ ಉಪnಾರ
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ಕ ೆದು,ೊಂಡು ಬಂದು ಉಪnಾರ GಾH ನಂತರ Rೈದ&ರ ಸಲ5ೆಯ ಪ ,ಾರ ನಮJ
ತಂ ೆ ೆ 5ೆNpನ ಉಪnಾರ ಕುTತು ಒಂದು ,ಾTನ ? 5ಾl,ೊಂಡು _ಾಗಲ,ೋಟದ
ಗುEೇದ ಆಸ 3ೆ ೆ ಕ ೆದು,ೊಂಡು 5ೋ; ಾಖ ರು3ೆIೕRೆ ಸದರ ಘಟAೆಯು ಇಂದು
=Aಾಂಕ: 10/03/2026 ರಂದು ಮುಂ ಾAೆ 10-30 ಗಂSೆಯ ಸುGಾT ೆ ಆ;ರುತI ೆ.
,ಾರಣ ಈ Cೕbೆ ನಮೂ= ದ ಸದT 09 ಜನರ Cೕbೆ ಸೂಕI ,ಾನೂನು ಕ ಮ
,ೈ ೊಳhಲು ನನLದು ಪgÁå= ಇರುತI ೆ. Aಾನು ನಮJ ತಂ ೆ ೆ ಮು ೇ 5ಾಳ
ಸರ,ಾT ಆಸ 3ೆ ಯ ? ಉಪnಾರ GಾH ನಂತರ Rೈದ&ರ ಸಲ5ೆಯ ಪ ,ಾರ ನಮJ
ತಂ ೆ ೆ 5ೆNpನ ಉಪnಾರ ಕುTತು ಒಂದು ,ಾTನ ? 5ಾl,ೊಂಡು _ಾಗಲ,ೋಟದ
ಗುEೇದ ಆಸ 3ೆ ೆ ಕ ೆದು,ೊಂಡು 5ೋ; ಾಖ ನಂತರ ನಮJ ಮAೆಯ ?
DnಾT 8ಾ9ೆ ೆ ಬAzÀÄ r ಾ = ,ೊಡಲು ತಡRಾ;ರುತI ೆ. ಅಂ3ಾ
1 ಾ =ಯ ? ನಮೂದು ಅ ೆ."
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HC-KAR
9. It is submitted that the injured has not suffered
grievous injuries endangering to his life. The injured is in
stable condition and out of danger. The petitioners are not
required for custodial interrogation and are ready to abide
by any conditions imposed by this Hon'ble Court. On all
these grounds, prays to allow this petition.
10. Considering the nature and gravity of offences
and previous antecedents of the petitioners, I am of the
opinion that it is just and proper to allow these petitions
with conditions. Accordingly, I proceed to pass the
following:
ORDER
In Criminal Petition No.200495/2026:
The Criminal Petition is allowed.
The petitioners are directed to be enlarged on bail in
Crime No.87/2026 registered by Muddebihal Police
Station, for the offences punishable under Sections
189(2), 191(2), 191(3), 115(2), 118(1), 118(2), 331(1),
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HC-KAR
352, 351(2) read with Section 190 of the Bharatiya Nyaya
Sanhita, 2023, pending on the file of the Principal Civil
Judge (Senior Division) and CJM, Muddebihal, District
Vijayapur, subject to the following conditions:
(a) Petitioners shall execute personal bond for
a sum of Rs.1,00,000/- (Rupees One Lakh
only) each with one surety each for the
likesum, to the satisfaction of the
jurisdictional Court;
(b) Petitioners shall not tamper with the
prosecution witnesses or threaten the
prosecution witnesses in any manner;
(c) Petitioners shall appear before the Trial
Court on all dates of hearing without fail.
(d) Petitioners shall not involve themselves in
any similar offences in future.
(e) The Registry is directed to send the copy of
this order to the Trial Court.
In Criminal Petition No.200500/2026:
The Criminal Petition is allowed.
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HC-KAR
The petitioners shall be released on bail on executing
self-bond for a sum of Rs.1,00,000/- (Rupees One Lakh
only) each, with one surety each for the likesum, in the
event of their arrest in Crime No.87/2026 registered by
Muddebihal Police Station, subject to the following
conditions:
(a) The petitioners shall assist the investigating
officer for investigation and appear as and
when required.
(b) The petitioners shall not tamper or threaten the
prosecution witnesses in any manner.
(c) The petitioners shall not involve themselves in
any similar offences in future.
(d) The Registry is directed to send the copy of this
order to the Trial Court.
Sd/-
(G BASAVARAJA)
JUDGE
RSP
List No.: 1 Sl No.: 4
CT: BH
