Mr. Sharath @ Munna @ Marakada Swamiji vs The State Of Karnataka
2026 Latest Caselaw 3176 Kant

Karnataka High Court

Mr. Sharath @ Munna @ Marakada Swamiji vs The State Of Karnataka on 10 April, 2026

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                  -1-
                                                             NC: 2026:KHC:20165
                                                        CRL.P No. 12373 of 2025


                   HC-KAR




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 10TH DAY OF APRIL, 2026

                                             BEFORE

                            THE HON'BLE MR. JUSTICE H.P.SANDESH

                    CRIMINAL PETITION NO.12373 OF 2025 (439(CR.PC) /
                                      483(BNSS))

                   BETWEEN:

                   MR. SHARATH @ MUNNA @ MARAKADA SWAMIJI,
                   S/O. LATE BHOJA DEVADIGA,
                   AGE: 40 YEARS, R/AT: "SAI NILAYA", VISHAL NAGARA,
                   MANGALAPETE, KAIKAMBA, MANGALURU- 574151
                   (IN JUDICIAL CUSTODY AT MANGALURU JAIL)
                                                                       ...PETITIONER
                   (BY SRI. GANAPATHI BHAT, ADVOCATE)

                   AND:

                   THE STATE OF KARNATAKA
                   THROUGH THE POLICE INSPECTOR,
                   SURATHKAL POLICE STATION, MANGALURU,
                   REPRESENTED BY THE STATE PUBLIC PROSECUTOR,
                   HIGH COURT OF KARNATAKA, BENGALURU-01
VINAYAKA                                                           ...RESPONDENT
BV                 (BY SMT. RASHMI PATEL, HCGP)
Digitally signed
by VINAYAKA B V          THIS CRL.P IS FILED UNDER SECTION 439 CR.PC (FILED U/S.
Date: 2026.04.10
16:40:30 +0530     483 BNNS), PRAYING TO GRANT REGULAR BAIL TO THE
                   PETITIONER/ACCUSED NO.2 IN CONNECTION WITH S.C.NO.13/2021
                   (ARISING OUT OF CRIME NO.152/2019 OF SURATHKAL P.S.) FOR
                   THE OFFENCES PUNISHABLE UNDER SECTIONS 143, 147, 148, 341,
                   504, 323, 324, 307, 302 R/W. 149 OF IPC, 1860, PENDING ON THE
                   FILE OF III ADDL. DISTRICT AND SESSIONS JUDGE AT D.K.
                   MANGALURU IN THE INTEREST OF JUSTICE AND EQUITY.

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

                   CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
                              -2-
                                           NC: 2026:KHC:20165
                                      CRL.P No. 12373 of 2025


HC-KAR




                         ORAL ORDER

Learned counsel for the petitioner submits that

already evidence is completed and the case is posted for

recording the statement of the acccused under Section

313 of Cr.P.C.

This petition is filed seeking the grant of bail and

when the evidence has already been concluded, the trial

Court has to appreciate the evidence of the prosecution

while determining the case. Hence, the question of

considering this petition does not arise. However, the trial

Court is directed to dispose of the matter within one

month from today.

Accordingly, the petition is disposed of.

SD/-

(H.P.SANDESH) JUDGE

JTR CT:PA LIST NO.: 19 SL NO.: 1