[Cites 7, Cited by 0]
Karnataka High Court
Virupakshi vs The State Of Karnataka on 15 April, 2026
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CRL.P No. 200344 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 15TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
CRIMINAL PETITION NO. 200344 OF 2026
(439(Cr.PC)/483(BNSS))
BETWEEN:
VIRUPAKSHI S/O VEERESH
AGE: 27 YEARS, OCC: AGRICULTURE
AND DRIVER, R/O KURVAKHURDHA
NOW RESIDING AT D. RAMPUR VILLAGE
TQ: AND DIST: RAICHUR-584101
...PETITIONER
(BY SRI. SACHIN MADHUKAR MAHAJAN., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
Digitally signed by BY WOMEN POLICE STATION
SHIVALEELA
DATTATRAYA UDAGI RAICHUR, REPRESENTED BY ADDL. SPP
Location: HIGH HON'BLE HIGH COURT OF KARNATAKA
COURT OF
KARNATAKA BENCH AT KALABURAGI-585103
2. VICTIM GIRL
REPRESENTED BY HER FATHER
GOVIND S/O HANMANTH
AGE: 45 YEARS, OCC: AGRICULTURE
R/O D RAMPR VILLAGE
TQ: AND DIST: RAICHUR-584101
...RESPONDENTS
(BY SRI. JAMADAR SHAHABUDDIN, HCTGP FOR R1;
R2 SERVED)
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CRL.P No. 200344 of 2026
HC-KAR
THIS CRL.P IS FILED U/SEC. 439 OF CR.P.C (OLD)
U/SEC. 483 OF BNSS(NEW) PRAYING TO ALLOW THE PETITION
AND ORDER FOR RELEASE OF THE PETITIONER ON BAIL IN
SPECIAL CASE (POSCO) NO.308/2025, ARISING OUT OF CRIME
NO.58/2025 OF WOMEN POLICE STATION, RAICHUR, FOR THE
ALLEGED OFFENCE PUNISHABLE U/SEC.96 AND 64 OF BNS,
2023 AND SECTION 6 OF THE POCSO ACT, 2012, AND PASS
SUCH OTHER ORDER AS THIS HONOURABLE DEEMS FIT IN THE
FACTS AND CIRCUMSTANCES OF THE CASE.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE G BASAVARAJA
ORAL ORDER
The petitioner has filed this petition under Section
483 of BNSS, 2023, for the grant of bail, as the accused is
in judicial custody in Special Case (POCSO) No. 308/2025.
2. I have heard the arguments on both sides.
3. The learned counsel appearing on behalf of the
petitioner submitted that there are absolutely no materials
to constitute the alleged commission of offences. The
victim did not state anything against the accused while
recording the statement under Section 183 of BNSS, 2023.
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HC-KAR
The Investigating Officer has not produced the birth
certificate of the petitioner as required under Section 94 of
the Juvenile Justice (Care and Protection) Act, 2015. The
accused is not required for further investigation, as the IO
has already submitted the charge sheet against the
accused. The accused has been in judicial custody from
the date of his arrest, i.e., 08.10.2025. The accused is
ready to abide by the conditions that may be imposed by
this Court. On all these grounds, he sought to allow this
petition.
4. As against this, the learned HCGP, Sri. Jamadar
Shahabuddin, has opposed the bail application and sought
dismissal of the petition.
5. I have examined the materials placed before
this Court.
6. On the basis of the complaint filed by Govind
S/o Hanumanth, the Raichur Women Police registered a
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case in Crime No. 58/2025 against the accused for the
offence under Section 137(2) of the BNS, 2023.
7. During the course of the investigation, the IO
arrested the accused on 08.10.2025 and produced him
before the court. He was remanded to judicial custody,
and the accused is still in judicial custody. After
investigation, the IO submitted the charge sheet against
the accused for offences under Sections 96 and 64 of the
BNS, 2023, and Section 6 of the POCSO Act, 2012. In
Column No. 17 of the charge sheet, it is stated as under:
"ಘನ ಾ ಾಲಯದ ಅ ಾರ ೇತ ೊ ಳಪಟ ಾಯಚೂರು
ಾಲೂ ನ . ಾಂಪ"ರು #ಾ ಮದ %&ಾ' ಾದ ಈ )ೋ*ಾ ೋಪಣ
ಪತ ದ ಾಲು ನಂ. 14 ರ,- ನಮೂ.'ದ /ಾ0 ನಂ.1 ರವರ ಅ2ಾ ಪ3
ವಯ'4ನ ಮಗ6ಾದ /ಾ0 ನಂ.13 ರವರು ತಮ7 ಾ8 ಾದ /ಾ0 ನಂ.5
ರವರು ಈಗ, ಎರಡು ವಷ<ಗಳ =ಂ)ೆ ೊ>ೆ ೆಲಸ ೆ @ೋಗುA3)ಾBಗ ಆ#ಾಗ
ಆ ೆDಂ.#ೆ /ಾ0 ನಂ.13 ರವರು ಸುಮ7 ೆ @ೋಗು&ಾಗ ಆ ೆಯನುE
ಕ ೆದು ೊಂಡು @ೋಗುA3ದB GೆಂHೕದ IೆJವK ಆದ ಈ )ೋ*ಾ ೋಪLಾ
ಪತ ಾಲಂ ನಂ 12 ರ,-ನ ಆ ೋMತನು /ಾ0 ನಂ.13 ರವN#ೆ
ಪNಚಯ&ಾO, ಆ ೆDಂ.#ೆ ಸಲು#ೆ8ಂದ Pಾತ ಾಡುA3ದBಲ-)ೇ, ನಂತರದ
.ನಗಳ,- M ೕAಸಲು 2ಾ ರಂQ'ದುB ಇರುತ3)ೆ. ಅಲ-)ೇ ಆ ೋMತನು ಆ#ಾಗ
/ಾ0. ನಂ. 13 ರವರ ಮ ೆಯ,- ಾರು ಇಲ-)ೇ ಇರು&ಾಗ ಅವರ ಮ ೆ#ೆ
@ೋO ಆ ೆ ಅ2ಾ ಪ3 ವಯಸ ಳS ಅಂ ಾ #ೊA3ದBರೂ ಸಹ ಆ ೆDಂ.#ೆ )ೈ=ಕ
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HC-KAR
ಸಂಪಕ< Pಾ ದುB ಇರುತ3)ೆ =ೕ#ೆ ಸುPಾರು ಾಲು VಾN ಆ ೋMತನು
/ಾ0 ನಂ.13 ರವರ ಮ ೆಯ,- ಾರು ಇಲ-)ೇ ಇರು&ಾಗ ಅವರ ಮ ೆ#ೆ
@ೋO ಆ ೆDಂ.#ೆ )ೈ=ಕ ಸಂಪಕ< Pಾ ರು ಾ3 ೆ. ಅಲ-)ೇ ಆ ೋMತನು
/ಾ0 ನಂ.13 ರವರನುE . ಾಂಕ:01-09-2025 ರಂದು ಾA 11:30 ಗಂGೆ
ಸುPಾN#ೆ ಆ ೆಯನುE ಪWಸ>ಾ8' ೊಂಡು . ಾಂಪ"ರು #ಾ ಮ.ಂದ
ಮಂ ಾ ಲಯ ೆ ಕ ೆದು ೊಂಡು @ೋO, ಅ,.. ಒಂದು ಅಲ, ಸು ಾ3 ,
ಮರು.ನ ಯY7ಗನೂN#ೆ ಕ ೆದು ೊಂಡು @ೋO, ಅ,- ಎರಡು .ನಗಳ ಾಲ
ಬ[ /ಾ ಂ\ ನ,- ಉ^ದು ೊಂಡು, ನಂತರ . ಾಂಕ:05-09-2025 ರಂದು
ಯY7ಗನೂNನ,- ಒಂದು Vಾ #ೆ ಮ ೆ ಪIೆದು ೊಂಡು &ಾಸ&ಾOದುB, ಮ ೆ
ಪIೆದು ೊಂಡ .ನ ಾA 10:00 ಗಂGೆ ಸುPಾN#ೆ ಆ ೋMತನು /ಾ0 ನಂ.
13 ರವ ೊಂ.#ೆ )ೈ=ಕ ಸಂಪಕ< Pಾ ದBಲ-)ೇ, ಅವರು ಮ ೆಯ,-
&ಾಸ&ಾOದBಷು .ನವ" ಆ#ಾಗ ಆ ೋMತನು /ಾ0 ನಂ. 13 ರವ ೊಂ.#ೆ
)ೈ=ಕ ಸಂಪಕ< Pಾ ದುB, ಇದNಂದ ಅ2ಾ ಪ3 Vಾ.ತಳS
ಗಭ<ವA ಾOರುವWದು ತ%`ೆ8ಂದ ಖbತ&ಾOರುತ3)ೆ.
ಆ ೋMತನ cರುದd ಕಲಂ 96, 64 e.ಎf.ಎ[.-2023, ಕಲಂ 6
Hೕ ೋ ಾgB ಅ ಯ,- )ೋ*ಾ ೋಪLಾ ಪತ ವನುE %&ೇ.' ೊಂ ದುB
ಇರುತ3)ೆ."
8. The learned Magistrate recorded the statement
under Section 183 of BNSS, 2023, in which the victim did
not depose anything as to the alleged rape said to have
been committed by the accused. This statement was
recorded on 13.11.2025. Except for a school certificate,
the IO has not produced the birth certificate of the victim.
Now the investigation is already completed. The accused is
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HC-KAR
not required for further investigation. Hence, considering
the nature and gravity of the offence, without expressing
any opinion on the merits of the case, I proceed to pass
the following:
ORDER
The petition is allowed.
The petitioner/accused is directed to be enlarged
on bail in Crime No.58/2025, registered by Raichur
Women Police, for the offences punishable under
Sections 96 and 64 of Bharatiya Nyaya Sanhita, 2023
and Section 6 of the POCSO Act, 2012, subject to the
following conditions:
(a) Petitioner/accused shall execute a personal
bond for a sum of Rs.1,00,000/- with one
surety for the likesum, to the satisfaction
of the concerned Court;
(b) The petitioner/accused shall appear
regularly on all the dates of hearing before
the concerned Court;
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(c) The petitioner/accused shall not directly or
indirectly threaten or tamper with the
prosecution witnesses;
(d) The petitioner/accused shall not indulge in
similar offences in future;
Registry is directed to send the copy of the order to
the concerned Court.
Sd/-
(G BASAVARAJA)
JUDGE
TIN
List No.: 1 Sl No.: 9
CT-BH
