Sri. Ravi vs The State Of Karnataka
2026 Latest Caselaw 1131 Kant

Karnataka High Court

Sri. Ravi vs The State Of Karnataka on 11 February, 2026

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                   -1-
                                                                 NC: 2026:KHC:8270
                                                         CRL.P No. 16279 of 2025


                       HC-KAR




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 11TH DAY OF FEBRUARY, 2026

                                               BEFORE
                      THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                                CRIMINAL PETITION NO. 16279 OF 2025
                                     [(438(Cr.PC) / 482(BNSS)]
                      BETWEEN:

                      1.    SRI. RAVI
                            S/O MUNIYAPPA,
                            AGED ABOUT 40 YEARS,

                      2.    SRI.TEJAS,
                            S/O RAVI,
                            AGED ABOUT 19 YEARS,

                      3.    SMT.PAVITHRA,
                            W/O RAVI,
                            AGED ABOUT 28 YEARS,

                            ALL ARE R/AT: MALLASANDRA VILLAGE,
                            KASABA HOBLI, HOSAKOTE TALUK,
                            BENGALURU -560 067.
Digitally signed by
LAKSHMINARAYANA                                                     ...PETITIONERS
MURTHY RAJASHRI
Location: HIGH        (BY SMT. NIREEKSHANA K. EDA, ADVOCATE)
COURT OF
KARNATAKA
                      AND:

                            THE STATE OF KARNATAKA
                            BY THIRUMALASHETTIHALLI POLICE STATION.
                            BENGALURU - 560 117,
                            REP. BY STATE PUBLIC PROSECUTOR
                            HIGH COURT BUILDING,
                            BENGALURU - 560 001.
                                                                 ...RESPONDENT
                      (BY SRI. MOHD. AYUB ALI, ADDITIONAL SPP)
                             -2-
                                            NC: 2026:KHC:8270
                                   CRL.P No. 16279 of 2025


HC-KAR




     THIS CRL.P IS FILED UNDER SECTION 438 CR.P.C
(UNDER SECTION 482 BNSS) PRAYING TO PASS AN ORDER TO
GRANT ANTICIPATORY BAIL IN CRIME NO.198/2025 OF
THIRUMALASHETTIHALLI POLICE STATION AT BENGALURU,
PENDING BEFORE THE ADDITIONAL CIVIL JUDGE (JR.DN.) AND
JMFC COURT, HOSAKOTE AT BENGALURU DISTRICT TO
RELEASE THEM ON ANTICIPATORY BAIL IN THE EVENT OF
THEIR ARREST FOR THE OFFENCE PUNISHABLE UNDER
SECTIONS 108 OF BNS, 2023.

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

CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR


                      ORAL ORDER

This petition is filed by accused Nos.1, 2 and 4 under

Section 482 of Bharatiya Nagrika Suraksha Sanhita, 2023

praying to grant anticipatory bail in Crime No.198/2025 of

Tirumalashettahalli Police Station registered for offence

punishable under Section 108 of Bharatiya Nyaya Sanhita,

2023.

2. Heard learned counsel for petitioners and

learned Additional State Public Prosecutor for respondent -

State.

NC: 2026:KHC:8270

HC-KAR

3. Learned counsel for petitioners would contend

that, petitioner No.1/accused No.1 is the cousin of the

deceased - Gowramma and he brought the deceased to

her village and got her ancestral property and helped them

in constructing the house. Petitioners Nos.1 and 2/accused

Nos.1 and 2 were accused in Crime No.91/2025. They are

cooperating with the Investigating Officer in the

investigation. The petitioners have not abetted the

deceased to commit suicide. The petitioners are ready to

cooperate with the Investigating Officer in the

investigation and abide by any conditions to be imposed

by this Court. Petitioner No.3/accused No.4 is a woman.

With these, she prayed to allow the petition.

4. Per contra, learned Additional State Public

Prosecutor for respondent would contend that, petitioner

Nos.1 and 2 are accused Nos.1 and 2 in Crime No.91/2025

of Tirumalashettahalli Police Station, registered for offence

under Section 108 of BNS. In the said case, the daughter

of Gowramma had committed suicide and case has been

NC: 2026:KHC:8270

HC-KAR

registered against them for abetting the suicide of the

daughter of Gowramma namely Geethanjali. Petitioner

Nos.1 and 2 were arrested in the said Crime No.91/2025

and after grant of bail to them, they were harassing the

deceased and threatening her. Petitioners Nos.1 and 2 are

having criminal antecedents. Petitioners Nos.1 and 2 are

required for custodial interrogation. Petitioner

No.3/accused No.4 who is the second wife of petitioner

No.1/accused No.1 also abused the deceased and gave her

mental harassment. With these, he prayed for dismissal of

the petition.

5. Having heard the learned counsels appearing

for parties, the Court has perused the FIR, complaint and

other materials placed on record.

6. On the complaint filed by one Sri. Muniyappa,

the husband of deceased Gowramma, a case came to be

registered against the petitioners and another in Crime

No.198/2025 of Tirumalashettahalli Police Station, for

NC: 2026:KHC:8270

HC-KAR

offence under Section 108 of BNS. It is alleged that the

petitioners and accused No.3 - Jayaram harassed the

deceased Gowramma mentally and physically and

threatened her and therefore she committed suicide. Prior

to this, the daughter of Gowramma namely Geethanjali

has committed suicide. In that regard, a case has been

registered against petitioners Nos.1 and 2 in Crime

No.91/2025 in Tirumalashettahalli Police Station for

offence under Section 108 of BNS. In the said case, the

petitioner Nos.1 and 2 were arrested. Subsequently, they

have been granted bail. In the complaint, it is alleged that

after petitioner Nos.1 and 2 were granted bail in the

earlier case, petitioners Nos.1 and 2 were threatening the

deceased stating that he will call the rowdies. Accused

No.1 further stated that, when the house of petitioner

No.1 was burnt, he alleged that the deceased had put fire

to his house and made false propaganda. Petitioner No.1

was threatening the deceased that he will put her photo

stating that she has put fire to his house and upload in the

NC: 2026:KHC:8270

HC-KAR

facebook. Petitioner No.3/accused No.4 and accused No.3

namely Jayaram were also abusing the deceased in filthy

language and were harassing her.

7. Considering the above aspects, petitioners

Nos.1 and 2 are having criminal antecedents involved in

Crime No.91/2025 of similar offence wherein Geethanjali -

the daughter of deceased Gowramma committed suicide.

Considering the said aspect, petitioner Nos.1 and 2 are not

entitled for grant of discretionary relief of anticipatory bail.

8. Petitioner No.3/accused No.4 is a woman and

there are no such serious allegations against her and she

is not having any criminal antecedents. Considering the

same, petitioner No.3/accused No.4 is entitled for grant of

anticipatory bail with conditions. In the result, the

following;

ORDER

The Criminal Petition filed by petitioner Nos.1 and

2/accused Nos.1 and 2 is dismissed.