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Karnataka High Court
Chandrashekar B K vs State Of Karnataka By on 12 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:8621
CRL.P No. 17207 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 17207 OF 2025
[(438(Cr.PC) / 482(BNSS)]
BETWEEN:
CHANDRASHEKAR B.K.
AGED ABOUT 51 YEARS,
S/O. LATE. V. KRISHNAPPA,
RESIDING AT NO.161, GROUND FLOOR,
NRUPATHUNGA NAGAR, KOTHANURU MAIN ROAD,
J.P. NAGAR VII PHASE,
BENGALURU -560 078.
...PETITIONER
(BY SRI. NARAYANA REDDY M., ADVOCATE)
AND:
STATE OF KARNATAKA BY
Digitally signed by
LAKSHMINARAYANA ANEKAL POLICE,
MURTHY RAJASHRI
Location: HIGH ANEKAL - 562 105,
COURT OF
KARNATAKA (REP. BY THE STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDINGS, AMBEDKAR VEEDI,
BENGALURU - 560 001).
...RESPONDENT
(BY SRI. M.R. PATIL, HCGP)
THIS CRL.P IS FILED UNDER SECTION 438 (FILED UNDER
SECTION 482 BNSS) CR.P.C PRAYING TO PASS ON ORDER
GRANTING ANTICIPAOTY BAIL THEREBY DIRECGTING THE
RESPONDEDENT POLICE TO RELEASE THE PETITIONER IN
-2-
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CRL.P No. 17207 of 2025
HC-KAR
CRIME NO.379/2025 FOR THE OFFENCE PUNISHABLE UNDER
SECTIONS 316(4), 336(3), 318(4), 336(2), 340(2) READ WITH
SECTION 3(5) OF BNS AND SECTION 192(A) OF KARNATAKA
LAND REVENUE ACT OF THE RESPONDENT ANEKAL POLICE,
PENDING ON THE FILE OF THE PRINCIPAL CIVIL JUDGE
(Jr.Dn.) AND JMFC, ANEKAL TO RELEASE THE PETITIONER ON
BAIL.
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 No.5 under Section
482 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying
to grant anticipatory bail in Crime No.379/2025 of Anekal
Police Station registered for offences punishable under
Section 192(A) of Karnataka Land Revenue Act, 1964 and
Sections 316(4), 336(3), 318(4), 336(2), 340(2) read with
Section 3(5) of Bharatiya Nyaya Sanhita, 2023.
2. Heard learned counsel for petitioner and
learned High Court Government Pleader for respondent -
State.
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3. Learned counsel for petitioner would contend
that, at the relevant point of time when the offence has
taken place, the petitioner was not working in Anekal.
There is no role of this petitioner in missing of the
documents. The petitioner is not the custodian of the
documents. Accused Nos.1, 2, 4, 7, 13 and 15 have been
granted anticipatory bail by this Court. Therefore, the
petitioner is also entitled for grant of anticipatory bail on
the ground of parity. The petitioner is ready to cooperate
with the Investigating Officer in investigation and abide by
any conditions to be imposed by this Court. With these, he
prayed to allow the petition.
4. Per contra, learned High Court Government
Pleader for respondent would contend that, the
investigation is in progress and the offences alleged
against the petitioner is punishable with imprisonment
which may extend to seven (7) years. The allegation
against the accused persons is helping the land grabbers
by creating and forging the documents and missing of
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records from the office. 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. This Court while granting anticipatory bail to
accused Nos.1, 2, 4, 7, 13 and 15 in the order dated
19.01.2026 passed in Criminal Petition No.17369/2025
and other connected matters, has observed as under:
10. The FIR was registered on 28.11.2025
alleging commission of offence between
14.10.2025 and 28.11.2025. The allegation in
the complaint pertains to the missing of certain
documents and the creation of documents. The
question as to who was the custodian of the said
documents at the relevant point of time is a
matter of record. The offences alleged against
the petitioners are not punishable either with
death or imprisonment for life. The petitioners
have undertaken to cooperate with the
Investigating Officer in investigation and abide
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by any conditions to be imposed by this Court.
There are no criminal antecedents of the
petitioners.
7. The petitioner who was working as a Deputy
Tahsildar in Anekal is also similarly placed to that of the
other accused persons who have already been granted
anticipatory bail by this Court. The petitioner is ready to
cooperate with the Investigating Officer in investigation
and abide by any conditions to be imposed by this Court.
The offences alleged against the petitioner are not
punishable either with death or imprisonment for life.
There are no criminal antecedents of the petitioner.
8. Considering the above aspects, the petitioner
has made out a case for grant of anticipatory bail with
conditions. In the result, the following;
ORDER
The Criminal Petition is allowed. The petitioner is
granted anticipatory bail in Crime No.379/2025 of Anekal
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Police Station and is ordered to be released on bail in the
event of his arrest, subject to following conditions:
i) The petitioner shall voluntarily appear
before the Investigating Officer within 15
days from this day and execute bail bond
for a sum of Rs.1,00,000/- (Rupees One
Lakh only) with one surety for the
like-sum to the satisfaction of the
Investigating Officer.
ii) The petitioner shall cooperate with the
Investigating Officer in investigation.
iii) The petitioner shall appear before the
Investigating Officer whenever called for.
iv) The petitioner shall not directly or indirectly
make any inducement, threat or promise to
any person acquainted with the facts of the
case, so as to dissuade him from disclosing
such facts to the Court or to any Police
Officer or tamper with the evidence.
v) The petitioner shall appear before the
Investigating Officer on first and third
Sunday of every month, for a period of two
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months or till filing of the final report,
whichever is earlier.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
KLV
List No.: 1 Sl No.: 29
