[Cites 10, Cited by 0]
Karnataka High Court
Sri Kiran @ Saico Kiran vs State Of Karnataka on 13 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:8914
CRL.P No. 15663 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 15663 OF 2025
[(439(Cr.PC) / 483(BNSS)]
BETWEEN:
SRI KIRAN @ SAICO KIRAN
S/O ASHOK K.,
AGED ABOUT 28 YEARS,
R/AT NO.231, 6TH CROSS,
NEAR BEML QUARTERS, SHIVANANDA NAGRA,
NEW THIPPA CHANDRA,
BENGALURU - 560 075.
...PETITIONER
(BY SRI. MOHANKUMARA M.C., ADVOCATE)
AND:
STATE OF KARNATAKA
STATE BY HAL POLICE STATION,
Digitally signed by REP. BY STATE PUBLIC PROSECUTOR,
LAKSHMINARAYANA HIGH COURT BUILDING,
MURTHY RAJASHRI
Location: HIGH BENGALURU - 560 001.
COURT OF
KARNATAKA ...RESPONDENT
(BY SRI. MOHD. AYUB ALI, ADDITIONAL SPP)
THIS CRL.P IS FILED UNDER SECTION 439 CR.PC (FILED
UNDER SECTION 483 BNSS) PRAYING TO ENLARGE THE
PETITIONER ON REGULAR BAIL IN CRIME NO.51/2025
REGISTERED BY THE HAL POLICE STATION, BENGALURU CITY
AND CHARGE SHEET HAS BEEN FILED FOR THE ALLEGED
OFFENCE PUNISHABLE UNDER SECTION 25-1(B)(b) OF ARMS
-2-
NC: 2026:KHC:8914
CRL.P No. 15663 of 2025
HC-KAR
ACT AND SECTIONS 109, 121(1), 132, 352, 351(2) AND
121(2) OF BNS, SUBSEQUENTLY REGISTERED AS SESSION
CASE IN S.C.NO.799/2025 NOW PENDING ON THE FILE
BEFORE XXVIII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU (CCH-29).
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 sole accused under Section
483 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying
to grant bail in Crime No.51/2025 of HAL Police Station
registered for offences punishable under Sections 109,
121(1), 132, 352, 351(2) and 121(2) of Bharatiya Nyaya
Sanhita, 2023 and Section 25-1(B)(b) of Indian Arms Act.
2. Heard learned counsel for petitioner and
learned Additional State Public Prosecutor Pleader for
respondent - State.
NC: 2026:KHC:8914
HC-KAR
3. Learned counsel for petitioner would contend
that, when C.W.1 and C.W.2 came to the house of the
petitioner, he made an attempt to commit suicide with a
dagger and in order to save him, C.W.1 and C.W.2 - Police
Officials have sustained injuries. For the same incident,
two FIRs' have been registered, one in Crime No.51/2025
of HAL Police Station and another in Crime No.22/2025 of
Jeevan Bheemanagar Police Station. The injuries sustained
by C.W.1 and C.W.2 are not on a vital part and they are
out of danger. As the charge sheet is filed, the petitioner is
not required for custodial interrogation. The petitioner is
having only one criminal case pending against him in
Crime No.91/2021 of HAL Police Station, registered for
offence under Section 397 of IPC. With these, he prayed to
allow the petition.
4. Per contra, learned Additional State Public
Prosecutor for respondent would contend that, the
petitioner is having criminal antecedents and he is a rowdy
sheeter. As NBW has been issued against the petitioner, in
NC: 2026:KHC:8914
HC-KAR
order to secure him, C.W.1 and C.W.2 - Police Officials
went to his residence. The petitioner obstructed C.W.1 and
C.W.2 from discharging their duties and tried to assault
C.W.1 with a dagger on his stomach and when he held the
said dagger with hands, he sustained injury to both the
hands and the said injury is a grievous injury and fourteen
(14) stitches are put to the said injury sustained by C.W.1
In the incident also, C.W.2 has also sustained four (4)
simple injuries. The charge sheet materials show that,
there is a prima-facie case against the petitioner for
offence alleged against him. One of the offences alleged
under Section 109 of BNS is provided with a sentence
which may extend to imprisonment for life. If the
petitioner is granted bail, there are chances of again he
committing similar offence. With these, he prayed for
dismissal of the petition.
5. Having heard the learned counsels appearing
for parties, the Court has perused the charge sheet and
other materials placed on record.
NC: 2026:KHC:8914
HC-KAR
6. As per the charge sheet, the case of the
prosecution is that, C.W.1 and C.W.2 went to the
residence of the petitioner in order to secure him as NBW
has been issued against him and at that time, the
petitioner assaulted C.W.1 with a dagger on his stomach
and in order to escape the same, C.W.1 put his hands,
held the dagger and the petitioner snatched it. As a result,
C.W.1 sustained severe injuries on his both hands. At that
time, C.W.2 went in order to catch the petitioner/accused,
at that time, the petitioner/accused assaulted him on his
right palm and he sustained simple injuries.
7. On perusal of the wound certificates indicates
that, C.W.1 has sustained four (4) grievous injuries and
C.W.2 has sustained four (4) simple injuries. C.W.1 has
been put fourteen (14) stitches to the injury sustained by
him. C.W.3 and C.W.4 are eye witnesses to the incident.
The charge sheet materials show that, there is a prima-
facie case against the petitioner for offences alleged
against him. One of the offences alleged under Section
NC: 2026:KHC:8914
HC-KAR
109 of BNS is provided with a sentence of imprisonment
for life. The petitioner is having criminal antecedents. If
the petitioner is granted bail, there are chances of again
he committing similar offences.
8. Considering all the above aspects, the petitioner
has not made out any grounds for grant of bail. In the
result, the Criminal Petition is dismissed.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
KLV
List No.: 1 Sl No.: 36
