[Cites 6, Cited by 0]
Karnataka High Court
Sri. Kiran. V vs State Of Karnataka on 16 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:9419
CRL.P No. 50 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 50 OF 2026 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. SRI. KIRAN. V
S/O VENKATESHAPPA. D. N
AGED ABOUT 30 YEARS
R/A DODDAHALLI VILLAGE
MANDIKAL HOBLI
CHIKKABALLAPUR TALUK
CHIKKABALLAPUR DISTRICT - 562 104.
2. SRI. VENKATESHAPPA.D.N
S/O LATE DODDANARASIMHAPPA
AGED ABOUT 56 YEARS
R/A DODDAHALLI VILLAGE
MANDIKAL HOBLI
CHIKKABALLAPUR TALUK
CHIKKABALLAPUR DISTRICT - 562 104.
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI 3. SRI. KONDAPPA.D.N
Location: HIGH S/O LATE DODDANARASIMHAPPA
COURT OF
KARNATAKA AGED ABOUT 58 YEARS
R/A DODDAHALLI VILLAGE
MANDIKAL HOBLI
CHIKKABALLAPUR TALUK
CHIKKABALLAPUR DISTRICT - 562 104.
...PETITIONERS
(BY SRI. DEVENDRA N, ADVOCATE)
-2-
NC: 2026:KHC:9419
CRL.P No. 50 of 2026
HC-KAR
AND:
1. STATE OF KARNATAKA
BY PERESANDRA POLICE STATION,
CHIKKABALLAPUR.
REPRESENTED BY:
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001.
...RESPONDENT
(BY SMT. WAHEEDA M M, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 (FILED UNDER
SECTION 483 BNSS) Cr.P.C PRAYING TO ENLARGE THEM ON
REGULAR BAIL IN CRIME No.184/2025 FOR THE OFFENCE
PUNISHABLE UNDER SECTIONS 103(1),190,61,55 OF BNS
REGISTERED BY PERESANDRA POLICE STATION,
CHIKKABALLAPURA DISTRICT.
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.2 to 4 under
Section 483 of BNSS praying to grant bail in
Cr.No.184/2025 of Peresandra Police Station, registered
for the offences punishable under Sections 103(1), 190,
61, 55 of BNS.
NC: 2026:KHC:9419
HC-KAR
2. Heard learned counsel for the petitioners and
learned HCGP for respondent/State.
3. Learned counsel for the petitioners would contend
that the allegation against these petitioners in the
complaint is that they abated accused No.1 to kill the
deceased. There was civil dispute filed by the mother of
deceased against accused No.1 and others. The
petitioners were not present at the time of the incident.
There are no criminal antecedents of the petitioners. The
petitioners are in judicial custody since 09.10.2025 and
therefore, they are not required for further custodial
interrogation. Accused No.5 who is similarly placed to that
of petitioners has been granted bail by this Court by order
dated 06.01.2026 passed in Crl.P.No.15506/2025. With
this he prayed to allow the petition.
4. Per contra, learned HCGP for respondent/State
would contend that there is a civil dispute with regard to
passage and the suit is pending in O.S.No.4/2023. The
petitioners have abated accused No.1 to kill the deceased.
NC: 2026:KHC:9419
HC-KAR
The charge sheet material show prima-facie case against
the petitioners for the offence alleged against them. With
this she prayed to reject the petition.
5. Having heard the learned counsels, the Court has
perused FIR, complaint, charge sheet and other materials
placed on record.
6. On perusal of the charge sheet the case of the
prosecution is that accused No.1 assaulted deceased with
machete on his neck and caused his death. The allegation
against the petitioners/accused Nos.2 to 4 is that they
abated accused No.1 to kill the deceased. Admittedly, the
petitioners were not present at the spot at the time of
incident. Petitioners are in judicial custody since
09.10.2025 and as the charge sheet is filed, they are not
required for further custodial interrogation. Accused No.5
who is similarly placed to that of these petitioners has
been granted bail by this Court. Considering the above
aspects, the petitioners have made out case for grant of
bail with conditions. In the result, the following:
NC: 2026:KHC:9419
HC-KAR
ORDER
Petition is allowed. Petitioners/accused Nos.2 to 4
are granted bail in Cr.No.184/2025 of Peresandra Police
Station, subject to following conditions:
a) The petitioners/accused Nos.2 to 4 shall
execute a personal bond for a sum of
Rs.1,00,000/- each, with one surety for
the like sum to the satisfaction of
jurisdictional Court.
b) The petitioners/accused Nos.2 to 4 shall
not tamper the prosecution witnesses
either directly or indirectly.
c) The petitioners/accused Nos.2 to 4 shall
attend the trial Court on all dates of
hearing unless exempted and co-operate
for speedy disposal of the case.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DKB
List No.: 2 Sl No.: 12
Ct.sm
