Jaunulla Sharif @ Jainu vs The State Of Karnataka
2026 Latest Caselaw 1367 Kant

Karnataka High Court

Jaunulla Sharif @ Jainu vs The State Of Karnataka on 17 February, 2026

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

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                                                                NC: 2026:KHC:9632
                                                          CRL.P No. 14351 of 2025


                      HC-KAR




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 17TH DAY OF FEBRUARY, 2026

                                               BEFORE
                      THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                       CRIMINAL PETITION No. 14351 OF 2025 (439(Cr.PC) /
                                             483(BNSS))
                      BETWEEN:

                      1.    JAUNULLA SHARIF @ JAINU
                            S/O ARSHID
                            AGED ABOUT 30 YEARS
                            RESIDENT OF AZAD ROAD
                            NABITHODI, HASSAN TOWN - 573 201.
                                                                    ...PETITIONER

                      (BY SRI. A.N. RADHA KRISHNA, ADVOCATE)

                      AND:

                      1.    THE STATE OF KARNATAKA
                            BY RURAL POLICE
                            CHIKKAMAGALURU
                            REPRESENTED BY
Digitally signed by         THE STATE PUBLIC PROSECUTOR
LAKSHMINARAYANA
MURTHY RAJASHRI             HIGH COURT BUILDINGS
Location: HIGH              BENGALURU - 560 001.
COURT OF
KARNATAKA                                                          ...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 HIM ON
                      BAIL IN CR.No.20/2023 OF RURAL POLICE, CHIKKAMAGALURU
                      FOR OFFENCE PUNISHABLE UNDER SECTIONS 457,380 OF IPC.
                             -2-
                                          NC: 2026:KHC:9632
                                   CRL.P No. 14351 of 2025


HC-KAR




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

CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR


                      ORAL ORDER

This petition is filed by accused No.2 under Section

483 of BNSS praying to grant bail in Crime No.20/2023 of

Chikkmagaluru Rural Police Station registered for offences

punishable under Sections 457 and 380 of IPC pending in

C.C.No.1548/2023 on the file of I Additional Senior Civil

Judge and JMFC, Chikkmagaluru.

2. Heard learned counsel for the petitioner and

learned High Court Government Pleader for the respondent

-State.

3. A case has been registered against unknown

persons in Crime No.20/20233 of Chikkmagaluru Rural

Police Station for offences under Sections 457 and 380 of

IPC. After investigation, charge sheet has been filed

against petitioner and another for the said offences. In the

charge sheet, it is mentioned that the petitioner has been

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arrested and released on police bail. After filing the charge

sheet, case has been registered against the petitioner in

C.C.No.1548/2023. The summons has been issued to the

petitioner. The summons came to be served on the

petitioner on 28.06.2024. In spite of service of summons,

the petitioner has not appeared before the Court.

Therefore, NBW has been issued against the petitioner.

The NBW has been re-issued from time to time. The

petitioner has been secured on 31.07.2025 by executing

NBW issued against him. Since then he is in judicial

custody. It is submitted by learned counsel for the

petitioner that the petitioner could not appear before the

Court due to his ill-health. The petitioner has now

deposited Rs.10,000/- towards expenses to secure his

presence by issuing NBW on 10.02.2026 in

C.C.No.1548/2023. The said amount deposited by the

petitioner requires to be appropriated to the State. The

petitioner has now undertaken to appear before the Court

on all dates of hearing and abide by any conditions to be

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imposed by this Court. Offences alleged against the

petitioner are not punishable either with death or

imprisonment for life. Considering the above aspect, the

petitioner has made out case for grant of bail with

conditions.

4. In the result, the following

ORDER

i) The petition is allowed.

ii) The petitioner -accused No.2 is granted bail in

Crime No.20/2023 of Chikkamagaluru Rural

Police Station pending in C.C.No.1548/2023 on

the file of I Additional Senior Civil Judge and

JMfC, Chikkamagaluru subject to following

conditions:

a) The petitioner -accused No.2 shall execute a

personal bond for a sum of Rs.1,00,000/-

with one surety for the like sum to the

satisfaction of the trial Court.

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b) The petitioner -accused No.2 shall not

tamper the prosecution witnesses either

directly or indirectly.

c) The petitioner -accused No.2 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 DSP List No.: 1 Sl No.: 38 Ct.sm