[Cites 7, Cited by 0]
Karnataka High Court
Jagadish vs State By on 18 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:9993
CRL.P No. 17226 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 17226 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. JAGADISH
SON OF GOVINDAPPA
AGED ABOUT 32 YEARS
RESIDING AT No.110
4TH CROSS, RENUKANAGARA
PRIYANAKANAGARA
SEEGEHALLI, K.R PURAM
BANGALORE - 560 049.
...PETITIONER
(BY SRI K R NAGARAJA, ADVOCATE
SRI. SUDHAKAR REDDY G S, ADVOCATE)
AND:
Digitally signed by 1. STATE BY
LAKSHMINARAYANA
MURTHY RAJASHRI K.R PURAM POLICE STATION
Location: HIGH REPRESENTED BY S P P
COURT OF
KARNATAKA HIGH COURT BUILDING
BANGALORE - 560 001.
...RESPONDENT
(BY SRI HARISH GANAPATHY, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 Cr.PC (FILED
UNDER SECTION 483 BNSS) PRAYING TO ENLARGE HIM ON
BAIL IN S.C.No.1296/2025 (CR.No.317/2025 U/S 103(1),
61(2)(A), 238(A), 241 R/W 3(5) OF BNS ACT, 2023
(K.R.PURAM P.S).
-2-
NC: 2026:KHC:9993
CRL.P No. 17226 of 2025
HC-KAR
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.1 under Section
483 of BNSS praying to grant bail in S.C.No.1296/2025
arising out of Crime No.317/2025 of K.R.Puram Police
Station pending on the file of 57th Additional City Civil
Sessions Judge, Bangalore (CCH -58) registered for
offences punishable under Sections 103(1), 61(2)(A),
238(A), 341 read with Section 3(5) of BNS.
2. Heard learned counsel for the petitioner and
learned High Court Government Pleader for the respondent
-State.
3. Learned counsel for the petitioner would
contend that there are no eyewitnesses to the incident and
the case of the prosecution is based on circumstantial
evidence. C.W.1 who is the brother of the deceased has
filed complaint on 24.04.2025 and he has not alleged the
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presence of the petitioner on the day of incident in the
house of the deceased. But in his further statement
recorded on 25.05.2025 he has named this petitioner as
the person present in the house of the deceased as stated
by the deceased. C.W.6 and C.W.7 are auto driver and
maid servant of the deceased. They have stated regarding
the quarrels between the petitioner and the deceased and
the petitioner threatening the deceased to kill her. The car
seized at the instance of this petitioner is parked in the
parking area and no CCTV footage has been collected to
show that the petitioner has parked the said car belonging
to the deceased in Telangana. The charge sheet has been
filed and therefore, the petitioner is not required for
further custodial interrogation. As the case of the
prosecution is based on circumstantial evidence, each of
the circumstances has to be proved at the trial. With this,
he prays to allow the petition.
4. Per contra, learned High Court Government
Pleader for the respondent -State would contend that the
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knife and bloodstained clothes have been seized under
mahazar. The car belonging to the deceased has been
seized at the instance of this petitioner parked in
Telangana. C.W.6 and C.W.7 have stated regarding threat
by this petitioner to the deceased to kill her. C.W.8, who is
the supplier at the bar has stated accused Nos.1 to 3
conspiring to kill the deceased on the day of incident
between 12.00p.m. to 04.00p.m. The charge sheet
materials show prima facie case against the petitioner for
offences alleged against him. With this, he prayed to reject
the petition.
5. Having heard learned counsels, the Court has
perused the charge sheet and other materials placed on
record.
6. As per charge sheet, the case of the
prosecution is that this petitioner was residing with the
deceased, who was transgender in her house. There were
quarrels between the deceased and the petitioner as the
deceased was insisting the petitioner to marry her. The
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further case of the prosecution is that as the deceased was
insisting the petitioner to marry her, the petitioner along
with other accused conspired to kill the deceased. In
furtherance of the said conspiracy, the deceased brought
alcohol and went inside the house of the deceased and
accused Nos.2 and 3 were standing outside, watching that
anybody comes to the house of the deceased. Accused
No.1 who went inside the house has killed her by
assaulting her with knife on her head, chest, stomach,
waist. The petitioner and accused No.2 took the car of the
deceased and went to Telangana and parked it there.
7. The entire case of the prosecution is based on
circumstantial evidence. C.W.6 driver of the auto and
C.W.7 the maid servant of the deceased have stated
regarding the quarrel between the petitioner and the
deceased and petitioner threatening the deceased to kill
her. C.W.8 is Supplier in the bar and he has stated
regarding he hearing the conversation between accused
Nos.1 to 3 to kill transgender. There is seizure of car of
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the deceased at the instance of this petitioner parked in
parking area in Telangana. As the entire case of the
prosecution is based on circumstantial evidence, the
prosecution has to prove each of the circumstances at
trial. As the charge sheet is filed, the petitioner is not
required for custodial interrogation. Considering the above
aspects, the petitioner has made out case for grant of bail
with conditions.
8. In the result, the following
ORDER
i) The petition is allowed.
ii) The petitioner is granted bail in
S.C.No.1296/2025 arising out of Crime
No.317/2025 of K.R.Puram Police Station
pending on the file of 57th Additional City Civil
Sessions Judge, Bangalore (CCH -58) subject to
following conditions:
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a) The petitioner -accused No.1 shall execute a
bail bond for a sum of Rs.1,00,000/- with
one surety for the like sum to the
satisfaction of the trial Court.
b) The petitioner -accused No.1 shall not
tamper the prosecution witnesses either
directly or indirectly.
c) The petitioner -accused No.1 shall attend the
trial Court on all dates of hearing unless
exempted and cooperate for speedy disposal
of the disposal.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 1 Sl No.: 35
Ct.sm
