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Karnataka High Court
Rekha Thimmaiah vs The State Of Karnataka on 19 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2026:KHC:10352
CRL.P No. 86 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 86 OF 2026 (438(Cr.PC) /
482(BNSS))
BETWEEN:
1. REKHA THIMMAIAH
W/O THIMMAIAH A.G.
AGED 48 YEARS
R/A FLAT No. 127
B BLOCK DS MAX SONATA
CHIKKASANDRA CHIKKABANAVARA
BENGALURU - 560 090.
...PETITIONER
(BY SRI. NEERAJA KARANTH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY BASAVESHWARA NAGAR POLICE STATION
Digitally signed by BENGALURU
LAKSHMINARAYANA
MURTHY RAJASHRI REP: BY THE STATE PUBLIC PROSECUTOR
Location: HIGH
COURT OF HIGH COURT COMPLEX
KARNATAKA BENGALURU - 560 001.
...RESPONDENT
(BY SRI M R PATIL, HCGP)
THIS CRL.P IS FILED UNDER SECTION 438 Cr.PC (FILED
UNDER SECTION 482 BNSS) PRAYING TO PASS AN ORDER
GRANTING ANTICIPATORY BALL TO THE PETITIONER IN THE
EVENT OF HER ARREST IN CRIME No.481/2025 OF THE
BASAVESHWARA NAGAR POLICE STATION, BENGALURU (ON
THE FILE OF THE 24TH ADDL. CMM COURT, BENGALURU CITY),
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CRL.P No. 86 of 2026
HC-KAR
FOR THE OFFENCES PUNISHABLE UNDER SECTIONS 318(4),
319(1), 3(5) OF THE BNS.
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 the accused No.1 under
Section 482 of BNSS praying to grant anticipatory bail in
Crime No.481/2025 of Basaveshwara Nagar Police Station
registered for offences punishable under Sections 318(4),
319(1) 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 the petitioner has been appointed as Food
Safety Mitra and she has issued certificate of competence
from 26.08.2022 and it's expiry date was 14.09.2024 and
subsequently it has been extended till 07.09.2034. The
petitioner is authorized to conduct training and issued
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receipt. The petitioner is now ready to co-operate with the
police in Investigation. The allegations made in the
complaint are not true. The petitioner is woman. There are
no criminal antecedents of the petitioner. With this she
prayed to allow the petition.
4. Per contra, learned High Court Government
Pleader for the respondent -State would contend that the
certificate of the petitioner has expired. Before it was
revalidated, she without giving training has collected fees
from the businessman. The petitioner is required for
custodial interrogation. With this, he prayed to reject the
petition.
5. Having heard learned counsels, the Court has
perused FIR, complaint and other materials placed on
record.
6. On perusal of the complaint, it is indicated that
even inspite of instructions, some of the Food Safety
Mitras are collecting more fees than the prescribed from
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the business persons and this petitioner is stated to be one
among them. The petitioner is issued with Certificate of
Competence under Food Safety Mitra scheme. Whether the
petitioner has committed offence as alleged is matter of
investigation. The petitioner has undertaken to co-operate
with the Investigating Officer in the investigation and
abide by any conditions to be imposed by this Court. There
are no criminal antecedents of the petitioner. Considering
the above aspect, the petitioner has made out case for
grant of anticipatory bail with conditions.
7. In the result, the following
ORDER
i) The petition is allowed.
ii) The petitioner -accused No.1 is ordered to be
released on bail in the event of her arrest in
Crime No.481/2025 of Basaveshwara Nagar
Police Station subject to following conditions:
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a) The petitioner -accused No.1 shall
voluntarily appear before the Investigating
Officer within 15 days from this day and
execute bail bond for Rs.1,00,000/- with one
surety for the likesum to the satisfaction of
the Investigating Officer.
b) The petitioner -accused No.1 shall appear
before Investigating Officer whenever called
for are co-operate for investigation.
c) The petitioner -accused No.1 shall not
directly or indirectly make an inducement,
threat or promise to any person acquainted
with the facts of the case so as to dissuade
him from disclosing such a facts to the court
or police officer or tamper with the evidence.
d) The petitioner -accused No.1 shall appear
before Investigating Officer on every Sunday
between 10a.m. and 02 p.m. for a period of
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01 month or till filing of the final report
whichever is earlier.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 1 Sl No.: 34
Ct.sm
