Sri Aurn Kumar S @ Boda vs The State Of Karnataka
2026 Latest Caselaw 1508 Kant

Karnataka High Court

Sri Aurn Kumar S @ Boda vs The State Of Karnataka on 19 February, 2026

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                           NC: 2026:KHC:10349
                                                      CRL.P No. 16831 of 2025
                                                  C/W CRL.P No. 17383 of 2025
                                                      CRL.P No. 17585 of 2025
                      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. 16831 OF 2025 (439(Cr.PC) /
                                            483(BNSS))
                                                C/W
                               CRIMINAL PETITION No. 17383 OF 2025
                               CRIMINAL PETITION No. 17585 OF 2025


                      IN CRL.P No. 16831/2025

                      BETWEEN:

                      1.    SRI KUMARA H @ KOKKU KUMAR
                            AGED ABOUT 19 YEARS
                            S/O. LATE HUNUMANTHAPPA
                            R/O, NEAR MUTTU MARIYAMMA TEMPLE
                            4TH CROSS, HUNMATHA NAGAR
                            BHADRAVATHI TOWN
                            SHIVAMOGGA DISTRICT- 577 301.
Digitally signed by                                              ...PETITIONER
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH        (BY SRI. SUNIL KUMAR S, ADVOCATE)
COURT OF
KARNATAKA
                      AND:

                      1.  THE STATE OF KARNATAKA
                          BY THE STATION HOUSE OFFICER
                          HOSAMANE POLICE STATION, BHADRAVATHI TOWN
                          REPRESENTED BY STATE PUBLIC PROSECUTOR HIGH
                          COURT BUILDING
                          BENGALURU - 560 001.
                                                              ...RESPONDENT
                      (BY SRI HARISH GANAPATHY, HCGP)
                           -2-
                                      NC: 2026:KHC:10349
                                CRL.P No. 16831 of 2025
                            C/W CRL.P No. 17383 of 2025
                                CRL.P No. 17585 of 2025
HC-KAR




     THIS CRL.P IS FILED UNDER SECTION 439 Cr.P.C
(UNDER SECTION 483 BNSS) PRAYING TO ENLARGE THE
PETITIONER  ON    REGULAR     BAIL   IN    CR.No.91/2025
REGISTERED BY BHADRAVATHI HOSAMANE P.S., AS PER
CHARGE SHEET FOR THE OFFENCES PUNISHABLE UNDER
SECTIONS 103(1),189(2),238, 189(4),191(2),191(3),190, 54
OF BNS.


IN CRL.P No. 17383/2025

BETWEEN:

1. SRI AURN KUMAR S @ BODA
AGED ABOUT 21 YEARS
S/O. LATE SHIVANNA
R/O, NEAR VEERANJANEYA TEMPLE
HANUMANTHA NAGARA
BHADRAVATHI TOWN
SHIVAMOGGA DISTRICT- 577 301.

                                           ...PETITIONER
(BY SRI. SUNIL KUMAR S, ADVOCATE)

AND:

1. THE STATE OF KARNATAKA
BY THE STATION HOUSE OFFICER
HOSAMANE POLICE STATION, BHADRAVATHI TOWN
REPRESENTED BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU - 560 001.
                                       ...RESPONDENT

(BY SRI HARISH GANAPATHY, HCGP)

    THIS CRL.P IS FILED UNDER SECTION 439 (FILED UNDER
SECTION 483 BNSS) Cr.P.C PRAYING TO ENLARGE THE
PETITIONER ON REGULAR BAIL IN CRIME No.91/2025
REGISTERED BY BHADRAVATHI TOWN POLICE STATION, AS
PER CHARGE SHEET FOR THE OFFENCE PUNISHABLE UNDER
                             -3-
                                        NC: 2026:KHC:10349
                                  CRL.P No. 16831 of 2025
                              C/W CRL.P No. 17383 of 2025
                                  CRL.P No. 17585 of 2025
HC-KAR




SECTIONS    103,189(2),189(4),191(2),191(3),238,54,190   OF
BNS.

IN CRL.P No. 17585/2025

BETWEEN:

1. SRI DARSHAN @ INGLISH
AGED ABOUT 21 YEARS
S/O. ESHA, R/O, 6TH CROSS
LEFT SIDE, BHOVI COLONY
HOSAMANE EXTN, BHADRAVATHI TOWN
SHIVAMOGGA DISTRICT- 577 301.
                                             ...PETITIONER

(BY SRI. SUNIL KUMAR S, ADVOCATE)

AND:

1. THE STATE OF KARNATAKA
BY THE STATION HOUSE OFFICER,
HOSAMANE POLICE STATION, BHADRAVATHI TOWN
REPRESENTED BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU - 560 001.
                                       ...RESPONDENT

(BY SRI HARISH GANAPATHY, HCGP)

    THIS CRL.P IS FILED UNDER SECTION 439 (FILED UNDER
SECTION 483 BNSS) Cr.P.C PRAYING TO ENLARGE THE
PETITIONER ON REGULAR BAIL IN CRIME No.91/2025
REGISTERED BY BHADRAVATHI TOWN POLICE STATION, AS
PER CHARGE SHEET FOR THE OFFENCE PUNISHABLE UNDER
SECTIONS 103,189(2),189(4),191(2),191(3),238,54,190 OF
BNS.

    THESE PETITIONS, COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                            -4-
                                       NC: 2026:KHC:10349
                                 CRL.P No. 16831 of 2025
                             C/W CRL.P No. 17383 of 2025
                                 CRL.P No. 17585 of 2025
HC-KAR




                     ORAL ORDER

Criminal Petition No.16831/2025 is filed by accused

No.3, Criminal Petition No.17383/2025 is filed by accused

No.2 and Criminal Petition No.17585/2025 is filed by

accused No.5. All the three petitions are filed under

Section 483 of BNSS praying to grant bail in Crime

No.91/2025 of Hosamane Police Station, Bhadravathi

registered for offences punishable under Sections 103(1),

189(2), 238, 189(4), 191(2), 191(3), 190 read with

Section 54 of BNS.

2. Heard learned counsels for petitioners and

learned High Court Government Pleader for the respondent

-State.

3. Learned counsel for petitioners would contend

that there is no serious overtact alleged against the

accused Nos.2, 3 and 5. The serious overtact alleged

against accused No.1 who has assaulted the deceased with

knife on his stomach. Accused No.8 has been granted bail

NC: 2026:KHC:10349

HC-KAR

by this Court in Criminal Petition No.14503/2025 by order

dated 24.11.2025. Therefore, petitioners are entitled for

grant of bail on the ground of parity. The accusation

against accused Nos.2 and 3 is that they assaulted the

deceased with hands and allegation against accused No.5

is that he appointed the other accused to kill the

deceased. As the charge sheet is filed, petitioners are not

required for further custodial interrogation. With this, they

prayed to allow petitions.

5. Per contra, learned High Court Government

Pleader for the respondent -State would contend that

C.W.3 to C.W.9 are eyewitnesses to the incident.

Petitioners -accused Nos.2, 3 and 5 were present on the

spot at the time of the incident. The accused Nos.2 and 3

assaulted the deceased with their hands. Accused No.5

abated the other accused to assault and to kill the

deceased. With this, he prayed to dismiss the petition.

NC: 2026:KHC:10349

HC-KAR

6. Having heard learned counsels, the Court has

perused the charge sheet and other materials placed on

record.

7. This Court, while granting bail to accused No.8

by order dated 24.11.2025 passed in Criminal Petition

No.14503/2025 has observed as under:

"7. The incident has taken place on 05.05.2025 at 8.30 p.m. The accusation against accused Nos.2 to 4, 9 and petitioner No.4/accused No.8 is that, they surrounded the deceased and made him not to move from that place and assaulted him with hands and abused in filthy language. There is no serious overtact against petitioner No.4 of assaulting the deceased with weapon. The allegation of assault with knife is against accused No.1. Petitioner No.4 has also filed a complaint and it came to be registered in Crime No.92/2025 and he has also sustained injuries in the incident. Even though, petitioner No.4/accused No.8 is stated to be involved in fourteen (14) cases and the details of the same are not furnished."

Accusation against accused Nos.2 and 3 and accused

No.8 who have been granted bail is that they surrounded

NC: 2026:KHC:10349

HC-KAR

the deceased and made him not to move from that place

and assaulted him with hands and abused in filthy

language. The accusation against accused No.5 is that he

along with other accused abated the other accused to kill

the deceased. There is no serious overtact alleged against

petitioners -accused Nos.2, 3 and 5 assaulting the

deceased with deadly weapon. The said allegation of

assault with knife is against accused No.1. Considering the

said aspect, the petitioners - accused Nos. 2, 3 and 5 are

entitled for grant of bail with conditions.

8. In the result, the following

ORDER

i) All three petitions are allowed.

ii) Petitioners -accused Nos.2, 3 and 5 are granted

bail in Crime No.91/2025 of Hosamane Police

Station, Bhadravathi subject to following

conditions: