Mr. Syed Saif vs The State Of Karnataka By
2026 Latest Caselaw 1546 Kant

Karnataka High Court

Mr. Syed Saif vs The State Of Karnataka By on 20 February, 2026

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                            NC: 2026:KHC:10494
                                                       CRL.P No. 16636 of 2025


                      HC-KAR




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 20TH DAY OF FEBRUARY, 2026

                                              BEFORE
                      THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                               CRIMINAL PETITION NO. 16636 OF 2025
                                     (439(Cr.PC) / 483(BNSS))


                      BETWEEN:


                      1.   MR. SYED SAIF
                           S/O LATE SYED MOULA
                           AGED ABOUT 24 YEARS
                           R/AT NO.321,
                           2ND CROSS
                           RAJIV GANDHI NAGARA
                           NEAR SAMBRAM COLLEGE
                           M.S.PALYA,
                           VIDYARANYAPURA
                           BENGALURU- 560097.

                                                                 ...PETITIONER
Digitally signed by
LAKSHMINARAYANA       (BY SRI.R PRASANNA RAO, ADVOCATE)
MURTHY RAJASHRI
Location: HIGH
COURT OF              AND:
KARNATAKA



                      1.   THE STATE OF KARNATAKA BY
                           VIDYARANYAPURA POLICE STATION
                           BENGALURU

                                                                ...RESPONDENT

                      (BY SRI.MOHD. AYUB ALI, ADDL. SPP)
                              -2-
                                            NC: 2026:KHC:10494
                                      CRL.P No. 16636 of 2025


HC-KAR




     THIS CRL.P IS FILED UNDER SECTION 439 CR.PC (FILED
U/S 483 BNNS) PRAYING TO GRANT AN ORDER OF REGULAR
BAIL AND DIRECTING TO THE PRISON AUTHORITY RELEASE
ON BAIL IN THE CRIME NO.385/2025 OF VIDYARANAPURA
POLICE STATION PENDING BEFORE THE VII ADDITIONAL
CHIEF JUDICIAL MAGISTRATE AT BENGALURU FOR THE
OFFENCES U/S 311 OF 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 sole accused under Section

483 of Bharatiya Nagarik Suraksha Sanhita, 2023 praying

to grant bail in Crime No.385/2025 of Vidyaranyapura

Police Station registered for the offence punishable under

Section 311 of Bharaitya Nayay Sanhita, 2023.

2. The learned counsel for petitioner and the

learned Additional State Public Prosecutor for

respondent/State.

3. The learned counsel for petitioner would

contend that the incident has taken place on 07.11.2025

and the complaint has been filed on 09.11.2025 and there

is a delay in filing the complaint. The complainant has not

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stated the features of the accused in the averments of the

complaint. The bike number used by the

petitioner/accused has not been mentioned in the

complainant. The bike and knife have been recovered from

the petitioner. In the Test Identification Parade records,

the signature of the petitioner is not forthcoming. There

are no criminal antecedents of the petitioner. The

petitioner is aged 24 years. With this, he prayed to allow

the petition.

4. Per contra, the Additional State Public

Prosecutor for respondent/State would contend that there

is no mandate that the signature of the accused person

has to be taken on records of the Test Identification

Parade. The Test Identification Parade has been conducted

by the learned Magistrate in the prison. In the Test

Identification Parade, the victim has identified the

petitioner. As the person who has robbed his cash by

showing a deadly weapon, the weapon and the bike have

been seized at the instance of the petitioner. The charge

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sheet materials show a prima facie case against the

petitioner. The offence alleged is provided with

punishment of imprisonment not less than seven years. If

the petitioner is granted bail, there are chances of he

again committing similar offence. With this, he prayed to

reject the petition.

5. Having heard the learned, the Court has

perused the charge sheet and other materials placed on

record.

6. As per the charge sheet, the case of the

prosecution is that on 07.11.2025 at about 03.00 p.m.,

when CW1/first informant was walking along the road, an

unknown person came on a scooter, stopped him, shown a

machete-like long chopper, and threatened him to hand

over money. It is alleged that the said person robbed a

sum of Rs.3,600/-, threw the victim's mobile phone on the

ground, threatened to kill him if he informed anyone about

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the incident, and thereafter fled away from the spot on the

scooter.

7. After arrest of this petitioner, there is a

recovery of weapon and bike used by the petitioner at his

instance. The test identification parade has been

conducted wherein the first informant has identified the

petitioner as the person who robbed the cash from him by

showing deadly weapon. There is no any mandate to take

signature of the petitioner on the records of test

identification parade as contended by the learned counsel

for petitioner. The offence alleged against the petitioner is

provided with sentence of imprisonment not less than

seven years. If the petitioner is granted bail, there are

chances of he committing similar offence, and threatening

the prosecution witnesses.

8. Considering the above aspects, the petitioner

has not paid out any grounds for grant of bail.

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In the result, the petition is dismissed.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

BKM List No.: 1 Sl No.: 36