[Cites 9, Cited by 0]
Karnataka High Court
Sri Gangarevanna vs State By on 20 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:10543
CRL.P No. 17155 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. 17155 OF 2025
(438(Cr.PC) / 482(BNSS))
BETWEEN:
1. SRI GANGAREVANNA
S/O. LATE. REVANNA,
AGED ABOUT 74 YEARS,
2. SRI. SHANKARA M.S,
S/O. SITHARAMAIAH,
AGED ABOUT 40 YEARS.
3. SRI. RANGAPPA T,
S/O. THIMMAIAH,
AGED ABOUT 40 YEARS.
4. SMT. NAGAMMA,
W/O. T. RANGAPPA,
AGED ABOUT 35 YEARS.
Digitally signed by
LAKSHMINARAYANA PETITIONER NOS.1 TO 4 ARE
MURTHY RAJASHRI
Location: HIGH
R/AT TAVAKERE VILLAGE,
COURT OF SRI. SIDDALINGAPPA BHADAVANE,
KARNATAKA
BEHIND PANCHAMUKHI GANAPATHI,
HIGH SCHOOL, TAVAREKERE HOBLI,
BENGALURU SOUTH TALUK- 562 130.
5. SMT. LEELAMBA,
W/O. C.S. CHANDRASHEKAR,
AGED ABOUT 38 YEARS,
R/AT NO.23/A, 406,
4TH MAIN ROAD,
VIRUSHABHAVATHI NAGARA,
BENGALURU- 560 079.
-2-
NC: 2026:KHC:10543
CRL.P No. 17155 of 2025
HC-KAR
6. SRI. RENUKA PRASAD,
S/O. CHIKKAHONNAPPA,
AGED ABOUT 45 YEARS,
R/AT MOTAGANAHALLI VILLAGE,
SOLURU HOBLI,
MAGADI TALUK,
BENGALURU SOUTH TALUK- 562 132.
...PETITIONERS
(BY SRI. GIREESHA RJ.,ADVOCATE)
AND:
1. STATE BY TAVAREKERE POLICE,
RAMANAGARA DISTRICT - 562 130.
REPRESENTED BY SPP
HIGH COURT BUILDING
BENGALURU -560 001.
...RESPONDENT
(BY SRI.MOHD. AYUB ALI, ADDL.SPP)
THIS CRL.P IS FILED UNDER SECTION 438 (FILED
U/S.482 BNSS) CR.P.C PRAYING TO GRANT ANTICIPATORY
BAIL TO THE PETITIONER IN EVENT OF THEIR ARREST IN
CRIME NO.823/2015 (C.C.NO.164/2020) FOR THE ALLEGED
OFFENCE PUNISHABLE UNDER SECTIONS 143, 149, 447, 468,
504, 506 OF IPC REGISTERED BY THE TAVAREKERE POLICE
NOW PENDING ON THE FILE OF THE LEARNED II ADDL CIVIL
JUDGE AND JMFC MAGADI.
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 Nos.2, 4, 7, 8, 9 and
15 under Section 482 of Bharatiya Nagarik Suraksha
NC: 2026:KHC:10543
HC-KAR
Sanhita, 2023 praying to grant anticipatory bail in CC
No.164/2020 arising out of Crime No.823/2015 of
Tavarekere Police Station pending on the file of the
learned II Additional Civil Judge and JMFC, Magadi
registered for the offences punishable under Sections 143,
149, 447, 468, 504 and 506 of IPC.
2. Heard the learned counsel for petitioners and
the learned Additional State Public Prosecutor for
respondent/State.
3. The learned counsel for petitioners would
contend that the petitioners and other accused are in
possession of the property and they constructed a building
based on the sale deed purchased by them. The
complainant has filed a civil suit in O.S. No. 151/2016,
wherein he has sought delivery of possession and a
declaration that the sale deed and GPA are null and void
and not binding. The petitioners are not aware of the filing
of any charge sheet against them, nor have they received
any summons from the Court. They now apprehend their
NC: 2026:KHC:10543
HC-KAR
arrest, as the summons are stated to have been issued
against them. One of the offences alleged against them is
provided with punishment of imprisonment which may
extend to seven years. The petitioners are ready to
appear before the Trial Court on all dates of hearing and
cooperate for speedy disposal of the case. There are no
criminal antecedents of the petitioner. With this, he
prayed to allow the petition.
4. Per contra, the learned Additional State Public
Prosecutor for respondent/State would contend that earlier
the petitioners tried to interfere with the possession of the
property of the complainant. The petitioners
subsequently, took possession of the property illegally,
and therefore, the complainant has filed a suit against
them. The claim of petitioners is on based on fabricated
documents. With this, he prayed to reject the petition.
5. Having heard the learned counsel, the Court
has perused the charge sheet and other materials placed
on record.
NC: 2026:KHC:10543
HC-KAR
6. As per the charge sheet, the case of the
prosecution is that the accused persons fabricated
documents relating to the purchase of the property,
trespassed into the property, constructed houses thereon,
abused CW1 when he went to the spot, and threatened
him with dire consequences, including taking his life. The
investigation is over and charge sheet has been filed. On
perusal of the order sheet of the Trial Court, summons
have been issued against the petitioners to appear before
the Trial Court. One of the offences alleged is provided
with punishment of imprisonment which may extend to
seven years. Considering the said aspect, there is threat
of arrest of these petitioners. The petitioners have
undertaken to appear before the Trial Court and abide by
any conditions to be imposed by this Court. There are no
criminal antecedents of the petitioners.
7. Considering the above aspects, the petitioners
have made out a case for grant of anticipatory bail with
conditions.
NC: 2026:KHC:10543
HC-KAR
In the result, the following:
ORDER
i) The petition is allowed.
ii) The petitioners are ordered to be released on
bail in the event of their arrest CC No.164/2020 arising
out of Crime No.823/2015 of Tavarekere Police Station
pending on the file of the learned II Additional Civil Judge
and JMFC, Magadi registered for the offences punishable
under Sections 143, 149, 447, 468, 504 and 506 of IPC
subject to following:
a) The petitioners shall voluntarily appear
before the Trial Court within fifteen days from
this day and execute bail bond for a sum of
Rs.1,00,000/- each with one surety for the like
sum to the satisfaction of the Trial Court.
b) The petitioners shall not tamper the
prosecution witnesses either directly or
indirectly.
NC: 2026:KHC:10543
HC-KAR
c) The petitioners shall appear before the Trial
Court on all dates of hearing unless exempted
and cooperate for speedy disposal of the case.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
BKM
List No.: 1 Sl No.: 38
