[Cites 9, Cited by 0]
Karnataka High Court
Chandhan Prajwal @ Chandru vs The State Of Karnataka on 21 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2026:KHC:10770
CRL.P No. 14075 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 14075 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. CHANDHAN PRAJWAL @ CHANDRU
S/O SUNIL
AGED ABOUT 23 YEARS
No.7/7, 7TH MAIN
BUVANESHWARI NAGARA
K. P. AGARAHARA
MAGADI ROAD
BANGALORE - 560 023.
...PETITIONER
(BY SRI C VINAY SWAMY, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REP. BY S.H.O. MAGADI ROAD POLICE STATION
Digitally signed by BANGALORE CITY
LAKSHMINARAYANA
MURTHY RAJASHRI BANGALORE - 560 023.
Location: HIGH REP. BY STATE PUBLIC PROSECUTOR
COURT OF HIGH COURT BUILDING
KARNATAKA BENGALURU-560 001.
...RESPONDENT
(BY SRI MOHD.AYUB ALI, ADDL.SPP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 439
(FILED UNDER SECTION 483 BNSS) Cr.P.C PRAYING TO ALLOW
THE ABOVE BAIL PETITION AND ENLARGE THE PETITIONER ON
BAIL AND ORDER TO RELEASE HIM ON BAIL, IN CRIME
No.191/2025 ARRESTED BY THE MAGADI ROAD POLICE,
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NC: 2026:KHC:10770
CRL.P No. 14075 of 2025
HC-KAR
BENGALURU CITY FOR THE OFFENCE PUNISHABLE UNDER
SECTIONS 109,118(1),126(6),61,190 R/W SECTION 3(5) OF
BNS ACT AND SECTION 25(1B),(B) OF ARMS ACT.
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.6 under Section
483 of BNSS praying to grant bail in Crime No.191/2025 of
Magadi Road Police Station registered for offences
punishable under Sections 109, 118(1), 126(6), 61, 190
read with Section 3(5) of BNS and Section 25(1B)(B) of
Arms Act.
2. Heard learned counsel for petitioner and learned
Addl.SPP for respondent/State.
3. Learned counsel for petitioner would contend that
accused Nos.1 and 4 who are similarly placed to that of
petitioner have been granted bail by this Court in
Crl.P.No.14072/2025 by order dated 18.11.2025.
Therefore, the petitioner is entitled for grant of bail on the
NC: 2026:KHC:10770
HC-KAR
ground of parity. Accused Nos.7 and 8 have been granted
bail by the Sessions Court. As the charge sheet is filed,
petitioner is not required for further custodial
interrogation. With this he prayed to allow the petition.
4. Per contra, learned Addl.SPP would contend that
as per charge sheet, accused No.1 was having grudge
against CW.2 and he and his followers have assaulted him.
The wound certificate of CW.2 indicates that he has
sustained two simple injuries. CW.11 is the eyewitness to
the incident. With this he prayed to reject the petition.
5. Having heard the learned counsel, the Court has
perused FIR, complaint and other materials placed on
record.
6. This Court while granting bail to accused Nos.1
and 4 in the order dated 18.11.2025 passed in Criminal
petition 14072/2025 has observed as under:
7. As per case of the prosecution, the accused
persons have assaulted C.W.2 with weapons like iron
long chopper, machete and dagger. The wound
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HC-KAR
certificate of C.W.2 indicates that he has sustained
two simple injuries. The only eyewitness to the
incident is C.W.11 and he has not stated overt act of
each of accused persons. The petitioner No.1 -
accused No.1 has been granted bail in Crime
No.440/2020 of Chittoor Town Police Station. As the
charge sheet is filed, petitioners are not required for
further custodial interrogation. Petitioners are in
judicial custody since 19.08.2025. Considering the
above aspects, petitioners have made out case for
grant of bail with conditions.
7. The petitioner is also similarly placed to that of
accused Nos.1 and 4, who have been granted a bail by this
Court. Therefore, the petitioner is entitled for grant of bail
on the ground of parity. As the charge sheet is filed, the
petitioner is not required for further custodial
interrogation. The petitioner is in judicial custody since
18.08.2025. Petitioner is not having any criminal
antecedents. Considering the above aspects, the petitioner
has made out a case for grant of bail with conditions.
8. In the result, the following:
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HC-KAR
ORDER
The petition is allowed. Petitioner is granted bail in
Crime No.191/2025 of Magadi Road Police Station, subject
to following conditions:
(i) Petitioner shall execute a personal bond
for a sum of Rs.1,00,000/- with one
surety for likesum to the satisfaction of
the jurisdictional Court.
(ii) Petitioner shall not tamper the
prosecution witnesses either directly or
indirectly.
(iii) Petitioner shall attend the trial Court on
all dates of hearing unless exempted and
co-operate for speedy disposal of the
case.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DKB
List No.: 1 Sl No.: 34
