Suzanee @ Suzana @ Suzain vs The State
2026 Latest Caselaw 1614 Kant

Citation : 2026 Latest Caselaw 1614 Kant
Judgement Date : 21 February, 2026

[Cites 16, Cited by 0]

Karnataka High Court

Suzanee @ Suzana @ Suzain vs The State on 21 February, 2026

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

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  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.17345/2025

BETWEEN :

SUZANNE @ SUZANA @ SUZAIN
D/O ANIF MOHAMMAD
AGED ABOUT 24 YEARS
R/AT No.204, 2ND FLOOR
COMFORT TOWER
NEAR THAAMBOOLAM HOTEL
OPP. KALPANA THEATER
UDUPI - 576 101.
                                        ... PETITIONER

(BY SRI DILRAJ JUDE ROHIT SEQUEIRA, ADVOCATE)

AND :

THE STATE
THE STATION HOUSE OFFICER
NELAMANGALA RURAL POLICE STATION
REP. BY THE STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BANGALORE - 560 001.
                                        ... RESPONDENT

(BY SMT. WAHEEDA M M, HCGP)
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      THIS CRIMINAL PETITION IS FILED UNDER SECTION
439 OF Cr.P.C (UNDER SECTION 483 OF BNSS, 2023)
PRAYING TO PASS AN ORDER FOR GRANT OF REGULAR
BIAL TO THE PETITTIONER HEREIN IN CONNECTION WITH
CR.No.53/2025 PERTAINING TO NELAMANGALA RURUAL
P.S., FOR THE OFFENCES PUNISHABLE UNDER SECTIONS
140(2), 3110(2), 311, 111, 61(2) OF BNS, UNDER SECTION
8(c), 22(c) of NDPS ACT, UNDER SECTION 66(c), 66(D) OF
I.T ACT, 2000, UNDER SECTION 3(i)(ii), 3(3),3(4),3(5) OF
KCOCA ACT.

    THIS CRIMINAL PETITION HAVING BEEN HEARD AND
RESERVED FOR ORDERS ON 17.02.2026, THIS DAY,
SHIVASHANKAR AMARANNAVAR J, DELIVERED THE
FOLLOWING;

CORAM:   HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR



                      CAV ORDER

     This petition is filed by accused No.15 under Section

483 of BNSS praying to grant bail in Crime No.53/2025 of

Nelamangala Rural Police Station, registered for offences

punishable under Sections 140(2), 310(2), 311, 111, 61(2)

of BNS, Sections 8(c) and 22(c) of NDPS Act, Section 66(C)

and (D) of Information Technology Act, 2000 and Sections

3(i)(ii), 3(3), 3(4), 3(5) of Karnataka Control of Organized

Crimes   Act   (for   short       'KCOC   Act')   pending   in
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Spl.C.No.1704/2025 on the file of Principal City Civil and

Sessions Judge, Bangalore.


     2. Heard learned counsel for the petitioner and

learned HCGP for respondent/State.


     3. Learned counsel for petitioner would contend that

accused No.14 who is similarly placed to that of this

petitioner has been granted bail by the Special Court in

Crl.Misc.No.3328/2025. Therefore, the petitioner is also

entitled for grant of bail on the ground of parity. The

petitioner is a final year LLB student studying in KVG Law

College, Sulya and if she is kept in judicial custody it will

affect her educational career. The petitioner is a lady aged

about 24 years. Earlier as per order dated 10.03.2025 the

KCOCA     was   not    involved   against   this   petitioner.

Subsequently, by order dated 22.07.2025 the KCOCA has

been invoked against this petitioner. There are no criminal

antecedents of this petitioner. The petitioner earlier has not
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involved in commission of any offence within a period of 10

years prior to the alleged date of incident. The petitioner

was the lover of accused No.2 and she met accused No.2 in

the year 2021. Thereafter accused No.2 has married some

other lady. The voluntary statement of this petitioner has

been recorded.      Except recovery of Rs.10,000/- at the

instance of the mother of the petitioner there are no other

circumstances against this petitioner. The statement of

CW.1 has been recorded under Section 183 of BNSS,

wherein no role of this petitioner has been stated. The

petitioner alleged to have threatened CW.1 over a video call

to   give   money   demanded        by   accused   Nos.1   and   2

otherwise, they will finish him. On these grounds, he has

prayed to allow the petition.


      4. Per contra, learned HCGP for respondent/State

would contend that the petitioner is a member of organized

crime syndicate by name Garuda Gang. The petitioner has

got Rs.50,000/- from accused No.2 as her share in the
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amount extorted. Accused No.2 is a drug peddler and this

petitioner is having love affair with accused No. 2. The

petitioner is one of the accused in Crime No.35/2025,

wherein accused No.2 is also one of the accused, wherein

the allegation against accused No.2 in that case is that he

dashed his car to the police and other cars in order to

escape from the police. There is a seizure of Rs.10,000/- at

the instance of the mother of this petitioner. The account of

this petitioner has been used by accused No.2 and there is

credit of several amounts in the bank account of this

petitioner. Considering the charge sheet materials there is a

prima-facie case against this petitioner for offences alleged

against her.    If the petitioner is granted bail there are

chances of she threatening the prosecution witnesses and

flee from justice. With this she prayed to reject the petition.


     5. Having heard the learned counsel, the Court has

perused the charge sheet and other materials placed on

record.
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     6. As per charge sheet, the case of the prosecution is

that accused Nos.1 to 15 are members of organized crime

syndicate by name 'Team Garuda' and accused Nos.1 to 11

conspired to kidnap CW.1. In furtherance of the said

conspiracy on 24.01.2025, the accused persons kidnapped

CW.1 and took him to different places and extorted money

from him and demanded further money from CW.1. The

accused persons totally extorted Rs.11,96,000/- from CW.1

and out of them Rs.11,83,626/- has been recovered at the

instance of the accused persons. The allegation against the

petitioner is that on 26.01.2025 at the instance of accused

No.2 this petitioner/accused No.15 in a video call has

threatened CW.1 to give money to the accused persons or

otherwise they will kill him. The other accusation against

this petitioner is that, at her instance, Rs.10,000/- has been

seized and given by her mother out of Rs.50,000/- given by

accused No.2 to her as her share.
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     7. There are no criminal antecedents of the petitioner.

The petitioner is not involved in commission of offences

previously i.e. within 10 years from the date of the present

offence. Accused No.14, who is the lover of accused No.1,

is also alleged to have threatened CW.1 over a video call to

give money to accused persons as demanded by them or

otherwise they will kill him. Considering the said aspect, the

petitioner is similarly placed to that of accused No.14 who

has been granted bail by the Special Court.


     8. The petitioner is a lady, aged about 24 years and

she is studying in KVG Law Collage, Sulya. The petitioner is

in judicial custody since 14.08.2025 and as the charge

sheet is filed, she is not required for further custodial

interrogation.


     9. Considering all above aspects, the petitioner has

made out case for grant of bail with conditions. In the

result, the following:
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                             ORDER

Petition is allowed. The petitioner is granted bail in

Crime No.53/2025 of Nelamangala Rural Police Station,

pending in Spl.C.No.1704/2025 on the file of Principal City

Civil and Sessions Judge, Bangalore, subject to following

conditions.

(i) Petitioner shall execute a bail bond for

sum of Rs.1,00,000/- with two sureties

for the like sum to the satisfaction of the

trial Court.

(ii) Petitioner shall not tamper the

prosecution witnesses either directly or

indirectly.