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Karnataka High Court
Imran Husen Laskar vs State Of Karnataka on 23 February, 2026
Author: S Vishwajith Shetty
Bench: S Vishwajith Shetty
-1-
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CRL.P No. 15199 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
CRIMINAL PETITION NO. 15199 OF 2025
BETWEEN:
1. IMRAN HUSEN LASKAR,
S/O PENGU MIA LASKAR,
AGED ABOUT 24 YEARS,
R/AT NOOTANRAMAGARA,
VILLEGE PART, NO.4, SONAYI TAANAA,
DAAKIN MOHONAPURA POST,
KACHAR DIST., ASSAM - 788 119.
...PETITIONER
(BY SRI.VINAYA B R, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
Digitally BY HULIMAVU POLICE STATION,
signed by (REP. SPP, HIGH COURT BUILDING,
KAVYA R BANGALORE - 560 001)
Location:
High court 2. XXX
of Karnataka XXX
...RESPONDENTS
(BY SRI.CHANNAPPA ERAPPA, HCGP FOR R-1;
SMT.JEENA V.CHACKO, ADVOCATE FOR R-2)
THIS CRL.P IS FILED U/S 439 CR.P.C (U/S 483 BNSS) BY
THE ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HONOURABLE COURT MAY BE PLEASED TO GRANT REGULAR
BAIL TO HIM IN CR.NO.55/2025 OF RESPONDENT HULIMAVU
-2-
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CRL.P No. 15199 of 2025
HC-KAR
P.S., FOR THE OFFENCES P/U/S 3(b), 4, 5(m) AND 6 OF
POCSO ACT, PENDING ON THE FILE OF HONBLE ADDL. CITY
CIVIL AND SESSIONS JUDGE, FTSC-I, BANGALORE.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
ORAL ORDER
Accused in Spl.C.No.872/2025 pending before the
Court of the Additional City Civil and Sessions Judge,
FTSC-I, Bengaluru, arising out of Crime No.55/2025
registered by Hulimavu Police Station, Benglauru City, for
offences punishable under Sections 3(b), 4, 5(m) and 6 of
the Protection of Children from sexual Offences Act, 2012
(for short 'POCSO Act') is before this Court in this
successive bail application filed under Section 483 of
BNSS, 2023 read with Section 439 of Cr.PC seeking
regular bail.
2. Heard the learned counsel for the parties.
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3. FIR in Crime No.55/2025 was registered by
Hulimavu Police Station, Benglauru initially for offences
punishable under Sections 8 and 4(2) of the POCSO Act,
against the petitioner herein, based on the first
information dated 21.02.2025 received from respondent
No.2 who is the mother of the victim girl aged about 11
years.
4. During the course of investigation of the case,
petitioner herein was arrested on 23.02.2025 and
remanded to judicial custody. His bail application filed
before the Trial Court was rejected and therefore, he has
approached this Court in Crl.P.No.7643/2025 which was
dismissed as withdrawn on 03.07.2025 with liberty to the
petitioner to renew his bail application after examination of
the victim girl gets completed before the Trial Court. The
petitioner thereafter had filed a fresh bail application
before the Trial Court in Crl.Misc.No.8868/2025 which was
rejected on 27.10.2025. It is under these circumstances,
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the petitioner is before this Court in this successive bail
application.
5. Learned counsel for the petitioner submits that
victim girl has been examined as PW.1 before the Trial
Court. Petitioner who is a married man having family, is in
custody for the last one year. He has no other criminal
antecedents. Accordingly, he prays to allow the petition.
6. Per contra, learned HCGP has opposed the
petition and submits that mother of the victim girl is being
examined as PW.2 before the Trial Court. Petitioner hails
from Assam State and in the event he is enlarged on bail,
it would be difficult to secure his presence. The chances of
petitioner tampering with the prosecution witnesses
cannot be ruled out, in the event he is enlarged on bail.
Accordingly, he prays to dismiss the petition.
7. In the first information which is submitted by the
mother of the victim girl on 21.02.2025, she has stated
that she was residing in Bengaluru along with her two
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daughters, after her marriage was dissolved. In the year
2020 petitioner got acquainted to her and in the year 2024
he proposed to have a live-in relationship with the first
informant and also promised to take care of her
daughters. Petitioner allegedly was visiting the house of
first informant during the weekends and was staying
overnight. On 19.02.2025, petitioner who came to the
house of first informant allegedly sent out the younger
daughter on the pretext of buying something and
thereafter, caught hold of elder daughter of first informant
who is victim girl in the present case and after removing
her pants inserted his finger into her private part. At that
time the first informant who heard her daughter screaming
came inside the house and petitioner allegedly thereafter
escaped from the house. It is in this background, FIR was
registered against the petitioner in Crime No.55/2025. The
police after investigation have filed the charge sheet
against him for the aforesaid offence.
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8. The victim girl has supported the case of the
prosecution in her statement recorded under Section 164
of Cr.PC and also during the course of her deposition
before the Trial Court as PW.1. Before the Trial Court, the
mother of the victim girl is partly examined as PW.2.
9. The other material charge sheet witnesses
including the sister of victim are yet to be examined.
Petitioner hails from Assam State and as rightly pointed
out by learned HCGP, in the event he is enlarged on bail,
the chances of he fleeing away from justice cannot be
ruled out. In addition to the same, having regard to his
relationship with the first informant, the chances of he
tampering with the prosecution witnesses also cannot be
ruled out. Under the circumstances, I am of the opinion
that the prayer made by the petitioner for grant of bail at
this stage cannot be entertained. Considering the stage of
the case and the period of petitioners incarceration, I am
of the opinion that ends of justice can be secured if the
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Trial Court is requested to expedite trial and dispose of the
case on merits. Accordingly, the following:
ORDER
i. The Criminal revision petition is dismissed
with a request to the Trial Court to expedite
trial and dispose of the case as early as
possible.
Sd/-
(S VISHWAJITH SHETTY)
JUDGE
KVR
List No.: 1 Sl No.: 5
