[Cites 4, Cited by 0]
Karnataka High Court
Vinod vs The State Of Karnataka on 23 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:11206
CRL.P No. 581 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 581 OF 2026 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. VINOD
S/O,MANJEGOWDA
AGED ABOUT 26 YEARS
R/AT, GURUNAHALLI MANTI
CHANNARAYAPATNA TOWN
CHANNARAYAPATNA TALUK
HASSAN DISTRICT-34.
...PETITIONER
(BY SRI. PRATHEEP.K.C, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY CHANNARAYAPATNA TOWN POLICE
Digitally signed by HASSAN DISTRICT
LAKSHMINARAYANA
MURTHY RAJASHRI REP. BY ITS
Location: HIGH STATE PUBLIC PROSECUTOR
COURT OF
KARNATAKA HIGH COURT OF KARNATAKA
BENGALURU - 560 001.
...RESPONDENT
(BY SRI M R PATIL, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 (FILED UNDER
SECTION 483 BNSS) Cr.P.C PRAYING TO ALLOW THIS
PETITION AND ENLARGE THE PETITIONER ON BAIL IN CRIME
No.237/2025 REGISTERED BY CHANNARAYAPATNA TOWN
POLICE, PENDING ON THE FILE OF THE PRINCIPAL CIVIL
-2-
NC: 2026:KHC:11206
CRL.P No. 581 of 2026
HC-KAR
JUDGE (Jr.Dn.) AND JMFC COURT, CHANNARAYAPATNA,
HASSAN DISTRICT FOR THE OFFENCE PUNISHABLE UNDER
SECTIONS 109, 3(5) 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 the petitioner -accused No.1
under Section 483 of BNSS praying to grant bail in Crime
No.237/2025 of Channarayapatna Town Police Station
registered for offences punishable under Section 109 read
with Section 3(5) pf BNS.
2. Heard learned counsel for the petitioner and
learned High Court Government Pleader for the respondent
-State.
3. Learned counsel for the petitioner would
contend that the petitioner has also filed a complaint and
it came to be registered in Crime No.238/2025 against the
complainant and it is counter complaint. There was quarrel
at school function. In that quarrel, two persons have
NC: 2026:KHC:11206
HC-KAR
sustained injuries and they are simple in nature. In the
complaint, the allegation against this petitioner is
assaulting one Akul with knife on his left hand. The wound
certificate of Akul indicates that he has sustained
laceration measuring 4x2x1cm on his left hand and it is
stated to be simple in nature. The petitioner is in judicial
custody since 29.12.2025 and as major portion of the
investigation is over, he is not required for further
custodial interrogation. With this, he prayed to allow the
petition.
4. Per contra, learned High Court Government
Pleader for the respondent -State would contend that this
petitioner with an intention to kill Akul has assaulted him
with knife on his left hand and caused bleeding injury. The
wound certificate of Akul indicate that he has sustained
laceration measuring 4x2x1cm over left hand. The
investigation is in progress. If the petitioner is granted
bail, he will hamper the investigation and tamper the
NC: 2026:KHC:11206
HC-KAR
prosecution witnesses. With this, he prayed to reject the
petition.
5. Having heard learned counsels, the Court has
perused the FIR, complaint and other materials placed on
record.
6. As per averments of the complaint, there was
school function and in that function, at about 09.30p.m.,
when complainant was watching dance, at that time
accused Nos.1 to 3 came there shouting and complainant
has stated to them not to shout. At that time accused No.1
abused him. Accused No.2 with intention to kill him has
assaulted with knife on his back, accused No.3 assaulted
on his head with some key and accused No.1 assaulted
Akul with knife on his left hand and caused injury.
Considering the said overtact alleged against this
petitioner, he has assaulting with knife on hand of Akul.
The wound certificate of Akul indicates that he has
sustained laceration measuring 4x2x1cm over his left hand
and it is stated to be simple in nature. The said part i.e.,
NC: 2026:KHC:11206
HC-KAR
hand is not vital part. The petitioner is in judicial custody
since 29.12.2025. As the major portion of investigation is
over, he is not required for further custodial interrogation.
There are no criminal antecedents of the petitioner.
Considering the above aspects, the petitioner has made
out case for grant of bail with conditions.
7. In the result, the following
ORDER
i) The petition is allowed.
ii) The petitioner is granted bail in Crime
No.237/2025 of Channarayapatna Town Police
Station subject of following conditions:
a) The petitioner -accused No.1 shall execute
bail bond for a sum of Rs.1,00,000/- with
one surety for the like sum to the
satisfaction of the jurisdictional Court.
NC: 2026:KHC:11206
HC-KAR
b) The petitioner -accused No.1 shall not
tamper the prosecution witnesses either
directly or indirectly.
c) The petitioner -accused No.1 shall co-
operate with Investing Officer in the
investigation.
d) The petitioner -accused No.1 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
DSP
List No.: 1 Sl No.: 51
Ct.sm
