[Cites 8, Cited by 0]
Karnataka High Court
Manjegowda vs State Of Karnataka on 25 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:11870
CRL.P No. 189 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 189 OF 2026 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. MANJEGOWDA
S/O HONNAPPA GOWDA
AGED ABOUT 56 YEARS
R/O MAASUVALLI,
SAKLESHPURA TALUK
HASSAN DISTRICT - 573 127.
...PETITIONER
(BY SRI UTSAV GOWDA P. S, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ALDUR POLICE,
CHIKKMAGALURU
Digitally signed by REP BY SPP
LAKSHMINARAYANA HIGH COURT OF KARNATAKA
MURTHY RAJASHRI
Location: HIGH BENGALURU -01.
COURT OF ...RESPONDENT
KARNATAKA
(BY SRI M R PATIL, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 Cr.PC (FILED
UNDER SECTION 483 BNSS) PRAYING TO ENLARGE THE
PETITIONER ON REGULAR BAIL IN CRIME No.155/2025
REGISTERED BY THE ALDUR POLICE FOR OFFENCE
PUNISHABLE UNDER SECTION 352,351(2),85,49,103, R/W
3(5) OF BNS.
-2-
NC: 2026:KHC:11870
CRL.P No. 189 of 2026
HC-KAR
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.2 under Section
483 of BNSS praying to grant bail in Crime No.155/2025 of
Aldur Police Station registered for offences punishable
under Sections 352, 351(2), 85, 49, 103 read with Section
3(5) of BNS.
2. Heard learned counsel for the petitioner and
learned HCGP for the respondent -State.
3. Learned counsel for the petitioner would
contend that the petitioner is father-in-law of the deceased
and father of accused No.1. As per charge sheet, the
accusation against this petitioner is that he abetted
accused No.1 to assault and kill the deceased. The alleged
act of assault and killing the deceased is against accused
No.1. The alleged incident has taken place in the parent's
house of the deceased, which is at distance of 80
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kilometres from the house of the petitioner. The petitioner
is in judicial custody since 14.10.2025 and as the charge
sheet is filed, he is not required for further custodial
interrogation. There are no criminal antecedents of the
petitioner. With this, he prays to allow the petition.
4. Per contra, learned HCGP for the respondent -
State would contend that the petitioner and accused No.3
abetted accused No.1 to assault and kill the deceased. Due
to the said abatement, accused No.1 went to the house of
deceased and assaulted her with chopper and caused her
death. The charge sheet materials show prima facie case
against the petitioner for offences alleged against him.
With this, he prayed to reject the petition.
5. Having heard learned counsels, the court has
perused the charge sheet and other materials placed on
record.
6. As per charge sheet, the case of the
prosecution is that the marriage of deceased has taken
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place with accused No.1 on 02.05.2025. After 15 days of
the marriage, accused No.1 to 3 started abusing the
deceased demanding dowry and therefore, deceased went
to her parents' house and started residing with them. It is
alleged that the accused Nos.2 and 3 used to instigate and
abate accused No.1 to harass and kill the deceased. In
furtherance thereof accused No.1 went to the house of
deceased and when she was going to toilet in the evening
assaulted her with chopper on her neck and caused her
death. Considering the above aspects, the only allegation
against the petitioner -accused No 2 is that he has abated
the accused No.1 to harass and kill the deceased. The
petitioner was not present at the time of incident. The
alleged act of assault with the chopper on the deceased is
against accused No.1. The petitioner is in judicial custody
since 14.10.2025 and as the charge sheet is filed, he is
not required for custodial interrogation. There are no
criminal antecedents of the petitioner. The petitioner has
undertaken to appear before the trial Court on all dates of
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hearing. Considering the above aspects, the petitioner has
made out the 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. Crime
No.155/2025 of Aldur Police Station subject to
following conditions:
a) The petitioner -accused No.2 shall execute bail
bond for a sum of Rs.1,00,000/- with one
surety for the likesum to the satisfaction of the
jurisdictional Court.
b) The petitioner -accused No.2 shall not tamper
the prosecution witnesses, either directly or
indirectly.
c) The petitioner -accused No.2 shall appear
before the trial court on all dates of hearing
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unless exempted and cooperate for speedy
disposal of the case.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 3 Sl No.: 8
Ct.sm
