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Karnataka High Court
Arun Kumar @ Arun vs State Of Karnataka on 25 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:11871
CRL.P No. 489 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. 489 OF 2026 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. ARUN KUMAR @ ARUN
S/O VENKATESH
AGED ABOUT 32 YEARS
R/AT MAKONAHALLI VILLAGE & POST
MUDIGERE TALUK
CHIKKAMAGALURU DISTRICT
PIN-577 113.
...PETITIONER
(BY SRI T A BASAVARAJU, ADVOCATE FOR
SRI K S PRADEEP, ADVOCATE)
AND:
1. STATE OF KARNATAKA
Digitally signed by BY RAJARAJESHWARINAGAR POLICE
LAKSHMINARAYANA BENGALURU CITY
MURTHY RAJASHRI
Location: HIGH REPRESENTED BY LEARNED
COURT OF STATE PUBLIC PROSECUTOR
KARNATAKA
PUBLIC PROSECUTORS OFFICE
HIGH COURT BUILDING
HIGH COURT OF KARNATAKA
AMBEDKAR VEEDI
BENGALURU -560 001.
...RESPONDENT
(BY SRI M R PATIL, HCGP)
-2-
NC: 2026:KHC:11871
CRL.P No. 489 of 2026
HC-KAR
THIS CRL.P IS FILED UNDER SECTION 439 Cr.PC (FILED
UNDER SECTION 483 BNSS) PRAYING TO ENLARGE HIM ON
BAIL IN CRIME No.160/2016 OF RAJARAJESHWARI NAGAR
POLICE STATION FOR AN OFFENCE UNDER SECTION 450, 395,
397, 420, 170 OF IPC.
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.3 under Section
483 of BNSS praying to grant bail in Crime No.160/2016 of
Rajarajeshwari Nagar Police Station registered for offences
punishable under Sections 450, 395, 397, 420, 170 of IPC
pending in C.C.No.27608/2019 on the file of 46th
Additional Chief Metropolitan Magistrate, Bengaluru.
2. Heard learned counsel for the petitioner and
learned High Court Government Pleader for the respondent
-State.
3. The petitioner earlier has been granted bail by
order dated 29.11.2016 passed in Criminal Miscellaneous
No.8339/2016. Thereafter, he has been released on bail
NC: 2026:KHC:11871
HC-KAR
on executing bail bond for sum of Rs.1,00,000/-.
Thereafter the petitioner has not appeared before the
Committal Court. NBW has been issued against the
petitioner. The petitioner has voluntarily appeared on
15.12.2025 and since then he is in judicial custody. It is
submitted that now the case has been committed to the
Sessions Court pending in S.C.No.124/2026. It is
submitted that the petitioner was suffering from jaundice
and other ailments and therefore he could not appear
before the committal Court. The petitioner has now
deposited Rs.50,000/- towards forfeited bond amount of
Rs.1,00,000/-. The said amount required to be
appropriated to the State. The petitioner has now
undertaken to appear before the Sessions Court and
cooperate for speedy disposal of the case. Considering the
above aspects, the petitioner has made out grounds for
grant of bail with conditions.
4. In the result, the following
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HC-KAR
ORDER
i) The petition is allowed.
ii) The petitioner is granted bail in Crime
No.160/2016 of Rajarajeshwari Nagar Police
Station registered for offences punishable under
Sections 450, 395, 397, 420, 170 of IPC
pending in S.C.No.124/2026 on the file of 61st
Additional City Civil and Sessions Judge,
Bengaluru (CCH-62) subject to following
conditions:
a) The petitioner -accused No.3 shall execute
a personal bond for a sum of Rs.1,00,000/-
with one surety for the likesum to the
satisfaction of the trial Court.
b) The petitioner -accused No.3 shall not
tamper the prosecution witnesses either
directly or indirectly.
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HC-KAR
c) The petitioner -accused No.3 shall attend the
trial Court on all dates of hearing unless
exempted and co-operate for speedy
disposal of the case.
The amount deposited by the petitioner in the sum
of Rs.50,000/- shall be appropriated to the state.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 1 Sl No.: 27
Ct.sm
