Dyamappa Alias Siddu S/O Sangappa ... vs State Of Karnataka
2026 Latest Caselaw 1795 Kant

Citation : 2026 Latest Caselaw 1795 Kant
Judgement Date : 25 February, 2026

[Cites 0, Cited by 0]

Karnataka High Court

Dyamappa Alias Siddu S/O Sangappa ... vs State Of Karnataka on 25 February, 2026

Author: V.Srishananda

Bench: V.Srishananda

                                                          -1-
                                                                       NC: 2026:KHC-D:2974
                                                                 CRL.P No. 100224 of 2026


                             HC-KAR



                             IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                               DATED THIS THE 25TH DAY OF FEBRUARY, 2026

                                                     BEFORE

                                 THE HON'BLE MR. JUSTICE V.SRISHANANDA

                      CRIMINAL PETITION NO. 100224 OF 2026 (439(CR.PC)/483(BNSS))


                            BETWEEN:

                            DYAMAPPA @ SIDDU S/O SANGAPPA SUNKAD
                            AGE 24 YEARS, OCC. TEA BUSINESS,
                            R/O. HEBBAL, TQ. NAVALAGUND,
                            DIST. DHARWAD PIN CODE 580112.
                                                                               ...PETITIONER
                            (BY SRI. SACHIN C. ANGADI, ADVOCATE)


                            AND:

                            STATE OF KARNATAKA
                            THROUGH NAVALGUND PS, NAVALGUND,
                            REPRESENTED BY ITS
                            ADDITIONAL STATE PUBLIC PROSECUTOR,
                            HIGH COURT OF KARNATAKA DHARWAD
                            PIN CODE 580011.
CHANDRASHEKAR
LAXMAN
KATTIMANI
                                                                              ...RESPONDENT


                                   THIS CRIMINAL PETITION IS FILED U/S 483 OF BNSS (U/S 439
Digitally signed by
CHANDRASHEKAR               OF CR.P.C.), SEEKING TO ALLOW THIS PETITION AND ENLARGE THE
LAXMAN
KATTIMANI
Date: 2026.02.25            ACCUSED/PETITIONER ON REGULAR BAIL IN CRIME NO.03/2026
15:44:02 +0530

                            REGISTERED    BY   THE   NAVALGUND   PS,   NAVALGUND,   DISTRICT
                            DHARWAD, OFFENCES PUNISHABLE U/S 118(1), 109, 352, 351(2),
                            351(3) OF BNS, PENDING ON THE FILE OF ADDL. CIVIL JUDGE
                            (JR.DN) AND JMFC COURT NAVALAGUND, DISTRICT DHARWAD, IN
                            THE INTEREST OF JUSTICE.
                                         -2-
                                                       NC: 2026:KHC-D:2974
                                                CRL.P No. 100224 of 2026


HC-KAR



     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:


                                ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)

1. Heard Sri. Sachin C. Angadi, learned counsel for

the petitioner and Sri. Praveena Y. Devareddiyavara,

learned High Court Government Pleader for the respondent-

State.

2. Petition under Section 483 of Bharatiya Nagarik

Suraksha Sanhita, 2023, with the following prayer:

"WHEREFORE, the petitioner/accused most humbly prays that this Hon'ble Court be pleased to allow this petition and enlarge the accused/petitioner on regular bail in Crime No.03/2026 registered by the Navalgund PS, Navalagund, District: Dharwad, offences punishable U/Sec.118(1), 109, 352. 351(2), 351(3) of BNS, pending on the file of Hon'ble Addl. Civil Judge (Jr.Dn.) and JMFC Court, Navalagund, District:

Dharwad in the interest of justice. "

3. Facts in nutshell which are utmost necessary for

disposal of the present petition are as under:

NC: 2026:KHC-D:2974

HC-KAR

4. Sri. Kirankumar S/o. Vasuraddi Kanakannavar,

has filed a complaint with Navalgond Police on 02.01.2026.

The same was registered in Crime No.3/2026 for the

offences punishable under Sections 118(1), 109, 352,

351(2) and 351(3) of Bharatiya Nyaya Sanhita, 2023.

5. Gist of the complaint would reveal that on

01.01.2026 at about 11.30 p.m., in Hebbal Village near

Mailaralinga Temple, the complainant was called over

telephone by the accused and all of a sudden started

assaulting the complainant by throwing two glass bottles on

him with an intention to take away his life.

6. Thereafter, they pulled a knife and wanted to

stab the complainant. Said blow was escaped by the

complainant and there was an injury on the head, left hand

finger.

7. On hearing the hue and cry raised by the

complainant, Venkatesh S/o. Ravi Dharmannavar came and

at that juncture, the accused said to have assaulted said

NC: 2026:KHC-D:2974

HC-KAR

Venkatesh also with the glass bottle resulting in injury on

the leg and also on hand and the face.

8. Police after registering the case thoroughly

investigated the matter and filed the charge sheet.

9. The Wound certificate of the complainant and

another injured - Venkatesh are part of the charge sheet

materials which would show that both the injured persons

have sustained simple injuries and they have been treated

in the outpatient department.

10. Taking note of the fact that accused is in custody

on and from 02.01.2026 and charge sheet has been filed

and nature of injuries are not so grave, the request of the

petitioner needs to be granted.

11. The apprehensions expressed by the prosecution

can be met with by imposing suitable and stringent

conditions.

12. Accordingly, the following:

NC: 2026:KHC-D:2974

HC-KAR

ORDER

(i) The petition is allowed.

(ii) Petitioner is directed to be enlarged on bail

on executing a bond in a sum of

Rs.50,000/- with one surety for the like

sum to the satisfaction of the Trial Court.