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Karnataka High Court
Sri Bhaskara V vs The State Of Karnataka on 25 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:11869
CRL.P No. 16325 of 2025
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. 16325 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. SRI BHASKARA V
S/O VENAKATESHAPPA
AGED ABOUT 28 YEARS
R/AT VENKATAPURA VILLAGE
BETHAMANGALA HOBLI, K.G.F. TALUK
KOLAR -563 101.
...PETITIONER
(BY SRI SATHVIK M, ADVOCATE FOR
SRI SATYANARAYAN CHALKE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPT. BY BETHAMANAGALA
Digitally signed by
LAKSHMINARAYANA STATION HOUSE OFFICER
MURTHY RAJASHRI REPRESENTED BY THE SPP
Location: HIGH
COURT OF HIGH COURT OF KARNATAKA
KARNATAKA DR. B R AMBEDKAR VEEDHI
BENGALURU - 560 001.
...RESPONDENT
(BY SRI M R PATIL, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 Cr.P.C
(UNDER SECTION 483 BNSS) PRAYING TO ALLOW THIS BAIL
PETITION, ENLARGING THE PETITIONER/ACCUSED ON
REGULAR BAIL ARISING IN CR.No.58/2025 DATED:08.05.2025
OF BETHAMANGALA P.S., AT KOLAR, PENDING BEFORE THE III
-2-
NC: 2026:KHC:11869
CRL.P No. 16325 of 2025
HC-KAR
ADDL. DISTRICT AND SESSIONS JUDGE, AT KOLAR, SITTING
AT KGF, FOR THE OFFENCES PUNISHABLE UNDER SECTIONS
103(1),109,351(2) OF BNS, 2023.
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 sole accused under
Section 483 of BNSS praying to grant bail in Crime
No.58/2025 Bethamangala Police Station registered for
offences punishable under Section 103(1), 109, 352 of
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 there was no motive for the petitioner to
commit the murder of the deceased. The incident has
taken place in the sudden quarrel. C.W.1 has sustained
two simple injuries. There are no criminal antecedents of
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the petitioner. The petitioner is labour. As the charge
sheet is filed, he is not required for 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 the
petitioner after quarrel with the deceased went back to his
house, brought knife and assaulted with knife on the
chest, stomach and other parts of the deceased and at
that time, C.W.1 came to rescue him, the petitioner -
accused has assaulted him also and caused injuries. C.W.2
to C.W.4 are eye witnesses to the incident. The incident
has been captured in CCTV. The post mortem report
indicates that the deceased has sustained 13 injuries and
cause of his death is stab injury to the chest. Charge sheet
materials show prima facie case against the petitioner for
offences alleged against him. One of the offences is
provided with the punishment of death or imprisonment
for life. With this, he prayed to reject the petition.
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5. Having heard learned counsels, the Court has
perused the charge sheet and other materials placed on
record.
6. The case on prosecution is that on 07.05.2025
at about 08.00 p.m., when accused was consuming alcohol
in Balaji Bar and Residency shed along with his friends
C.W.5 to C.W.7, at that time, the deceased -Nandish was
going by walk. At that time, C.W.5 talked with the said
Nandish and on seeing the same the petitioner -accused
has abused him in filthy words. At that time, the deceased
has also abused him in filthy words and galata took place
between them and accused assaulted the deceased with
hands on his head and face twice. C.W.1, C.W.3, C.W.5,
C.W.6 and C.W.7 pacified the quarrel. Thereafter, the
petitioner went to his house and brought knife at about
08.30 p.m., and when the deceased came out of the bar
after consuming the alcohol, at that time, the petitioner
abused the deceased in filthy words, assaulted him with
hands on his head and assaulted him with knife on his
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head and he fell down and thereafter he assaulted him
with knife on neck. At that time, C.W.1 came to rescue
him and the petitioner -accused has assaulted him with
knife and caused injury near his left ear and left hand.
Thereafter, the petitioner -accused assaulted the deceased
with the same knife on his chest, stomach and kicked him
and ran away along with knife.
7. C.W.1 is injured in the incident and he has
sustained two injuries. C.W.2 to 4, who are eyewitnesses
to the incident, who has specifically stated the acts of this
petitioner assaulting and causing death of the deceased
and assaulting C.W.1. The incident has been captured in
CCTV and CCTV footage has been collected. The post
mortem report indicates that the deceased has sustained
13 injuries and cause of death is stab injury to the chest.
Considering the above aspects, there is prima facie case
against the petitioner for offences alleged against him. If
the petitioner is granted bail, there is threat to prosecution
witnesses. One of the offence alleged against the
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petitioner is punishable with death or imprisonment for
life. Considering the above aspects, the petitioner has not
made out any grounds for grant bail.
In the result, the petition is dismissed.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 1 Sl No.: 21
Ct.sm
