[Cites 4, Cited by 0]
Karnataka High Court
Sri. Gaurav Bugalia vs State Of Karnataka on 27 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:12185
CRL.P No. 688 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 688 OF 2026 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. SRI. GAURAV BUGALIA
C/O.PRILSM SINGH BUGALIA
AGED ABOUT 36 YEARS
R/AT NO.22, SECOND AVENUE
GOMS DEFENCE COLONY
OPP AU FINANCE BANK
GOUTHAM MARG, JAIPUR
RAJASTHAN - 302 021.
...PETITIONER
(BY SRI VIVEK SUBBA REDDY, SENIOR ADVOCATE A/W
SRI MUKESH SHARMA KOUSHIK, ADVOCATE AND
SRI KRISHNA J, ADVOCATE
SMT. SHIREESHA S, ADVOCATE)
Digitally signed by
LAKSHMINARAYANA AND:
MURTHY RAJASHRI
Location: HIGH
COURT OF 1. STATE OF KARNATAKA
KARNATAKA REPRESENTED BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA AT BANGALORE
K R PURAM POLICE STATION
BENGALURU-560 001.
...RESPONDENT
(BY SRI MOHD. AYUB ALI, ADDL. SPP)
THIS CRL.P IS FILED UNDER SECTION 439 Cr.P.C
(UNDER SECTION 483 BNSS) PRAYING TO ENLARGE THE
PETITIONER ON BAIL IN CRIME No.765/2025 REGISTERED BY
-2-
NC: 2026:KHC:12185
CRL.P No. 688 of 2026
HC-KAR
THE K.R.PURAM POLICE STATION BEFORE THE XXIX ADDL
CMM MAYO HALL BENGLAURU CITY FOR THE ALLEGED
OFFENCE PUNISHABLE UNDER SECTION 80 R/W SECTION 3(5)
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 sole accused under Section
483 of BNSS to grant bail in Crime No.765/2025 of
K.R.Puram Police Station, registered for offences under
Section 80 read with Section 3(5) of BNS.
2. Heard the learned Senior counsel for petitioner
and learned Additional SPP for respondent/State.
3. Learned Senior counsel for petitioner would
contend that the marriage of the petitioner with the
deceased has taken place on 23.04.2024. The deceased
was working in Gurgaon. The petitioner stayed with the
deceased in Gurgaon and he came back to his native at
Jaipur during July 2025. Thereafter as there were
differences between petitioner and the deceased due to
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temporal differences, he filed petition for divorce on
03.09.2025 in MC No.774/2025. After filing the said
divorce petition, the deceased came from Gurgaon to
Jaipur and there were panchayaths for settlement of the
dispute between petitioner and the deceased. The said
differences were not settled and therefore, the deceased
went to Bangalore on 21.09.2025. The deceased
committed suicide on 08.10.2025 at Bangalore. There was
no any proximity of harassment by the petitioner to the
deceased as she committed suicide after 17 days after
leaving the house of the petitioner. The alleged demand
for Rado watch is not stated in the complaint. The
petitioner was unemployed and he is eligible for
appointment as a commercial pilot. The deceased was
B.Tech Graduate. As the petitioner had filed divorce
petition and as the differences were not settled, the
deceased, who was of a weak mind, might have
committed suicide. There is no abatement by this
petitioner to the deceased to commit suicide. As the
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charge sheet is filed, the petitioner is not required for
custodial interrogation. There are no antecedents of the
petitioner. With this he prayed to allow the petition.
4. Per contra, learned Additional SPP would contend
that there were screenshots retrieved from the mobile of
the petitioner wherein there are photos of the petitioner
with different unknown women. There was a demand of
dowry by the petitioner and his family members prior to
marriage and even after the marriage. There is a transfer
of Rs.2,00,000/- prior to the marriage by the complainant
to the account of the petitioner. Due to continuous
harassment given by the petitioner and his family
members, the deceased has committed suicide. The
charge sheet material show prima-facie case against the
petitioner for offences alleged against him. With this he
prayed to reject the petition.
5. Having heard the learned counsels, the Court has
perused the charge sheet and other materials placed on
record.
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6. The marriage of the petitioner with the deceased
has taken place on 23.04.2024. There are no issues out of
the marriage. After marriage, the petitioner went and
resided in a Gurgaon, wherein the deceased was working.
The petitioner was unemployed at that time. As there were
temporal differences between petitioner and the deceased,
he came back to Jaipur during July 2025. The petitioner
filed a divorce petition on 03.09.2025 in M.C.No.774/2025.
It is stated that conciliation was held by the Panchayath
members and it was failed. It is submitted that therefore,
the deceased on 21.09.2025 went to Bangalore and stayed
with her brother at Bangalore. The deceased has
committed suicide on 08.10.2025. The alleged harassment
of demand of dowry cannot be said to be proximate to the
suicide as the deceased stayed in Bangalore from
21.09.2025 till she committed suicide on 08.10.2025. The
deceased was aware of the divorce petition being filed by
the petitioner against her and that the petitioner was
unemployed. What was the exact reason for the deceased
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to commit suicide is a matter of trial. Whether the
petitioner has abated the deceased to commit suicide is
also to be considered at the trial. As the charge sheet is
filed, the petitioner is not required for further custodial
interrogation. The petitioner is in judicial custody since
08.10.2025. There are no criminal antecedents of the
petitioner.
7. Considering the above aspects, the petitioner has
made out case for grant of bail with conditions. In the
result, the following:
ORDER
The petition is allowed. The petitioner is granted bail
in Crime No.765/2025 of K.R.Puram Police Station, subject
to following conditions:
(i) Petitioner shall execute a bail bond for a
sum of Rs.1,00,000/- with one surety to the
satisfaction of the jurisdictional Court.
(ii) Petitioner shall not tamper the prosecution
witnesses either directly or indirectly.
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(iii) Petitioner 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
DKB
List No.: 1 Sl No.: 26
Ct.sm
