[Cites 17, Cited by 0]
Karnataka High Court
Maniraju @ Mani vs State Of Karnataka By Magadi P.S on 2 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2026:KHC:5604
CRL.P No. 17344 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 17344 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
MANIRAJU @ MANI
S/O LATE SUBBAIHANAYDU
AGED ABOUT 41 YEARS
R/AT NO.171, 7TH CROSS
RAGHAVENDRA LAYOUT
HOSAKEREHALLI
BANGALORE CITY
BANGALORE-560 085
...PETITIONER
(BY SMT. SWATHI R. BHAT ADVOCATE FOR
SMT. JAYANTHI R, ADVOCATE)
Digitally signed by AND:
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH COURT
OF KARNATAKA STATE OF KARNATAKA BY
MAGADI P.S
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BANGALORE-560 001
...RESPONDENT
(BY SRI. M.R. PATIL, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 OF CR.P.C
(FILED U/S.483 BNSS) PRAYING TO RELEASED ON BAIL IN
CRIME NO.224/2025 (S.C.NO.77/2024) PENDING BEFORE III
-2-
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CRL.P No. 17344 of 2025
HC-KAR
ADDL. DISTRICT AND SESSIONS JUDGE AT RAMANAGARA
PERTAINING TO THE MAGADI POLICE STATION FOR THE
OFFENCE PUNISHABLE UNDER SECTIONS 143,147,148,
120-B,364,302,201 R/W SEC.149 OF IPC ACT.
THIS PETITION, COMING ON FOR FURTHER HEARING,
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.224/2015 of
Magadi Police Station pending in S.C.No.77/2024 on the
file of III Additional District and Sessions Judge, Ramnagar
registered for offences punishable under Sections 143,
147, 148, 120B, 364, 302, 201 read with Section 149 of
IPC.
2. Heard learned counsel for the petitioner and
learned High Court Government Pleader for the respondent
-State.
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3. The petitioner has been granted bail as per
order dated 08.03.2017 in Crl.P.No.7586/2016 and he has
been released on 12.04.2017. Thereafter, he remained
absent, NBW and proclamation have been issued.
Subsequently, he got recalled the said NBW. The petitioner
again remained absent. NBW has been executed and he
has been produced on 23.09.2019 and subsequently he
has been granted bail on 04.03.2020. Thereafter, he
remained absent and case against him has been split up
and split up case has been registered in S.C.No.77/2024.
In the said case, he has been arrested by executing NBW
on 16.08.2025. Since then, he is in judicial custody.
4. Learned counsel for petitioner would contend
that the petitioner was in judicial custody in
S.C.No.206/2020. Therefore, he could not to be present in
the earlier case.
5. The petitioner remained absent from
27.03.2024 till he was secured under NBW. Learned
counsel for the petitioner submits that due to health issue
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HC-KAR
he could not be present before the Court. She further
submits that the petitioner has now deposited Rs.50,000/-
towards forfeited bond amount in S.C.No.77/2024 on
31.01.2026. The petitioner has undertaken to appear
before the trial Court on all dates of hearing and abide by
any conditions to be imposed by this Court. Considering
the above aspects, the petitioner has made out 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.224/2015 of Magadi Police Station pending
in S.C.No.77/2024 on the file of III Additional
District and Sessions Judge, Ramnagar
registered for offences punishable under
Sections 143, 147, 148, 120B, 364, 302, 201
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read with Section 149 of IPC subject to
following conditions:
a) The petitioner -accused No.2 shall execute
a personal bond for a sum of Rs.1,00,000/-
with one surety for the like sum to the
satisfaction of the trial 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
unless exempted and co-operate for speedy
disposal of the case.
The amount deposited by the petitioner in sum of
Rs.50,000/- is to be appropriated to the State towards
forfeited bond.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 1 Sl No.: 5
Ct.csr
