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Karnataka High Court
Venu C vs State Of Karnataka By on 2 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2026:KHC:5603
CRL.P No. 11672 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. 11672 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
VENU C
S/O CHALAPATHI
AGED ABOUT 35 YEARS
R/AT RAJANAKUNTE VILLAGE
HESARAGATTA HOBLI
BANGALORE NORTH TALUK
BANGALORE DISTRICT-560064
...PETITIONER
(BY SRI. VISHNUMURTHY, ADVOCATE)
AND:
STATE OF KARNATAKA BY
RAJANUKUNTE P.S
Digitally signed by
LAKSHMINARAYANA R/P BY SPP, HIGH COURT OF KARNATAKA
MURTHY RAJASHRI
Location: HIGH BANGALORE-560 001
COURT OF
KARNATAKA ...RESPONDENT
(BY SRI. M.R. PATIL, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 OF CR.PC
(FILED U/S 483 BNNS) PRAYING TO ENLARGE HIM ON BAIL IN
CC NO.11021/2019 (CR NO.273/2016) FOR AN OFFENCES
UNDER SECTIONS 114, 307, 511 R/W 34 OF IPC PENDING ON
THE FILE OF THE II ADDL.CJM, BANGALORE RURAL.
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CRL.P No. 11672 of 2025
HC-KAR
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 the petitioner -accused No.4
under Section 483 of BNSS praying to grant bail in Crime
No.273/2016 of Rajanukunte Police Station registered for
offences punishable under Sections 114, 307, 511 read
with Section 34 of IPC pending in C.C.No.11021/2019 on
the file of II Additional CJM, Bangalore Rural, Bangalore.
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 the petitioner earlier had been granted bail in
Criminal Miscellaneous No.10049/2017 by order dated
20.03.2017 and he has been released on bail. Thereafter,
charge sheet has been filed and case has been registered
in C.C.No.1432/2017. The petitioner remained absent and
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HC-KAR
case against him has been split up and split up case has
been registered in C.C.No.11031/2019. As the petitioner
remained absent, NBW has been issued against him and
he has been secured by executing the NBW on
24.05.2025. He further submits that the petitioner is
suffering from heart problem and he was admitted in
hospital and in that regard he has produced medical
records. He further submits that the petitioner has
deposited Rs.25,000/- towards forfeited bond amount of
Rs.50,000/- before the trial Court on 30.01.2016 in
S.C.No.10034/2025. The petitioner undertakes to appear
before the trial Court and co-operate for speedy disposal
of the case. With this, he prayed to allow the petition.
4. Per contra, learned High Court Government
Pleader for the respondent -State would contend that due
to the absence of the petitioner, the case registered
against him has been pending since long. With this, he
prayed to reject the petition.
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5. Having heard learned counsels, the Court has
perused the materials placed on record.
6. The records produced indicate that the
petitioner is suffering from heart ailments and he has been
admitted in hospital on different dates. The petitioner has
now deposited Rs.25,000/- towards forfeited bond
amount of Rs.50,000/- in the trial Court. The petitioner
has undertaken to appear before the trial Court 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.273/2016 of Rajanukunte Police Station
registered for offences punishable under
Sections 114, 307, 511 read with Section 34 of
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IPC pending in S.C.No.10034/2025 on the file
of IV Additional District and Sessions Court,
Bengaluru Rural District sitting at
Doddaballapura (C.C.No.11021/2019) subject
to following conditions:
a) The petitioner -accused No.4 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.4 shall not
tamper the prosecution witnesses either
directly or indirectly.
c) The petitioner -accused No.4 shall attend the
trial Court on all dates hearing unless
exempted and co-operate for speedy
disposal of the case.
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The amount deposited by the petitioner in a sum of
Rs.25,000/- towards forfeited bond is to be appropriated
to the State.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 1 Sl No.: 1
Ct.csr
