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Karnataka High Court
Vasanth Kumar @ Vasantha vs State Of Karnataka By on 2 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2026:KHC:5770
CRL.P No. 16684 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. 16684 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
VASANTH KUMAR @ VASANTHA
S/O LATE NARASIMHARAO
AGED ABOUT 38 YEARS
R/AT VOKKALIGA STREET
KOLADA BEEDI
CHAMARAJANAGARA TOWN
CHAMARAJANAGARA DISTRICT
PIN CODE-571 313
...PETITIONER
(BY SRI. ANILKUMAR A.S, ADVOCATE FOR
SRI. PARAMESWARAPPA C, ADVOCATE)
AND:
Digitally signed by
LAKSHMINARAYANA STATE OF KARNATAKA BY
MURTHY RAJASHRI
Location: HIGH
CHAMARAJANAGAR TOWN POLICE STATION
COURT OF
KARNATAKA
CHAMARAJANAGAR-571 313
REPRESENTED BY THE
STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA AT
BENGALURU-560 001
...RESPONDENT
(BY SMT. WAHEEDA M.M, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 OF CR.P.C.
(FILED UNDER SECTION 483 BNSS) PRAYING TO ENLARGE THE
PETITIONER ON BAIL IN CR.NO.216/2025 OF
CHAMARAJANAGAR TOWN P.S. FOR THE OFFENCE PUNISHABLE
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NC: 2026:KHC:5770
CRL.P No. 16684 of 2025
HC-KAR
UNDER SECTIONS 126(2),115(2),109,352,351(2) R/W 3(5) OF
BNS PENDING ON THE FILE OF ADDL. CIVIL JUDGE (SR.DN)
AND C.J.M AT CHAMARAJANAGAR.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
1. This petition is filed by accused No. 1 under
Section 483 of BNSS praying to grant bail in Crime No.
216/2025 of Chamarajanagara Teown Police Station
registered for offence punishable under Sections 126(2),
115(2), 109, 352, 351(2) read with 3(5) of BNS.
2. Heard learned counsel for petitioner and
learned HCGP for respondent - State.
3. Learned counsel for petitioner would contend
that the present complaint has been filed by Ganesha as a
counter to the complaint filed by this petitioner registered
in Crime No. 215/2025 wherein this complainant Ganesha
has been arraigned as accused No. 1. Considering the
same there is a case and counter case. Said Ganesha has
sustained a simple injury to his thumb and he has taken
NC: 2026:KHC:5770
HC-KAR
treatment as an outpatient. The injury sustained by
Ganesha is a simple injury. Chargesheet has been filed
today. As chargesheet is filed, petitioner is not required for
further custodial interrogation. With this, he prayed to
allow the petition.
4. Per contra learned HCGP would contend that
there is serious allegation against the petitioner of assault
with dagger with an intent to kill the injured. Injured has
sustained 4 simple injuries. Statement of the injured has
already been recorded. There is a prima facie case against
the petitioner for the offence alleged against him. With
this, she prayed to reject the petition.
5. Having heard learned counsel for the parties,
the Court has perused the FIR, complaint and other
materials placed on record.
6. Petitioner had filed a complaint and it came to
be registered in Crime No. 215/2025 of Chamarajanagara
Police Station wherein first informant has been arraigned
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HC-KAR
as accused No. 1. Thereafter the present complaint has
been filed and it is registered in Crime No. 216/2025
against this petitioner and his son. Therefore there is a
case and a counter case. The injured Ganesh is stated to
have sustained four simple injuries. He has taken
treatment as outpatient and he is out of danger. The
injury sustained by the injured is on his right hand and not
on his vital part. Petitioner is in judicial custody since
03.11.2025. As investigation is over, petitioner is not
required for further custodial interrogation. There are no
criminal antecedents of the petitioner.
7. Considering the above aspects, petitioner has
made out case for grant of bail with conditions.
In the result, the following;
ORDER
Petition is allowed. Petitioner is granted bail in Crime
No. 216/2025 of Chamarajanagara Police Station subject
to following conditions:
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HC-KAR
I. Petitioner shall execute a personal bond for a sum of
Rs.1,00,000/- with one surety for the likesum with
the satisfaction of the jurisdictional Court.
II. Petitioner shall not tamper the prosecution
witnesses either directly or indirectly.
III. Petitioner shall attend the trial Court on all dates of
hearing unless exempted and cooperate for speedy
disposal of the case.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
LRS
List No.: 1 Sl No.: 14
