Smt. Sharada vs State Of Karnataka By
2026 Latest Caselaw 707 Kant

Citation : 2026 Latest Caselaw 707 Kant
Judgement Date : 2 February, 2026

[Cites 4, Cited by 0]

Karnataka High Court

Smt. Sharada vs State Of Karnataka By on 2 February, 2026

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                   -1-
                                                               NC: 2026:KHC:5769
                                                         CRL.P No. 16697 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. 16697 OF 2025 (439(Cr.PC) /
                                             483(BNSS))
                      BETWEEN:

                      SMT. SHARADA
                      W/O SRI. VISHWANATHA
                      AGED ABOUT 35 YEARS
                      R/AT MUDACHINTALAHALLI VILLAGE
                      CHINTAMANI TALUK
                      CHIKKABALLAPUR DISTRICT-563 125
                                                                   ...PETITIONER
                      (BY SRI. ANOOP HARANAHALLI, ADVOCATE FOR
                          SRI. SRINIVAS RAO S.S, ADVOCATE)

                      AND:

                      STATE OF KARNATAKA BY
                      CHINTAMANI RURAL POLICE STATION
Digitally signed by
LAKSHMINARAYANA
                      REPRESENTED BY
MURTHY RAJASHRI       STATE PUBLIC PROSECUTOR
Location: HIGH
COURT OF              HIGH COURT OF KARNATAKA
KARNATAKA
                      BANGALORE-560 001
                                                                  ...RESPONDENT
                      (BY SRI. M.R. PATIL, HCGP)

                           THIS CRL.P IS FILED UNDER SECTION 439 OF CR.P.C.
                      (FILED UNDER SECTION 483 BNNS) PRAYING TO ENLARGE
                      THE PETITIONER ON BAIL IN CRIME NO.388/2025 DATED
                      05.11.2025 REGISTERED BY THE RESPONDENT CHINTAMANI
                      RURAL POLICE STATION FOR THE OFFENCES PUNISHABLE
                      UNDER SECTIONS 108 AND 352 OF BNS 2023 PENDING ON
                              -2-
                                              NC: 2026:KHC:5769
                                   CRL.P No. 16697 of 2025


HC-KAR




THE FILE OF THE ADDL.CIVIL JUDGE AND JMFC COURT,
CHINTAMANI, CHIKKABALLAPUR DISTRICT.

    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 the sole accused under

Section 483 of BNSS praying to grant bail in Crime No.

388/2025 of Chintamani Rural Police Station registered for

offence under Sections 108 and 352 of BNS.

2. Heard learned counsel for petitioner and

learned HCGP for respondent - State.

3. Learned counsel for petitioner would contend

that petitioner is single parent and she had relationship

with the deceased. The deceased insisted the petitioner to

go together to Bengaluru and lead life. Petitioner refused

and stated to have asked the deceased to commit suicide

and gave him a saree for the same. Thereafter the

deceased has committed suicide. Said act of the petitioner

asking the deceased to go and die does not amount to

NC: 2026:KHC:5769

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abetment. Now chargesheet has been filed and therefore

petitioner is not required for further custodial

interrogation. The offence alleged against the petitioner is

not punishable either with death or imprisonment for life.

With this, he prayed to allow the petition.

4. Per contra learned HCGP would contend that

the petitioner and deceased were in relationship. Petitioner

told the deceased to go and die and gave him a saree for

hanging himself. Said act of petitioner amounts to

abetment to commit suicide. Chargesheet material show

prima facie case against the petitioner for offence alleged

against her. With this he prayed to reject the petition.

5. Having heard learned counsel for the parties,

the Court has perused chargesheet and other materials

placed on record.

6. Case of the prosecution as per chargesheet is

that the petitioner was in relationship with the deceased.

The deceased insisted the petitioner to come along with

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him to Bengaluru as it had become difficult for him to stay

in the village. Petitioner refused to go along with him to

Bengaluru and told him that there is no necessity of him

hereinafter and asked him to go and die and gave him a

saree. Deceased committed suicide by hanging with the

saree to a tree. The accusation against the petitioner is

that she gave saree to the petitioner to commit suicide

and asked him to go and die. Whether the said act of the

petitioner asking the deceased to go and die and giving

him a saree amounts to abetment to commit suicide is a

matter of trial. Petitioner is in judicial custody since

13.11.2025 and as chargesheet is filed, she is not required

for further custodial interrogation. The offence alleged

against the petitioner is not punishable either with death

or imprisonment for life.

7. Considering the above aspects, petitioner has

made out a case for grant of bail with conditions.

In the result, the following;

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ORDER

Petition is allowed. Petitioner is granted bail Crime

No. 388/2025 of Chintamani Rural Police Station subject to

following conditions:

I. Petitioner shall execute a personal bond for a sum of

Rs.1,00,000 with one surety for the likesum to the

satisfaction of the jurisdictional Court.

II. Petitioner shall not tamper the prosecution

witnesses either directly or indirectly.

III. Petitioner shall attend the Court on all dates of

hearing unless exempted and cooperate for speedy

disposal of the case.