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Karnataka High Court
Sri. Shashi Kumar N vs The State Of Karnataka on 2 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:5768
CRL.P No. 16698 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. 16698 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
SRI. SHASHI KUMAR N
S/O SRI. NARASIMHAMURTHY
AGE ABOUT 26 YEARS
R/AT VARAMALLENAHALLI
DODDAMARALI POST
NANDI HOBLI
CHIKKABALLAPURA TALUK
AND DISTRICT
PIN CODE-562 103
...PETITIONER
(BY SMT. M.V. THANUJA, ADVOCATE)
AND:
Digitally signed by
LAKSHMINARAYANA 1. THE STATE OF KARNATAKA
MURTHY RAJASHRI
Location: HIGH
REPT. BY VIJAYAPURA
COURT OF
KARNATAKA
POLICE STATION, DEVANAHALLY TALUK
REPTD BY SPP OF HIGH COURT
OF KARNATAKA
HIGH COURT COMPLEX
BENGALURU-01
2. MISS. SNEHA A
D/O ANANDA
AGED ABOUT 20 YEARS
R/AT NEAR OM SHAKTI TEMPLE
YARTHIGANAHALLI VILLAGE
-2-
NC: 2026:KHC:5768
CRL.P No. 16698 of 2025
HC-KAR
DEVANAHALLI TALUK
BENGALURU RURAL DISTRICT-562 120
...RESPONDENTS
(BY SMT. WAHEEDDA M.M, HCGP FOR R1;
R2-SERVED AND PRESENT)
THIS CRL.P IS FILED UNDER SECTION 439 OF CR.PC
(FILED U/S 483 BNSS) PRAYING TO ENLARGE THE PETITIONER
/ ACCUSED NO.1 ON REGULAR BAIL IN CR.NO.216/2025 OF
VIJAYAPURA P.S. PENDING ON THE FILE OF ADDL.CIVIL JUDGE
AND J.M.F.C DEVANAHALLI FOR THE OFFENCE PUNISHABLE
UNDER SECTIONS 69,352,351(2) OF BNS.
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 Vijayapura Police Station registered for
offence under Sections 69, 352, 351(2) of BNS.
2. Heard learned counsel for petitioner and
learned HCGP for respondent No. 1 - State. Respondent
No. 2 is present before the Court physically and she
submits that she has no objection for grant of bail to the
petitioner. She further submits that now the family
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HC-KAR
members of the petitioner are ready to perform marriage
of the petitioner with her.
3. Learned counsel for petitioner would contend
that there was love affair between petitioner and the
victim girl. The victim girl, under misconception that the
petitioner will not marry her, has filed the complaint. Now
the petitioner is ready to marry the victim girl and family
members of the petitioner have also agreed for the said
marriage. The victim girl is aged 20 years. With this, he
prayed to allow the petition.
4. Per contra learned HCGP would contend that
the matter is under investigation and 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. On the complaint of respondent No. 2 a case
has been registered against the petitioner and others in
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Crime No. 216/2025 of Vijayapura Police Station. The
allegation against the petitioner in the said complaint is
that he and the victim girl were in love affair since last 5
years. Petitioner had promised to marry the victim girl and
had sexual intercourse with the victim girl under the
promise of marriage. Thereafter the petitioner failed to
marry the victim girl as his family members have not
agreed for the marriage of petitioner with the victim girl.
Therefore victim girl has filed the complaint. Petitioner has
been arrested on 17.11.2025 and since then he is in
judicial custody. Major portion of investigation is over and
therefore petitioner is not required for custodial
interrogation. The offence alleged against the petitioner is
not punishable either with death or imprisonment for life,
more so, the victim girl has submitted no objection for
grant bail to the petitioner.
7. Considering the above aspects, petitioner has
made out case for grant of bail with conditions.
In the result, the following;
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ORDER
Petition is allowed. petitioner is granted bail in Crime
No. 216/2025 of Vijayapura 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 cooperate with the Investigating
Officer in further investigation, if any.
IV. Petitioner shall attend the trial Court on all dates of
hearing unless exempted and cooperate for speedy
disposal of the case, in case of filing of chargesheet.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
LRS
List No.: 1 Sl No.: 16
