[Cites 13, Cited by 0]
Karnataka High Court
Mr.Salim vs The State Of Karnataka on 2 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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CRL.P No. 16827 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. 16827 OF 2025 (438(Cr.PC) /
482(BNSS))
BETWEEN:
MR. SALIM
S/O GULAB
AGED ABOUT 37 YEARS
R/O NO. 121, 6TH MAIN ROAD
DODDABETTAHALLI BADAVANE
VIDYARANYAPURA
BENGALURU NORTH
BENGALURU-560 097
...PETITIONER
(BY SRI. NARASIMHAMURTHY C.D, ADVOCATE)
AND:
THE STATE OF KARNATAKA
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
BY MADHUGIRI POLICE STATION
Location: HIGH REP. BY STATE PUBLIC PROSECUTOR
COURT OF
KARNATAKA HIGH COURT COMPLEX
BENGALURU, KARNATAKA-01
...RESPONDENT
(BY SRI. M.R. PATIL, HCGP)
THIS CRL.P IS FILED UNDER SECTION 438 OF CR.P.C
(FILED UNDER SECTION 482 BNSS) PRAYING TO GRANT
ANTICIPATORY BAIL AND RELEASE THE PETITIONER ON BAIL
IN THE EVENT OF ARREST IN CRIME NO.143/2025 OF
MADHUGIRI POLICE STATION FOR OFFENCE PUNISHABLE
UNDER SECTIONS 11,4,8,9 OF KARNATAKA PREVENTION OF
COW SLAUGHTER AND CATTLE PREVENTION ACT, 2020,
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CRL.P No. 16827 of 2025
HC-KAR
SECTIONS 192(A), 177 OF INDIAN MOTOR VEHICLE ACT,
1988, SECTIONS 11(1)(A) OF PREVENTION OF CRUELTY TO
ANIMALS ACT, 1960, SECTIONS 56,51,57,96,97,98 OF
TRANSPORTATION OF ANIMALS ACT, 1978, SECTIONS
3,4,1,125(E) OF CENTRAL MOTOR VEHICLE RULES ACT, 2015
AND SECTIONS 4,12,5 OF THE KARNATAKA PREVENTION OF
SLAUGHTER AND PRESERVATION OF CATTLE ORDINANCE,
2020 PENDING ON THE FILE OF PRINCIPAL SENIOR CIVIL
JUDGE AND JMFC AT MADHUGIRI TUMAKURU 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 accused No. 5 under
Section 482 of BNSS praying to grant anticipatory bail in
Crime No. 143/2025 of Madhugiri Police Station registered
for offence punishable under Sections 11, 4, 8, 9 of
Karnataka Prevention of Cow Slaughter and Cattle
Prevention of Act, 2020, Sections 192(A), 177 of Indian
Motor Vehicle Act, 1988, Section 11(1)(A) of Prevention of
Cruelty to Animal Act, 1960, Section 56, 51, 57, 96, 97
and 98 of Transportation of Animal Act, 1978, Sections 3,
4, 1, 125(E) of Central Motor Vehicle Rules, 2015 and
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Sections 4, 12, 5 of Karnataka Prevention of Slaughter and
Preservation of Cattle Ordinance, 2020.
2. Heard learned counsel for petitioner and
learned HCGP for respondent - State.
3. Learned counsel for petitioner would contend
that accused Nos. 1, 3 and 4 have been granted bail by
the trial Court and therefore petitioner is entitled for grant
of anticipatory bail on the ground of parity. The allegation
against the petitioner is that he loaded the cattle in the
truck and it was carried by accused Nos. 1, 3 and 4 in the
truck belonging to accused No. 2. Petitioner is not
concerned with the alleged offence. Petitioner is ready to
cooperate with the Investigating Officer in the
investigation and abide by any conditions to be imposed
by this Court. Offence alleged against the petitioner is not
punishable either with death or imprisonment for life.
There are no criminal antecedents of the petitioner. With
this, he prayed to allow the petition.
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4. Per contra learned HCGP would contend that
investigation is in progress. Petitioner is required for
custodial interrogation. With this, he 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. The allegation against this petitioner- accused
No. 5 as averred in the complaint is that he loaded the
cattle in the truck of the ownership of accused No. 2 which
was driven by accused No. 1 and accused Nos. 3 and 4
were inmates of the truck as helpers/cleaners. Said cattle
were transported for the purpose of slaughtering and they
were not provided with any water, food etc. Accused Nos.
1, 3 and 4 have been granted bail by the trial Court. The
only accusation against the petitioner is that he loaded the
cattle in the truck. Petitioner has undertaken to cooperate
with the Investigating Officer in the investigation and
abide by any conditions to be imposed by this Court. There
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are no criminal antecedents of the petitioner. 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 anticipatory bail with
conditions.
In the result the following;
ORDER
Petition is allowed. Petitioner is ordered to be
released on bail in the event of his arrest in Crime No.
143/2025 of Madhugiri Police Station subject to following
conditions:
I. Petitioner shall voluntarily appear before the
Investigating Officer within 15 days from this day
and execute bail bond for a sum of Rs.1,00,000/-
with one surety for the likesum to the satisfaction of
the Investigating Officer.
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II. Petitioner shall cooperate with the Investigating
Officer in the investigation and appear before the
Investigating Officer whenever called for.
III. Petitioner shall not tamper the prosecution
witnesses either directly or indirectly.
IV. Petitioner shall appear before 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.: 19
Ct.csr
