[Cites 4, Cited by 0]
Karnataka High Court
Ajay vs The State on 3 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:6122
CRL.P No. 17032 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 17032 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
AJAY
S/O REVAPPA
AGED ABOUT 25YEARS
R/AT AK COLONY
KONDAJJI VILLAGE
HARIHARA TALUK
DAVANAGERE DISTRICT-577 601
...PETITIONER
(BY SRI. S.G. RAJENDRA REDDY, ADVOCATE)
AND:
Digitally signed by THE STATE
LAKSHMINARAYANA
MURTHY RAJASHRI BY HARIHARA RURAL POLICE STATION
Location: HIGH
COURT OF HARIHARA, RPTD. BY S.P.P
KARNATAKA HIGH COURT
BENGALURU-560 001
...RESPONDENT
(BY SRI. HARISH GANAPATHY, ADVOCATE)
THIS CRL.P IS FILED UNDER SECTION 439 OF CR.P.C
(FILED UNDER SECTION 483 OF BNSS) PRAYING TO ENLARGE
HIM ON BAIL IN CR.NO.197/2025 OF HARIHARA RURAL P.S.
REGISTERED FOR THE OFFENCE PUNISHABLE UNDER
-2-
NC: 2026:KHC:6122
CRL.P No. 17032 of 2025
HC-KAR
SECTIONS 310(2),311 OF BNS, 2023 PENDING ON THE FILE OF
II ADDL.DISTRICT AND SESSIONS JUDGE, DAVANAGERE.
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. 6 under
Section 483 of BNSS praying to grant bail in Crime No.
197/2025 of Harihara Rural Police Station registered
for offence punishable under Sections 310(2), 311 of
BNS.
2. Heard learned Counsel for petitioner and
learned HCGP for respondent - State.
3. Learned Counsel for petitioner would
contend that FIR is registered against five unknown
persons. Petitioner has been arraigned as accused No.
6 in the chargesheet. Said fact indicates that the
petitioner might not have been involved in commission
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HC-KAR
of the alleged offence. There is recovery of
Rs.10,000/- from the petitioner. Chargesheet has
been filed. Therefore, petitioner is not required for
further custodial interrogation. Petitioner is in judicial
custody since last 3 months. Petitioner is aged 25
years. If he is kept in prison, he will come in contact
with hardened criminals. With this, he prayed to allow
the petition.
4. Per contra learned HCGP would contend that
all the accused persons conspired to commit dacoity of
the persons who carry cash after completing their
business. Total amount robbed is Rs.67,000/-. Out of
that, Rs.30,000/- has been recovered. A sum of
Rs.10,000/- has been recovered at the instance of this
petitioner. Bike of this petitioner has also been
recovered at his instance. Petitioner, along with
accused No. 5, came on a bike in front of the victim -
C.W.1 and he fell down. At that time the other
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accused assaulted him with iron punch, club and
caused injuries and robbed Rs.67,000/- kept in the
bag. The offence alleged against the petitioner is
provided with sentence of imprisonment minimum for
a period of 7 years which may extend to imprisonment
for life. If the petitioner is granted bail there are
chances of he again repeating similar offence. With
this he prayed to reject the petition.
5. Having heard learned counsel for the parties
the Court has perused the chargesheet and other
materials placed on record.
6. As per chargesheet, case of the prosecution
is that on 02.11.2025, accused persons at about
08.00 p.m. conspired to rob owners of bar and
restaurant who will be coming on bike with cash. At
about 09.30 p.m., when C.W.1 was coming on his
scooty keeping the cash in the bag in the dickey of the
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scooty, accused Nos. 3 and 4 followed him. Accused
No. 3 punched him with iron punch on his helmet.
intimated the same to the other accused. Accused No.
5 and this petitioner came in front of C.W.1 on their
bike, C.W.1 fell down, accused persons assaulted him
with iron punch, club and robbed the bag containing
cash of Rs.67,000/- kept in the dickey of the scooty.
There is recovery of cash of Rs.10,000/- from the
petitioner so also the bike belonging to him.
Chargesheet material will show prima facie case
against the petitioner for offence alleged against him.
Offence alleged against the petitioner is provided with
sentence of imprisonment for seven years, which may
extend to imprisonment for life. If the petitioner is
granted bail, there are chances of him repeating the
similar offence.
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7. Considering the above aspects, petitioner
has not made out any grounds for grant of bail.
In the result of petition is dismissed.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
LRS
List No.: 1 Sl No.: 9
