[Cites 3, Cited by 0]
Karnataka High Court
Smt.Gayathri.P vs The State By Ccb Police Station on 6 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:7111
CRL.P No. 16679 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 16679 OF 2025
(438(Cr.PC) / 482(BNSS))
BETWEEN:
1. SMT.GAYATHRI.P
@ GAYATHRI DEVI,
AGED ABOUT 47 YEARS,
W/O N.MAHENDRA,
RESIDENT AT # 44,
7TH CROSS, AZAD NAGAR,
BENGALURU SOUTH,
BENGALURU 560 018
...PETITIONER
(BY SRI. M R NANJUNDA GOWDA, ADVOCATE)
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
AND:
COURT OF
KARNATAKA
1. THE STATE BY
CCB POLICE STATION.,
BENGALURU,
REP BY SPP,
HIGH COURT BUILDING,
BANGALORE - 01
...RESPONDENT
(BY SMT.WAHEEDA M M, HCGP)
-2-
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CRL.P No. 16679 of 2025
HC-KAR
THIS CRL.P IS FILED UNDER SECTION 438 CR.PC (FILED
U/S 482 BNSS) PRAYING TO ENLARGE THE PETITIONER ON
ANTICIPATORY BAIL IN THE EVENT OF HER ARREST BY THE
RESPONDENT POLICE IN CONNECTION WITH CRIME
NO.0089/2025 IX ADDITIONAL CHIEF JUDICIAL MAGISTRATE,
BANGALORE CITY FOR THE OFFENCES PUNISAHBLE UNDER
SECTION 63 OF THE COPYRIGHT ACT AND ALSO UNDER
SECTIONS 274, 318(1), 275 AND 316 OF BNS, 2023.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
This petitioner is filed by accused No.7 under Section
482 of Bharatiya Nagaraik Suraksha Sanhita, 2023 praying
to grant anticipatory bail in Crime No.89/2025 of CCB
Bengaluru registered for offences punishable under
Section 63 of Copyright Act, 1957 and Sections 274,
318(1), 275, 316 of Bharatiya Nyaya Sanhita, 2023.
2. Heard the learned counsel for petitioner and the
learned High Court Government Pleader for
respondent/State.
3. The learned counsel for petitioner would
contend that the petitioner is the proprietor of Krishna
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Enterprises, and it is authorized dealer of Nandini
products. The accused Nos.1 to 6 were alleged to be
involved in commission of the alleged offences and have
been granted bail by the Trial Court. The accused No.1 is
the husband and accused No.2 is the son of this petitioner.
The offences alleged against the petitioner are not
punishable either with death or imprisonment for life. The
maximum sentence that can be imposed is imprisonment
up to three years and they are triable by judicial
Magistrate. The petitioner is ready to cooperate with the
Investigating Officer in the investigation. The petitioner is
a woman. There are no criminal antecedents of the
petitioner. With this, he prayed to allow the petition.
4. Per contra, the learned High Court Government
Pleader for the respondent/State would contend that the
petitioner is the proprietor of Krishna Enterprises, who is
the authorized dealer of Nandini brand products. There is
an allegation that the petitioner was adulterating the
Nandini ghee with other materials like palm oil, vanaspati
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etc. The said act of the petitioner causes health issues of
the consumers of Nandini brand products, and it has
affected the reputation of Nandini Brand. The petitioner is
required for custodial interrogation. With this, she prayed
to reject the petition.
5. Having heard the learned counsel, the Court
has perused the FIR, complaint and other materials placed
on record.
6. The petitioner is the proprietor of Krishna
Enterprises, which is the authorized dealer of Nandini
brand products. The allegation in the complaint is that
there is adulteration of ghee of Nandini by the petitioner
and other accused by mixing palm oil, vanaspati etc. and
selling the adulterated products to the retail shops. The
accused Nos.1 to 6 were stated to be actively involved in
the business of Krishna Enterprises and have been granted
bail by the Trial Court. The accused No.1 is a woman and
she is the proprietor of Krishna Enterprises. What is the
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role of this petitioner in the said alleged act of adulteration
of Nandini brand products is a matter of investigation. The
offences alleged against the petitioner are not punishable
either with death or imprisonment for life. The petitioner is
a woman and she is not having any criminal antecedents.
The petitioner has undertaken to co-operate with the
investigation and abide by any conditions to be imposed
by this Court.
7. Considering the above aspects, the petitioner
has made out a case for grant of anticipatory bail with
conditions.
In the result, the following:
ORDER
i) The petition is allowed.
ii) The petitioner is ordered to be released on bail
in the event of her arrest in Crime No.89/2025 of CCB
Bengaluru registered for offences punishable under
Section 63 of Copyright Act, 1957 and Sections 274,
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318(1), 275, 316 of Bharatiya Nyaya Sanhita, 2023
subject to following conditions.
a) The petitioner shall voluntarily appear
before the Investigating Officer within fifteen
days from this day and execute a bail bond for a
sum of Rs.1,00,000/- with one surety for the like
sum to the satisfaction of the Investigating
Officer.
b) The petitioner shall co-operate with the
Investigating Officer in the investigation and
appear before the Investigating Officer whenever
called for.
c) The petitioner shall appear before the
Investigating Officer on every Sunday between
10.00 a.m. and 2.00 p.m. for a period of one
month or till filing of final report whichever is
earlier.
d) The petitioner shall not directly or indirectly
make any inducement, threat or promise to any
person acquainted with the facts of the case so
as to dissuade him from disclosing such facts to
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the court or to any police officer or tamper with
the evidence.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
BKM
List No.: 1 Sl No.: 26
