Sri.C. Potulaiah vs The State By
2026 Latest Caselaw 103 Kant

Citation : 2026 Latest Caselaw 103 Kant
Judgement Date : 8 January, 2026

[Cites 0, Cited by 0]

Karnataka High Court

Sri.C. Potulaiah vs The State By on 8 January, 2026

                                              -1-
                                                          NC: 2026:KHC:1019
                                                     CRL.A No. 2539 of 2025


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 8TH DAY OF JANUARY, 2026

                                            BEFORE
                            THE HON'BLE MR. JUSTICE G BASAVARAJA
                    CRIMINAL APPEAL NO. 2539 OF 2025 (U/S 14(A) (2))
                   BETWEEN:

                   SRI.C. POTULAIAH
                   AGED ABOUT 25 YEARS,
                   NEW BALDWIN SCHOOL,
                   MANDURU VILLAGE, VIRGONAGAR POST,
                   BENGALURU- 560 049
                                                               ...APPELLANT
                   (BY SRI. SURESH V., ADVOCATE)

                   AND:

                   1.    THE STATE BY
                         AVALAHALLI POLICE STATION
                         BENGALURU
Digitally signed         TRANSFERRED TO D.C.R.E.,
by
SHARADAVANI              EAST POLICE STATION
B
Location: High           BENGALURU- 560 027
Court of                 REP BY- SPP
Karnataka
                         HIGH COURT OF KARNATAKA,
                         BENGALURU

                   2.    MR. RAMAIAH
                         AGE 47 YEARS
                         S/O MR. CHIKKANARASHIMIAH
                         GUNDURU VILLAGE,
                         VIRGONAGAR A POST,
                         BIDARAHALLI HOBALI,
                             -2-
                                          NC: 2026:KHC:1019
                                     CRL.A No. 2539 of 2025


HC-KAR




    BENGALURU CITY- 560 049
                                            ...RESPONDENTS
(BY SRI. N.ANITHA GIRISH, HCGP FOR R1;
NOTICE TO R2 IS SERVED AND UNREPRESENTED)

     THIS CRL.A IS FILED U/S 14(A)2) OF SC/ST (POA) ACT
BY THE ADVOCATE FOR THE APPELLANT PRAYING THAT THIS
HONOURABLE COURT MAY BE PLEASED TO ALLOW THIS
APPEAL BY SETTING ASIDE THE ORDER DATED 10.12.2025
PASSED BY THE II ADDL.DISTRICT AND SESSIONS JUDGE,
BENGALURU RURAL DISTRICT BENGALURU BY ENLARGING THE
APPELLANT ON BAIL IN CR.NO.481/2025 REGISTERED BY THE
AVALAHALLI P.S. NOW TRANSFERRED TO DERE EAST P.S. FOR
THE OFFENCE P/U/S 3(1)(r)(s) OF SC/ST (POA) ACT AND
SEC.108,351(2),352 OF BNS 2023.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE G BASAVARAJA


                     ORAL JUDGMENT

The appellant has preferred this appeal against the

order passed by the II Additional District and Sessions

Judge, Bengaluru Rural District, Bengaluru in Crime

No.481/2025 dated 10.12.2025.

2. The brief facts leading to this appeal is that, on

the basis of the complaint filed by one Ramaiah, Avalahalli

police has registered the case in Crime No.481/2025

NC: 2026:KHC:1019

HC-KAR

against accused No.1 - C.Potulaiah and accused No.2 -

Administration of New Baldwin School for the commission

of offence under Section 3(1)(r)(s) of Scheduled Caste and

Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for

short 'the SC and ST (POA) Act') and Sections 108,

351(2), 352 of Bharatiya Nyaya Sanhita, 2023 (for short

'the BNS Act'). After arrest of the appellant, the appellant

was remanded to the judicial custody. The bail application

was filed under Section 483 of Bharatiya Nagarik Suraksha

Sanhita, 2023 for grant of regular bail in Crime

No.481/2025, which came to be rejected by the trial

Court. Being aggrieved by the said order, the appellant

has preferred the present appeal.

3. I have examined the materials placed before this

Court.

4. On the basis of the complaint filed by Ramaiah,

Avalahalli police has registered the case in Crime

No.481/2025 against accused Nos.1 and 2 for the

NC: 2026:KHC:1019

HC-KAR

commission of offence under Section 3(1)(r)(s) of the SC

and ST (POA) Act and Sections 108, 351(2), 352 of the

BNS Act. The substance of the FIR is as under:

              "    ಾ ದು ಾರರು         ಾ ೆ ೆ         ಾಜ ಾ             ೕ ದ      ದೂ ನ
         ಾ ಾಂಶ ೇ ೆಂದ ೆ ನನ ಪ         ಾದ      !ೕಮ     ಮು ರತ ಮ$ ರವ ಾದ ನೂ&
     'ಾ®Ø() ±Á¯ÉAiÀÄ       ಾಹನದ°è, +ಾ,ೆ ೆ ಮಕ.ಳನು ಕ ೆದು0ೊಂಡು ೋಗುವ ಮತು3

4ಟು6 ಬರುವ 0ೆಲಸವನು :ಾ 0ೊಂ ದ;ಳ<, =: 07/11/2025 ರಂದು ನನ ಪ ಾದ !ೕಮ ಮು ರತ ಮ$ ರವರು +ಾ,ೆ ೆ ೋ ಾ;ಗ >ತುಲಯ& 0ೆಲಸವನು :ಾಡುವ ಸ@ಳದA ನನ ೆಂಡ ೆ ನನ ೆಂಡ ಯನು ಲBCೕ0ಾಂD EೊFೆಯA ಓ ೋಗುವಂFೆ :ಾ ರುವHದು ೕ ೆ ಎಂದು ಅ ಾಚ& ಶಬ;ಗLಂದ 'ೈದು Eಾ ಂದ ೆ :ಾ , ೇ ವ,ೆ ಮುಂNೆ ಎಂದು ಂ=O, ಸೂPೆ ಮುಂNೆ ಎಂದು ನ ನು ಾQO4ಡುFೆ3ೕ ೆ ಎಂದು ಎಂದು ೆದ OರುFಾ3 ೆ, ನಂತರ ನೂ& 'ಾ®Ø() ಆಡLತ ಮಂಡLಯವರು ಕೂಡ ನನ ೆಂಡ ಯನು ಕ ೆದು 'ೈದು :ಾನOಕ ಾ Sಂ ೆ ೕ ರುFಾ3 ೆ, ಇದ ಂದ ಮನ ೊಂದ ನನ ೆಂಡ = ಾಂಕ:07/11/2025 ರಂದು 04:00 ಗಂUೆಯAV ಾನು ಮ ೆಯAV ಇಲV=ರು ಾಗ ಮ ೆಯ 'ಾ ಲನು ಾW ಲXCಮ$ ರವರ 0ೈ ೆ 4ೕಗವನು 0ೊಟು6 ೋ ದು;, ಆಗ ಾನು ನನ ೆಂಡ ಯ ಬ ೆY ಲXCಮ$ ರವರನು (Zಾರವನು 0ೇL ಾಗ 03 ಗಂUೆ ೆ ಮ ೆಯ 4ೕಗವನು 0ೊಟು6 ೋ ರುFಾ3 ೆ ಎಂದು LOದರು, ಎ,ಾV ಕNೆ ನನ ೆಂಡ ಯನು ಹುಡುWದರೂ ನಮ ೆ ನನ ೆಂಡ ೊ ೆ ರುವH=ಲV, ಆದ ೆ ನನ ೆಂಡ ಮು gÀತ ಮ$ ಗುಂಡೂರು ಾ!ಮದ ಮ+ಾಣದ ಪಕ.ದAVರುವ 0ೆ ೆಯAV ಾ 4=;ರುFಾ3 ೆ, ಆ ಸಮಯದAV ಅಕ. ಪಕ.ದAV ಾರು ಇಲVದ 0ಾರಣ ನನ ಪ ಯನು ಾರು ರX ೆ :ಾ ರುವH=ಲV.

ಈ =ನ =:08/11 /2025 ರಂದು ನಮ$ ಾ!ಮದ ಸುಬ!ಮ] ಎಂಬುವವರು ನನ ೆ ಮತು3 ನಮ$ ಸಂಬಂ=ಕ ೆ 0ೆ ೆಯAV ನನ ೆಂಡ ಯ ಮೃತ ೇಹ ಇರುವ ಬ ೆY LOದು;, ನಂತರ ಬಂದು ೋಡ,ಾ ನನ ೆಂಡ ಮು ರತ ಮ$ ಸದ ಮಂಡೂರು ಾ!ಮದ >ತುಲಯ& O. ಮತು3 ನೂ& 'ಾ_` () +ಾ,ೆಯ ಆಡLತ ಮಂಡLಯವರು ನನ ೆಂಡ ೆ ಅ ಾಚ& ಶಬ;ಗLಂದ 'ೈದು ಂ=O, Eಾ ಂದ ೆ :ಾ :ಾನOಕ Sಂ ೆಯನು ೕ ದ; ಂದ ನನ ೆಂಡ ಯ 0ೆ ೆ ೆ ಾ aಾ!ಣವನು

NC: 2026:KHC:1019

HC-KAR

ಕPೆದು0ೊಂ ರುFಾ3 ೆ, ಆದ; ಂದ ನನ ೆಂಡ ಯ ಾ( ೆ 0ಾರಣ ಾದವರ (ರುದb 0ಾನೂನು ಕ!ಮ 0ೈ ೊಳc'ೇ0ೆಂದು ೕ ದ ದೂರು ಾಗೂ ಇFಾ&=."

5. The alleged commission of offences are not

punishable either with death penalty or imprisonment for

life. In the remand application, it is stated that the

accused is not required for further investigation. Even

after lapse of 60 days from the date of registration of the

case, final report is not submitted. Investigation Officer

has not explained anything as to non-submission of final

report within 60 days as required under Sub-Rule (2) of

Rule 7 of Scheduled Caste and the Scheduled Tribe