Sri Ravi vs The State Of Karnataka By
2026 Latest Caselaw 178 Kant

Citation : 2026 Latest Caselaw 178 Kant
Judgement Date : 12 January, 2026

[Cites 6, Cited by 0]

Karnataka High Court

Sri Ravi vs The State Of Karnataka By on 12 January, 2026

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                  -1-
                                                               NC: 2026:KHC:1527
                                                         CRL.P No. 15820 of 2025


                      HC-KAR




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 12TH DAY OF JANUARY, 2026

                                                 BEFORE
                      THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                           CRIMINAL PETITION No. 15820 OF 2025 (439(Cr.PC) /
                                               483(BNSS))
                      BETWEEN:

                      1.    SRI RAVI
                            S/O SANNOL GANGAPPA
                            AGED ABOUT 36 YEARS
                            R/AT, PESALAPARTHI VILLAGE
                            KOTHAKOTE HOBLI.
                            BAGEPALLI TALUK
                            CHIKKABALLAPURA DIST
                            PIN-561 207.
                                                                       ...PETITIONER

                      (BY SRI MANJUNATHA A C, ADVOCATE)

                      AND:

                      1.    THE STATE OF KARNATAKA BY
Digitally signed by         BAGEPALLI POLICE STATION
LAKSHMINARAYANA             DIBBURAHALLI VILLAGE
MURTHY RAJASHRI
Location: HIGH              SHIDLAGHATTA TALUK
COURT OF                    CHIKKABALLAPURA DISTRICT - 562 105.
KARNATAKA
                            REPRESENTED BY S.P.P
                            HIGH COURT OF KARNATAKA
                            BENGALURU - 560 001.
                                                                     ...RESPONDENT

                      (BY SMT. WAHEEDA M M, HCGP)

                           THIS CRL.P IS FILED UNDER SECTION 439 CR.PC (FILED
                      UNDER SECTION 483 BNNS) PRAYING TO RELEASE THE
                      PETITIONER ON BAIL IN S.C No.87/2024 (IN CRIME No.66/2011)
                             -2-
                                          NC: 2026:KHC:1527
                                   CRL.P No. 15820 of 2025


HC-KAR




OF RESPONDENT BAGEPALLI POLICE STATION, CHIKKABALLAPURA
DISTRICT, REGITERED FOR ALLEGED OFFENCES PUNISHABLE
UNDER SECTIONS 366, 506 R/W 34 OF IPC.

     THIS PETITION, COMING ON FOR FURTHER HEARING, 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

439 of Cr.P.C. praying to grant bail in S.C. No. 87/2025

(crime No. 66/2011 of Bagepalli Police Station,

Chikkaballapura) registered for offence under Sections 366,

506 read with Section 34 of IPC pending on the file of III

Additional District and Sessions Judge, Chikkaballapura.

2. Heard learned counsel for petitioner and learned

HCGP for respondent - State.

3. Learned counsel for petitioner would contend that

petitioner was not aware of the case registered against him.

Petitioner had not received any summons or notice from the

jurisdictional Court. Petitioner was arrested by executing NBW

issued against him. Accused Nos. 2 and 3 have been acquitted

by judgment dated 04.06.2015 passed in S.C. No. 168/ 2013.

NC: 2026:KHC:1527

HC-KAR

Petitioner has now deposited Rs.25,000/- on 08.01.2026 in

S.C. No. 87/2025 before the trial Court towards expenses

incurred by the State in securing his presence. With this he

prayed to allow the petition.

4. A case was registered against the petitioner in

Crime No. 66/2011 in Bagepalli Police Station for offence

under Sections 366-A, 506 read with Section 34 IPC. In the

said crime charge sheet has been filed and case has been

registered in C.C. No. 413/2013. In the said case evidence

has been recorded under Section 299 of Cr.P.C. and case has

been transferred to LPR. Thereafter, petitioner has been

secured and case has been registered in C.C. No. 1380/2025.

Said case has been committed to Sessions Court and now

pending in SC No. 87/2025. Petitioner did not appear before

the jurisdictional Court as he had not received any summons

or notice. Petitioner is now ready to appear before the trial

Court and cooperate for the speedy disposal of the case.

Petitioner has now deposited Rs.25,000/- towards expenses

incurred by the State in securing his presence. Said amount

NC: 2026:KHC:1527

HC-KAR

deposited by the petitioner before the trial Court on

08.01.2026 in S.C. No. 87/2025 requires to be appropriated

to the State.

5. Considering the above aspects, petitioner has made

out case for grant of bail with conditions.

6. In the result, following;

ORDER

Petition is allowed. Petitioner is granted bail in S.C. No.

87/2025 (Crime No. 66/2011 of Bagepalli Police Station,

Chikkaballapura) pending on the file of III Additional District

and Sessions Judge, Chikkaballapura 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 trial Court.

II. Petitioner shall not tamper the prosecution witnesses

either directly or indirectly.

NC: 2026:KHC:1527

HC-KAR

III. Petitioner shall attend the trial Court on all dates hearing

unless exempted and cooperate for speedy disposal of

the case.

Amount of Rs.25,000/- deposited by the petitioner

before the trial Court on 08.01.2026 in S.C. No. 87/2025 is

ordered to be appropriated to the State.