[Cites 12, Cited by 0]
Karnataka High Court
Sri Saddam Hussain @ Saddam vs The State Of Karnataka on 22 January, 2026
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NC: 2026:KHC:3669
CRL.A No. 2561 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
CRIMINAL APPEAL NO.2561 OF 2025 (U/S 14(A) (2))
BETWEEN:
SRI SADDAM HUSSAIN @ SADDAM
S/O HUSSAIN,
AGED ABOUT 33 YEARS,
R/AT NEAR GNANA JYOTHI SCHOOL
BYE PASS ROAD, MULBAGAL TOWN,
KOLAR-563131. ...APPELLANT
(BY SRI M.R. NANJUNDA GOWDA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
BY MULBAGAL RURAL POLICE,
KOLAR DISTRICT,
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
Digitally signed HIGH COURT BUILDINGS,
by PANKAJA S DR. MABEDKAR VEEDHI,
Location: HIGH BENGALURU-560 001.
COURT OF
KARNATAKA 2. SMT. VINUTHA B.S.
D/O SHIVAKUMAR,
AGED ABOUT 28 YEARS,
R/AT HANUMANTHANAHALLI GATE,
MULBAGALA TALUK, KOLAR-563131. ...RESPONDENTS
(BY SRI M. DIWAKAR MADDUR, HCGP FOR R-1;
SRI RAJESHEKARA H.M., ADVOCATE FOR R-2)
THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14(A)(2)
OF SC/ST (POA) ACT, 1989 PRAYING TO SET ASIDE THE BAIL
ORDERS DATED 07.11.2025 PASSED IN CRL.MISC.NO.868/2025 ON
THE FILE OF THE 2ND ADDL. DISTRICT AND SESSIONS JUDGE,
-2-
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CRL.A No. 2561 of 2025
HC-KAR
KOLAR AND ALLOW THE APPEAL AND GRANT AN ORDER OF BAIL TO
THE APPELLANT FOR THE OFFENCE P/U/S. 323, 341, 342, 347,
376(c), 420, 504, 506 R/W 34 OF IPC AND SECTIONS 3(1)(r) AND
(s), 3(1)(w)(i)(ii), 3(2)(v) OF S.C./S.T PREVENTION OF ATROCITIES
ACT, 1989.
THIS APPEAL COMING ON FOR ADMISSION, 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 dated 07.11.2025 passed in Crl.Misc.No.868/2025
by the II Additional District and Sessions Judge, Kolar.
2. The brief facts leading to this appeal is that on the
basis of the complaint filed by the complainant, Mulbagal
Rural Police have registered the case in Crime
No.149/2025 against accused Nos.1 to 5 for commission of
offence punishable under Sections 376(c), 341, 342, 347,
420, 323, 504, 506 read with Section 34 of IPC and
Section 3(1)(r), 3(1)(s), 3(1)(w)(i)(ii), 3(2)(v) of SC/ST
(POA) Act.
NC: 2026:KHC:3669
HC-KAR
3. The appellant had filed application under Section 438
of Cr.P.C for grant of anticipatory bail and the same came
to be rejected on 07.11.2025.
4. Being aggrieved by this order, the appellant has
preferred this appeal.
5. The learned counsel for the appellant would submit
that the investigation officer has already completed
investigation and submitted the charge sheet against the
accused. The accused is not required for custodial
interrogation. Accused Nos.2 to 5 were already released
on bail by the II Additional District and Sessions Judge,
Kolar in Crl.Misc.No.514/2025 vide order dated
30.06.2025.
6. There is abnormal delay in filing this complaint and
appellant is ready to abide by the conditions to be imposed
by this Court. Hence, he sought for allowing of this appeal.
NC: 2026:KHC:3669
HC-KAR
7. I have examined the materials placed before this
Court. The FIR reveals that the alleged incident took place
from 01.01.2017 to 30.06.2024. The investigation is
already completed and the investigation officer has
submitted the charge sheet against the accused.
8. In column No.17 of the charge sheet, it is stated as
under:
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NC: 2026:KHC:3669
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NC: 2026:KHC:3669
HC-KAR
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ªÉÄîÌAqÀ PÀ®AUÀ¼À jÃvÁå ²PÁëºÀðgÉAvÀ F zÉÆõÁgÉÆÃ¥ÀuÁ¥ÀnÖ."
9. A perusal of the materials placed before this Court
reveals that there is delay in filing the complaint and the
averments of the charge sheet also reveal that accused
No.2 has abused the complainant by referring her caste.
However, the Trial Court has granted anticipatory bail. The
order dated 30.06.2025 passed in Crl.Misc.No.514/2025
by the II Additional District and Sessions Judge, Kolar has
NC: 2026:KHC:3669
HC-KAR
not been challenged by the State or the victim.
Considering the abnormal delay in filing the complaint,
conduct of the complainant/victim and the principle of
parity, I proceed to pass the following:
ORDER
i. The appeal is allowed.
ii. The order dated 07.11.2025 passed in
Crl.Misc.No.868/2025 by the II Additional
District and Sessions Judge, Kolar is
hereby set aside.
iii. Consequently, the application filed under
Section 438 of Cr.P.C is allowed.
iv. The appellant shall be released on bail on
executing a self bond for a sum of
Rs.1,00,000/- with one surety for the
likesum to the satisfaction of the Trial
Court;
v. The appellant shall appear before the Trial
Court in Spl.C.IPC.SC/ST.No.13/2025
before the Trial Court.
vi. The appellant shall appear before the Trial
Court on all the dates of hearing and shall
co-operate for trial.
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vii. The appellant shall not threaten the
complainant and shall not tamper the
prosecution witnesses in any manner. The
appellant shall not indulge in any criminal
activities.
viii. The appellant shall not leave the
jurisdiction of the Trial Court without prior
permission.
The Registry is directed to send the copy of this
order to the Trial Court.
SD/-
(G BASAVARAJA)
JUDGE
PKS
List No.: 1 Sl No.: 28
