Sri Chandrahasa vs The State Of Karnataka
2026 Latest Caselaw 47 Kant

Citation : 2026 Latest Caselaw 47 Kant
Judgement Date : 6 January, 2026

[Cites 8, Cited by 0]

Karnataka High Court

Sri Chandrahasa vs The State Of Karnataka on 6 January, 2026

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

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                                                          CRL.P No. 15338 of 2025


                       HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 6TH DAY OF JANUARY, 2026

                                                BEFORE
                      THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL PETITION NO. 15338 OF 2025
                                      [(438(Cr.PC) / 482(BNSS)]
                      BETWEEN:

                      SRI. CHANDRAHASA
                      S/O MARIYAPPA,
                      AGED ABOUT 46 YEARS,
                      R/AT: KARIALDODDI VILLAGE AND POST,
                      KANAKAPURA TALUK,
                      RAMANAGARA DISTRICT - 562 112.
                                                                    ...PETITIONER
                      (BY SRI. SRINIVAS A.R., ADVOCATE)

                      AND:

                      THE STATE OF KARNATAKA
                      REPRESENTED BY
                      RAMANAGARA WOMEN POLICE,
                      BANGALORE SOUTH DISTRICT - 562 129.
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI       REP. BY STATE PUBLIC PROSECUTOR,
Location: HIGH        HIGH COURT BUILDING,
COURT OF
KARNATAKA             BANGALORE - 560 001.
                                                                   ...RESPONDENT
                      (BY SMT. WAHEEDA M.M., HCGP)

                           THIS CRL.P IS FILED UNDER SECTION 438 CR.P.C
                      (UNDER SECTION 482 BNSS) PRAYING TO ENLARGE THE
                      PETITIONER/ACCUSED ON ANTICIPATORY BAIL IN THE EVENT
                      OF ARREST IN CONNECTION WITH C.C.NO.499/2021 ARISING
                      OUT OF CRIME NO.39/2020, PENDING ON THE FILE OF
                      PRINCIPAL   CIVIL JUDGE   AND    JMFC,  KANAKAPURA,
                                  -2-
                                                  NC: 2026:KHC:429
                                         CRL.P No. 15338 of 2025


HC-KAR




RAMANAGARAM DISTRICT, FOR THE OFFENCES PUNISHABLE
UNDER SECTIONS 498(A), 323, 324, 504 AND 506 OF IPC.

    THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                          ORAL ORDER

This petition is filed by sole accused under Section

482 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying

to grant anticipatory bail in respect of Crime No.39/2020

of Ramanagara Women Police Station, registered for

offences punishable under Sections 498(A), 323, 324, 504

and 506 of Indian Penal Code, pending in

C.C.No.499/2021 on the file of Principal Civil Judge and

JMFC, Kanakapura.

2. Heard learned counsel for petitioner and

learned High Court Government Pleader for respondent -

State.

3. Learned counsel for petitioner would contend

that, the allegation in the charge sheet is assault by

machete. But the wound certificate indicates that, four

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injuries sustained by C.W.1 are simple in nature. There

was a matrimonial case pending as on the date of the

alleged incident and i.e., by C.W.1 against the petitioner.

Subsequently, the said matrimonial case has been allowed

and marriage of the petitioner with C.W.1 has been

dissolved by judgment and decree dated 21.04.2022. As

matrimonial case was pending, a false complaint has been

lodged against the petitioner. After filing of the charge

sheet, the trial Court has issued summons to the

petitioner, but in spite of non-service of summons, NBW

has been issued against the petitioner and therefore the

petitioner apprehends his arrest. The petitioner is ready to

appear before the trial Court and abide by any conditions

to be imposed by this Court. With these, he prayed to

allow the petition.

4. Per contra, learned High Court Government

Pleader for respondent would contend that, the allegation

against the petitioner is assault with a machete on C.W.1

and assault by hands on C.W.2. The wound certificate of

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C.W.1 indicates that, she has sustained four simple

injuries. The petitioner has been shown as absconding in

the charge sheet. With these, she prayed for dismissal of

the petition.

5. Having heard the learned counsels appearing

for parties, the Court has perused the charge sheet and

other materials placed on record.

6. The petitioner is the husband of C.W.1. The

C.W.1 had filed M.C.No.49/2019 against the petitioner

seeking dissolution of marriage. The said petition which

was filed on 29.07.2019 has been allowed by judgment

and decree dated 21.04.2022. As on the date of alleged

incident i.e., on 14.08.2020, the said matrimonial case

filed by C.W.1 against the petitioner was pending. The

investigation is over and charge sheet has been filed. As

per the charge sheet, the allegation against the petitioner

is assault by machete. The wound certificate of C.W.1

indicates that C.W.1 has sustained four simple injuries.

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There is no any corresponding cut injury. The said injuries

are scratch mark, pain and tenderness. After filing of the

charge sheet, the petitioner has not been served with the

summons and NBW has been issued against the petitioner.

As the charge sheet is filed, the petitioner is not required

for any custodial interrogation. The petitioner has

undertaken to appear before the trial Court and abide by

any conditions to be imposed by this Court.

7. Considering all the above aspects, the petitioner

has made out a case for grant of anticipatory bail with

conditions. In the result, the following;

ORDER

The Criminal Petition is allowed. The petitioner is

granted anticipatory bail in Crime No.39/2020 of

Ramanagara Women Police Station, pending in

C.C.No.499/2021 on the file of Principal Civil Judge and

JMFC, Kanakapura and is ordered to be released on bail in

the event his arrest, subject to following conditions:

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i) The petitioner shall execute a personal bond for a sum of Rs.1,00,000/- (Rupees One Lakh only) with one surety for the like-sum to the satisfaction of the trial Court.