[Cites 3, Cited by 0]
Karnataka High Court
Ramappa @ Ramaiah vs The State Of Karnataka on 29 January, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:4765
CRL.P No. 17156 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 17156 OF 2025 (438(Cr.PC) /
482(BNSS))
BETWEEN:
1. RAMAPPA @ RAMAIAH
S/O KRISHNAPPA
AGED ABOUT 45 YEARS
OCC :AGRICULTURIST/COOLIE
R/O MUDLABHOVIHATTI VILLAGE
MADADAKERE HOBLI
HOSADURGA TALUKA
CHITRADURGTA DISTRICT-577 527.
...PETITIONER
(BY SRI P B UMESH, ADVOCATE FOR
SRI RAVINDRA B.DESHPANDE, ADVOCATE)
AND:
Digitally signed by
1. THE STATE OF KARNATAKA
LAKSHMINARAYANA BY HOSADURGA POLICE STATION
MURTHY RAJASHRI
Location: HIGH
HIRIYURU SUB-DIVISION
COURT OF CHITRADURGA DISTRICT -577 527.
KARNATAKA
(REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDINGS, BENGALURU-560 001).
...RESPONDENT
(BY SRI HARISH GANAPATHY, HCGP)
THIS CRL.P IS FILED UNDER SECTION 438 Cr.P.C (UNDER
SECTION 482 BNSS) PRAYING TO DIRECT THE CONCERNED
POLICE OF HOSADURGA P.S., CHITRADURGA DISTRICT, TO
-2-
NC: 2026:KHC:4765
CRL.P No. 17156 of 2025
HC-KAR
ENLARGE THE PETITIONER ON BAIL IN CR.No.485/2025 OF
HOSADURGA P.S., CHITRADURGA DISTRICT, FOR THE OFFENCES
PUNISHABLE UNDER SECTIONS 108 R/W 3(5) 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 petition is filed by accused No.1 under Section 482
of BNSS praying to grant anticipatory bail in Crime
No.485/2025 of Hosadurga Police Station registered for
offences under Section 108 read with 3(5) of BNS.
2. Heard the learned counsel for the petitioner and
learned HCGP for respondent/State.
3. Learned counsel for petitioner would contend that the
allegation against the petitioner is that they quarreled with
the deceased and threatened to kill her does not amount to
abatement to commit suicide. The alleged threatening was
taken place on 17.10.2025 and deceased committed suicide
on 19.10.2025. There are no criminal antecedents of the
petitioner. The petitioner is ready to co-operate with the
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HC-KAR
police in investigation. With this, he prayed to allow the
petition.
4. Per contra, learned HCGP would contend that the
petitioner and another on 17.10.2025 quarreled with the
deceased and abused her in filthy language and threatened to
kill her. The said act of the petitioner amounts to abatement
to commit suicide. The petitioners are responsible for the
death of the deceased. The petitioners are required for
custodial interrogation. With this, he prayed to reject the
petition.
5. Having heard the learned counsels, the Court has
perused the complaint, FIR and other materials placed on
record.
6. As per averments of the complaint, the deceased was
proceeding to Pandharpur along with others. At that time
petitioner and accused No.2 have quarreled with her with
prior enmity and abused her in filthy words and threatened to
kill her. The deceased came back to her place and committed
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HC-KAR
suicide on 19.10.2025. The act of the petitioner abusing the
deceased and threatening to kill her whether amounts to
abatement to commit suicide is a matter of investigation and
trial. The petitioner has undertaken to co-operate with the IO
in the investigation. There are no criminal antecedents of
petitioner.
7. Considering the above aspects, the petitioner has
made out case for grant of anticipatory bail with conditions. In
the result, the following:
ORDER
The petition is allowed. The petitioner is ordered to be
released on bail, in the event of his arrest, in Crime
No.485/2025 of Hosadurga Police Station, subject to following
conditions:
(i) Petitioner shall voluntarily appear before the
Investigating Officer within 15 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 IO.
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HC-KAR
(ii) Petitioner shall appear before the IO
whenever called for and co-operate with the
investigation.
(iii) 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 the Court or to any police
officer or tamper with the evidence.
(iv) In case of filing the charge sheet, petitioner
shall attend the trial Court regularly.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DKB
List No.: 1 Sl No.: 6
Ct.sm
