[Cites 1, Cited by 0]
Karnataka High Court
Dr Nagaraj S vs National Investigating Agency on 6 January, 2026
Author: H.P.Sandesh
Bench: H.P.Sandesh
-1-
NC: 2026:KHC:432-DB
CRL.A No. 2470 of 2025
C/W CRL.A No. 2296 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF JANUARY, 2026
PRESENT
THE HON'BLE MR. JUSTICE H.P.SANDESH
AND
THE HON'BLE MR. JUSTICE VENKATESH NAIK T
CRIMINAL APPEAL NO.2470 OF 2025
C/W
CRIMINAL APPEAL NO.2296 OF 2025
IN CRL.A NO.2470/2025:
BETWEEN:
1. SRI. CHAN PASHA,
S/O ABDUL SUBHAN,
AGED ABOUT 51 YEARS,
R/AT H.NO.708, 7TH FLOOR,
ADUGODI POLICE QUARTERS,
ADUGODI, BENGALURU-560030.
Digitally signed ...APPELLANT
by DEVIKA M
Location: HIGH (BY SRI. S. BALAKRISHNAN, ADVOCATE)
COURT OF
KARNATAKA
AND:
1. NATIONAL INVESTIGATING AGENCY,
REPRESENTED BY SPECIAL PUBLIC
PROSECUTOR, NIA,
HIGH COURT BUILDING,
BENGALURU - 560001
...RESPONDENT
(BY SRI. P. PRASANNA KUMAR, SPECIAL PUBLIC PROSECUTOR)
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NC: 2026:KHC:432-DB
CRL.A No. 2470 of 2025
C/W CRL.A No. 2296 of 2025
HC-KAR
THIS CRIMINAL APPEAL IS FILED UNDER SECTION 21(4)
OF NIA ACT, PRAYING TO SET ASIDE THE ORDER PASSED BY
THE HONBLE COURT OF XLIX ADDL. CITY CIVIL AND
SESSIONS JUDGE AND SPECIAL JUDGE FOR NIA CASES AT
BENGALURU (CCH-50) IN SPL.C.NO.123/2024 AND ENLARGE
HIM ON BAIL IN SPL.C.NO.123/2024, PENDING BEFORE THE
HON'BLE COURT OF XLIX ADDL. CITY CIVIL AND SESSIONS
JUDGE AND SPECIAL JUDGE FOR NIA CASES, AT BENGALURU
(CCH-50) IN SPL.C.NO.123/2024 ARISING OUT OF
CR.NO.149/2023 REGISTERED BY HEBBAL P.S., FOR THE
OFFENCES PUNISHABLE UNDER SECTIONS 120(B), 121,
121(A), 122 OF IPC, UNDER SECTIONS 3 AND 25 OF ARMS
ACT, UNDER SECTIONS 13 AND 18 UA(P) ACT, 1967.
IN CRL.A NO.2296/2025:
BETWEEN:
1. DR. NAGARAJ S,
S/O LATE SRINIVASA M,
AGE ABOUT 42 YEARS,
R/AT NO.1, VENKATESH NILAYA,
FLAT NO.2, 1ST FLOOR,
OPP. TO FOOD MAX HYPER MART,
SRI SAI BABA LAYOUT,
NAGANATHAPUR,
BENAGURU-560100.
PERMANENTLY
R/AT LAKSHMI NILAYA,
TANK BUND ROAD,
BEHIND TEACHERS COLONY,
TANK CIRCLE, CHINTAMANI,
CHIKKABALLAPURA,
KARNATAKA-563125.
...APPELLANT
(BY SRI. S. BALAKRISHNAN, ADVOCATE)
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NC: 2026:KHC:432-DB
CRL.A No. 2470 of 2025
C/W CRL.A No. 2296 of 2025
HC-KAR
AND:
1. NATIONAL INVESTIGATING AGENCY,
REPRESENTED BY SPECIAL PUBLIC PROSECUTOR.
...RESPONDENT
(BY SRI. P.PRASANNA KUMAR, SPECIAL PUBLIC PROSECUTOR)
THIS CRIMINAL APPEAL IS FILED UNDER SECTION 21(4)
NIA ACT PRAYING TO SET ASIDE THE ORDER PASSED BY THE
HON'BLE COURT OF XLIX ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AND SPECIAL JUDGE FOR N.I.A CASES AT
BENGALURU (CCH-50) IN SPL.C.NO.123/2024 AND ENLARGE
HIM ON BAIL IN SPL.C.NO.123/2024 PENDING BEFORE THE
HON'BLE COURT OF XLIX ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AND SPECIAL JUDGE FOR N.I.A CASES AT
BENGALURU (CCH-50) IN SPL.C.NO.123/2024 (CRIME
NO.149/2023) REGISTERED ON THE FILE OF HEBBAL POLICE
STATION FOR THE OFFENCES PUNISHABLE UNDER SECTIONS
120B, 121, 121A, 122 OF THE IPC, SECTIONS 3 AND 25 OF
ARMS ACT AND SECTIONS 13 AND 18 OF UA(P) ACT, 1967.
THESE APPEALS COMING ON FOR HEARING THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
AND
HON'BLE MR. JUSTICE VENKATESH NAIK T
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NC: 2026:KHC:432-DB
CRL.A No. 2470 of 2025
C/W CRL.A No. 2296 of 2025
HC-KAR
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE H.P.SANDESH)
The learned counsel for the appellants submits that these
appeals are filed when the matter was under investigation and
now the investigation is completed and charge-sheet is filed.
The learned counsel files a memo seeking permission of this
Court to withdraw the appeals with liberty to file a fresh bail
petition before the Trial Court.
2. The memo is taken on record.
3. In view of the memo, the appeals are dismissed as
withdrawn with liberty to approach the Trial Court.
Sd/-
(H.P.SANDESH)
JUDGE
Sd/-
(VENKATESH NAIK T)
JUDGE
MD
List No.: 1 Sl No.: 14
