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Karnataka High Court
Sri. Muniraju. V vs State Of Karnataka on 31 January, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:5453
CRL.P No. 15091 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 15091 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. SRI. MUNIRAJU. V
SO VENKATAPPA
AGED ABOUT 29 YEARS
RAT No. 2, YALLAMMA BUILDING
KRISHNAREDDY LAYOUT
BANAHALLI-CHANDAPURA
ANEKAL TALUK
BANGALORE RURAL-560 103.
...PETITIONER
(BY SRI. CHANDRANNA N, ADVOCATE)
AND:
Digitally signed by
1. STATE OF KARNATAKA
LAKSHMINARAYANA
MURTHY RAJASHRI
STATE BY SURYANAGARA POLICE
Location: HIGH R/BY STATE PUBLIC PROSECUTOR
COURT OF
KARNATAKA HIGH COURT OF KARNATAKA
BANGALORE-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 GRANT BAIL TO THE
PETITIONER/ACCUSED IN CRIME No.386/2025 REGISTERED BY
THE SURYANAGARA POLICE/RESPONDENT FOR THE OFFENCES
PUNISHABLE UNDER SECTIONS 80(2) OF THE BNS 2023.
-2-
NC: 2026:KHC:5453
CRL.P No. 15091 of 2025
HC-KAR
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 the sole accused under
Section 483 of BNSS praying to grant bail in Crime
No.386/2025 of Suryanagara Police Station registered for
the offence punishable under Section 80(2) of BNS.
2. Heard learned counsel for the petitioner and
learned High Court Government Pleader for the respondent
-State.
3. Learned counsel for the petitioner would
contend that as per averments of the complaint the date
of marriage is 28.04.2018 and the date of death of the
deceased is 23.09.2025. Considering the same, the death
of the deceased is after 07 years of marriage. Therefore,
offence punishable under Section 80(2) of BNS is not
attracted. Whether the marriage card produced is genuine
or not is to be ascertained at trial and in said marriage
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invitation card, the date of marriage is 18.04.2019. In the
averments of the complaint, it is stated that the deceased
was having three female children. Therefore, the petitioner
was harassing her as she gave birth to three female
children. Whether the petitioner was harassing the
deceased and demanding dowry or not is required to be
ascertained at trial. The petitioner is in judicial custody
since 24.09.2025 and as the charge sheet is filed, he is
not required for custodial interrogation. The petitioner has
to take care of his three daughters. With this, he prays to
allow the petition.
4. Per contra, learned High Court Government
Pleader for the respondent -State would contend that as
per marriage invitation card, the date of marriage is
18.04.2019 and considering the same, the death of the
deceased is within 07 years of marriage. The complainant
and other witnesses have specifically stated the
harassment given by the petitioner to the deceased
demanding money. The money has been sent by the
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complainant to the deceased for purchase of the milk itself
indicates the extent of harassment given by the petitioner
to the deceased. The charge sheet materials shows prima
facie case against the petitioner for offences alleged
against him. With this, she prays to reject the petition.
5. Having heard learned counsels, the Court has
perused the charge sheet and other materials placed on
record.
6. The marriage of the deceased with the
petitioner as per charge sheet is taken place on
18.04.2019. Out of said marriage, they got three female
children. The petitioner and the deceased were residing in
rented house. It is alleged that the petitioner after
deceased gave birth to third daughter he was started
harassing her and asking her to bring dowry from her
parents even for giving milk to her third daughter. The
deceased unbearable with the harassment given by the
petitioner has committed suicide by hanging. The
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petitioner took the deceased to the hospital and she died
after 03 days of attempted suicide.
7. In the complaint, the date of marriage is stated
as 28.04.2018 and the materials collected during
investigation i.e., invitation card and statement of
witnesses indicate that the date of marriage is
18.04.2019. Therefore, the death of the deceased is within
07 years of Marriage.
8. Whether the petitioner has harassed the
deceased by demanding dowry and due to unbearable with
the said harassment the deceased has committed suicide
is matter of trial. As the charge sheet is filed, the
petitioner is not required for further custodial
interrogation. The petitioner is in judicial custody since
24.09.2025. There are no criminal antecedents of the
petitioner. The petitioner is having three daughters who
are dependent on him. Considering the said aspects, the
petitioner has made out case for grant of bail with
conditions.
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9. In the result, the following
ORDER
i) The petition is allowed.
ii) The petitioner is granted bail in Crime
No.386/2025 of Suryanagara Police Station
registered for the offence punishable under
Section 80(2) of BNS subject to following
conditions:
a) The petitioner -accused shall execute a
personal bond for the sum of Rs.1,00,000/-
with one surety for the likesum to the
satisfaction of the jurisdictional Court.
b) The petitioner -accused shall not tamper the
prosecution witnesses either directly or
indirectly.
c) The petitioner -accused shall attend the trial
Court on all dates hearing unless exempted
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and co-operate for speedy disposal of the
case.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 1 Sl No.: 5
Ct.sm
