Sachin vs State Of Karnataka
2026 Latest Caselaw 2363 Kant

Karnataka High Court

Sachin vs State Of Karnataka on 16 March, 2026

                                              -1-
                                                              NC: 2026:KHC:15405
                                                           CRL.P No. 347 of 2026


                 HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF MARCH, 2026

                                            BEFORE
                           THE HON'BLE MR. JUSTICE S RACHAIAH
                   CRIMINAL PETITION NO.347 OF 2026 (439(Cr.PC)/
                                        483(BNSS))
                 BETWEEN:

                 SACHIN
                 S/O. SURESHA,
                 AGED ABOUT 23 YEARS,
                 BAKERY WORK,
                 R/O. MUTTALLI VILLAGE,
                 KATTAYA HOBLI,
                 HASSAN TALUK,
                 HASSAN DISTRICT-573128.
                                                                   ...PETITIONER
                 (BY SRI. SANDEEPA. S.H., ADVOCATE)

                 AND:
Digitally
signed by        STATE OF KARNATAKA,
SREEDHARAN
BANGALORE        BY PENSION MOHALLA POLICE STATION,
SUSHMA           REPRESENTED BY
LAKSHMI
Location: High   STATE PUBLIC PROSECUTOR,
Court of         HIGH COURT OF KARNATAKA,
Karnataka
                 BANGALORE-560 001.
                                                                  ...RESPONDENT
                 (BY SRI. ANITHA GIRISH. N, HCGP)

                        THIS CRL.P IS FILED U/S 439 CR.P.C (U/S 483 BNSS)
                 PRAYING     TO   RELEASE   THE     PETITIONER    ON   BAIL   IN
                 SC.NO.249/2022     ARISING   OUT     OF     CR.NO.51/2022    OF
                             -2-
                                         NC: 2026:KHC:15405
                                      CRL.P No. 347 of 2026


HC-KAR




PENSION MOHALLA P.S., AT HASSAN, PENDING ON THE FILE
OF THE III ADDL. DISTRICT AND SESSIONS JUDGE, AT
HASSAN, FOR THE OFFENCES P/U/S IPC 1860 (U/S 302, 34) BY
ALLOWING THIS PETITION AND THE III ADDITIONAL DISTRICT
AND SESSIONS JUDGE, HASSAN HAS REJECTED THE BAIL
PETITION ON 13.05.2025 IN SC.NO.249/2022 AND ETC.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S RACHAIAH


                         ORAL ORDER

Liberty is reserved to the petitioner to file a review

petition after the examination of CWs.3 and 4.

The Trial Court is directed to issue notice to CWs.3

and 4 and to conduct their examination at the earliest.

In view of the above observations, the petition is

dismissed as withdrawn.

Sd/-

(S RACHAIAH) JUDGE

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