H R Shivakumar vs State Of Karnataka
2026 Latest Caselaw 2426 Kant

Karnataka High Court

H R Shivakumar vs State Of Karnataka on 17 March, 2026

                                             -1-
                                                           NC: 2026:KHC:15538
                                                     CRL.P No. 4172 of 2026


                 HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 17TH DAY OF MARCH, 2026

                                          BEFORE
                          THE HON'BLE MR. JUSTICE S RACHAIAH
                 CRIMINAL PETITION NO. 4172 OF 2026 (438(Cr.PC)
                                      / 482(BNSS))
                 BETWEEN:

                 1.   H R SHIVAKUMAR
                      S/O H.T. RAMAKRISHNEGOWDA,
                      AGED ABOUT 52 YEARS,
                      R/O RAGHAVENDRA SAW MILL ROAD,
                      GAYATHRI LAYOUT, CHANNARAYAPATNA, HASSAN-
                      573 116.

                                                                ...PETITIONER
                 (BY Smt. DEEPA.J., ADVOCATE)

                 AND:
Digitally
signed by        1.   STATE OF KARNATAKA,
SREEDHARAN
BANGALORE             REPRESENTED BY
SUSHMA                THE STATION HOUSE OFFICER,
LAKSHMI
Location: High
                      MADANAYAKANAHALLI POLICE STATION,
Court of              BENGALURU.
Karnataka
                 2.   SMT. ADILAKSHMI,
                      W/O P.L. GOPI,
                      AGED ABOUT 42 YEARS,
                      NO. 72, 2ND MAIN ROAD, 10TH CROSS,
                      SONNENAHALLI, VIVEK NAGARA,
                      BENGALURU 560 047.

                                                              ...RESPONDENTS
                 (BY SRI. RANGASWAMY R, HCGP FOR R1)
                              -2-
                                          NC: 2026:KHC:15538
                                      CRL.P No. 4172 of 2026


 HC-KAR



     THIS CRL.P IS FILED UNDER SECTION 438 CR.PC (FILED U/S
482 BNNS) PRAYING TO DIRECT THE RESPONDENT POLICE TO
RELEASE HIM ON BAIL IN THE EVE OF HIS ARREST IN SPL.CC
NO.88/2026     REGISTERED       BY     THE     RESPONDENT
MADANAYAKANAHALLI POLICE STATION BENGALURU FOR THE
OFFENCES PUNISHABLE UNDER SECTIONS 118(2), 127(2), 258,
120(1) READ WITH SECTION 3(5) OF BNS AND SECTION 3(2)(va) OF
THE SC AND ST (POA) ACT PENDING ON THE FILE OF THE 2ND
ADDITIONAL DISTRICT AND SESSIONS JUDGE, BENGALURU RURAL
DISTRICT, BENGALURU.
     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S RACHAIAH

                        ORAL ORDER

The learned counsel for the petitioner submits that

an appeal ought to have been filed in respect of the

offences stated in the FIR. However, due to an inadvertent

mistake, the present petition has been filed. Hence, the

petitioner seeks permission to withdraw the petition with

liberty to file an appeal.

Considering the said submission, the petition is

dismissed as withdrawn with liberty to file an appeal.

Sd/-

(S RACHAIAH) JUDGE BKM List No.: 1 Sl No.: 2