M Ravi vs The State Of Karnataka
2026 Latest Caselaw 2500 Kant

Citation : 2026 Latest Caselaw 2500 Kant
Judgement Date : 23 March, 2026

[Cites 5, Cited by 0]

Karnataka High Court

M Ravi vs The State Of Karnataka on 23 March, 2026

                                             -1-
                                                        NC: 2026:KHC:16264
                                                    CRL.P No. 3083 of 2026


                 HC-KAR




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 23RD DAY OF MARCH, 2026

                                          BEFORE

                           THE HON'BLE MR. JUSTICE S RACHAIAH

                           CRIMINAL PETITION NO. 3083 OF 2026

                                  (439(Cr.PC) / 483(BNSS))



                 BETWEEN:

                 1.    M RAVI
                       S/O MUNIYAPPA
                       AGED ABOUT 55 YEARS
                       R/AT D.NO.21,
                       MARUTI BADAVANE,
                       HUNSUR.
Digitally
signed by
SREEDHARAN
BANGALORE
SUSHMA                                                       ...PETITIONER
LAKSHMI
                 (BY SRI. SANDEEP K., ADVOCATE)
Location: High
Court of
Karnataka

                 AND:


                 1.    THE STATE OF KARNATAKA
                       BY HUNSUR TOWN
                       POLICE STATION,
                            -2-
                                       NC: 2026:KHC:16264
                                   CRL.P No. 3083 of 2026


HC-KAR




   HUNSUR TALUK, MYSURU DIST
   REP. BY
   SPP HIGH COURT
   BENGALURU - 01



                                           ...RESPONDENT
(BY SMT. ANITHA GIRISH N., HCGP)

     THIS CRL.P FILED U/S 439 CR.PC (FILED U/S 483 BNNS)

BY THE ADVOCATE FOR THE PETITIONER/ACCUSED NO.1

PRAYING THAT THIS HONOURABLE COURT MAY BE PLEASED

TO ENLARGE HIM ON REGULAR BAIL IN CRIME NO.33/2026

REGISTERED BY RESPONDENT, HUNSUR TOWN POLICE FOR

THE OFFENCE P/U/S 352, 109, 115(2) R/W 3(5) OF BNS 2023

PENDING ON THE FILE OF THE PRL. CIVIL JUDGE (SR.DN) AND

JMFC AT HUNSUR BY IMPOSING NECESSARY CONDITIONS IN

THE INTEREST OF JUSTICE.


     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:




CORAM: HON'BLE MR. JUSTICE S RACHAIAH
                              -3-
                                           NC: 2026:KHC:16264
                                      CRL.P No. 3083 of 2026


HC-KAR




                       ORAL ORDER

1. The petitioner - accused No.1 is before this Court seeking

for grant of regular bail in Crime No.33/2026 registered

by the respondent-police for the offences punishable

under Sections 352, 109, 115(2) r/w. Section 3(5) of the

Bharatiya Nyaya Sanhita, 2023.

Brief facts of the case:

2. The case of the prosecution is that, a complaint came to

be registered by the complainant stating that, he is the

resident of Hunsur town, Mysuru and lives with his family

members. On 01.02.2026, around 08.00 a.m., he was

proceeding to another person's land to clear debris in the

said land, carrying a long machete that was kept under

the foot mat of the scooter. At that time, his daughter

Deepika asked him to drop her at the bus stand to go to

Mysuru. After dropping his daughter near the Hunsuru

bus stand, around 08.30 a.m., when he was proceeding

near Lakshmivilasa Circle, at that time, he saw his

younger brother Ravi was standing near Lakshmivilasa

Circle. The complainant stopped his scooter and asked his

NC: 2026:KHC:16264

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brother as to why he was telling lie that he had won the

case filed before the Principal Civil Judge and JMFC,

Hunsur, in respect of the property measuring 03 acres 23

guntas. At that time, the quarrel had taken place

between the brothers. The petitioner called another

brother, Ravikumar, to the place and started quarrelling

with the complainant. It is alleged that, in the said

scuffle, the petitioner took the long machete which was

kept under the foot mat of the scooter belonging to the

complainant and assaulted the complainant with the said

machete. The complainant had sustained severe injuries

to his hands and thereafter, he was admitted to hospital

and lodged a complaint against the brothers. Based on

the statement given by the injured, FIR has been

registered against the petitioner and another for the

offences stated supra.

3. Heard Mr. Sandeep K., learned counsel for the petitioner

and Mrs. Anitha Girish N., learned High Court

Government Pleader for respondent - State.

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4. The submission of the learned counsel for the petitioner is

that the petitioner is innocent of the alleged offence. In

fact, the complainant, with an intention to cause injuries

or commit murder of the petitioner, had brought the

machete along with him and started abusing the

petitioner and also tried to assault him. In the said

scuffle, the injured had sustained injuries to his hands.

The petitioner had no intention to commit either murder

or cause injury to the complainant.

5. It is further submitted that, in fact, a civil dispute which

existed between the petitioner and the complainant,

which was pending before the learned Principal Civil

judge and JMFC, Hunsur, in Original Suit No.359/2019

filed by the complainant, came to be dismissed as

withdrawn with a liberty to file a fresh suit. The petitioner

is the earning member of the family. He is aged about 55

years and he will abide the conditions imposed by this

Court in the event of his release on bail. Making such

submissions, learned counsel for the petitioner prays to

allow the petition.

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6. Per contra, learned High Court Government Pleader

vehemently submitted that the petitioner, who is the

younger brother and another brother have assaulted the

complainant, who is their elder brother and the

complainant has suffered severe injuries. A dispute

existed between the brothers in respect of land

measuring 3 acres and 23 guntas. If the petitioner is

enlarged on bail, there may be chances of committing

similar offence or threatening the prosecution witnesses.

Hence, it is not appropriate to grant him bail. Making

such submissions, learned High Court Government

Pleader prays to reject the petition.

7. Having heard the learned counsel for the respective

parties and on perusal of the averments of the complaint

and other materials on record, it appears from the record

that the petitioner is none other than the younger brother

of the complainant. In fact, the complainant had filed a

suit before the learned Principal Civil Judge and JMFC,

Hunsur, in Original Suit No.359/2019. On 27.02.2024,

the suit came to be dismissed as withdrawn with liberty

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to file fresh suit. The incident allegedly took place on

01.02.2026. However, on going through the averments of

the complaint, I am of the considered opinion that the

petitioner has made out a case for grant of bail. It is

needless to state that the merit of the case need not be

mentioned while considering the bail application.

8. Hence, I proceed to pass the following:

ORDER

(i) The petition is allowed.


         (ii)    The petitioner is ordered to be enlarged

                 on     bail    in     Crime        No.33/2026     of

                 respondent-police          for      the    offences

stated supra, on executing personal

bond in a sum of Rs.1,00,000/-

                 (Rupees        One     Lakh    only)      with   one

                 surety        for    the      likesum      to    the

                 satisfaction of the Trial Court.