Rekha W/O Manjunath Chiloji vs The State Of Karnataka
2026 Latest Caselaw 3480 Kant

Karnataka High Court

Rekha W/O Manjunath Chiloji vs The State Of Karnataka on 5 May, 2026

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                 -1-
                                                            NC: 2026:KHC-D:6491
                                                       CRL.P No. 100963 of 2026


                       HC-KAR




                      IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                           DATED THIS THE 5TH DAY OF MAY, 2026

                                          BEFORE

                  THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

                           CRIMINAL PETITION NO.100963 OF 2026
                             (439(1)(b)(Cr.PC)/483(1)(b)(BNSS))

                      BETWEEN:

                      1.   REKHA W/O. MANJUNATH CHILOJI,
                           AGE. 22 YEARS, OCC. HOUSEHOLD WORK,
                           R/O. ANKALI LAKSHMI NAGAR,
                           TQ. CHIKKODI, DIST. BELAGAVI-591201.

                      2.  BEERAPPA S/O. MAYAPPA KAVALAPURE,
                          AGE. 62 YEARS, OCC. SHEPHERD,
                          R/O. NAVALIHAL, NEAR LAKSHMI DEVASTHANA,
                          TQ. CHIKKODI, DIST. BELAGAVI-591201.
                                                                ...PETITIONERS
                      (BY SRI. NAVEEN CHATRAD, ADVOCATE)

                      AND:
Digitally signed by   THE STATE OF KARNATAKA,
PRATIBHA M PATIL
Location: High        THROUGH HIREKERUR POLICE STATION,
Court of Karnataka,   REPTD. BY ADDL. SPP.,
Dharwad Bench
                      HIGH COURT OF KARNATAKA,
                      DHARWAD BENCH, AT DHARWAD-580011.
                                                                  ...RESPONDENT
                      (BY SMT. KEERTILATA R.PATIL, HCGP)

                           THIS CRIMINAL PETITION IS FILED UNDER SECTION
                      439(1)(A AND B) OF CR.P.C./483 (1)(A) (B) OF BNSS, PRAYING
                      TO ALLOW THIS CRIMINAL PETITION AND RELAX THE
                      CONDITION NO. (II) B FOR A PERIOD OF 4 WEEKS IN THE
                      ORDER DATED 01.04.2026 PASSED BY THIS HON'BLE COURT IN
                      CRL.P. NO.100578/2026 IN THE INTEREST OF JUSTICE AND
                      EQUITY.
                                       -2-
                                                   NC: 2026:KHC-D:6491
                                            CRL.P No. 100963 of 2026


HC-KAR




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

CORAM:      THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
                              ORAL ORDER

This criminal petition is filed by the petitioners under

Section 439(1)(b) of the Code of Criminal Procedure

(Cr.P.C.)/483(1)(b) of Bharatiya Nagarika Suraksha Sanhita,

2023 (BNSS), praying to relax one of the conditions imposed

by this Court while allowing the bail petition in

Crl.P.No.100578/2026 , with the following prayer:

"PRAYER

WHEREFORE, the petitioners/accused Nos.1 and

2 humbly prays that this Hon'ble Court may be pleased to allow this criminal petition and relax the condition No.(ii)(b) for a period of 4 weeks in the order dated 01.04.2026 passed by this Hon'ble Court in Crl.P.No.100578/2026 in the interest of justice and equity."

2. This Court on 01.04.2026 has disposed of the

petition by granting regular bail to the petitioners by imposing

certain conditions. One of the condition at Clause No.(ii)(b) of

the operative portion of the order reads as follows:

"ii. xxxx

b) The petitioners shall not leave the jurisdiction of the Trial Court without prior permission of the Court."

NC: 2026:KHC-D:6491

HC-KAR

3. Learned counsel appearing on behalf of the

petitioners submitted that the marriage of the sister of

petitioner No.1 and daughter of petitioner No.2 is scheduled to

be held on 14.05.2026; hence, accused Nos.1 and 2 have to

attend the marriage. Therefore, prays to allow the petition by

relaxing one of the conditions imposed by this Court.

4. Considering the submission made by the learned

counsel appearing for the petitioners and upon perusal of the

invitation card of marriage, the condition imposed by this

Court be relaxed for a period of four weeks from today.

5. With the above said observations, the petition is

allowed.

Sd/-

(HANCHATE SANJEEVKUMAR) JUDGE

SRA CT: UMD List No.: 1 Sl No.: 1