Satyavva W/O Beerappa Kavalapure vs The State Of Karnataka
2026 Latest Caselaw 3482 Kant

Karnataka High Court

Satyavva W/O Beerappa Kavalapure vs The State Of Karnataka on 5 May, 2026

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                 -1-
                                                            NC: 2026:KHC-D:6493
                                                       CRL.P No. 100965 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.100965 OF 2026
                             (439(1)(b)(Cr.PC)/483(1)(b)(BNSS))

                      BETWEEN:

                      SATYAVVA W/O. BEERAPPA KAVALAPURE,
                      AGE. 55 YEARS, OCC. HOUSEHOLD WORK,
                      R/O. NAVALIHAL, TQ. CHIKKODI,
                      DIST. BELAGAVI-591201.
                                                                    ...PETITIONER
                      (BY SRI. NAVEEN CHATRAD, ADVOCATE)

                      AND:

                      STATE OF KARNATAKA,
                      THROUGH HIREKERUR POLICE STATION,
                      REPTD. BY ADDL. SPP.,
                      HIGH COURT OF KARNATAKA,
Digitally signed by   DHARWAD BENCH, AT DHARWAD-580011.
PRATIBHA M PATIL
Location: High
Court of Karnataka,                                                ...RESPONDENT
Dharwad Bench
                      (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) D FOR A PERIOD OF 4 WEEKS IN THE
                      ORDER DATED 01.04.2026 PASSED BY THIS HON'BLE COURT IN
                      CRL.P. NO.100579/2026 IN THE INTEREST OF JUSTICE AND
                      EQUITY.

                           THIS CRIMINAL PETITION, COMING ON FOR ORDERS,
                      THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
                                       -2-
                                                   NC: 2026:KHC-D:6493
                                            CRL.P No. 100965 of 2026


HC-KAR



CORAM:      THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR


                              ORAL ORDER

This criminal petition is filed by the petitioner 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.100579/2026 , with the following prayer:

"PRAYER

WHEREFORE, the petitioner/accused No.3 humbly prays that this Hon'ble Court may be pleased to allow this criminal petition and relax the condition No.(ii)(d) for a period of 4 weeks in the order dated 01.04.2026 passed by this Hon'ble Court in Crl.P.No.100579/2026 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 petitioner by imposing

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

the operative portion of the order reads as follows:

"ii. xxxx

d) The petitioner shall not leave the jurisdiction of the Trial Court without prior permission of the Court."

NC: 2026:KHC-D:6493

HC-KAR

3. Learned counsel appearing on behalf of the

petitioner submitted that the marriage of the daughter of the

petitioner/accused No.3 is scheduled to be held on

14.05.2026; hence, petitioner/accused No.3 has 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 petitioner 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.: 3