Devaraj vs The State Of Karnataka
2026 Latest Caselaw 3484 Kant

Karnataka High Court

Devaraj vs The State Of Karnataka on 5 May, 2026

                                                 -1-
                                                              NC: 2026:KHC-K:3825
                                                        CRL.P No. 200631 of 2026


                    HC-KAR



                                IN THE HIGH COURT OF KARNATAKA

                                        KALABURAGI BENCH

                               DATED THIS THE 5TH DAY OF MAY, 2026

                                               BEFORE
                               THE HON'BLE MR. JUSTICE T.M.NADAF
                              CRIMINAL PETITION NO.200631 OF 2026
                                      (439(Cr.PC)/483(BNSS))
                   BETWEEN:

                   1.   DEVARAJ
                        S/O HANAMANT DORI,
                        AGE : 30 YEARS,
                        OCC: AGRICULTURE,

                   2.   RANGANATH
                        S/O HANAMANT DORI,
                        AGE : 25 YEARS, OCC ; AGRI.,

                        BOTH ARE R/AT: BEVINAHALLI VILLAGE,
                        TQ : SHAHAPUR, DIST: YADGIRI - 585 223.
                                                                    ...PETITIONERS

                   (BY SRI. BASAVARAJ C. JAKA, ADVOCATE)

Digitally signed   AND:
by SACHIN
Location: HIGH
COURT OF
KARNATAKA               THE STATE OF KARNATAKA,
                        THROUGH SHAHAPUR POLICE STATION,
                        TQ : SHAHAPUR DIST: YADGIRI 585223.
                        NEW REPRESENTED BY ADDL. SPP
                        HIGH COURT OF KARNATAKA
                        KALABURAGI BENCH 585107.
                                                                    ...RESPONDENT
                   (BY SRI. JAMADAR SHAHABUDDIN, HCGP)

                         THIS CRIMINAL PETITION IS FILED UNDER SECTION 439 OF
                   CR.P.C (OLD) U/S 483 OF BNSS (NEW) PRAYING TO ALLOW THE
                   PETITION AND ENLARGE THE PETITIONERS ON BAIL IN CRIME
                   NO.95/2026, REGISTERED BY SHAHAUR POLICE STATION,
                   DIST:YADGIRI, FOR THE OFFENCES PUNISHABLE U/SEC.115(2), 84,
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                                         NC: 2026:KHC-K:3825
                                   CRL.P No. 200631 of 2026


HC-KAR



109, 352, 351(2) R/W 3(5) OF BNS 2023, PENDING ON THE FILE OF
CIVIL JUDGE AND JMFC (JN.DN) COURT AT SHAHAPUR, IN THE
INTEREST OF JUSTICE.

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

CORAM: HON'BLE MR. JUSTICE T.M.NADAF

                        ORAL ORDER

Learned counsel for the petitioners submits that he

may be permitted to withdraw this petition with liberty to

move the same before the concerned Sessions Court.

2. It is also informed at the Bar that no regular

Public Prosecutor is attached to the Sessions Court and

even the in-charge is not attending the court. This is very

sorry state of affairs of the system. The prosecution

department is directed to attach the Public Prosecutor

atleast in-charge to the court enabling the Court to

dispose of the matters atleast criminal miscellaneous

mattes wherein bail petition filed seeking bail considering

the constitution mandate.

3. The prosecution department shall consider this

aspect of the matter on emergency basis. In the event,

NC: 2026:KHC-K:3825

HC-KAR

the in-charge Public Prosecutor is not allotted or attached

to the concerned Court, the department of prosecution

shall offer an explanation to this Court within ten days and

the same will be viewed very seriously.

4. In view of the same, the petition is dismissed as

withdrawn with liberty as prayed for.

5. Registry to send this order through mail as well

as regular mode to the Director of Prosecution to take

immediate action forthwith.

Sd/-

(T.M.NADAF) JUDGE

SN LIST NO.: 1 SL NO.: 11 CT:VK