Full Judgment Text
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NC: 2026:KHC:53
CRL.P No. 14369 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 5 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 14369 OF 2025 (438(Cr.PC) /
482(BNSS))
BETWEEN:
1. GOVINDARAJU G P
S/O LATE G.R.PUTTANNA
AGED ABOUT 55 YEARS
R/AT THOVINAKERE VILLAGE
C.N.DURGA HOBLI
KORATAGERE TALUK
TUMKUR DISTRICT – 572 129.
…PETITIONER
(BY SRI RAVIKUMARA B R, ADVOCATE)
AND:
1. STATE BY KORATAGERE POLICE STATION
REPRESENTED BY SPP
HIGH COURT BUILDING-560 001.
…RESPONDENT
(BY SRI MOHD. AYUB ALI, ADDL. SPP)
THIS CRL.P IS FILED UNDER SECTION 438 Cr.PC (FILED
U/S 482 BNNS) PRAYING TO GRANT ANTICIPATORY BAIL TO
THE PETITIONER IN CR.No.198/2025 FOR THE ALLEGED
OFFENCES PUNISHABLE UNDER SECTIONS 323, 324, 307, 448,
504, 506 AND 34 OF IPC PENDING BEFORE THE HON’BLE CIVIL
JUDGE AND JMFC COURT, KORATAGERE, BY DIRECTING THE
RESPONDENT POLICE TO RELEASE THE PETITIONER ON BAIL
IN THE EVENT OF HIS ARREST.
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
COURT OF
KARNATAKA
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CRL.P No. 14369 of 2025
HC-KAR
THIS PETITION, COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
This petition is filed by the petitioner -accused No.1
under Section 482 of BNSS praying to grant anticipatory
bail in Crime No.198/2025 of Koratagere Police Station
registered for offences punishable under Sections 323,
324, 307, 448, 504, 506 read with Section 34 IPC.
2. Heard learned counsel for the petitioner and
learned Additional SPP for the respondent -State.
3. Learned counsel for the petitioner would
contend that the incident has taken place on 22.06.2021
and private complaint has been filed on 05.04.2025. There
is a delay in filing the complaint. There is civil dispute
between the petitioner and the complainant pending in
O.S.No.122/2022. As the civil dispute is pending, a false
complaint has been registered against the petitioner and
another. The petitioner is ready to co-operate with the
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CRL.P No. 14369 of 2025
HC-KAR
police in the investigation and abide by any conditions to
be imposed by this Court. With these, he prays to allow
the petition.
4. Per contra, learned Additional SPP for the
respondent –State would contend that the petitioner has
made an attempt to commit the murder of the
complainant and his grandmother by pouring kerosene on
them. The offence alleged against the petitioner is heinous
offence punishable with imprisonment for life. The
investigation is pending. The petitioner is required for
interrogation. With this, he prayed to reject the petition.
5. Having heard learned counsels, the Court
has perused the FIR, complaint and other materials placed
on record.
6. PCR No.22/2025 has been filed by the
victim against the petitioner and another. The said the
PCR has been referred to police for investigation. On the
basis of the said PCR, Crime No.198/2025 has been
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CRL.P No. 14369 of 2025
HC-KAR
registered in Koratagere Police Station against the
petitioner and another for aforesaid offences. In the said
private complaint, it is alleged that on 22.06.2024, the
petitioner at the instigation of accused No.2 entered the
house of complainant and poured kerosene on complainant
and his grandmother, abused them and at the same time
petitioner also poured kerosene on himself and attempted
to commit suicide. In the said private complainant, it is
mentioned that on the same day of incident, the complaint
has been given to Koratagere Police Station but case has
not been registered and therefore, private complaint has
been filed. There is no allegation of attempting to set fire
after pouring kerosene. Whether the petitioner has made
attempt to commit the murder of complainant and his
grandmother is matter of investigation. The petitioner has
undertaken to cooperate with the Police in investigation
and abide by any conditions to be imposed by this Court.
There is civil dispute between petitioner and the
complainant pending in O.S.No.122/2022. The petitioner
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HC-KAR
and the complainant are close relatives. Considering the
above aspects, the petitioner has made out case for grant
of anticipatory bail with conditions.
7. In the result, the following
ORDER
allowed.
i) The petition is
ii) The petitioner is ordered to be released on bail
in the event of his arrest in Crime No.198/2025
of Koratagere Police Station subject to following
conditions:
a) The petitioner –accused No.2 shall
voluntarily appear before the Investigating
Officer within 15 days from this day and
execute bail bond for the sum of
Rs.1,00,000/- with one surety for the like
sum to the satisfaction of the Investigating
Officer.
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CRL.P No. 14369 of 2025
HC-KAR
b) The petitioner –accused No.2 shall not
threaten the complainant and other
prosecution witnesses either directly or
indirectly.
c) The petitioner –accused No.2 shall co-
operate with the investigation and appear
before the Investigating Officer whenever
called for.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 1 Sl No.: 45
NC: 2026:KHC:53
CRL.P No. 14369 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 5 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 14369 OF 2025 (438(Cr.PC) /
482(BNSS))
BETWEEN:
1. GOVINDARAJU G P
S/O LATE G.R.PUTTANNA
AGED ABOUT 55 YEARS
R/AT THOVINAKERE VILLAGE
C.N.DURGA HOBLI
KORATAGERE TALUK
TUMKUR DISTRICT – 572 129.
…PETITIONER
(BY SRI RAVIKUMARA B R, ADVOCATE)
AND:
1. STATE BY KORATAGERE POLICE STATION
REPRESENTED BY SPP
HIGH COURT BUILDING-560 001.
…RESPONDENT
(BY SRI MOHD. AYUB ALI, ADDL. SPP)
THIS CRL.P IS FILED UNDER SECTION 438 Cr.PC (FILED
U/S 482 BNNS) PRAYING TO GRANT ANTICIPATORY BAIL TO
THE PETITIONER IN CR.No.198/2025 FOR THE ALLEGED
OFFENCES PUNISHABLE UNDER SECTIONS 323, 324, 307, 448,
504, 506 AND 34 OF IPC PENDING BEFORE THE HON’BLE CIVIL
JUDGE AND JMFC COURT, KORATAGERE, BY DIRECTING THE
RESPONDENT POLICE TO RELEASE THE PETITIONER ON BAIL
IN THE EVENT OF HIS ARREST.
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
COURT OF
KARNATAKA
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CRL.P No. 14369 of 2025
HC-KAR
THIS PETITION, COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
This petition is filed by the petitioner -accused No.1
under Section 482 of BNSS praying to grant anticipatory
bail in Crime No.198/2025 of Koratagere Police Station
registered for offences punishable under Sections 323,
324, 307, 448, 504, 506 read with Section 34 IPC.
2. Heard learned counsel for the petitioner and
learned Additional SPP for the respondent -State.
3. Learned counsel for the petitioner would
contend that the incident has taken place on 22.06.2021
and private complaint has been filed on 05.04.2025. There
is a delay in filing the complaint. There is civil dispute
between the petitioner and the complainant pending in
O.S.No.122/2022. As the civil dispute is pending, a false
complaint has been registered against the petitioner and
another. The petitioner is ready to co-operate with the
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HC-KAR
police in the investigation and abide by any conditions to
be imposed by this Court. With these, he prays to allow
the petition.
4. Per contra, learned Additional SPP for the
respondent –State would contend that the petitioner has
made an attempt to commit the murder of the
complainant and his grandmother by pouring kerosene on
them. The offence alleged against the petitioner is heinous
offence punishable with imprisonment for life. The
investigation is pending. The petitioner is required for
interrogation. With this, he prayed to reject the petition.
5. Having heard learned counsels, the Court
has perused the FIR, complaint and other materials placed
on record.
6. PCR No.22/2025 has been filed by the
victim against the petitioner and another. The said the
PCR has been referred to police for investigation. On the
basis of the said PCR, Crime No.198/2025 has been
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CRL.P No. 14369 of 2025
HC-KAR
registered in Koratagere Police Station against the
petitioner and another for aforesaid offences. In the said
private complaint, it is alleged that on 22.06.2024, the
petitioner at the instigation of accused No.2 entered the
house of complainant and poured kerosene on complainant
and his grandmother, abused them and at the same time
petitioner also poured kerosene on himself and attempted
to commit suicide. In the said private complainant, it is
mentioned that on the same day of incident, the complaint
has been given to Koratagere Police Station but case has
not been registered and therefore, private complaint has
been filed. There is no allegation of attempting to set fire
after pouring kerosene. Whether the petitioner has made
attempt to commit the murder of complainant and his
grandmother is matter of investigation. The petitioner has
undertaken to cooperate with the Police in investigation
and abide by any conditions to be imposed by this Court.
There is civil dispute between petitioner and the
complainant pending in O.S.No.122/2022. The petitioner
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CRL.P No. 14369 of 2025
HC-KAR
and the complainant are close relatives. Considering the
above aspects, the petitioner has made out case for grant
of anticipatory bail with conditions.
7. In the result, the following
ORDER
allowed.
i) The petition is
ii) The petitioner is ordered to be released on bail
in the event of his arrest in Crime No.198/2025
of Koratagere Police Station subject to following
conditions:
a) The petitioner –accused No.2 shall
voluntarily appear before the Investigating
Officer within 15 days from this day and
execute bail bond for the sum of
Rs.1,00,000/- with one surety for the like
sum to the satisfaction of the Investigating
Officer.
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CRL.P No. 14369 of 2025
HC-KAR
b) The petitioner –accused No.2 shall not
threaten the complainant and other
prosecution witnesses either directly or
indirectly.
c) The petitioner –accused No.2 shall co-
operate with the investigation and appear
before the Investigating Officer whenever
called for.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 1 Sl No.: 45