SRI. VINOD KUMAR. R vs STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:58686
CRL.P No. 14318 of 2026
CNR: KAHC010642492026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 16 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
CRIMINAL PETITION NO. 14318 OF 2026
(439(Cr.PC) / 483(BNSS)
BETWEEN:
SRI. VINOD KUMAR R.
S/O RAJU,
AGED ABOUT 29 YEARS,
OCC. PRIVATE SERVICE,
R/AT. NO.21, STEPDOWN,
RD RD
MATADAHALLI, 3 MAIN, 3 CROSS,
NEAR APOORVA PUBLIC SCHOOL, R.T.NARAR,
BENGALURU – 560 032
…PETITIONER
(BY SRI. PRAVEEN KUMAR K. S., ADVOCATE)
AND:
STATE OF KARNATAKA
BY J.C. NAGARA POLICE STATION,
REPRESENTED BY THE STATE PUBLIC PROSECUTOR,
BENGALURU CITY,
HIGH COURT BUILDING,
BANGALORE – 560 001
…RESPONDENT
(BY SRI. CHANNAPPA ERAPPA, HCGP)
THIS CRL.P IS FILED U/S 439 CR.PC (FILED U/S 483
Digitally
signed by
NANDINI D
Location:
HIGH COURT
OF
KARNATAKA
BNNS) PRAYING TO ENLARGE HIM ON BAIL IN CRIME
NO.61/2026 ALLEGED OFFENCE P/U/S 103(1), 61(2) R/W 3(5)
OF BNS, ACT, ON THE FILE OF RESPONDENT J.C.NAGARA
POLICE, BENGALURU CITY AND NOW PENDING ON THE FILE OF
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HC-KAR
NC: 2026:KHC:58686
CRL.P No. 14318 of 2026
CNR: KAHC010642492026
HONBLE LIX ADDL. CITY CIVIL AND SESSIONS JUDGE, AT
BENGALURU (CCH-60) IN S.C.NO.1279/2026, WHO IS
ARRAYED AS ACCUSED NO.2.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
ORAL ORDER
This criminal petition is filed by the accused no. 2 in
SC No.1279/2026 pending before the Court of LXVI
Additional City Civil and Sessions Judge, Bengaluru, arising
out of Crime No.61/2026 registered by the J.C.Nagar
Police station, Bengaluru, for offences punishable under
Sections 103 (1), 61(2) read with 3(5) of BNS 2023 is
before this court in this petition filed under section 483 of
BNSS seeking regular bail
2. Heard for the learned counsel for the parties.
3. FIR in Crime No. 61/2026 was registered by the
J.C.Nagar Police station, Bengaluru against one Uday Kiran
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HC-KAR
NC: 2026:KHC:58686
CRL.P No. 14318 of 2026
CNR: KAHC010642492026
and the present petitioner, based on the first information
dated 04.04.2026 received from Ranjitha wife of Dilip
Kumar who is the aunt of CW12/Smt. Rakshitha, wife of
Vijay, who is the deceased in the present case.
4. During the course of investigation, petitioner who
is arrayed as accused No.2 in the FIR was arrested on
04.04.2026 and remanded to judicial custody. The charge
sheet is now filed against two persons and petitioner is
arrayed as accused No.2 in the charge sheet. His younger
brother is arrayed as accused No.1 in the charge sheet.
The bail application filed by the petitioner before the Trial
Court in Crl.Misc.No.7990/2026 was rejected on
29.08.2026. Therefore, he is before this court.
5. In the first information submitted by Smt.
Ranjitha / CW1, it is stated that on 03.04.2026, Vijay and
his wife Rakshitha had come to their house at about 10:00
p.m. and Vijay had consumed excess alcohol and therefore
Rakshitha refused to go with him. Later, Vijay quarrelled
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HC-KAR
NC: 2026:KHC:58686
CRL.P No. 14318 of 2026
CNR: KAHC010642492026
with his wife and went away. It is alleged that Vijay
thereafter threw a stone on the two wheeler of the
accused persons, damaging the said vehicle and therefore,
there was a quarrel. Subsequently, accused No.1 and
No.2 came near the house of CW1 and had abused Vijay,
who allegedly locked himself inside the house of CW1.
Accused Nos.1 and 2 had thereafter left the spot, after
threatening Vijay with dire consequences.
6. On 04.04.2026, Vijay had borrowed a sum of
Rs.100 from Kasthuri/CW15, and had gone out of the
house. Subsequently, at about 12:15 p.m., on the said
date, CW6/Karthik had informed the brother of CW1 that
the accused persons had assaulted Vijay with a knife for
the reason that he had spoken ill about the girlfriend of
accused no.1 and her mother and also for the reason that
Vijay had damaged their bike, on the earlier night.
Immediately, thereafter CW1 went to the hospital and
found the dead body of Vijay and thereafter approached
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NC: 2026:KHC:58686
CRL.P No. 14318 of 2026
CNR: KAHC010642492026
the police and FIR was registered against accused no. 1
and 2 in the present case.
7. The CW28/Mohammed Hafiz is said to be the
eyewitness to the incident in question. His statement was
recorded on 22.04.2026 and this witness has clearly
stated that he had seen 2 persons restraining deceased
Vijay and one among them, who was armed with knife had
stabbed Vijay with the said weapon. Thereafter, both the
accused persons had escaped from the spot of crime. This
statement of CW28, corroborates with the statement of
CW6, who allegedly was informed over phone about the
assault made by accused Nos.1 and 2 on Vijay with a
knife. Accused No.1 has confessed that he had assaulted
Vijay with a knife on 04.04.2026 and even the weapon
used to commit the crime has been recovered and seized
at the instance of accused no.1. From the aforesaid it
appears that accused no.1 had stabbed Vijay and accused
no.2 who is the elder brother of accused no.1 was present
at the spot of crime, but no specific overt acts are found
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NC: 2026:KHC:58686
CRL.P No. 14318 of 2026
CNR: KAHC010642492026
against him, more so, in the statement of alleged eye
witness CW28.
8. Learned counsel for the petitioner has submitted
that the petitioner is a person with no criminal
antecedents. Investigation of the case is now completed.
Allegations found in the charge sheet are required to be
proved in a full fledged trial. Under the circumstances , I
am of the opinion that the prayer made by the petitioner
for grant of regular bail needs to be answered
affirmatively. Accordingly, the following:
O R D E R
allowed
(i) The criminal petition is . The petitioner
is directed to be enlarged on bail in SC No.1279/2026
pending before the Court of LXVI Additional City Civil and
Sessions Judge, Bengaluru arising out of Crime No Crime
No.61/2026 registered by the J.C.Nagar Police station,
Bengaluru, for offences punishable under Section 103 (1),
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CRL.P No. 14318 of 2026
CNR: KAHC010642492026
61(2) read with 3(5) of BNS Act, in subject to the
following conditions:
a) Petitioner shall execute a personal bond
for a sum of Rs.1,00,000/- with two sureties for
the likesum, to the satisfaction of the
jurisdictional Court;
b) The petitioner shall appear regularly on all
the dates of hearing before the Trial Court
unless the Trial Court exempts his appearance
for valid reasons;
c) The petitioner shall not directly or
indirectly threaten or tamper with the
prosecution witnesses;
d) The petitioner shall not involve in similar
offences in future;
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NC: 2026:KHC:58686
CRL.P No. 14318 of 2026
CNR: KAHC010642492026
e) The petitioner shall not leave the
jurisdiction of the Trial Court without
permission of the said Court until the case
registered against him is disposed off.
Sd/-
(S VISHWAJITH SHETTY)
JUDGE
AKV
List No.: 1 Sl No.: 65