RUDRA SUJAN MANDAL @ RUDRA vs STATE OF KARNATAKA

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C/W CRL.A No. 1605 of 2026


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IN THE HIGH COURT OF KARNATAKA AT BENGALURU


TH
DATED THIS THE 12 DAY OF OCTOBER, 2026


BEFORE

THE HON'BLE MR. JUSTICE G BASAVARAJA

CRIMINAL APPEAL NO. 1594 OF 2026 (U/S 14(A) (2))

C/W

CRIMINAL APPEAL NO. 1605 OF 2026 (U/S 14(A) (2))



IN CRL.A No. 1594/2026

BETWEEN:

VEERA SHEKAR D SHIVU
@ VEERA SHEKAR @ SHIVU,
S/O VEERANNA,
AGED ABOUT 40 YEARS,
WORKER AT PAGE 3 BAR
AND RESTAURANT,
MARKET ROAD,
CHIKKAMAGALURU TOWN,
ERMANENT R/AT NEAR NEW BUS STAND,
BESIDE ANJANEYA TEMPLE,
ADONI, KUNROOL DISTRICT,
ANDHRA PRADESH - 518 001.
…APPELLANT







Digitally signed by

LAKSHMINARAYAN N
Location: High Court
of Karnataka
(BY SRI. VIKAS M., ADVOCATE)
AND:

1. STATE OF KARNATAKA
BY TOWN POLICE,
CHIKKAMAGALURU REPRESENTED BY

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SPP HIGH COURT BUILDING,
HIGH COURT OF KARNATAKA,
BANGALORE - 560 001.

2. KIRAN KUMAR
S/O LATE. DASARAJU
AGED ABOUT 45 YEARS,
R/AT POLICE LAYOUT,
1ST CROSS, KALYANA NAGARA,
CHIKKAMAGALURU TOWN,
CHIKKAMAGALURU - 577 102.
…RESPONDENTS
(BY SRI. SURYA MUKUNDARAJ L., ADDITIONAL SPP FOR R1;
SRI. ASHOK N. NAIK, ADVOCATE FOR R2)

THIS CRL.A IS FILED U/S 14(A)2) OF SC/ST (POA) ACT
BY THE ADVOCATE FOR THE APPELLANT PRAYING TO SET
ASIDE THE ORDER DATED 22.07.2026 PASSED IN COURT OF
1ST ADDL.SESSIONS AND SPL.JUDGE AT CHIKKAMAGALURU
IN SPL.CASE NO.48/2026 AND FURTHER DIRECT THE
RESPONDENT / POLICE TO RELEASE THE APPELLANT ON BAIL
IN CONNECTION WITH SPL.CASE NO.48/2026 REGISTERED BY
TOWN POLICE CHIKKAMAGALURU PENDING IN THE COURT OF
1ST ADDL.SESSIONS AND SPL.JUDGE AT CHIKKAMAGALURU
FOR THE OFFENCE P/U/S 127(1),103(1),238 R/W 3(5) OF BNS
AND SEC.3(2)(va) OF THE SC/ST (POA) ACT AMENDMENT ACT
2015.

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IN CRL.A NO. 1605/2026
BETWEEN:
RUDRA SUJAN MANDAL @ RUDRA
@SUJAN MANDAL @SUJAN MONDAL,
S/O TAPAN MONDAL,
AGED ABOUT 26 YEARS,
R/O BURIYAL GROUND ROAD,
NEAR ELECTRIC SUPPLY,
HATKHOLA, BARASAT,
TWENTY FOUR PARAGANAS,
WEST BENGAL - 700 124.
...APPELLANT
(BY SRI. HITESH GOWDA B. J., ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY CHIKKAMAGALURU TOWN PS,
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001.

2. KIRAN KUMAR D.,
S/O LATE. DASARAJU,
AGED ABOUT 45 YEARS,
R/O 1ST CROSS, POLICE LAYOUT,
KALYANANAGARA,
CHIKKAMAGALURU - 577 102.
...RESPONDENTS
(BY SRI.SURYA MUKUNDARAJ L., ADDITIONAL SPP FOR R1;
SRI. ASHOK N. NAIK, ADVOCATE FOR R2)

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C/W CRL.A No. 1605 of 2026


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THIS CRL.A. IS FILED U/S 14(A)(2) OF SC/ST (POA)
ACT, 2015 BY THE ADVOCATE FOR THE APPELLANT/S
PRAYING TO A) SET ASIDE THE ORDER DATED 22.07.2026
PASSED BY THE LEARNED IST ADDL.SESSIONS AND
SPL.COURT CHIKKAMAGALURU IN SPL.C.NO.48/2026 ETC.,
THESE APPEALS, COMING ON FOR ADMISSION, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE G BASAVARAJA

ORAL JUDGMENT


1. The appellants/accused Nos.1 and 2 have
preferred these appeals challenging the order dated
22.07.2026 passed by the I Additional Sessions and
Special Judge, Chikkamagaluru, in Special Case
No.48/2026.

2. On the basis of the complaint lodged by Kiran
Kumar, Chikkamagaluru Police registered a case in Crime
No.10/2026 against accused No.1 - Rudra Sujan Mandal @
Rudra and other workers working in the bar and
restaurant, for the offences punishable under Sections

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118(1) and 103(1) read with Section 3(5) of the Bharatiya
Nyaya Sanhita, 2023.

3. During the course of investigation, accused
Nos.1 and 2 were arrested on 21.01.2026 and remanded
to judicial custody. They filed a bail application under
Section 483 of the Bharatiya Nagarik Suraksha Sanhita,
2023, which came to be dismissed by the trial Court.
Aggrieved by the said order, accused Nos.1 and 2 have
preferred these appeals.

4. In both appeals, learned counsel for the
appellants submits that accused No.4 has already been
enlarged on bail by the trial Court. It is further submitted
that the trial Court has rejected the bail applications of the
appellants solely on the ground that they are not the
residents of the local jurisdiction. The appellants had no
motive or intention to kill the deceased. It is stated that
the deceased had consumed alcohol and picked up a
quarrel with the accused. The deceased did not die at the
spot, but the died in the hospital on the next day after the

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incident. The Investigating Officer has produced the eye-
witnesses before the Civil Judge and JMFC. On 06.02.2026
while recording the statement under Section 183 of BNSS,
both witnesses have not deposed as to the alleged
incident. But they have witnessed that on the alleged date
of incident, Tejas was in bar. The PM report reveals that
the deceased had consumed substance containing ethyl
alcohol and was under its influence prior to his death and
quantum of ethyl alcohol 96.165 mg/100 ml of blood.
Therefore, the cause of death of deceased may be because
of heavy consumption of alcohol not due to assault by the
accused. The appellants are ready to abide the conditions
imposed by this Court and sought for allowing these
appeals.

5. Counsel for respondent No.2 has filed separate
statement of objections.

6. Learned counsel for respondent No.2 has
reiterated the averments made in the statement of
objection and to substantiate his argument he relied on

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the decisions of Hon'ble Apex Court in the case of State of
Karnataka v. Sri Darshan reported in 2025 SC 1201;
Deepak Yadav v. State of U.P reported in 2022 SC 486;
Mahipal v. Rajesh Kumar @ Polia and Another reported in
2019 SC 1323:

7. I have examined the materials placed before
this Court.

8. After investigation, the Investigating Officer has
submitted the charge-sheet against the accused. In
column No.17 of the charge-sheet, it is stated as under:
"
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C/W CRL.A No. 1605 of 2026


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103(1), 127(1), 238,
¸Á©ÃvÁVgÀĪÀÅzÀjAzÀ DgÉÆæ-1 ªÀÄvÀÄÛ DgÉÆæ-4 «gÀÄzÀÞ PÀ®A
3(5) BNS , 103(1), 127(1), 238, 3(5)
DgÉÆæ-2 ªÀÄvÀÄÛ DgÉÆæ-3 gÀ «gÀÄzÀÞ PÀ®A
BNS
, 3(2)(va) The SC/ST (Prevention of Atrocities) Amendment Act-
& P˨A
2015,
jÃvÁå C¥ÀgÁzsÀ J¸ÀVgÀĪÀ §UÉÎ zÉÆõÁgÉÆÃ¥ÀuÉ."


9. The Investigating Officer has recorded the
further statement of the complainant-Kiran Kumar and
conducted inquest panchanama and recorded the
statement of witnesses. The alleged eye-witness Vijaendra
Acharya and Manju C.R have not deposed as to the alleged
assault committed by the accused. However, they have
deposed that they have witnessed this deceased at the
relevant point of time. The Investigating Officer has
recorded the voluntary statement of the accused and also

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CRL.A No. 1594 of 2026
C/W CRL.A No. 1605 of 2026


CNR: KAHC010655842026



collected CCTV footage. The CCTV footage is also produced
and concerned Mahazars are also produced.

10. On careful examination of the entire materials
on record, at this stage that there are prima-facie
materials to constitute the alleged commission of offence
against the accused.

11. It is not in dispute that the trial Court has
granted bail to accused No.4. The same is challenged by
the victim in Criminal Appeal No.1409/2026, same is
pending before this Court.

12. On perusal of the order, it is clear that the trial
Court has not discussed anything as to the merits of the
case. The trial Court has granted bail on the ground that
the investigation is already completed and therefore is not
required for further investigation. Therefore, at this stage,
this is not a valid ground to grant bail to accused Nos.1
and 2. The alleged commission of offence are punishable
with death or imprisonment for life. At this stage, if the
accused are released on bail, they may tamper or threaten

- 11 -
HC-KAR
NC: 2026:KHC:57140
CRL.A No. 1594 of 2026
C/W CRL.A No. 1605 of 2026


CNR: KAHC010655842026



the prosecution witnesses. If bail is granted in heinous
offences, it will affect the society at large. Accordingly, I
proceed to pass the following:
ORDER
Appeals are dismissed.


Sd/-
(G BASAVARAJA)
JUDGE







VMB,KBM

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