SRI RAGHAVENDRA S vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
- 1 -
HC-KAR
NC: 2026:KHC:57895
CRL.P No. 14195 of 2026
CNR: KAHC010635492026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 14 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
CRIMINAL PETITION NO.14195 OF 2026
BETWEEN:
1. SRI. RAGHAVENDRA .S
S/O SRINIVASU S.K.
AGED ABOUT 36 YEARS
R/AT NO.22, 2ND CROSS
NEAR PESIT, HOSKEREHALLI
BENGALURU SOUTH
BENGALURU-560 085.
…PETITIONER
(BY SRI. NAGABHUSHAN R, ADV.,)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS SPECIAL PUBLIC PROSECUTOR
CHANDRA LAYOUT POLICE STATION
HIGH COURT OF KARNATAKA
OPP. TO VIDHANA SOUDHA
DR. AMBEDKAR VEEDHI
BENGALURU -560 001.
2. SAMHITHA @ ADITHI
D/O LATE RAMU K.H.
AGED ABOUT 23 YEARS
R/AT NO.45, 2ND MAIN ROAD
11TH CROSS ROAD
NAGARABHAVI 2ND CROSS
BENGALURU - 560 072.
…RESPONDENTS
(BY SRI. CHANNAPPA ERAPPA, HCGP
SRI. M. SHUBHANG, FOR
Digitally
signed by
NANDINI D
Location:
HIGH COURT
OF
KARNATAKA
- 2 -
HC-KAR
NC: 2026:KHC:57895
CRL.P No. 14195 of 2026
CNR: KAHC010635492026
SRI. LAKSHMIKANTH G, ADV., FOR
DEFACTO COMPLAINANT)
THIS CRL.P IS FILED U/S 439 OF CR.P.C. (U/S 483 BNSS)
PRAYING TO RELEASE THE ACCUSED ON REGULAR BAIL IN
CR.NO.247/2026 DTD 07.07.2026 REGISTERED BY THE
RESPONDENT I.E., CHANDRA LAYOUT P.S., FOR THE OFFENCES
P/U/S 69, 351(2), 351(3), PENDING BEFORE THE 46th ACMM
COURT, NRUPATUNGA ROAD, BENGALURU CITY, BASED ON
THE INFORMATION LODGED BY THE 1st INFORMANT i.e.,
SAMHITHA, AGAINST THE PETITIONER WHICH IS AT
DOCUMENT NO.1 TO THE PETITION.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
ORAL ORDER
Accused in Crime No.247/2026 registered by
Chandra Layout Police Station, Bengaluru, for the offences
punishable under Sections 308, 351(2), 69 of the
Bharatiya Nyaya Sanhita (BNS), 2023, is before this Court
in this petition filed under Section 483 of the Bharatiya
Nagarik Suraksha Sanhita, 2023, seeking regular bail.
2. Heard the learned counsel for the parties.
3. FIR in Crime No.247/2026 was registered by
Chandra Layout Police Station, Bengaluru, for the offences
- 3 -
HC-KAR
NC: 2026:KHC:57895
CRL.P No. 14195 of 2026
CNR: KAHC010635492026
punishable under Sections 69, 351(2), 351(3) of the BNS,
2023 against the petitioner herein based on the typed first
information dated 07.07.2026 submitted by respondent
No.2, who is alleged victim in the present case. During
the course of investigation of the said case, petitioner was
arrested on 14.07.2026 and remanded to judicial custody.
His bail application filed before the jurisdictional Sessions
Court in Crl.Misc.No.7970/2026 was rejected vide order
dated 02.09.2026. Therefore, he is before this Court.
4. Learned counsel for the petitioner submits that
the petitioner and victim girl were working in the same
company. Petitioner is a married man and the same was
known to the victim girl, who had developed consensual
sexual relationship with him. Only after the said
relationship had failed, she has filed false cases against
the petitioner. Investigation of the case is now completed
and charge sheet is filed. Accordingly, he prays to allow
the petition.
- 4 -
HC-KAR
NC: 2026:KHC:57895
CRL.P No. 14195 of 2026
CNR: KAHC010635492026
5. Per contra, learned High Court Government
Pleader and learned counsel for the respondent No.2, who
has filed statement of objections, have opposed the bail
application.
6. Learned counsel for the respondent No.2
submits that petitioner had suppressed his marital status
and made a false promise of marrying the victim girl and
had sexual intercourse with her. Subsequently, petitioner
has refused to marry her and thereafter the victim girl
came to know that petitioner is already married. He
submits that petitioner has recorded certain private photos
and videos of the victim girl which he had circulated in
social media. Accordingly, he prays to dismiss the petition.
7. A reading of the typed first information dated
06.07.2026, which was submitted on 07.07.2026, before
the Chandra Layout Police Station, Bengaluru, would go to
- 5 -
HC-KAR
NC: 2026:KHC:57895
CRL.P No. 14195 of 2026
CNR: KAHC010635492026
show that the petitioner and the victim girl were working
in the same company, subsequently, they developed
friendship and petitioner allegedly promised to marry the
victim girl and had sexual intercourse with her. In the first
information it is stated that after about two year from their
acquaintance, petitioner had borrowed money using the
credit card of the victim girl and therefore, there was a
quarrel between them and at that stage, the victim girl
came to know that the petitioner was married and he is
having a 7 year old child. The victim girl had therefore,
confronted the petitioner and asked him to delete her
private photos and videos which he had in his mobile
phone. She had also approached Chandra Layout Police
Station on 06.06.2024 and the police had summoned the
petitioner to the police station and the petitioner allegedly
had admitted his guilt and had deleted all private photos
and videos of the victim girl. It is specifically stated in the
first information that a NCR case was registered in this
regard by Chandra Layout Police Station, which was
- 6 -
HC-KAR
NC: 2026:KHC:57895
CRL.P No. 14195 of 2026
CNR: KAHC010635492026
subsequently closed. In the first information, it is further
alleged that thereafter the petitioner has been threatening
of forwarding private photos and videos of the victim girl
in social media and he also allegedly had refused to repay
the money, which he was due to pay her. It is further
alleged that the petitioner has criminally intimidated the
victim girl and also her family members. It is under these
circumstances, the victim girl approached the police on
07.07.2026.
8. From the aforesaid, it is apparent that on
06.06.2024 when the victim girl had approached the
Chandra Layout Police Station, she was very much aware
that the petitioner was married and in the first information
it is stated that the petitioner had deleted all the private
photos and videos of the victim girl in the said police
station. Therefore, the allegation now made against the
petitioner that he has been threatening to circulate the
- 7 -
HC-KAR
NC: 2026:KHC:57895
CRL.P No. 14195 of 2026
CNR: KAHC010635492026
private photos and videos of the victim girl becomes
difficult to be believed.
9. A reading of the first information as well as the
charge sheet which is filed before the Court, would go to
show that the victim girl and the petitioner had consensual
sexual relationship. In the event, the petitioner had
suppressed his marital status and had made a false
promise to the victim girl and thereafter had sexual
intercourse with her, the victim girl ought to have filed a
complaint with such allegations while she had earlier
approached Chandra Layout Police Station on 06.06.2024.
The very fact that on the basis of her complaint, NCR case
was registered and subsequently, the same was closed,
would go to show that such allegations were not made by
the victim girl against the petitioner in the earlier
complaint which was filed on 06.06.2024 before the
Chandra Layout Police Station.
- 8 -
HC-KAR
NC: 2026:KHC:57895
CRL.P No. 14195 of 2026
CNR: KAHC010635492026
10. Petitioner, who is a married man, is in custody
in the present case from 13.08.2026. Investigation of the
case is already completed. Though learned counsel for the
respondent No.2 has made an allegation that the
petitioner has forwarded the private photos and videos of
the victim girl in social media, the fact remains that police
have not invoked the offence punishable under the
provisions of Information Technology Act in the present
case against the petitioner. The maximum punishment for
the offences alleged in the present case is imprisonment of
10 years. Considering the aforesaid aspects of the matter,
and more so, the nature of allegations found in the first
information as well as the charge sheet, the following:
ORDER
allowed
(i) The criminal petition is . The petitioner is
directed to be enlarged on bail in Crime No.247/2026
registered by Chandra Layout Police Station,
Bengaluru, for the offences punishable under
Sections 308, 351(2), 69 of the Bharatiya Nyaya
- 9 -
HC-KAR
NC: 2026:KHC:57895
CRL.P No. 14195 of 2026
CNR: KAHC010635492026
Sanhita (BNS), 2023, 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;
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
BSR/List No.: 1 Sl No.: 74