Full Judgment Text
- 1 -
NC: 2026:KHC:13825
CRL.P No. 16060 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 6 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S RACHAIAH
CRIMINAL PETITION NO. 16060 OF 2025 (439(Cr.PC) /
483(BNSS)-)
BETWEEN:
1. SRI. JAYAPPA
S/O GOPALA, AGED ABOUT 48 YEARS,
R/O SHESHNNAVAR LABOUR LINE,
HALEGENDEHALLI VILLAGE, BELUR
TALUK,
HASSAN DISTRICT,
N/O JANNAPURA VILLAGE,
GONIBEEDU HOBLI,
MUDIGERE TALUK,
CHIKKAMAGALURU – 577 132
…PETITIONER
Digitally
signed by
SREEDHARAN
BANGALORE
SUSHMA
LAKSHMI
Location: High
Court of
Karnataka
(BY SRI. RAVINDRA P.,ADVOCATE)
AND:
1. STATE OF KARNATAKA
GONIBEEDU POLICE,
MUDIGERE,
CHIKKAMAGALURU
REPRESENTED BY STATE
PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
BENGALURU - 560 001
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NC: 2026:KHC:13825
CRL.P No. 16060 of 2025
HC-KAR
2. RANJITH J M
S/O MANJUNATH
AGED ABOUT 25 YEARS,
RESIDING AT JANNAPURA
VILLAGE, GONIBEEDU HOBLI,
MUDIGERE TALUK,
CHIKKAMAGALURU – 577 132
…RESPONDENTS
(BY SMT. ASMA KOUSER., ADDL. SSP)
THIS CRL.P FILED U/S 439 CR.PC (FILED U/S 483 BNSS)
BY THE ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HONOURABLE COURT MAY BE PLEASED TO ENLARGE
PETITIONER ON BAIL WHICH IS REGISTERED AS CRIME
NO.0014/2025 FOR THE OFFENSES PUNISHABLE UNDER
SECTION 352, 351(2), 118(1), 109(1) OF BNS 2023 S.C.
NO.58/2025 IN THE COURT OF II ADDITIONAL DISTRICT AND
SESSIONS JUDGE AT CHIKKAMAGALURU AS AGAINST THE
BAIL APPLICATION REJECTED ON 25.07.2025, TO PASS SUCH
OTHER ORDER/S AND GRANT SUCH OTHER RELIF/S AS THIS
HON’BLE COURT DEEMS FIT TO GRANT IN THESE FACTS AND
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE
AND EQUITY.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S RACHAIAH
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NC: 2026:KHC:13825
CRL.P No. 16060 of 2025
HC-KAR
ORAL ORDER
1. After arguing for some time, the learned counsel for
the petitioner seeks leave of the Court to withdraw the
petition with liberty to file a fresh petition after the
examination of material witnesses.
2. Considering the submission, the petition stands
dismissed as withdrawn with the aforesaid liberty.
Sd/-
(S RACHAIAH)
JUDGE
UN
List No.: 1 Sl No.: 25
NC: 2026:KHC:13825
CRL.P No. 16060 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 6 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S RACHAIAH
CRIMINAL PETITION NO. 16060 OF 2025 (439(Cr.PC) /
483(BNSS)-)
BETWEEN:
1. SRI. JAYAPPA
S/O GOPALA, AGED ABOUT 48 YEARS,
R/O SHESHNNAVAR LABOUR LINE,
HALEGENDEHALLI VILLAGE, BELUR
TALUK,
HASSAN DISTRICT,
N/O JANNAPURA VILLAGE,
GONIBEEDU HOBLI,
MUDIGERE TALUK,
CHIKKAMAGALURU – 577 132
…PETITIONER
Digitally
signed by
SREEDHARAN
BANGALORE
SUSHMA
LAKSHMI
Location: High
Court of
Karnataka
(BY SRI. RAVINDRA P.,ADVOCATE)
AND:
1. STATE OF KARNATAKA
GONIBEEDU POLICE,
MUDIGERE,
CHIKKAMAGALURU
REPRESENTED BY STATE
PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
BENGALURU - 560 001
- 2 -
NC: 2026:KHC:13825
CRL.P No. 16060 of 2025
HC-KAR
2. RANJITH J M
S/O MANJUNATH
AGED ABOUT 25 YEARS,
RESIDING AT JANNAPURA
VILLAGE, GONIBEEDU HOBLI,
MUDIGERE TALUK,
CHIKKAMAGALURU – 577 132
…RESPONDENTS
(BY SMT. ASMA KOUSER., ADDL. SSP)
THIS CRL.P FILED U/S 439 CR.PC (FILED U/S 483 BNSS)
BY THE ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HONOURABLE COURT MAY BE PLEASED TO ENLARGE
PETITIONER ON BAIL WHICH IS REGISTERED AS CRIME
NO.0014/2025 FOR THE OFFENSES PUNISHABLE UNDER
SECTION 352, 351(2), 118(1), 109(1) OF BNS 2023 S.C.
NO.58/2025 IN THE COURT OF II ADDITIONAL DISTRICT AND
SESSIONS JUDGE AT CHIKKAMAGALURU AS AGAINST THE
BAIL APPLICATION REJECTED ON 25.07.2025, TO PASS SUCH
OTHER ORDER/S AND GRANT SUCH OTHER RELIF/S AS THIS
HON’BLE COURT DEEMS FIT TO GRANT IN THESE FACTS AND
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE
AND EQUITY.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S RACHAIAH
- 3 -
NC: 2026:KHC:13825
CRL.P No. 16060 of 2025
HC-KAR
ORAL ORDER
1. After arguing for some time, the learned counsel for
the petitioner seeks leave of the Court to withdraw the
petition with liberty to file a fresh petition after the
examination of material witnesses.
2. Considering the submission, the petition stands
dismissed as withdrawn with the aforesaid liberty.
Sd/-
(S RACHAIAH)
JUDGE
UN
List No.: 1 Sl No.: 25