HARISH T.M. vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:57196
CRL.P No.14230 of 2026
C/W CRL.P No.14988 of 2026
CNR: KAHC010643602026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 12 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
CRIMINAL PETITION NO.14230 OF 2026
C/W
CRIMINAL PETITION NO.14988 OF 2026
IN CRL.P No.14230/2026:
BETWEEN:
1. HARISH T.M.
S/O LATE LAKSHMAN GOWDA
AGED ABOUT 33 YEARS
R/AT. THEGINAMARADAPALYA VILLAGE
YEDIYUR HOBLI, KUNIGAL TALUK
TUMAKURU DISTRICT-572111.
2. SRINIVASA
S/O VENKATESH GOWDA
AGED ABOUT 37 YEARS
R/AT GIRIGOWDANAPALYA VILLAGE
KASABA HOBLI, KUNIGAL TALUK
TUMAKURU DISTRICT-572111.
…PETITIONERS
(BY SRI. N. RAVINDRANATH KAMATH, SR. ADV., FOR
SRI. MOHAMMED ASHHAR C.K. &
SMT. PADMAJA S, ADVS.,)
AND:
1. THE STATE OF KARNATAKA
BY AMRUTHUR POLICE STATION
TUMAKURU DISTRICT
REP. BY THE STATE PUBLIC PROSECUTOR
Digitally
signed by
NANDINI D
Location:
HIGH COURT
OF
KARNATAKA
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CRL.P No.14230 of 2026
C/W CRL.P No.14988 of 2026
CNR: KAHC010643602026
HIGH COURT OF KARNATAKA
BENGALURU 560 001.
2. SMT. CHAITRA B.R.
W/O RAVI T.M.
AGED ABOUT 35 YEARS
TENGINAMARDAPALYA VILLAGE
AMRUTHUR HOBLI, KUNIGAL TALUK
TUMKURU DIST-572134.
[AS PER ORDER DATED 08.10.2026]
…RESPONDENTS
(BY SRI. CHANNAPPA ERAPPA, HCGP FOR R1
SRI. CHETHAN S.N. ADV., FOR R2)
THIS CRL.P IS FILED U/S 439 OF CR.P.C. (FILED U/S 483
BNSS) PRAYING TO ALLOW THIS PETITION AND ENLARGE THE
PETITIONERS/ACCUSED NOS.1 AND 2 ON BAIL IN CRIME
NO.138/2026 REGISTERED BY THE AMRUTHUR POLICE
STATION, TUMAKURU DISTRICT, PENDING ON THE FILE OF
THE HON’BLE ADDL. CIVIL JUDGE (SR. DN) AND CJM,
KUNIGAL, FOR THE OFFENCES PUNISHABLE UNDER SECTIONS
76, 115(2), 119(1), 351(2) READ WITH SECTION 3(5) OF THE
BHARATIYA NYAYA SANHITA, 2023.
IN CRL.P NO.14988/2026:
BETWEEN:
1. SRI. RAVI T.M.
S/O MUDALAGIRAIAH
AGED ABOUT 45 YEARS.
2. SMT. CHAITRA
W/O RAVI T.M.
AGED ABOUT 38 YEARS.
3. KUM. SOUNDARYA
D/O RAVI T.M.
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CRL.P No.14230 of 2026
C/W CRL.P No.14988 of 2026
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AGED ABOUT 18 YEARS.
4. MASTER DIGANT
[DELETED BY ORDER DTD:12.10.2026]
ALL ARE R/AT TENGINAMARADAPALYA VILLAGE
AMRUTHUR HOBLI, KUNIGAL TALUK
TUMAKURU DISTRICT 572 134.S
...PETITIONERS
(BY SRI. CHETHAN S.N. ADV., FOR P1 TO P3)
AND:
1. STATE OF KARNATAKA
BY AMRUTHUR POLICE STATION
TUMAKURU
REP. BY THE STATE PUBLIC PROSECUTOR
HIGH COURT BUILDINGS
BENGALURU 560001.
...RESPONDENT
(BY SRI. CHANNAPPA ERAPPA, HCGP)
THIS CRL.P IS FILED U/S 438 OF CR.P.C. (FILED U/S
482 BNNS) PRAYING TO ALLOW THIS PETITION AND
GRANT THE ANTICIPATORY BAIL TO THE PETITIONERS IN
CRIME NO.139/2026 AMRUTHUR POLICE STATION FOR THE
ALLEGED OFFENCES P/U/S 115(2), 118(1), 74, 119(1),
352, 351(2) R/W 3(5) OF THE BNS 2023 ON THE FILE OF
THE ADDL. CIVIL JUDGE (SR.DN.) AND CJM COURT
KUNIGAL TUMAKURU DISTRICT.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:57196
CRL.P No.14230 of 2026
C/W CRL.P No.14988 of 2026
CNR: KAHC010643602026
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
ORAL ORDER
These two petitions arise out of the case and counter case
between the same parties and therefore, they are heard
together and disposed of by this common order.
2. In respect of the incident that had taken place on
27.08.2026, a case and counter case is registered in Crime
No.138/2026 and Crime No.139/2026 by Amruthur Police
Station, Tumakuru.
3. Accused No.1 and 2 in Crime No.138/2026
registered by Amruthur Police Station, Tumakuru, for the
offences punishable under Sections 76, 115(2), 119(1), 351(2)
read with Section 3(5) of the Bharatiya Nyaya Sanhita (BNS),
2023 were arrested during the course of investigation and their
bail application filed before the jurisdictional Sessions Court in
Crl.Misc.No.1318/2026 was rejected as against them on
09.09.2026 and therefore, they are before this Court in
Crl.P.No.14230/2026.
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CRL.P No.14230 of 2026
C/W CRL.P No.14988 of 2026
CNR: KAHC010643602026
4. Accused Nos.1 to 3 in Crime No.139/2026
registered by Amruthur Police Station, Tumakuru, for the
offences punishable under Sections 115(2), 118(1), 74, 119(1),
352, 351(2) read with Section 3(5) of the Bharatiya Nyaya
Sanhita (BNS), 2023, had approached the jurisdictional
Sessions Court in Crl.Misc.No.1380/2026, which was rejected
on 21.09.2026, therefore, they are before this Court in
Crl.P.No.14988/2026 filed under Section 482 of the Bharatiya
Nagarik Suraksha Sanhita, 2023, seeking anticipatory bail.
5. Perusal of material on record would go to show that
the parties to these petitions, who are agriculturists by
avocation have certain civil disputes between them and it is in
this background on 27.08.2026 they had fought against each
other. On 28.08.2026 and 29.08.2026, both the parties had
approached Amruthur Police Station and a case and counter
case in Crime Nos.138/2026 and 139/2026 were registered by
the said police station. A reading of the first information as well
as the other material available on record goes to show that
none of the injured-victims in the present case have suffered
any grievous injuries. All the victims have suffered only simple
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injuries in the incident that had taken place on 27.08.2026.
Accused in both the cases have undertaken to cooperate with
the police for the purpose of investigation.
6. Considering the nature of allegations found against
the accused in the case and counter case registered against
them and also having regard to the background in which the
incident had taken place, I am of the opinion that the prayer
made in both the petitions needs to be granted. Accordingly,
the following order:
allowed
7. Both the petitions are . The petitioners in
Crl.P.No.14230/2026 are directed to be enlarged on bail in
Crime No.138/2026 registered by Amruthur Police Station,
Tumakuru, for offences punishable under Sections 76, 115(2),
119(1), 351(2) read with Section 3(5) of the Bharatiya Nyaya
Sanhita (BNS), 2023, subject to the following conditions:
a) Petitioners shall execute a personal bond for a
sum of Rs.1,00,000/- each with two sureties for
the likesum, to the satisfaction of the
jurisdictional Court;
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CRL.P No.14230 of 2026
C/W CRL.P No.14988 of 2026
CNR: KAHC010643602026
b) The petitioners shall appear regularly on all the
dates of hearing before the Trial Court unless
the Trial Court exempts their appearance for
valid reasons;
c) The petitioners shall not directly or indirectly
threaten or tamper with the prosecution
witnesses;
d) The petitioners shall not involve in similar
offences in future;
e) The petitioners shall not leave the jurisdiction of
the Trial Court without permission of the said
Court until the case registered against them is
disposed off.
8. The respondent - Police or any other police in the
State of Karnataka are directed to release the petitioners in
Crl.P.No.14988/2026 in the event of their arrest in Crime
No.139/2026 registered by Amruthur Police Station, Tumakuru,
for offences punishable under Sections 115(2), 118(1), 74,
119(1), 352, 351(2) read with Section 3(5) of the Bharatiya
Nyaya Sanhita (BNS), 2023, subject to the following conditions:
1. The Petitioners shall appear before the
Investigating Officer within 15 days from the
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C/W CRL.P No.14988 of 2026
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date of receipt of the copy of this order and
shall execute a personal bond for a sum of
Rs.1,00,000/- each with two sureties for the
likesum to the satisfaction of the investigating
officer.
2. Petitioners shall regularly appear before the
Trial Court without fail unless exempted by
the Trial Court for valid reasons.
3. Petitioners shall not tamper with the
prosecution witnesses and they shall co-
operate with the police for investigation and
appear before them whenever called upon.
4. The petitioners shall not involve in similar
offences in future.
Sd/-
(S VISHWAJITH SHETTY)
JUDGE
BSR
List No.: 1 Sl No.: 63