Full Judgment Text
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NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 11 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 16801 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. HANUMANTHA
S/O DEVENDRAPPA
AGED ABOUT 24 YEARS
R/O #82, KONDAJJI VILLAGE
HARIHARA TALUK
DAVANAGERE-577 589
2.
AJEETH
S/O BASAVARAJA
AGED ABOUT 24 YEARS
R/O A.K.COLONY, BETHUR ROAD
INDRANAGAR
DAVANAGERE-577 001
3. KIRANA
S/O CHANDRAMMA
AGED ABOUT 22 YEARS
R/O #22, INDRANAGAR
ND
BETHUR ROAD, 2 CROSS
DAVANAGERE-577 001
…PETITIONERS
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
COURT OF
KARNATAKA
(BY SMT. RAKSHA KEERTHANA, ADVOCATE FOR
SRI. KEMPARAJU, ADVOCATE)
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NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
AND:
STATE OF KARNATAKA
BY HARIHARA CIRCLE POLICE STATION
REP. BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT COMPLEX
BENGALURU-560 001
…RESPONDENT
(BY SMT. WAHEEDA M.M, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 OF CR.P.C
(FILED UNDER SECTION 483 OF BNSS) PRAYING TO RELEASE
THE PETITIONERS ON REGULAR BAIL IN CR.NO.197/2025 OF
THE RESPONDENT HARIHARA P.S. FOR THE ALLEGED OFFENCE
PUNISHABLE UNDER SECTIONS 310(2),311 OF BNS PENDING
ON THE FILE OF PRL.CIVIL JUDGE (JR.DN) AND J.M.F.C COURT
HARIHARA.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
This petition is filed by accused Nos. 1, 3 and 5 under
Section 483 of BNSS praying to grant bail in Crime
No.197/2025 of Harihara Rural Police Station registered
for offences punishable under Sections 310(2) and 311 of
BNS.
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NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
2. Heard learned counsel for the petitioner and
learned High Court Government Pleader for the respondent
–State.
3. Learned counsel for the petitioner would
contend that the investigation is over and charge sheet
has been filed. The wound certificate indicates that the
injured has sustained 05 injuries. Out of them only 01
injury is grievous in nature and other 04 injuries are
simple in nature. There is recovery of Rs.10,000/-, mobile
and bike from accused No.1, Rs.10,120/- mobile and bike
from accused No.3 and Rs.10,000/-, mobile and bike from
accused No.5. As the charge sheet is filed, petitioners are
not required for further custodial interrogation. There are
no criminal antecedents of petitioners. With this, she
prayed to allow the petition.
4. Per contra , learned High Court Government
Pleader for the respondent –State would contend that
accused persons conspired to commit the robbery of
persons who carry cash after completing their business.
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NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
The total amount robbed is Rs.67,000/-. Out of that
Rs.30,000/- has been recovered. The sum of rupees
Rs.10,000/- from accused No.1, Rs.10,120/- from accused
No.3 and Rs.10,000/- from accused No.5 has been
recovered. Bike and mobile were also recovered from
accused Nos.1, 3 and 5. The offence alleged against
petitioners is provided with sentence of imprisonment
minimum for a period of 07 years which may extend to
imprisonment for life. If petitioners are granted bail, there
are chances of they again repeating similar offence. With
this she prayed to reject the petition.
5. Having heard learned counsels, the Court has
perused the charge sheet and other materials placed on
record.
6. As per charge sheet, case of prosecution is that
on 02.11.2025 accused persons at about 08.00 p.m.
conspired to rob owners of bar and restaurant will be
coming on bike with cash. At about 09.30 p.m. when
C.W.1 was coming on his scooty keeping the cash in the
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NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
bag in the dickey of the scooty, accused Nos.3 and 4
followed him. When accused No.3 punched him with iron
punch on his helmet. When C.W.1 proceeded further,
accused No.3 intimated the same to the other accused.
Accused Nos.5 and 6 came in front of C.W.1 on their bike.
When C.W.1 fell down, accused persons assaulted him
with iron punch, club and robbed the bag containing cash
of Rs.67,000/- kept in the dickey of the scooty. There is a
recovery of Rs.10,000/- from accused No.1, Rs.10,120/-
from accused No.3 and Rs.10,000/- from accused No.5.
The charge sheet materials show prima facie case against
petitioners for offences alleged against them. Offences
alleged against petitioners are provided with sentence of
imprisonment for 7 years, which may extend upto
imprisonment for life. If petitioners are granted bail, there
are chances of them repeating the similar offence. This
Court has rejected bail petition of accused No.6 by order
dated 03.02.2026 passed in Criminal Petition
No.17032/2025.
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NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
7. Considering the above aspects, petitioners have
not made out any grounds for grant of bail. In the result,
dismissed.
the petition is
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 1 Sl No.: 75
NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 11 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 16801 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. HANUMANTHA
S/O DEVENDRAPPA
AGED ABOUT 24 YEARS
R/O #82, KONDAJJI VILLAGE
HARIHARA TALUK
DAVANAGERE-577 589
2.
AJEETH
S/O BASAVARAJA
AGED ABOUT 24 YEARS
R/O A.K.COLONY, BETHUR ROAD
INDRANAGAR
DAVANAGERE-577 001
3. KIRANA
S/O CHANDRAMMA
AGED ABOUT 22 YEARS
R/O #22, INDRANAGAR
ND
BETHUR ROAD, 2 CROSS
DAVANAGERE-577 001
…PETITIONERS
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
COURT OF
KARNATAKA
(BY SMT. RAKSHA KEERTHANA, ADVOCATE FOR
SRI. KEMPARAJU, ADVOCATE)
- 2 -
NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
AND:
STATE OF KARNATAKA
BY HARIHARA CIRCLE POLICE STATION
REP. BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT COMPLEX
BENGALURU-560 001
…RESPONDENT
(BY SMT. WAHEEDA M.M, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 OF CR.P.C
(FILED UNDER SECTION 483 OF BNSS) PRAYING TO RELEASE
THE PETITIONERS ON REGULAR BAIL IN CR.NO.197/2025 OF
THE RESPONDENT HARIHARA P.S. FOR THE ALLEGED OFFENCE
PUNISHABLE UNDER SECTIONS 310(2),311 OF BNS PENDING
ON THE FILE OF PRL.CIVIL JUDGE (JR.DN) AND J.M.F.C COURT
HARIHARA.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
This petition is filed by accused Nos. 1, 3 and 5 under
Section 483 of BNSS praying to grant bail in Crime
No.197/2025 of Harihara Rural Police Station registered
for offences punishable under Sections 310(2) and 311 of
BNS.
- 3 -
NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
2. Heard learned counsel for the petitioner and
learned High Court Government Pleader for the respondent
–State.
3. Learned counsel for the petitioner would
contend that the investigation is over and charge sheet
has been filed. The wound certificate indicates that the
injured has sustained 05 injuries. Out of them only 01
injury is grievous in nature and other 04 injuries are
simple in nature. There is recovery of Rs.10,000/-, mobile
and bike from accused No.1, Rs.10,120/- mobile and bike
from accused No.3 and Rs.10,000/-, mobile and bike from
accused No.5. As the charge sheet is filed, petitioners are
not required for further custodial interrogation. There are
no criminal antecedents of petitioners. With this, she
prayed to allow the petition.
4. Per contra , learned High Court Government
Pleader for the respondent –State would contend that
accused persons conspired to commit the robbery of
persons who carry cash after completing their business.
- 4 -
NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
The total amount robbed is Rs.67,000/-. Out of that
Rs.30,000/- has been recovered. The sum of rupees
Rs.10,000/- from accused No.1, Rs.10,120/- from accused
No.3 and Rs.10,000/- from accused No.5 has been
recovered. Bike and mobile were also recovered from
accused Nos.1, 3 and 5. The offence alleged against
petitioners is provided with sentence of imprisonment
minimum for a period of 07 years which may extend to
imprisonment for life. If petitioners are granted bail, there
are chances of they again repeating similar offence. With
this she prayed to reject the petition.
5. Having heard learned counsels, the Court has
perused the charge sheet and other materials placed on
record.
6. As per charge sheet, case of prosecution is that
on 02.11.2025 accused persons at about 08.00 p.m.
conspired to rob owners of bar and restaurant will be
coming on bike with cash. At about 09.30 p.m. when
C.W.1 was coming on his scooty keeping the cash in the
- 5 -
NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
bag in the dickey of the scooty, accused Nos.3 and 4
followed him. When accused No.3 punched him with iron
punch on his helmet. When C.W.1 proceeded further,
accused No.3 intimated the same to the other accused.
Accused Nos.5 and 6 came in front of C.W.1 on their bike.
When C.W.1 fell down, accused persons assaulted him
with iron punch, club and robbed the bag containing cash
of Rs.67,000/- kept in the dickey of the scooty. There is a
recovery of Rs.10,000/- from accused No.1, Rs.10,120/-
from accused No.3 and Rs.10,000/- from accused No.5.
The charge sheet materials show prima facie case against
petitioners for offences alleged against them. Offences
alleged against petitioners are provided with sentence of
imprisonment for 7 years, which may extend upto
imprisonment for life. If petitioners are granted bail, there
are chances of them repeating the similar offence. This
Court has rejected bail petition of accused No.6 by order
dated 03.02.2026 passed in Criminal Petition
No.17032/2025.
- 6 -
NC: 2026:KHC:8227
CRL.P No. 16801 of 2025
HC-KAR
7. Considering the above aspects, petitioners have
not made out any grounds for grant of bail. In the result,
dismissed.
the petition is
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
List No.: 1 Sl No.: 75