Full Judgment Text
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NC: 2026:KHC-K:3730
CRL.P No. 200581 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 28 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
CRIMINAL PETITION NO. 200581 OF 2026
(439(Cr.PC)/483(BNSS))
BETWEEN:
JETTEPPA
S/O HANAMANTH NALATHWAD
AGED: 40 YEARS, OCC: AGRICULTURE
R/O CHAVANBHAVI, TQ: MUDDEBIHAL
DIST: VIJAYAPUR-586321
…PETITIONER
(BY SRI. RAMCHANDRA K., ADVOCATE)
AND:
THE STATE THROUGH
KODEKAL P.S
TQ: HUNASAGI, DIST: YADGIRI
(REPRESENTED BY SPL. S.P.P.
HIGH COURT OF KARNATAKA
KALABURAGI BENCH-585107)
…RESPONDENT
Digitally signed by
SHIVALEELA
DATTATRAYA
UDAGI
Location: HIGH
COURT OF
KARNATAKA
(BY SRI.JAMADAR SHAHABUDDIN, HCGP)
THIS CRL.P IS FILED U/S. 439 OF CR.P.C (OLD) U/S 483
OF BNSS (NEW) PRAYING TO RELEASE THE
ACCUSED/PETITIONER ON BAIL IN CRIME NO.08/2026 AND CC
NO.458/2026 ON THE OFFENCES U/SEC.115(1), 118(2), 109,
352, 351(2) OF THE BNSS 2023 OF KODEKAL P.S. TQ:
ND
HUNASAGI DISTRICT YADAGIRI, PASSED ON II ADDL.
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NC: 2026:KHC-K:3730
CRL.P No. 200581 of 2026
HC-KAR
DISTRICT AND SESSIONS JUDGE AT YADGIRI SITTING AT
SHORAPUR.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE G BASAVARAJA
ORAL ORDER
This petition is filed under Section 483 of the
Bharatiya Nagarik Suraksha Sanhita, 2023, by the
petitioner/accused for grant of bail in Crime No.8/2026,
registered by Kodekal Police, for the offences punishable
under Sections 115(1), 118(2), 109, 352, 351(2) of
Bharatiya Nyaya Sanhita, 2023, pending in
C.C.No.458/2026 before the II Additional District and
Sessions Judge, Yadgir, Sitting at Shorapur.
2. Heard the arguments on both sides.
3. On the basis of the complaint filed by
Durgamma, Kodekal Police have registered the case in
Crime No.8/2026 against the accused/petitioner for the
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NC: 2026:KHC-K:3730
CRL.P No. 200581 of 2026
HC-KAR
commission of offences under Sections 115(1), 118(2),
109, 352, 351(2) of the Bharatiya Nyaya Sanhita, 2023.
4. During the course of investigation, the
Investigating Officer arrested the accused on 14.01.2026
and produced him before the Court and the accused has
been remanded to judicial custody. Till date, the accused
is in judicial custody. After investigation, the Investigating
Officer has submitted the charge sheet against the
accused for the commission of offences under Sections
115(1), 118(2), 109, 352, 351(2) of Bharatiya Nyaya
Sanhita, 2023 and the case was registered in Crime
No.8/2026. The injured has already been discharged from
the hospital. Considering the nature of injuries shown in
the wound certificate, non-requirement of the petitioner
for further investigation and considering the nature and
gravity of offence and previous antecedents of the
petitioner, I proceed to pass the following:
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NC: 2026:KHC-K:3730
CRL.P No. 200581 of 2026
HC-KAR
ORDER
allowed
The petition is .
The petitioner/accused is directed to be enlarged
on bail in Crime No.8/2026, registered by Kodekal
Police, for the offences punishable under Sections
115(1), 118(2), 109, 352, 351(2) of the Bharatiya
Nyaya Sanhita, 2023, subject to the following
conditions:
(a) Petitioner shall execute a personal bond for
a sum of Rs.1,00,000/- with one surety for
the likesum, to the satisfaction of the
Sessions Court;
(b) The petitioner shall appear regularly on all
the dates of hearing before the concerned
Court;
(c) The petitioner shall not directly or
indirectly threaten or tamper with the
prosecution witnesses;
(d) The petitioner shall not indulge in similar
offences in future;
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CRL.P No. 200581 of 2026
HC-KAR
(e) The petitioner shall assist the Investigating
Office for further investigation.
Sd/-
(G BASAVARAJA)
JUDGE
TIN
List No.: 1 Sl No.: 3
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