SRI. NINGARAJU D@ SWAMY vs STATE OF KARNATAKA BY

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HC-KAR
NC: 2026:KHC:60622
CRL.A No. 1728 of 2026


CNR: KAHC010702362026




IN THE HIGH COURT OF KARNATAKA AT BENGALURU


TH
DATED THIS THE 30 DAY OF OCTOBER, 2026

BEFORE

THE HON'BLE MR. JUSTICE G BASAVARAJA

CRIMINAL APPEAL NO. 1728 OF 2026 (U/S 14(A) (2))

BETWEEN:

1. SRI. NINGARAJU D @ SWAMY
S/O DEVARAJU T.K.,
AGED ABOUT 33 YEARS,
R/AT 4TH CROSS, V.V. NAGARA,
MADDUR TOWN,
MANDYA DISTRICT-571428
…APPELLANT







(BY SRI. VEERANNA G. TIGADI,ADVOCATE)

AND:

1. STATE OF KARNATAKA BY
MADDUR POLICE STATION, MANDYA
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU-560001.

2. SRI. ASHWATH R
S/O RAJU,
AGED ABOUT 21 YEARS,
R/AT 1ST CROSS, V.V. NAGAR,
MADDUR TOWN, MANDYA-571428
…RESPONDENTS




Digitally signed by
LAKSHMINARAYAN N
Location: High Court
of Karnataka

(BY SRI. K. NAGESHWARAPPA, HCGP. FOR R1,
V/O DATED: 29.10.2026 SRI. N. SRINIVAS, AMICUS CURIAE
FOR R2)

CRL.A. FILED U/S 14(A)(2) OF SC/ST (POA) ACT, 2015
BY THE ADVOCATE FOR THE APPELLANT/S PRAYING THAT THIS

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HONBLE COURT MAY BE PLEASED TO SET ASIDE THE ORDER
DATED 28.09.2026 IN CR.NO.313/2026 ON THE APPLICATION
FILED BY THE ACCUSED/APPELLANT UNDER SECTION 483 OF
BNSS-2023 PASSED BY THE HON'BLE V ADDITIONAL DISTRICT
AND SESSIONS JUDGE, MANDYA AND ETC.

THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE G BASAVARAJA

ORAL JUDGMENT


1. The appellant has preferred this appeal against
the order dated 28.09.2026 passed in Crime No.313/2026
by the V Addl. District and Sessions Judge, Mandya (for
short, 'the trial Court).


2. For the sake of convenience, the parties herein
are referred to as per their status before the trial Court.


3. Brief facts leading to this appeal are that, on
the basis of the complaint given by one Ashwath R,
Maddur Police have registered the case in Crime
No.313/2026 against the accused for the commission of
alleged offence under Sections 126(2), 352, 351(2),
118(1), 109(1) of the Bharatiya Nyaya Sanhita (BNS),

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NC: 2026:KHC:60622
CRL.A No. 1728 of 2026


CNR: KAHC010702362026



2023 and Sections 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va) of
the Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities) Amendment Act, 2015.


4. During the course of investigation, the
Investigating Officer has arrested the accused on
09.09.2026 and produced him before the Special Court
and has been remanded to judicial custody. Till this day,
the accused is in judicial custody. Bail application was
filed under Section 483 of BNSS, 2023. Same came to be
rejected by the Special Court. Being aggrieved by the
rejection of application, the appellant has preferred this
appeal.


5. It is submitted by the learned counsel for the
appellant that, the appellant has not committed any
offence as alleged against him. Externment order was
passed against the accused/appellant and the appellant
had preferred a writ petition challenging the Externment
order. Same was disposed of by this Court to conduct

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CRL.A No. 1728 of 2026


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fresh proceedings. On 07.09.2026, accused appeared
before the AC for the case proceedings. Since, the order
for Externment to consider afresh was taking time, the
respondent No.1 Police with a malafide intention, created a
false story and implicated the accused. In this background,
the wife of accused lodged a complaint against respondent
No.1 police on 12.09.2026 before the Human Rights
Commission narrating the facts for intentionally implicating
her husband. The petitioner/appellant is having one kid
and at present, his wife is 07 months pregnant and the
petitioner is the sole bread earner of his family. On all
these grounds, it is sought for allowing the appeal.


6. I have heard the arguments of the learned
HCGP Sri K Nageshwarappa and the Amicus Curiae Sri N
Srinivas. Both have submitted that the Special Court has
properly appreciated the materials on record and rightly
rejected the bail application and accordingly, sought for
dismissal of this appeal.

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CRL.A No. 1728 of 2026


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7.
I have examined the materials placed before
this Court. On the basis of the complaint filed by Ashwath
R, Maddur Police have registered the case in Crime
No.313/2026 against the accused Swamy for the offences
punishable under Sections 126(2), 352, 351(2), 118(1),
109(1) of the Bharatiya Nyaya Sanhita (BNS), 2023 and
Sections 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va) of the
Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities) Amendment Act, 2015.


8. In the complaint, it is stated as under:
"
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UÀ¯ÁmÉ «ZÁgÀzÀ°è £À£ÀUÉ ºÉÆqÉzÀÄ, £À¤ßAzÀ MAzÀÄ ©½ ºÁ¼ÉUÉ ¸À»
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«ZÁgÀªÁV F ¢£À ¢£ÁAPÀ:08-09-2026 gÀAzÀÄ ªÀÄzÁåºÀß ¸ÀĪÀiÁgÀÄ 2-
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HC-KAR
NC: 2026:KHC:60622
CRL.A No. 1728 of 2026


CNR: KAHC010702362026



§AzÀ£ÀÄ, £Á£ÀÄ vÀ¦à¹PÉÆArzÀÝjAzÀ ¨ÉÊPï Qà £À£Àß vÀÄnUÉ ZÀÄaÑ £ÀAvÀgÀ
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9. The accused was arrested on 09.09.2026 and is
in Judicial Custody. Accused is not required for custodial
interrogation. Considering the nature and gravity of
offence and prior antecedents of the appellant, it is just
and proper to allow this appeal with conditions.
Accordingly, I proceed to pass the following:
O R D E R
(i) Appeal is allowed ;
(ii) The order dated 28.09.2026 passed in Crime
No.313/2026 by the V Addl. District and Sessions

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NC: 2026:KHC:60622
CRL.A No. 1728 of 2026


CNR: KAHC010702362026



Judge, Mandya, is hereby set aside ; Consequently,
application filed under Section 483 of BNSS is
allowed;
a) The appellant/accused shall be released on
bail on executing a self bond of Rs.1,00,000/-
with one surety for likesum to the satisfaction
of the Special Court;

b) The appellant/accused shall not tamper or
threaten the prosecution witnesses in any
manner;

c) The appellant/accused shall not indulge in
similar offence.

Registry is directed to communicate this order to the
special Court.
The Registry is also directed to pay an amount of
Rs.5,000/- to the Amicus Curiae, Sri N Srinivas.


Sd/-
(G BASAVARAJA)
JUDGE


DHA
List No.: 1 Sl No.: 39