KIRAN vs THE STATE BY
- Court
- Karnataka High Court
- 1 -
HC-KAR
NC: 2026:KHC:57719
CRL.P No. 15201 of 2026
C/W CRL.P No. 14907 of 2026
CNR: KAHC010682462026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 13 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
CRIMINAL PETITION NO. 15201 OF 2026
C/W
CRIMINAL PETITION NO. 14907 OF 2026
IN CRL.P No. 15201/2026:
BETWEEN:
1. NAGARAJA K.N
S/O. LATE KRISHNA MURTHY
AGED ABOUT 24 YEARS
COOLIE WORK
R/AT KUNDURU VILLAGE
HONNALI TALUK
DAVANAGERE DISTRICT - 577 217.
2. SMT. PAPAMMA ALIAS NAGARATHNA
W/O. ANJANEYA
AGED ABOUT 44 YEARS
HOUSEWIFE, R/AT KUNDURU VILLAGE
HONNALI TALUK, DAVANAGERE
DISTRICT - 577 217.
…PETITIONERS
Digitally
signed by
NANDINI D
Location:
HIGH COURT
OF
KARNATAKA
(BY SRI S.G. RAJENDRA REDDY, ADV.)
AND:
THE STATE BY HONNALI POLICE STATION
HONNALI, RPTD. BY S.P.P.
HIGH COURT BUILDING
BENGALURU-560001.
…RESPONDENT
(BY SRI RAHUL RAI K, HCGP FOR R-1;
SRI JAYADEVA B.N, ADV.,)
THIS CRL.P IS FILED U/S 438 CR.PC (FILED U/S 482 BNSS)
PRAYING TO DIRECT THE STATION HOUSE OFFICER OF HONNALI
P.S. TO ENLARGE THE PETITIONERS ON BAIL IN THE EVENT OF
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HC-KAR
NC: 2026:KHC:57719
CRL.P No. 15201 of 2026
C/W CRL.P No. 14907 of 2026
CNR: KAHC010682462026
THEIR ARREST IN CR.NO.216/2026 OF HONNALI P.S. REGISTERED
FOR THE OFFENCE P/U/S
115(2),118(1),109,126(2),329(4),351(2),352 R/W 3(5) OF BNS
2023 PENDING ON THE FILE OF THE PRL.CIVIL JUDGE (JR.DN) AND
J.M.F.C COURT HONNALI DAVANAGERE DIST.
IN CRL.P NO. 14907/2026:
BETWEEN:
KIRAN
S/O ANJINAPPA
AGED ABOUT 26 5YEARS
COOLIE WORK
R/AT KUNDURU VILLAGE
HONNALI TALUK
DAVANAGERE DISTRICT - 577 217.
...PETITIONER
(BY SRI S.G. RAJENDRA REDDY, ADV.)
AND:
THE STATE BY HONNALI POLICE STATION,
HONNALI, RPTD. BY S.P.P.,
HIGH COURT, BENGALURU - 560001.
...RESPONDENT
(BY SRI RAHUL RAI K, HCGP)
THIS CRL.P IS FILED U/S 439 CR.PC (FILED U/S 483 BNSS)
PRAYING TO ENLARGE HIM ON BAIL IN CR.NO.216/2026 OF
HONNALI POLICE STATION, REGISTERED FOR THE OFFENCES
P/U/S 115(2), 118(1), 109, 126(2), 329(4), 351(2), 352 R/W
3(5) OF BNS 2023, PENDING ON THE FILE OF THE PRL. CIVIL
JUDGE (JR.DN) AND JMFC COURT, HONNALI, DAVANAGERE
DISTRICT.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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HC-KAR
NC: 2026:KHC:57719
CRL.P No. 15201 of 2026
C/W CRL.P No. 14907 of 2026
CNR: KAHC010682462026
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
ORAL ORDER
Accused Nos.1 to 3 in Crime No.216/2026 registered
by Honnali Police Station, Davanagere for the offences
punishable under Sections 115(2), 118(1), 109, 126(2),
329(4), 351(2), 352 read with Section 3(5) of BNS, 2023
are before this Court in these two petitions filed under
Sections 482 and 483 of BNSS, 2023, seeking anticipatory
bail and regular bail.
2. Heard the learned counsel for the parties.
3. FIR in Crime No.216/2026 was registered by
Honnali Police Station, Davanagere for the aforesaid
offences against the petitioners herein and another, based
on the first information dated 14.08.2026 received from
Smt Shruthi D.S W/o injured victim Anjaneya D.R. In the
said case, accused No.1 was arrested on 15.08.2026 and
remanded to judicial custody. His bail application filed
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HC-KAR
NC: 2026:KHC:57719
CRL.P No. 15201 of 2026
C/W CRL.P No. 14907 of 2026
CNR: KAHC010682462026
before the jurisdictional Sessions Court in
Crl.Misc.No.743/2026 was rejected on 01.09.2026 and
therefore, he is before this Court in Crl.P.No.14907/2026.
4. Apprehending arrest in the case, accused Nos.2
and 3 had filed Crl.Misc.No.744/2026 before the
jurisdictional Sessions Court which was rejected on
01.09.2026. Therefore, they are before this Court in
Crl.P.No.15201/2026.
5. A reading of the first information dated
14.08.2026 submitted by the wife of the injured victim
would reveal that, on 12.08.2026, the accused persons
named in the FIR had come near the house of the victim
and had quarrelled with him for the reason that he had
made allegations against them that they had stolen
bananas from his farm. The accused having abused the
victim and his family members using filthy language also
had tried to assault them with sticks and stones.
Subsequently, on 13.08.2026, accused Nos.1 and 2 had
assaulted the injured victim Anjaneya, when he had gone
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HC-KAR
NC: 2026:KHC:57719
CRL.P No. 15201 of 2026
C/W CRL.P No. 14907 of 2026
CNR: KAHC010682462026
to his farm at about 09:30 a.m., and as a result he had
suffered grievous injuries. It is in this background FIR was
registered against the petitioners and another person.
6. The allegation of assaulting the injured victim
Anjaneya on 13.08.2026 is found in the FIR only as
against accused Nos.1 and 2. As a result of the said
assault made by accused Nos.1 and 2 on Anjaneya, he has
suffered multiple injuries which are grievous in nature and
his medical records would reveal that he was admitted in
the hospital for 15 days and he had suffered multiple
fractures.
7. Learned counsel appearing on behalf of
respondent has now brought to the notice of his Court that
the injured victim is once again admitted in the hospital
and is undergoing treatment.
8. Under these circumstances, I am of the opinion
that the prayer made by accused Nos.1 and 2 in the
aforesaid petitions for grant of anticipatory bail and
regular bail cannot be entertained, while the prayer made
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HC-KAR
NC: 2026:KHC:57719
CRL.P No. 15201 of 2026
C/W CRL.P No. 14907 of 2026
CNR: KAHC010682462026
by accused No.3 for grant of anticipatory bail can be
answered affirmatively subject to appropriate conditions.
Accordingly, the following:
ORDER
i) Crl.P.No.14907/2026 is dismissed .
ii) Crl.P.No.15201/2026 is allowed-in-part, in so far
as accused No.2 is concerned criminal petition is dismissed
and allowed in so far as accused No.3 is concerned.
iii) The respondent - Police or any other police in
the State of Karnataka are directed to release
petitioner/accused No.3 in the event of his arrest in Crime
No.216/2026 registered by Honnali Police Station,
Davanagere for the offences punishable under Sections
115(2), 118(1), 109, 126(2), 329(4), 351(2), 352 read
with Section 3(5) of BNS, 2023, subject to the following
conditions:
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HC-KAR
NC: 2026:KHC:57719
CRL.P No. 15201 of 2026
C/W CRL.P No. 14907 of 2026
CNR: KAHC010682462026
a) Petitioner/accused No.3 shall appear before
the Investigating Officer within 15 days
from the date of receipt of the copy of this
order and shall execute a personal bond for
a sum of Rs.1,00,000/- with two sureties
for the likesum to the satisfaction of the
investigating officer.
b) Petitioner/accused No.3 shall regularly
appear before the Trial Court without fail
unless exempted by the Trial Court for valid
reasons.
c) Petitioner/accused No.3 shall not tamper
with the prosecution witness and he shall
co-operate with the police for investigation
and appear before them whenever called
upon.
d) Petitioner/accused No.3 shall not involve in
similar offences in future.
Sd/-
(S VISHWAJITH SHETTY)
JUDGE
SHS
List No.: 1 Sl No.: 83