DEVANGAM RAMU vs STATE OF KARNATAKA

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HC-KAR
NC: 2026:KHC:57388
CRL.P No. 15099 of 2026
C/W CRL.P No. 14868 of 2026
CNR: KAHC010670822026
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. 15099 OF 2026
C/W
CRIMINAL PETITION NO. 14868 OF 2026
IN CRL.P No. 15099/2026:
BETWEEN:
DEVANGAM RAMU
S/O THIMMAPPA
AGED ABOUT 45 YEARS
R/AT KOLLAKUNTE VILLAGE
HINDUPURA TALUK
ANANATHAPURA DISTRICT
ANDHRA PRADESH - 515 201.
…PETITIONER
(BY SRI RATTIHALLI GEETA VEERANNA, ADV.)
AND:
Digitally
signed by
GEETHA P G
Location:
HIGH
COURT OF
KARNATAKA
STATE OF KARNATAKA
BY KUMAR SWAMY LAYOUT
POLCIE STATION
REP BY SPP, HIGHC OURT
BANGALORE - 01.
…RESPONDENT
(BY SRI CHANNAPPA ERAPPA, HCGP)
THIS CRL.P IS FILED U/S 439 CR.PC (FILED U/S 483 BNSS)
PRAYING TO ENLARGE THE PETITIONER ON BAIL U/S 483 OF BNSS
IN CONNECTION WITH THE CR.NO.216/2021 REGISTERED BY THE
KUMAR SWAMY LAYOUT POLICE STATION, BENGALURU, NOW
PENDING ON THE FILE OF THE HONBLE LXIII ADDL. CITY CIVIL AND
SESSIONS JUDGE, BENGALURU CITY (CCH-64) AT BENGALURU, IN

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HC-KAR
NC: 2026:KHC:57388
CRL.P No. 15099 of 2026
C/W CRL.P No. 14868 of 2026
CNR: KAHC010670822026
SC.NO.1497/2021 FOR THE ALLEGED OFFENCES P/U/S 201, 302,
120B, R/W 34 OF IPC.
IN CRL.P NO. 14868/2026:
BETWEEN:
MR. NARAYANASWAMY
S/O LATE BALANNA
AGED ABOUT 54 YEARS
RESIDING AT MELAPUR COLONY
INDUPUR TALUK, ANANTHAPUR DISTRICT
ANDHRA PRADESH - 515 201.
...PETITIONER
(BY SRI RAJANNA B.C, ADV.)
AND:
STATE OF KARNATAKA THROUGH
KUMARASWAMY LAYOUT POLICE STATTION
BENGALURU - 560 111
REPTD. BY STATE PUBLIC PROSECUTOR
CITY CIVIL COURT, COURT COMPLEX
BENGALURU - 560 001.
...RESPONDENT
(BY SRI CHANNAPPA ERAPPA, HCGP)
THIS CRL.P IS FILED U/S 439 CR.PC (FILED U/S 483 BNNS)
PRAYING TO ENLARGE THE PETITIONER/ACCUSED NO.1 ON BAIL
IN CRIME NO.216/2021 SC NO.1497/2021 OF KUMARASWAMY
LAYOUT POLICE STATION BENGALURU FOR THE ALLEGED
OFFENCES P/U/S 201, 302, 120B R/W 34 OF IPC WHICH IS
PENDING ON THE FILE OF THE LXIII ADDL.CITY CIVIL AND
SESSIONS JUDGE CCH-64 AT BENGALURU IN SC NO.
1497/2021.

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HC-KAR
NC: 2026:KHC:57388
CRL.P No. 15099 of 2026
C/W CRL.P No. 14868 of 2026
CNR: KAHC010670822026
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
ORAL ORDER
Accused Nos.1 and 3 in S.C.No.1497/2021 pending
before the Court of the LXIII Additional City Civil and
Sessions Judge, Bengaluru City (CCH-64), arising out of
Crime No.216/2021, registered by Kumaraswamy Layout
Police Station, Bengaluru City for the offences punishable
under Sections 201, 302, 120(B), read with Section 34 of
IPC, are before this Court in this successive bail application
filed under Section 483 of BNSS, 2023, seeking regular
bail.
2. Heard the learned counsel for the parties.
3. Learned counsel for the petitioners submits that
the allegations against accused No.1 to 4 are similar, as
reflected in the charge sheet. Accused No.4 was granted
regular bail by the Co-ordinate bench of this Court in

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HC-KAR
NC: 2026:KHC:57388
CRL.P No. 15099 of 2026
C/W CRL.P No. 14868 of 2026
CNR: KAHC010670822026
Crl.P.No.2141/2026 on 17.04.2026. Subsequently, accused
No.2 has been granted regular bail by this Court in
Crl.P.No.9620/2026 on 18.08.2026. Therefore, the
petitioners are also entitled for the same relief.
4. Learned High Court Government Pleader, who
has opposed the petition, however does not dispute the
submissions made by the learned counsel for the
petitioners.
5. As per the charge sheet allegations, accused
No.1 was a tenant in the premises of deceased
Shantharaju and his wife deceased Premalatha. Accused
No.1 had conspired with the other accused to commit the
murder of Shantharaju and his wife Premalatha and rob
the gold and other valuables in their house. In furtherance
of this conspiracy, accused Nos.1 to 4 had entered the
house of the aged couple and had committed their murder
and thereafter escaped along with the gold jewellery and
other valuables found in the house.

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HC-KAR
NC: 2026:KHC:57388
CRL.P No. 15099 of 2026
C/W CRL.P No. 14868 of 2026
CNR: KAHC010670822026
6. During the course of investigation, accused
Nos.1 to 4 were arrested in the present case. Accused
No.4 was granted regular bail by the Co-ordinate bench of
this Court in Crl.P.No.2141/2026 vide order dated
17.04.2026. In paragraph No.7 of the said order, it is
observed as follows:
Having heard learned counsel for the respective
"
parties, it appears that, the entire case is based on
circumstantial evidence. Some material witnesses have
been examined as PW.1 to PW.23 and documents have
been marked as Ex-P.1 to P.47. As per the submission
of learned counsel for the petitioner, none of the
witnesses have supported the case of the prosecution.
Having considered the said changed circumstances it is
appropriate to grant the relief as prayed for."
7. Subsequently, this Court has granted regular
bail to accused No.2 in Crl.P.No.9620/2026 vide order
dated 18.08.2026. The allegations against all the four
accused are similar in the charge sheet. Entire case of the
prosecution is based on the circumstantial evidence.
8. Under the circumstances, I am of the opinion
that the petitioners, who are arrayed as accused Nos.1 and

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HC-KAR
NC: 2026:KHC:57388
CRL.P No. 15099 of 2026
C/W CRL.P No. 14868 of 2026
CNR: KAHC010670822026
3 in the present case are entitled for the relief sought for
by them. Accordingly, the following:
O R D E R
i) The Criminal Petition is allowed .
ii) The petitioner are directed to be enlarged on
bail in S.C.No.1497/2021 pending before the Court of
LXIII Additional City Civil and Sessions Judge, Bengaluru
City arising out of Crime No.216/2021 registered by
Kumaraswamy Layout Police Station, Bengaluru City for
the offences punishable under Sections 201, 302, 120(B),
read with Section 34 of IPC, subject to the following
conditions:
a) The petitioners shall execute personal
bond for a sum of Rs.1,00,000/- each with
two sureties, out of which, one shall be
local surety, for the likesum, to the
satisfaction of the jurisdictional Court;

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HC-KAR
NC: 2026:KHC:57388
CRL.P No. 15099 of 2026
C/W CRL.P No. 14868 of 2026
CNR: KAHC010670822026
b) The petitioners shall appear regularly
on all the dates of hearing before the Trial
Court unless the Trial Court exempts his
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 him is disposed off.
Sd/-
(S VISHWAJITH SHETTY)
JUDGE
SHS
List No.: 1 Sl No.: 90