SRI KIRAN @ KONGA vs STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:57892
CRL.P No.14057 of 2026
C/W CRL.P No. 14016 of 2026
CNR: KAHC010630372026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 14 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
CRIMINAL PETITION NO.14057 OF 2026
C/W
CRIMINAL PETITION NO.14016 OF 2026
IN CRL.P No.14057/2026:
BETWEEN:
1. SRI. KIRAN @ KONGA
S/O LATE MURUGHAN
AGED ABOUT 23 YEARS
R/AT VELLAPANI VILLAGE
TAMBUR, CHENNAI
TAMILNADU-600077.
2. SRI. CHETHAN @ CHETU
S/O LATE LAKSHAMAN
AGED ABOUT 19 YEARS
R/AT NO.44, 2ND MAIN
5TH CROSS, NEAR DANVANTHARI
HOSPITAL, NELAMANGALA
BENGALURU CITY-562123.
…PETITIONERS
(BY SRI. RAMESHA H.N. ADV.,)
AND:
1. STATE OF KARNATAKA
BY BYATARAYANAPURA POLICE STATION
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BENGALURU-560001.
…RESPONDENT
(BY SRI. CHANNAPPA ERAPPA, HCGP)
Digitally signed
by BS
RAVIKUMAR
Location: HIGH
COURT OF
KARNATAKA
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CRL.P No.14057 of 2026
C/W CRL.P No. 14016 of 2026
CNR: KAHC010630372026
THIS CRL.P IS FILED U/S 439 OF CR.P.C. (FILED U/S 483
BNNS) PRAYING TO ENLARGE THE PETITIONERS / ACCUSED
NO.1 AND 3 ON REGULAR BAIL IN S.C.NO.812/2026 ON THE
FILE OF LVI ADDL. CITY CIVIL AND SESSIONS JUDGE,
BENGALURU CITY (CCH-57) FOR THE ALLEGED OFFENCES
P/U/S 112 (2) (b), 109, 352, 351(2), 351(3), 190 OF BNS,
2023 REGISTERED IN CRIME NO.104/2026 BY THE
BYATARYANAPURA POLICE.
IN CRL.P NO.14016/2026;
BETWEEN:
1. SANTHOSH @ BHIMA
S/O LATE NARASAPPA
AGED ABOUT 23 YEARS
R/AT. 13, 1ST MAIN
VENKATSHWARANAGAR
MYSORE ROAD, BANGALORE-560026.
...PETITIONER
(BY SRI. KRISHNE GOWDA M, ADV.,)
AND:
1. STATE OF KARNATAKA
STATE BY BYATARAYANAPURA P.S.
RPTD BY STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BANGALORE- 560 001.
...RESPONDENT
(BY SRI. CHANNAPPA ERAPPA, HCGP)
THIS CRL.P IS FILED U/S 439 OF CR.P.C. (FILED U/S
483 BNSS) PRAYING TO ENLARGE THE PETITIONER ON
BAIL IN CR.NO.104/2026 OF BYATARAYANAPURA P.S.
NOW IN S.C.NO.812/2026 FOR THE OFFENCE P/U/S
111(2)(b), 109, 352, 351(2), 351(3), 190 OF BNS ACT
2023 AND PENDING BEFORE XLVI ADDL. CITY CIVIL AND
SESSIONS JUDGE AT BENGALURU (CCH-57).
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NC: 2026:KHC:57892
CRL.P No.14057 of 2026
C/W CRL.P No. 14016 of 2026
CNR: KAHC010630372026
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 to 3 in S.C.No.812/2026 pending
before the Court of LVI Additional City Civil and Sessions
Judge, Bengaluru City, arising out of Crime No.104/2026
registered by Byatarayanapura Police Station, Bengaluru
City, for the offences punishable under Sections 111(2)(b),
109, 352, 351(2), 351(3), 190 of the Bharatiya Nyaya
Sanhita (BNS), 2023, are before this Court in these
petitions filed under Section 483 of the Bharatiya Nagarik
Suraksha Sanhita, 2023, seeking regular bail.
2. Heard the learned counsel for the parties.
3. FIR in Crime No.104/2026 was registered by
Byatarayanapura Police Station, Bengaluru, against the
petitioners herein and others, based on the first
information dated 24.03.2026 received from Yeshwanth,
who is the injured witness in the present case. During the
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CRL.P No.14057 of 2026
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course of investigation of the said case, accused No.2 was
arrested on 25.03.2026 and accused Nos.1 and 3 were
arrested on 28.03.2026 and subsequently they were
remanded to judicial custody. Their bail application filed
before the jurisdictional Sessions Court is rejected.
Therefore, they are before this Court in these petitions.
4. A reading of the first information as well as the
charge sheet, which is filed in the present case would go
to show that accused persons and CWs1, 7 and 8 had
some ill-will and therefore, the accused persons were
conspiring to commit their murder. On the intervening
night of 23.03.2026 and 24.03.2026, when CW1, CW7 and
CW8 were sleeping on the terrace of the house of CW7,
accused persons, armed with weapons, came to the said
place and thereafter accused No.2 assaulted CW7 and
CW8 on their legs with hockey stick which he had brought
with him. Immediately thereafter, CWs7 and 8 managed to
escape from the spot of crime. Thereafter, accused Nos.1
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to 4 allegedly assaulted CW1 with knife and caused
grievous injuries.
5. The injured victim (CW1), who was admitted in
the hospital has been discharged from the hospital and his
condition is said to be stable. The wound certificate of the
victim would reveal that he had suffered seven (07)
injuries as a result of assault made by the accused persons
and out of the same, five injuries are said to be simple
injuries and the incised wound measuring 3x2cm found on
the forehead and over the back of the neck are the two
injuries which are certified as grievous injuries in the
present case. The investigation of the case is completed
and charge sheet is filed. Accused No.4, who was arrested
in the present case, has been granted regular bail in
Crl.P.7345/2026 vide order dated 30.06.2026. Accused
Nos.1 to 3 are all youngsters aged between 20 and 23
years. It is brought to the notice of this Court that accused
Nos.1 to 3 are persons with criminal antecedents. Under
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CRL.P No.14057 of 2026
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the circumstances, I am of the opinion that prayer for
grant of regular bail needs to be answered in the
affirmative, subject to terms and conditions. Accordingly,
the following:
ORDER
allowed
The petitions are . The petitioners are
directed to be enlarged on bail in S.C.No.812/2026
pending before the Court of LVI Additional City Civil and
Sessions Judge, Bengaluru City, arising out of Crime
No.104/2026 registered by Byatarayanapura Police
Station, Bengaluru City, for the offences punishable under
Sections 111(2)(b), 109, 352, 351(2), 351(3), 190 of the
Bharatiya Nyaya Sanhita (BNS), 2023, subject to the
following conditions:
a) Petitioners shall execute a personal bond
for a sum of Rs.1,00,000/- each with two
sureties for the likesum, to the satisfaction of
the jurisdictional Court;
b) The petitioners shall appear regularly on
all the dates of hearing before the Trial Court
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unless the Trial Court exempts their 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 them is disposed off;
f) The petitioners shall appear before the
Station House Officer of Byatarayanapura Police
Station, Bengaluru, on every third Sunday of
the month and mark their attendance between
10:00 a.m. and 01:00 p.m. for a period of one
year from the date of their release from the
custody.
Sd/-
(S VISHWAJITH SHETTY)
JUDGE
BSR/List No.: 1 Sl No.: 73