RAKESH M vs. STATE OF KARNATAKA

Case Type: N/A

Date of Judgment: 19-02-2026

Preview image for RAKESH M vs. STATE OF KARNATAKA

Full Judgment Text

- 1 -
NC: 2026:KHC:10427
CRL.P No. 15970 of 2025

HC-KAR




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

TH
DATED THIS THE 19 DAY OF FEBRUARY, 2026

BEFORE

THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

CRIMINAL PETITION No. 15970 OF 2025 (438(Cr.PC) /

482(BNSS))
BETWEEN:

1. RAKESH M
S/O MANJAPPA C D
AGED ABOUT 33 YEARS
TH
R/O 5 CROSS, ANJANEYA AGRAHARA
NEAR MARIYAMMA TEMPLE
NEW TOWN, BHADRAVATHI
SHIVAMOGGA – 577 301.

2. KIRAN KUMAR
S/O NAGARAJA
AGED ABOUT 42 YEARS
R/O No.12/34 MIG A
TH
4 STAGE, OPPOSIT TO D.K. NAIDU SCHOOL
CUSTOM QUARTERS, BANGALORE NORTH
YELAHANKA
BENGALURU- 560 065.
…PETITIONERS
(BY SRI CHETHAN B, ADVOCATE
SRI SIDDESH H, ADVOCATE)

AND:

1. STATE OF KARNATAKA
REPRESENTED BY
TUNGA NAGAR POLICE SHIVAMOGGA
BY SPP HIGH COURT
AT BANGALORE-560 001.

…RESPONDENT
(BY SRI HARISH GANAPATHY, HCGP)












Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
COURT OF
KARNATAKA



- 2 -
NC: 2026:KHC:10427
CRL.P No. 15970 of 2025

HC-KAR


THIS CRL.P IS FILED UNDER SECTION 438 Cr.PC (FILED
UNDER SECTION 482 BNSS) PRAYING TO ALLOW THIS
PETITION AND ENLARGE THE PETITIONER ON BAIL IN THE
EVENT OF HIS ARREST IN CONNECTION CRIME No.632/2025
AND OF TUNGA NAGAR POLICE STATION SHIVAMOGGA, FOR
THE OFFENCES PUNISHABLE UNDER SECTIONS 352,351(3),
109,190 OF BNS 2023.

THIS PETITION, COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

ORAL ORDER
Learned counsel for the petitioners submits that
petitioners are ready to surrender before the jurisdictional
Court and file bail application.
In case, petitioners surrender before the
jurisdictional Court, then the jurisdictional Court to
entertain their bail petition and consider on the same day.
In the above terms, the petition is disposed of.

Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE


DKB
List No.: 3 Sl No.: 9
Ct.sm