BHEERESHA @ BEERA vs STATE OF KARNATAKA

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HC-KAR
NC: 2026:KHC:60199
CRL.A No. 1348 of 2026
CNR: KAHC010547202026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 29 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
CRIMINAL APPEAL NO. 1348 OF 2026
BETWEEN:
BHEERESHA @ BEERA,
S/O HONNAGANYARAJU,
AGED ABOUT 25 YEARS,
R/AT AMARJYOTHINAGAR,
SIDDARUDA MATT ROAD,
TUMAKURU TOWN - 572 105.
…APPELLANT
(BY SRI. M. SHASHIDHARA., ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY DCRE POLICE TUMAKURU,
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA
AT BENGALURU - 560 001.
Digitally signed
by ASHWINI
MAYAPPA
MAVARAKAR
Location: High
Court of
Karnataka
2. SUNDRESH,
S/O LATE GANGAHANUMAIAH @
GUNDANNA,
AGED ABOUT 31 YEARS,
R/AT BARBENDING WORK,
R/AT 4TH CROSS,
SUBHASNAGAR,

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KYATHSANDRA,
TUMAKURU - 572 104.
…RESPONDENTS
(BY SRI.K.NAGESHWARAPPA, HCGP FOR R1;
SRI.N.SRINIVAS, AMICUS CURIAE FOR R2 VIDE ORDER
DATED 14.0.2026)
THIS CRL.A. IS FILED U/S 14(A)2) OF SC/ST (POA) ACT
PRAYING TO SET ASIDE THE ORDER DATED 21.05.2026 IN
CRL.MISC.NO.672/2026 PASSED BY THE HONBLE ADDL. III
ADDL.DIST. AND SESSIONS JUDGE, AT TUMAKURU AND
ENLARGE HIM ON BAIL IN SPL.C.NO.52/2026 ORIGINATED
FROM CR.NO.194/2026 OF RESPONDENT POLICE WHICH IS
REGISTERED FOR THE OFFENCE P/U/S 103(1), 189(2), 191(2),
191(3) R/W 190 OF BNS AND SEC.3(2)(V) OF SC/ST POA ACT
WHICH IS PENDING ON THE FILE OF THE HONBLE ADDL. III
ADDL.DIST AND SESSIONS JUDGE AT TUMAKURU.
THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE G BASAVARAJA
ORAL JUDGMENT
The appellant/accused No.3 has preferred this appeal
against the order passed by III Additional District and Sessions
Judge, Tumakuru in Crl.Misc.No.672/2026 dated 21.05.2026.

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2. Brief facts leading to the filing of this appeal are
that:
On the basis of the complaint filed by one Sundaresh,
Jayanagara Police Station has registered a case in Crime
No.194/2025 against unknown persons for offence punishable
under Section 103(1) of the Bharatiya Nyaya Sanhita, 2023
('BNS, 2023' for short). During the course of investigation, the
Investigation Officer has arrested the present appellant on
15.11.2025 and produced before the Court and he was
remanded to judicial custody.
3. An application was filed under Section 483 of the
BNSS, 2023 and charge sheet is filed on 04.02.2026 against
accused Nos.1 to 9 for the offences punishable under Sections
103(1), 189(2), 191(2), 191(3) read with Section 190 of the
BNS, 2023 and Sections 3(2)(v) of the Scheduled Castes and
the Scheduled Tribes (Prevention of Atrocities) Act, 2015. The
trial Court has dismissed the application on 21.05.2026. Being
aggrieved by this order, the appellant has preferred this
appeal.

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4. I have heard the arguments of the learned counsel
for the appellant, Sri. M. Shashidhara, the learned High Court
Government Pleader, Sri. K. Nageshwarappa for respondent
No.1 and Sri. N. Srinivas, Amicus Curiae for respondent No.2.
5. Learned counsel for the appellant would submit
that, at the time of filing FIR, the name of accused No.3 is not
shown. It is contended that accused No.3 is innocent and has
not committed any offence as alleged against him. There are no
prima facie materials to constitute the offence against the
present appellant in the commission of the alleged offence.
6. It is further submitted that, according to the case of
the prosecution, the deceased allegedly assaulted accused No.2
with a long in a free fight ensued between the two groups.
During the subsequent incident, it is alleged that the appellant
took the long and assaulted the deceased. The prosecution case
reveals that when the deceased was along with his friends
attempted to kill accused No.2 and his friends, including the
appellant, that the appellant also assaulted the deceased in the

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course of ensuing incident. It shows that there was a free fight
between two groups.
7. Learned counsel would further contend that both
groups had gathered for the purpose of arriving at a
compromise and as per the prosecution case, there was no
motive or intention to kill the deceased. However, during the
course of compromise, an altercation took place, which erupted
into quarrel, leading to the alleged death of the deceased.
8. It is also contended that specific overt acts
attributable to each of the accused is not revealed in the charge
sheet. In the charge sheet, there is absolutely no material to
indicate that there was any meeting of minds or that the
accused persons shared a common object of killing anybody.
Hence, the ingredients necessary to attract Section 103 of the
BNS, 2023 are not made out against the present appellant.
9. It is further submitted that accused No.2 had
lodged a complaint stating that, upon receiving telephonic
information from unknown persons that her son had been

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assaulted, she came to know that accused No.2 had sustained
grievous injuries and had been shifted to the hospital for
treatment. On the basis of the said complaint, the respondent-
police registered a case in Crime No.195/2025 for an offence
punishable under Section 109 of the BNS, 2023, and submitted
the FIR to the jurisdictional Court. Later, the Investigating
Officer conducted the investigation and filed a charge sheet
against seven persons, who are stated to be friends of the
deceased and have accompanied him and participated in the
incident.
10. Learned counsel would further submit that the
Co-ordinate Bench of this Court has granted anticipatory bail to
accused No.2 in Criminal Appeal No.122/2026, by order dated
21.04.2026. The Co-ordinate Bench of this Court has also
granted bail to accused No.9 in Criminal Appeal No.695/2026
by order dated 29.06.2026.
11. It is further submitted that the present case is a
case and counter-case and that, in the counter-case, all the

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accused persons have been enlarged on bail. In the facts and
circumstances of the case, the question as to which group was
the aggressor, can be determined only after a full-fledged trial.
On these grounds, learned counsel for the appellant seeks to
allow the appeal.
12. Per contra , learned High Court Government Pleader,
Sri. K. Nageshwarappa and Sri. N. Srinivas, Amicus Curiae for
respondent No.2 would submit that the trial Court has properly
appreciated the materials available on record and rightly
rejected the bail application filed by the appellant. Hence, they
sought for dismissal of this appeal.
13. I have examined the materials placed before this
Court.
14. On the basis of the complaint filed by one
Sundaresh, Jayanagara Police Station have registered a case in
Crime No.194/2025 against the unknown accused for an
offence punishable under Section 103(1) of the BNS, 2023.
After investigation, the Investigation Officer has submitted the
charge sheet against accused Nos.1 to 9 for the offences

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punishable under Sections 103(1), 189(2), 191(2), 191(3) read
with Section 190 of the BNS, 2023 and Sections 3(2)(v) of the
Scheduled Castes and the Scheduled Tribes (Prevention of
Atrocities) Act, 2015. The summary of the charge sheet as
obtaining in Column No.17 reads as under:
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NC: 2026:KHC:60199
CRL.A No. 1348 of 2026
CNR: KAHC010547202026
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15. The appellant/accused No.3 is in judicial custody
since the date of his arrest i.e., 15.11.2025. The present
appellant is not required for further investigation.
16. Considering the facts and circumstances of the case
and submissions of the learned counsel for the appellant and
also keeping in mind the granting of anticipatory bail to
accused No.2 in Criminal Appeal No.122/2026 dated
21.04.2026, at this stage, without expressing any opinion on
the merits of the case, it is a fit case to grant bail to the
appellant/accused No.3, subject to conditions. Accordingly, I
proceed to pass the following:

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HC-KAR
NC: 2026:KHC:60199
CRL.A No. 1348 of 2026
CNR: KAHC010547202026
ORDER
allowed
i. Criminal Appeal is .
ii. The impugned order dated 21.05.2026 passed by
the III Additional District and Sessions Judge,
Tumakuru in Crl.Misc.No.672/2026 is hereby set
aside. Consequently, application filed under Section
483 of BNSS is allowed.
iii. The appellant/accused No.3 shall be released on
bail on executing a self bond of Rs.1,00,000/-
(Rupees One Lakh only) with two sureties for the
likesum to the satisfaction of the trial Court.
iv. The appellant/accused No.3 shall not tamper or
threaten the prosecution witnesses in any manner.
v. The appellant/accused No.3 shall appear before the
trial Court on all dates of hearing without fail.
vi. The appellant/accused No.3 shall not indulge in
similar offence.
vii. If the appellant/accused No.3 violates any of the
bail conditions, the first respondent-State is at
liberty to file necessary application before the trial
Court seeking cancellation of bail.
viii. Registry is directed to communicate this order to
the trial Court.

- 12 -
HC-KAR
NC: 2026:KHC:60199
CRL.A No. 1348 of 2026
CNR: KAHC010547202026
ix. The Registry is directed to pay an amount of
Rs.5,000/- to Amicus Curiae, Sri. N. Srinivas.
Sd/-
(G BASAVARAJA)
JUDGE
SJK
List No.: 1 Sl No.: 35