Karnataka High Court
Tejraj Sharma @ Tejas Sharma vs The State on 10 September, 2025
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NC: 2025:KHC:35904
WP No. 29683 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 29683 OF 2024 (GM-RES)
BETWEEN:
TEJRAJ SHARMA @ TEJAS SHARMA
S/O ROOPCHAND SHARMA,
AGED ABOUT 38 YEARS,
R/AT NEAR VISHNU TEMPLE,
"BIDIRUA MALE THOTHA",
K R EXTENSION,
TUMKURU-572 201.
...PETITIONER
(BY SRI. DILRAJ JUDE ROHIT SEQUEIRA, ADVOCATE)
AND:
THE STATE
BY VIDHANASOUDHA POLICE STATION,
REP BY THE PUBLIC PROSECUTOR,
Digitally signed CITY CIVIL COURT BULIDING,
by AL BHAGYA
BENGALURU-560001.
Location: HIGH
COURT OF ...RESPONDENT
KARNATAKA (BY SRI. ANOOP KUMAR, HCGP)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA READ WITH SECTION 482 OF
CR.P.C. PRAYING TO ENLARGE/RELEASE THE PETITIONER ON
BAIL, IN CONNECTION WITH CONNECTION WITH
S.C.NO.943/2018, ARISING OUT OF CRIME NO.16/2018,
PERTAINING TO VIDHANASOUDHA POLICE STATION, FOR THE
OFFENCE PUNISHABLE UNDER SECTION 450, 341, 333, 332,
307 AND 353 OF IPC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC:35904
WP No. 29683 of 2024
HC-KAR
CORAM: HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
ORAL ORDER
The present petition challenges an order passed by the Court below rejecting an application filed under Section 330 Cr.P.C.
2. The Office has raised an objection regarding maintainability, and learned HCGP has submitted that the impugned order is revisable under Section 397 Cr.P.C.
3. In view of the same, while expressly reserving liberty to the petitioner to seek appropriate remedy, the captioned petition is dismissed.
4. The Registry is directed to return all certified copies to the petitioner forthwith, after retaining photocopies for record.
Sd/-
(SACHIN SHANKAR MAGADUM) JUDGE CA List No.: 1 Sl No.: 77