Karnataka High Court
Raghavendra vs The State Of Karnataka on 20 January, 2026
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NC: 2026:KHC-K:337
CRL.P No. 202173 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 20TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE RAJESH RAI K
CRIMINAL PETITION NO. 202173 OF 2025
(438(Cr.PC)/482(BNSS)
BETWEEN:
1. RAGHAVENDRA S/O. MALLAPPA
AGED ABOUT 32 YEARS, OCC. POLICE CONSTABLE
2. BALAPPA @ NIRMALAPPA S/O. BHEEKAPPA
AGED ABOUT 46 YEARS, OCC. FARMER
3. MALLAPPA S/O. HIRYA @ EARAPPA
AGED ABOUT 61 YEARS, OCC. FARMER
4. SACHIN S/O. BALAPPA @ NIRMALAPPA
AGED ABOUT 23 YEARS, OCC. PRIVATE JOB
Digitally signed
by 5. MITUN S/O. BALAPPA @ NIRMALAPPA
SHIVALEELA AGED ABOUT 20 YEARS, OCC. PRIVATE JOB
DATTATRAYA
UDAGI 6. MANAPPA S/O. GUNDAPPA
Location: HIGH AGED ABOUT 43 YEARS, OCC. FARMER
COURT OF
KARNATAKA 7. CHANDU @ CHANDAPPA
S/O. BHIMAPPA BHIMASHEPPA
AGED ABOUT 46 YEARS, OCC. FARMER
8. BEEMAMMA @ RAMABAYI @ HONNAMMA
W/O. BALAPPA NIRMALAPPA
AGED ABOUT 47 YEARS, OCC. HOUSE WIFE
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CRL.P No. 202173 of 2025
HC-KAR
9. JAMALAMMA @ JAMALA BAI W/O. MALLAPPA
AGED ABOUT 56 YEARS, OCC. HOUSE WIFE
10. PUNEETH @ PUNEETHRAJ CHAVHAN S/O. MANAPPA
AGE ABOUT 18 YEARS, OCC. STUDENT
11. RAVI @ RAVICHANDRA S/O. MANAPPA
AGED ABOUT 29 YEARS, OCC. LECTURE
12. VIKRAM S/O. CHANDAPPA
AGED ABOUT 19 YEARS, OCC. STUDENT
13. RAMAPPA S/O. MEGAPPA
AGED ABOUT 35 YEARS, OCC. FARMER
14. SHETHAPPA @ BAJJAPPA S/O. BHIKKAPPA BEKAPPA
AGED ABOUT 42 YEARS, OCC. FARMER
PETITIONER NO.1 TO 14 IS PERMANENTLY
RESIDING AT MATTUR TANDA,
TALUK LINGASUGUR, DISTRICT RAICHUR- 584 125.
15. SARUBAYI @ SAROJA W/O. K ASHOK KUMAR
AGED ABOUT 30 YEARS, OCC. HOUSE WIFE
RESIDING AT NEERMANVI VILLAGE
TQ SINDHANUR, DIST. RAICHUR- 584 118.
...PETITIONERS
(BY SRI MITHUN KUMAR, ADV.)
AND:
THE STATE OF KARNATAKA
THROUGH MUDGAL POLICE STATION
REP BY ADL SPP HIGH COURT
KALABURAGI- 585 103.
...RESPONDENT
(BY SRI VEERANAGOUDA MALIPATIL, HCGP)
THIS CRL.P IS FILED U/S. 482 OF BNSS, U/SEC 438 OF
CR.P.C PRAYING TO ALLOW THE PETITION & DIRECT THE
RESPONDENT/POLICE TO RELEASE THE PETITIONER ON
ANTICIPATORY BAIL IN THE EVENT THEIR ARREST IN CRIME
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NC: 2026:KHC-K:337
CRL.P No. 202173 of 2025
HC-KAR
NO. 165/2025 REGISTERED BY THE RESPONDENT MUDGAL
POLICE STATION FOR THE OFFENCES PUNISHABLE U/SEC
189(2), 191(2), 191(3), 115(2), 118(1), 109, 74, 352, 351(2)
AND SECTION 190 OF BHARATIYA NYAYA SANHITA 2023 ON
SUCH TERMS AND CONDITIONS WHICH THIS HON'BLE COURT
MIGHT DEEM FIT AND / OR GRANT SUCH OTHER RELIEF OR
FURTHER RELIEF AS THIS HON'BLE COURT MIGHT DEEM MEET
IN THE FACTS AND CIRCUMSTANCES OF THIS CASE, IN THE
INTEREST OF JUSTICE.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE RAJESH RAI K
ORAL ORDER
This petition is filed under Section 482 of BNSS, 2023 by the petitioners/accused for grant of anticipatory bail in Crime No.165/2025 dated 16.11.2025 registered by Mudgal Police Station, Raichur, for the offences punishable under Sections 189(2), 191(2), 191(3), 115(2), 118(1), 109, 74, 352, 351(2) r/w Section 190 of Bharatiya Nyaya Sanhita (for short, 'BNS), 2023.
2. The factual matrix of the case is that, there was a quarrel between the son of complainant and the petitioners on 29.08.2025 and in the said incident, the son of the complainant by name Ramappa and complainant's -4- NC: 2026:KHC-K:337 CRL.P No. 202173 of 2025 HC-KAR daughter-in-law named Sakkubai had sustained grievous injuries. As such, based on the complaint, a case has been registered against 11 accused persons including these petitioners in Crime No.134/2025 by the respondent-police for the offence punishable under Sections 189(2), 191(2), 191(3), 115(2), 118(1), 109, 74, 352, 351(2), 49 read with Section 190 of BNS, 2023.
3. Thereafter, the petitioners i.e. accused in the said crime number approached this Court for grant of anticipatory bail in Criminal Petition No.201603/2025. The said petition was allowed by this Court vide order dated 07.11.2025. Later, petitioners went to the village and quarreled with the complainant, her son and daughter-in- law and assaulted them with wooden sticks, rods and stones on the vital parts of the body. As such, the complainant filed the complaint against the petitioners. On the strength of said complaint, the case has been registered in Crime No.165/2025 against these petitioners for the offences punishable under Sections 189(2), 191(2), -5- NC: 2026:KHC-K:337 CRL.P No. 202173 of 2025 HC-KAR 191(3), 115(2), 118(1), 109, 74, 352, 351(2) r/w Section 190 of BNS, 2023. Ever since the date of registration of FIR, the respondent-police are making hectic attempt to arrest the petitioners. On the apprehension of arrest, the petitioners approached III-Addl. Dist. & Sessions Judge, Raichur, Sitting at Sindhanur in Cri.Misc.No.5547/2025 for grant of anticipatory bail. The same was rejected vide order dated 11.12.2025. Hence, this petition.
4. Heard learned counsel for the petitioners and the learned High Court Government Pleader for respondent-State.
5. Apart from urging several contentions, learned counsel for the petitioners primarily contented that initially a case has been registered against these petitioners in Crime No.134/2025 and the petitioners were enlarged on bail by this Court in Crl.P.No.201603/2025 vide order dated 07.11.2025. Thereafter, when the petitioners visited their village on 09.11.2025, the complainant and her family members and others assaulted petitioner Nos.3 to -6- NC: 2026:KHC-K:337 CRL.P No. 202173 of 2025 HC-KAR
9. As such, the petitioners lodged a complaint against the complainant and others, which was registered in Crime No.163/2025 for the offences punishable under Sections 189(2), 191(2), 191(3), 115(2), 118(1), 109, 74, 352, 351(2) r/w Section 190 of BNS, 2023.
6. Later, the complainant and others also assaulted the respondent-police, which was registered in Crime No.164/2025 dated 11.11.2025 against the complainant and others for the offences punishable under Sections 189(2), 191(2), 115(2), 118(1), 132, 109, 352, 351(2) r/w Section 190 of BNS, 2023.
7. Subsequently, the present complaint came to be registered against the petitioners on 16.11.2025 i.e., after 5 days of the alleged incident. As such, he submitted that, as a counter blast to the complaint of the petitioners, the present complaint has been falsely registered. Accordingly, he prays to allow the petition. -7-
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8. Per contra, learned High Court Government Pleader opposed to the bail petition.
9. As could be gathered from records, it is not in dispute that after initiation of case in Crime No.134/2025 registered against these petitioners, they were enlarged on anticipatory bail by this Court in Crl.P.No.201603/2025 vide order dated 07.11.2025 and after 5 days, these petitioners lodged a complaint against the complainant and her family members and others, which was registered in Crime No.163/2025 as stated supra. On the same day, one more case has been registered against the complainant and family members and others in Crime No.164/2025 for having assaulted the police officials of the respondent-police. Subsequently, this complaint has been registered i.e., on 16.11.2025 by the complainant.
10. Admittedly, the record discloses that the complainant and her family members have sustained minor injuries. In such circumstances, since there are multiple cases registered against the complainant and the -8- NC: 2026:KHC-K:337 CRL.P No. 202173 of 2025 HC-KAR petitioners and the complainant and her family members have not sustained any life threatening injuries, without expressing any opinion on the merits of the case, suffice to hold that the petitioners can be enlarged on anticipatory bail.
11. The Criminal Petition is allowed.
12. The respondent - Police are directed to release the petitioners/accused Nos.1 to 15 in the event of their arrest, registered in Crime No.165/2025 by Mudgal Police Station, Raichur, for offences punishable under Sections 189(2), 191(2), 191(3), 115(2), 118(1), 109, 74, 352, 351(2) r/w Section 190 of BNS, 2023, subject to the following conditions:
1. The Petitioners shall appear before the Investigating Officer within 15 days from the date of receipt of the copy of this order and shall execute personal bonds for a sum of Rs.1,00,000/- (Rupees One Lakh only) each with two sureties for the -9- NC: 2026:KHC-K:337 CRL.P No. 202173 of 2025 HC-KAR likesum to the satisfaction of the Investigating Officer;
2. The petitioners shall regularly appear before the Trial Court without fail unless exempted by the Trial Court for valid reasons;
3. The petitioners shall not tamper with the prosecution witness and they shall co-
operate with the police for investigation and appear before them whenever called upon;
4. The petitioners shall not involve in similar offences in future.
Sd/-
(RAJESH RAI K) JUDGE SDU LIST NO.: 1 SL NO.: 31 CT:RJ