Karnataka High Court
Suhas vs The State Of Karnataka on 16 February, 2026
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NC: 2026:KHC:9740
CRL.A No. 251 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
CRIMINAL APPEAL NO. 251 OF 2026 (12(KCOCA))
BETWEEN:
1. SUHAS
S/O NARAYANA,
AGED ABOUT 31 YEARS,
R/AT PADUKUDRU,
KEMMANNU VILLAGE,
UDUPI TALUK,
UDUPI DISTRICT-576 115.
2. MANOJ V. KOTIAN,
S/O LATE VITTALA,
AGED ABOUT 34 YEARS,
R/AT NO.10-125, HOODE,
Digitally signed PADUTHONSE VILLAGE,
by
SHARADAVANI KEMMANNU POST,
B
Location: High UDUPI TALUK,
Court of
Karnataka UDUPI DISTRICT-576 115.
...APPELLANTS
(BY SRI. DILRAJ JUDE ROHIT SEQUEIRA., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY
THE STATION HOUSE OFFICER,
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NC: 2026:KHC:9740
CRL.A No. 251 of 2026
HC-KAR
KOTA POLICE STATION
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU-560 001..
...RESPONDENT
(BY SMT. N ANITHA GIRISH, HCGP)
CRL.A. FILED U/S.12 OF KARNATAKA CONTROL OF
ORGANIZED CRIME ACT, 2000 BY THE ADVOCATE FOR THE
APPELLANTS PRAYING THAT THIS HONBLE COURT MAY BE
PLEASED TO SET ASIDE THE ORDER DATED 30.01.2026 AND
GRANT BAIL TO THE APPELLANT IN CONNECTION WITH CRIME
NO.208/2025 PERTAINING TO KOTA POLICE STATION, FOR
THE OFFENCE P/US/ 140(1),308(4),112 R/W SEC.3(5) OF BNS
2023 AND SEC.3 OF THE KCOCA 2000 NOW PENDING ON THE
FILE OF THE HONBLE PRINCIPAL DISTRICT AND SESSIONS
JUDGE, SPECIAL COURT OF KCOCA CASES.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE G BASAVARAJA
ORAL JUDGMENT
Memo is filed by learned counsel for the appellants to permit the appellants to convert the current appeal into a criminal petition. In the memo, it is stated as under:
"The counsel for the Appellant most respectfully prays permission of this Court, to -3- NC: 2026:KHC:9740 CRL.A No. 251 of 2026 HC-KAR grant permission to convert the current Appeal in Crl.A.251/2026, to a Criminal Petition to meet the ends of justice."
2. Learned High Court Government Pleader has no objection.
3. Memo is taken on record. The appellants are permitted to convert this Criminal Appeal into Criminal Petition and to carry out the necessary amendment in the Criminal Appeal.
Registry, after necessary amendment, to place the same before the Bench having roster.
Appeal is accordingly disposed of.
Sd/-
(G BASAVARAJA) JUDGE PSJ List No.: 1 Sl No.: 40