Karnataka High Court
Franklin @ J Kumar vs State Of Karnataka on 15 May, 2025
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2025:KHC:18254
CRL.P No. 6847 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF MAY, 2025
BEFORE
THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 6847 OF 2025
BETWEEN:
FRANKLIN @ J KUMAR
S/O JOSEPH
AGED ABOUT 32 YEARS
R/AT No. NEAR INDIRA CANTEEN
31ST CROSS LAKSHMANA RAO NAGARA
KORAMANAGALA BENGALURU -560 030.
...PETITIONER
Digitally signed
by NIRMALA (BY SMT. RAJESHWARI M, ADVOCATE)
DEVI
Location: HIGH AND:
COURT OF
KARNATAKA
STATE OF KARNATAKA
BY BANASHAKARI P S
REPRESENTED BY SPP
HIGH COURT OF KARNATAKA
BENGALURU - 560 001.
...RESPONDENT
(BY SRI LAKSHMAN B, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 Cr.P.C (FILED
U/S 483 BNNS) PRAYING TO ENLARGE THE PETITIONER ON BAIL
IN CR.NO.102/2025 FOR ALLEGED OFFENCES U/S 310(2), 311
OF BNS, REGISTERED BY THE RESPONDENT / BANASHANKARI
PS, BENGALURU, NOW PENDING ON THE FILE OF THE HON'BLE
2ND ADDITIONAL CHIEF JUDICIAL MAGISTRATE, BENGALURU
AND ETC.,
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NC: 2025:KHC:18254
CRL.P No. 6847 of 2025
THIS PETITION COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
This petition is filed by accused No.6 under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred as to 'BNNS') seeking grant of bail in crime No.102/2025 of Banashankari P.S, Bengaluru for offences punishable under Sections 310(2) and 311 of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred as to 'BNS') pending on the file of II Additional Chief Judicial Magistrate, Bengaluru.
2. Heard learned counsel for the petitioner and learned HCGP for the respondent - State.
3. In the first information report (hereinafter referred as to 'FIR') it is alleged that when first informant and his friends were in the room No.201 of BVK club, Banashankari 2nd stage, Benagaluru at that time five persons wearing mask entered their room and they were -3- NC: 2025:KHC:18254 CRL.P No. 6847 of 2025 holding chopper and long choppers and out of them one assaulted Sri. Anand from the back of chopper on his hand and they held others and robbed `10,00,000/- cash, 700 grams of golden ornaments and mobile phones. FIR is registered against six unknown persons. Investigation is still in progress. The offences alleged against the petitioner is a heinous offence. There are other accused who are absconding. If the petitioner is granted bail there are chances of hampering the investigation and threatening the witnesses. The charge sheet is yet to be filed. Hence, the petitioner is not entitled for grant of bail. In the result the petition is dismissed.
The petitioner is at liberty to file bail application before the Sessions Court after filing of the charge sheet.
Sd/-
(SHIVASHANKAR AMARANNAVAR) JUDGE PNV - List No.: 1 Sl No.: 125