Karnataka High Court
Bhavishetty Jagadeesh vs State Of Karnataka on 30 January, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:5189
CRL.P No. 17705 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 17705 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. BHAVISHETTY JAGADEESH
S/O. LATE BHAVISHETTY SATHYANARAYANA
AGED ABOUT 36 YEARS
R/AT No.30-24-139, RAVISH CANAL SIDE
CHUTTUNGUTTA, VIJAYAWADA
KRISHNA, ANDHRA PRADESH STATE.
ALSO AT: No.34, FLAT No.9B, 9TH FLOOR
KOTHANUR MAIN ROAD, VALMARK ORCHID
APARTMENT, NEXT TO BMTC DEPOT,
J.P. NAGAR 8TH PHASE
BENGALURU-560 076.
...PETITIONER
(BY SRI. RENUKARADHYA R D, ADVOCATE)
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
AND:
Location: HIGH
COURT OF
KARNATAKA 1. STATE OF KARNATAKA
BY THALAGHATTAPURA POLICE STATION,
REPRESENTED BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001.
...RESPONDENT
(BY SMT. WAHEEDA M M, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 Cr.PC (FILED
UNDER SECTION 483 BNSS) PRAYING TO ENLARGE THE
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NC: 2026:KHC:5189
CRL.P No. 17705 of 2025
HC-KAR
PETITIONER ON REGULAR BAIL IN CRIME No.346/2025 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 3(5), 308(2), 69 OF
BHARATIYA NYAYA SANHITA (BNS) 2023, REGISTERED BY THE
RESPONDENT THALAGHATTAPURA POLICE STATION.
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.1 under Section 483 of BNSS praying to grant bail in Crime No.346/2025 of Thalaghattapura Police Station, registered for offences under Section 308(2), 69, 3(5) of BNS.
2. Heard the learned counsel for the petitioner and learned HCGP for respondent/State.
3. Learned counsel for the petitioner would contend that the petitioner and the victim girl were in love affair. There arose some dispute between them and therefore, a complaint has been filed against the petitioner. The offences alleged against the petitioner are not punishable either with death or imprisonment for life. As the charge sheet is filed, the -3- NC: 2026:KHC:5189 CRL.P No. 17705 of 2025 HC-KAR petitioner is not required for custodial interrogation. With this, he prayed to allow the petition.
4. Per contra, learned HCGP would contend that the charge sheet material show prima-facie case against the petitioner for offences alleged against him. If the petitioner is granted bail, there is a threat to prosecution witnesses. With this, she prayed to reject the petition.
5. Having heard the learned counsels, the Court has perused the charge sheet and other materials placed on record.
6. As per charge sheet, the allegation against the petitioner is that he and victim girl were friends and they were loving each other and promising to marry her, he had sexual intercourse with her. Thereafter, threatening to upload her obscene photos in social media had sexual intercourse with her and extracted money to the extent of Rs.21,90,000/- from the victim girl. -4-
NC: 2026:KHC:5189 CRL.P No. 17705 of 2025 HC-KAR
7. The offences alleged against the petitioner are not punishable either with death or imprisonment or life. The maximum sentence that can be imposed is imprisonment which may extend up to 10 years for offence under Section 69 of BNS. The petitioner is in judicial custody since 14.10.2025.
8. Considering the above aspects, the petitioner has made out case for grant of bail with conditions. In the result, the following:
ORDER The petition is allowed. The petitioner is granted bail in Crime No.346/2025 of Thalaghattapura Police Station, subject to following conditions:
(i) Petitioner shall execute a personal bond for a sum of Rs.1,00,000/- with one surety for the like-sum to the satisfaction of the jurisdictional Court.-5-
NC: 2026:KHC:5189 CRL.P No. 17705 of 2025 HC-KAR
(ii) Petitioner shall not tamper the prosecution witnesses either directly or indirectly.
(iii) Petitioner shall attend the trial Court on all dates of hearing unless exempted and co- operate for speedy disposal of the case.
Sd/-
(SHIVASHANKAR AMARANNAVAR) JUDGE DKB List No.: 1 Sl No.: 6 Ct.sm