Karnataka High Court
Sri H S Chandrashekar vs The State Of Karnataka on 10 November, 2025
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2025:KHC:45353
CRL.P No. 12925 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 12925 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. SRI H S CHANDRASHEKAR
S/O SHIVANAGASHETTY
AGED ABOUT 58 YEARS
R/AT NO.18/C, DATTATREYANAGAR
T.G. LAYOUT, HOSAKEREHALLI
KATHRIGUPPE, BSK 3RD STAGE
BENGALURU - 560085.
...PETITIONER
(BY SRI. GIREESHA J T.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
Digitally signed by BY VIDYARANYAPURA
LAKSHMINARAYANA
MURTHY RAJASHRI POLICE STATION
Location: HIGH REPRESENTED BY SPP
COURT OF
KARNATAKA HIGH COURT BUILDING
BENGALURU - 560001
...RESPONDENT
(BY SRI.CHANNAPPA ERAPPA, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 CR.PC (FILED
U/S 483 BNSS) PRAYING TO ENLARGE THE PETITIONER ON
BAIL IN CR.NO.209/2025 OF VIDYARANYAPURA POLICE
PENDING ON THE FILE OF VII ADDITIONAL CHIEF JUDICIAL
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NC: 2025:KHC:45353
CRL.P No. 12925 of 2025
HC-KAR
MAGISTRATE, BENGALURU FOR THE OFFENCE PUNISHABLE
UNDER SECTION 310(2) BNSS ACT 2023.
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.3 under Section 483 of Bharatiya Nagarika Suraksha Sanhita, 2023 praying to grant bail in Crime No.209/2025 of Vidyaranyapura Police Station registered for the offence punishable under Section 310(2) of BNS, 2023.
2. Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent/State.
3. The learned counsel for the petitioner would contend that, during pendency of this petition, charge sheet has been filed, and this petitioner has been arrayed as accused No.3. There is no recovery of any amount from this petitioner. This petitioner has been secured by the police on 25.06.2025 and 30.06.2025 every day for -3- NC: 2025:KHC:45353 CRL.P No. 12925 of 2025 HC-KAR enquiry and he has attended the same, and he has not been arrested during that period. Only mobile phone of this petitioner has been seized under mahazar. This petitioner, who was in the spot, has made a phone call to 112, and gave intimation of the offence. As charge sheet is filed, the petitioner is not required for custodial interrogation. There is a marriage of brother's daughter of this petitioner. With this, he prayed for grant of bail.
4. Per contra, the learned High Court Government Pleader would contend that, the voluntary statements of accused Nos.1 and 2 clearly indicate the role of this petitioner in committing robbery. The offence alleged against the petitioner is a heinous offence punishable with imprisonment for ten years. The mobile phone of this petitioner has been seized. The petitioner in order to dupe the others and only to show that he is not involved in the offence has made a phone call to 112. The petitioner is having major role in the commission of the alleged offence. If the petitioner is granted bail, there are chances -4- NC: 2025:KHC:45353 CRL.P No. 12925 of 2025 HC-KAR of committing similar offence. The charge sheet shows a prima facie case against this petitioner for the offences alleged against him. With this, he prayed for rejection of the petition.
5. Having heard the learned counsel, the Court has perused charge sheet and other materials placed on record.
6. As per the charge sheet, the case of the prosecution is that, accused Nos.2, 3, 10 and 16 have contacted CW3 and CW4 through CW1 and CW2 and told them that, if they invested Rs.Two crores, they will convert the same to USDT to worth of Rs.Three crores and including GST, the said amount will be credited to their bank account. They contacted accused Nos.17 and 18 through accused No.4, and made a plan to rob the amount. The accused No.4 has contacted his brothers/accused No.11 and 12 and discussed regarding the plan, and planned to commit the said offence in A K -5- NC: 2025:KHC:45353 CRL.P No. 12925 of 2025 HC-KAR Enterprises situated in Second Floor. And that on 25.06.2025, accused Nos.1 to 14 and 16 along with accused Nos.17 and 18 gathered in a shed, and secured CW3 and CW4 through CW1 and CW2 to the said spot, with an intent to rob the amount brought to the tune of Rs.Two crores. On the same day at about 03.30 p.m., in the shop of A4, CW1 and CW2 have brought Rs.Two crores cash, and as per the plan, accused No.1 had kept knife on the neck of accused No.9 and robbed his Samsung mobile. The accused No.8 has kept knife to the neck of accused No.10 and robbed one mobile and made a drama to that CW1 and CW2 could not come to know about their plan for robbery. The accused No.14 has kept machete to the neck of CW1 and robbed one mobile. The accused No.13 kept a long chopper to the neck of CW2 and robbed one mobile, and created a fear of loss of life to them.
7. The accused Nos.4 to 9 and accused Nos.13 and 14 have robbed Rs.Two crores brought by CW1 and CW2 belonging to CW3 and CW4. The accused Nos.1 to 3, -6- NC: 2025:KHC:45353 CRL.P No. 12925 of 2025 HC-KAR 10, 12, 15, 16, 17 and 18 have made a drama that they are not aware of anything, and made believed CW1 and CW2 and facilitated accused Nos.4 to 9, 13 and 14 to rob the amount. The accused Nos.1 to 3, 10 and 16 to show that they are not involved in the offence and to escape, the accused No.3 who is petitioner herein has dialed 112/Control Room, and gave information regarding robbery.
8. The accused Nos.1 to 3 and 16 escaped from the spot. The accused No.10 has told that the amount robbed belongs to him and accused Nos.1 and 2 have committed the said offence and gave false information to the police station. The accused No.4 took Rs.70,00,000/- of robbed amount of Rs.Two crores. The accused No.5 took Rs.2,00,000/-. The accused No.6 took Rs.2,00,000/-. The accused No.7 took Rs.2,00,000/-. The accused No.8 took Rs.10,00,000/-. The accused No.9 took Rs.5,00,000/- . The accused No.11 took Rs.10,00,000/-. The accused No.12 took Rs.4,00,000/-. The accused No.13 took -7- NC: 2025:KHC:45353 CRL.P No. 12925 of 2025 HC-KAR Rs.4,00,000/- The accused No.14 took Rs.2,00,000/-, and accused No.15 took Rs.5,00,000/-, and the remaining amount of Rs.84,00,000/- has been kept for distributing it among accused Nos.1 to 3, 10, 16, 17 and 18 in the shed by accused Nos.4 and 7.
9. There is recovery of Rs.61,72,500/- from accused No.4, Rs.50,000/- from accused No.5, Rs.50,000/- from accused No.6, Rs1,00,000/- from accused No.7, Rs.3,00,000/- from accused No.8, Rs.1,80,000/- from accused No.9, Rs.1,40,000/- from accused No.11, Rs.2,00,000/- from accused No.12, Rs.2,50,000/- from accused No.13, Rs.1,20,000/- from accused No.14, Rs.1,74,500/- from accused No.15 and Rs.30,00,000 out of Rs.84,00,000 kept hidden, and accused Nos.4 to 7 stated to have hidden remaining Rs.54,00,000/-.
10. The charge sheet has been filed against all the accused including the petitioner, against whom the -8- NC: 2025:KHC:45353 CRL.P No. 12925 of 2025 HC-KAR offences alleged are 310(2), 217 and 61(2) of BNS, 2023. Upon perusal of voluntary statements of accused No.1 and 2, they have clearly indicated the role of this petitioner committing the robbery. There is a recovery of mobile from this petitioner. The offence alleged against the petitioner is a heinous offence punishable with imprisonment for ten years. If he is granted bail, there are chances of threatening the prosecution witnesses and committing similar offence.
11. Considering the above aspects, the petitioner has not made out any grounds for grant of bail.
In the result, the following:
ORDER The petition is dismissed.
Sd/-
(SHIVASHANKAR AMARANNAVAR) JUDGE BKM List No.: 1 Sl No.: 1