Karnataka High Court
Harish Babu T vs State By Police Sub Inspector on 24 October, 2025
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2025:KHC:42070
CRL.P No. 13846 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 13846 OF 2025
[(439(Cr.PC) / 483(BNSS)]
BETWEEN:
HARISH BABU T.
S/O. THIMMA BHOVI,
AGED ABOUT 31 YEARS,
OCC: COOLIE WORKER,
R/AT METIKURKE BHOVI COLONY,
HIRIYURU TALUK - 577 599.
...PETITIONER
(BY SRI. KANTHARAJAPPA M.G., ADVOCATE)
AND:
STATE BY POLICE SUB INSPECTOR
HIRITYURU TOWN POLICE STATION,
Digitally signed by HIRIYURU - 577 599
LAKSHMINARAYANA
MURTHY RAJASHRI CHITRADURGA DISTRICT,
Location: HIGH REP. BY HIGH COURT SPP,
COURT OF HIGH COURT BUILDING,
KARNATAKA
BENGALURU - 560 001.
...RESPONDENT
(BY SRI. CHANNAPPA ERAPPA, ADVOCATE)
THIS CRL.P IS FILED UNDER SECTION 439 CODE OF
CRIMINAL PROCEDURE (FILED UNDER SECTION 483 BNSS)
PRAYING TO GRANT BAIL TO THE PETITIONER IN CRIME
NO.180/2025 FOR THE ALLEGED OFFENCE PUNISHABLE UNDER
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NC: 2025:KHC:42070
CRL.P No. 13846 of 2025
HC-KAR
SECTION 309 OF BNS OF HIRIYURU TOWN POLICE STATION,
HIRIYURU, CHITRADURGA DISTRICT PENDING ON THE FILE OF
THE PRINCIPAL CIVIL JUDGE (JUNIOR DIVISION) AND J.M.F.C
COURT AT HIRIYURU.
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 sole accused under Section 483 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying to grant bail in Crime No.180/2025 of Hiriyur Town Police Station registered for offence punishable under Section 309 of Bharatiya Nyaya Sanhita, 2023.
2. Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent.
3. Learned counsel for petitioner would contend that, there is a delay of one day in filing the complaint and there are no criminal antecedents. The petitioner is in judicial custody from 1½ months and the robbed articles -3- NC: 2025:KHC:42070 CRL.P No. 13846 of 2025 HC-KAR are recovered at the instance of the petitioner. As the petitioner is in custody, he is not required for custodial interrogation. With these, he prayed to allow the petition.
4. Per contra, learned High Court Government Pleader would contend that, the offence alleged against the petitioner is a heinous offence of robbery and punishable with imprisonment for ten years. There is recovery of golden ring, karimani sara and purse at the instance of the petitioner. The investigation is in progress and if the petitioner is granted bail, there are chances of hampering the investigation, tampering the prosecution witnesses and committing similar offences. With these, he prayed to reject the petition.
5. Having heard the learned counsels appearing for the parties, this Court has perused the FIR, complaint and other materials placed on record.
6. On the complaint of one Smt. Lakshmidevi, a case came to be registered against the petitioner in Crime -4- NC: 2025:KHC:42070 CRL.P No. 13846 of 2025 HC-KAR No.180/2025 of Hiriyur Town Police Station for the aforesaid offence. The petitioner came to be arrested on 11.09.2025 and he is in judicial custody. There is recovery of golden ring, karimani sara and purse at the instance of the petitioner. The accusation against the petitioner is that, he got introduced himself to the complainant when she was in hospital and subsequently on the date of incident i.e., 07.09.2025, in the guise of giving drop to the complainant he made here sit as a pillion rider on his motorcycle and instead of dropping her to bus stand, he took her to some place and threatened her and robbed golden ring weighing 10 grams, cash of Rs.10,000/- and karimani sara worn by her weighing 10 grams containing gundu and taali. Out of the robbed articles, golden ring and karimani sara have been recovered at the instance of the petitioner. The offence alleged against the petitioner is punishable with imprisonment for ten years. The investigation is in progress and if the petitioner is granted bail, there are -5- NC: 2025:KHC:42070 CRL.P No. 13846 of 2025 HC-KAR chances of hampering the investigation, tampering the prosecution witnesses and committing similar offence.
7. Considering the said aspect, the petitioner has not made out any grounds for grant of bail. In the result, this Criminal Petition is dismissed.
Sd/-
(SHIVASHANKAR AMARANNAVAR) JUDGE KLV List No.: 1 Sl No.: 6