Karnataka High Court
Sri D Kavi Raj @ Raj vs State By Kolar Rural Police on 6 January, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2026:KHC:483
CRL.P No. 15193 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 15193 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. SRI D KAVI RAJ @ RAJ
S/O DHAN BHARAT RAJ
AGE ABOUT 43 YEARS
R/A MIG LAYOUT
HOSUR TOWN, TAMIL NADU
PERMANENTLY R/AT No.177
2ND MAIN ROAD VINAYAKANAGARA
BANGALORE - 30.
...PETITIONER
(BY SRI G M SHARATH KUMAR, ADVOCATE FOR
SRI JAGADEESH H T, ADVOCATE)
AND:
Digitally signed by 1. STATE BY KOLAR RURAL POLIOCE STATION
LAKSHMINARAYANA KOLAR, REP. BY SPP
MURTHY RAJASHRI
Location: HIGH HIGH COURT OF KARNARTAKA
COURT OF AT BANGALORE - 560 001.
KARNATAKA
...RESPONDENT
(BY SMT. WAHEEDA M M, HCGP)
THIS CRL.P IS FILED UNDER SECTION 439 Cr.P.C. (FILED
UNDER SECTION 483 BNSS) PRAYING TO ALLOW THE
PETITION AND ENLARGE PETITIONER ON REGULAR BAIL IN
RELATION TO CR.No.407/2020 KOLAR RURAL POLICE FOR
ALLEGED OFFENCES PUNISHABLE UNDER SECTIONS 120(B),
364, 364A, 384, 307,324,341,342,395,201 AND 34 OF IPC.
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NC: 2026:KHC:483
CRL.P No. 15193 of 2025
HC-KAR
THIS PETITION COMING ON FOR FURTHER HEARING,
THIS DAY ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
1. This petition is filed by accused No. 1 under Section 483 of the BNSS praying to grant bail in S.C. No. 169/2024 pending on the file of I Additional District and Sessions Judge, Kolar registered for offence under Sections 120(B), 364, 364(A), 384, 307, 324, 341, 342, 395, 342, 201 of IPC.
2. Heard learned counsel for petitioner and learned HCGP for respondent - State.
3. Petitioner - accused No. 1 is facing trial for aforesaid offences in S.C. No. 169/2024. Petitioner had been granted bail by order dated 09.04.2021 passed in Crl. Misc. No. 213/2021 with conditions. Thereafter, the petitioner executed bond for a sum of Rs.1,00,000/-, -3- NC: 2026:KHC:483 CRL.P No. 15193 of 2025 HC-KAR furnished sureties and he was released on bail. Subsequently petitioner remained absent. The trial Court issued NBW against petitioner. Petitioner has been secured by executing NBW on 01.08.2025. Since then petitioner is in judicial custody.
4. Petitioner, now has deposited Rs.1,00,000/- towards forfeited bond amount before the trial Court on 29.12.2025. Said amount deposited by the petitioner requires to be appropriated to the State towards forfeited bond amount. Petitioner had not appeared before the trial Court as there was communication gap between petitioner and his counsel. Petitioner has now undertaken to appear before the trial Court on all dates of hearing and co- operate for speedy trial. Considering the above aspects, petitioner has made out case for grant of bail with conditions.
5. In the result, the following;
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NC: 2026:KHC:483 CRL.P No. 15193 of 2025 HC-KAR ORDER Petition is allowed. Petitioner is granted bail in S.C. No. 169/2024 pending on the file of I Additional District and Sessions Judge, Kolar Subject to following conditions:
I. Petitioner shall execute a personal bond for a sum of Rs.1,00,000/- with one surety for the likesum to the satisfaction of the trial Court. 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 cooperate for speedy disposal of the case.
Amount deposited by a petitioner in sum of Rs.1,00,000/- is to be appropriated to the State towards forfeited bond amount.
Sd/-
(SHIVASHANKAR AMARANNAVAR) JUDGE LRS List No.: 1 Sl No.: 4