Karnataka High Court
Kum. Yashaswini Singh vs The State Of Karnataka on 25 September, 2025
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
-1-
NC: 2025:KHC:38858
CRL.P No. 11430 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION NO. 11430 OF 2025
BETWEEN:
KUM. YASHASWINI SINGH
D/O KRISHNA SINGH C,
AGED ABOUT 19 YEARS,
R/AT NO.119, NEAR GOVT. SCHOOL,
KAREGUDDAHALLI, CHIKKABANAVARA,
BENGALURU-90
...PETITIONER
(BY SRI. ARUN SHYAM, ADVOCATE FOR
SRI. SUYOG HERELE E., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
THROUGH SOLDEVANAHALLI PS,
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA BUILDING,
Digitally
signed by BENGALURU - 560 001.
LAKSHMI T
Location:
High Court 2. PURTHVI SINGH N.S.
of Karnataka S/O SUBHASH CHANDRA SINGH NG
AGED ABOUT 36 YEARS
R/AT KANNANUR GATE, KUNUR HOBLI,
KANNANUR, MARASNDRA
RAMANAGAR-561 101
...RESPONDENTS
(BY SRI. R RANGASWAMY, HCGP FOR R2,
SRI. SUNIL KUMAR S, ADVOCATE FOR R2)
THIS CRL.P IS FILED U/S.439 (FILED U/S.483 BNSS)
CR.P.C BY THE ADVOCATE FOR THE PETITIONER PRAYING TO
RELEASE/ENLARGE THE PETITIONER ON REGULAR BAIL IN
-2-
NC: 2025:KHC:38858
CRL.P No. 11430 of 2025
HC-KAR
CONNECTION WITH CR.NO.91/2025 REGISTERED BY THE
RESPONDENT PS (ON THE FILE OF LEARNED VI ADDL.DIST
AND SESSIONS JUDGE, BENGALURU RURAL) FOR THE
ALLEGED O/P/US/ 103,238,3(5) OF BNS, 2023.
THIS PETITION, COMING ON FOR ORDERs, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
ORAL ORDER
This petition is filed before this Court under Section 483 of BNSS, 2023, seeking to enlarge the petitioner/accused No.2 on bail in Crime No.91/2025 of Soladevanahalli Police Station, Bangalore City, registered for the offence punishable under Section 103 of the Bharatiya Nyaya Sanhita (for short 'BNS), 2023.
2. Heard Sri. Arun Shyam, learned Senior counsel appearing for Sri. Suyog Herele E., learned Counsel for the petitioner, Sri. R Rangaswamy, learned HCGP appearing for respondent No.1/State and Sri. Sunil Kumar S., learned counsel appearing for respondent No.2/defacto complainant and perused the material on record. -3-
NC: 2025:KHC:38858 CRL.P No. 11430 of 2025 HC-KAR
3. The brief facts of the case are that, the deceased, Loknath Singh was in love with the petitioner/accused No.2. In the month of September 2023, he along his family members went to the house of accused No.2 and requested her father Krishna Singh to perform his marriage with the petitioner. However, Krishna Singh refused to perform the marriage of his daughter with him. Hence, difference arose between the two families. The deceased used to go near the college of the petitioner where she was studying and threaten her stating that he has certain photographs of her etc., On 06.12.2024, he took the petitioner to Kunigal, to the house of CW 14 and married her. Thereafter, they went to the office of the Sub Registrar and got their marriage registered in the presence of CW-14 and CW-15. However, both the petitioner and the deceased kept the marriage a secret.
4. The deceased was telling the petitioner that he married her to take revenge against her father. He was threatening her. Hence, the petitioner and along with her -4- NC: 2025:KHC:38858 CRL.P No. 11430 of 2025 HC-KAR mother (accused No.1) planned to commit his murder. On 22.03.2025, petitioner mixed sleeping tablets in the chapathi and the dish she prepared. She along with the deceased went to BGS layout in his Toyota Fortuner car bearing registration No.TS-07-GN-0999. She made the deceased to eat the chapathi mixed with sleeping tablets. When he was sleeping in the car at about 04.00 p.m., she secured her mother-accused No.1 to the spot. After confirming that the deceased was sleeping, accused No.1 stabbed him near his neck with a knife, while the petitioner held his Shirt. Immediately, the deceased woke up and started running towards the farmhouse of CW-5 and sat in an Autorickshaw bearing registration No.KA-0 2- AD-3058, where he collapsed and died.
5. The entire case of the prosecution is based on circumstantial evidence, as there are no eyewitnesses to the incident in question. The law was set into motion on the basis of a complaint lodged by the brother of the deceased. A perusal of the complaint averments does not reveal that the first informant knew about the marriage of -5- NC: 2025:KHC:38858 CRL.P No. 11430 of 2025 HC-KAR his deceased brother with the petitioner. It is stated that On 22.03.2025 at about 10 a.m., the deceased went in his Toyota Fortuner Car taking four beer bottles saying that he was going towards Bengaluru and thereafter, at about 05.15 p.m., he came to know about his murder.
6. The prosecution is relying on the statements of CW-25, the owner of a battery shop, who is alleged to have seen the petitioner boarding the Toyota Fortuner Car at about 10.45 a.m., on 22.03.2025 and the joint recovery of bloodstained knife, churidhar and veil at the instance of accused Nos.1 and 2. Further, the statement of CW-24, the owner of a shop from where the accused No.1 is alleged to have purchased a burqa. It is the case of prosecution that the said accused came to the spot wearing a burqa in an attempt to conceal her identity.
7. According to prosecution, after sustaining injuries to his neck, the deceased ran out of the car towards the farmhouse of CW-5 and sat inside of an autorickshaw, wherein he succumbed to the injuries. It is no doubt, the post mortem report revealed about the -6- NC: 2025:KHC:38858 CRL.P No. 11430 of 2025 HC-KAR injuries sustained to his neck, allegedly inflicted with a knife. and the cause of death is on account of stab injury to the neck. However, the above materials collected by the prosecution, at this stage, are not sufficient to deny the relief sought by the petitioner. The petitioner is a woman aged about 19 years. The learned Senior counsel submitted that, she is a student.
8. Petitioner was arrested on 24.03.2025 and she in judicial custody since then. Investigation has been completed and charge sheet is filed. In the above facts and circumstances of the case, the petitioner can be admitted to bail by imposing suitable conditions. Accordingly, the following:
ORDER The petition is allowed.
Petitioner/accused No.2 in Crime No.91/2025 of Soladevanahalli Police Station, Bangalore City, registered for the offences punishable under Sections 103, 238, 3(5) -7- NC: 2025:KHC:38858 CRL.P No. 11430 of 2025 HC-KAR of BNS, 2023, is directed to be released on bail subject to the following conditions:
1. She shall execute a personal bond in a sum of Rs.1,00,000 (Rupees One Lakh only) with two sureties for the likesum to the satisfaction of the jurisdictional court.
2. She shall furnish proof of her residential address and inform the Investigation Officer if there is change in address.
3. She shall not indulge in committing any offence.
4. She shall not tamper with the prosecution witnesses either directly or indirectly.
5. She shall appear before the Trial Court on every date of hearing.
If any of the above conditions are violated, the prosecution is at liberty to seek cancellation of the bail.
Sd/-
(MOHAMMAD NAWAZ) JUDGE SMC List No.: 1 Sl No.: 20