Karnataka High Court
Mr Tejendra Pratap Singh Yadav @ Ashu ... vs State Of Karnataka on 27 November, 2025
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2025:KHC:49361
CRL.P No. 14518 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION No. 14518 OF 2025 (439(Cr.PC) /
483(BNSS))
BETWEEN:
1. MR TEJENDRA PRATAP SINGH
YADAV @ ASHU YADAV
S/O ADESH KUMAR
AGED ABOUT 43 YEAWRS
R/AT No.73/4, JAGRITI VIHAR MEERUT
UTTAR PRADESH - 250 004.
...PETITIONER
(BY SRI THAMMAIAH H N, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY SHESHADRIPURAM POLICE/
CCB POLICE STATION BENGALURU
(REP BY THE LEARNED STATE PUBLIC PROSECUTOR
Digitally signed by
LAKSHMINARAYANA HIGH COURT OF KARNATAKA
MURTHY RAJASHRI BENGALURU )- 560 001.
Location: HIGH
COURT OF ...RESPONDENT
KARNATAKA
(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.123/2025 (C.C.No.34528/2025) OF
SESHADRIPURAM POLICE / CCB POLICE STATION, BENGALURU
REGISTERED FOR OFFENCE PUNISHABLE UNDER SECTIONS
351(4),308(3),61(2),238 R/W 3(5) OF BNS 2023 AND SEC.3
AND 25(1B)(A) OF THE INDIAN ARMS ACT.
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NC: 2025:KHC:49361
CRL.P No. 14518 of 2025
HC-KAR
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.6 under Section 483 of BNSS praying to grant bail in Crime No.123/2025 of Sheshadripuram Police Station registered for offences punishable under Sections 351(4), 308(3), 61(2), 238 read with Section 3(5) of BNS and Sections 3 and 25(1B)(A) of Indian Arms Act.
2. Heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent
-State.
3. Learned counsel for the petitioner would contend that the name of this petitioner has not been mentioned in FIR as accused. There is no recovery from this petitioner. The name of this petitioner has been stated by accused No.2 in his voluntary statement for having purchased 07 live bullets from this petitioner. Accused -3- NC: 2025:KHC:49361 CRL.P No. 14518 of 2025 HC-KAR Nos.1 and 4 have been granted bail by Sessions Court. The petitioner is having wife and children. With this, he prayed to allow the petition.
4. Per contra, learned High Court Government Pleader for the respondent -State would contend that accused No.2 is a rowdy sheeter. Accused No.2 has purchased 07 live bullets from this petitioner -accused No.6. The petitioner in his voluntary statement has admitted the same. The petitioner is also gangster. He is rowdy sheeter, involved in 04 cases. The offence alleged against the petitioner is punishable with imprisonment which may extend upto 10 years. The charge sheet matrerilas show prima facie case against the petitioner. The petitioner is the resident of Uttar Pradesh and if he is granted bail he will abscond and it will cause delay in the trial. With this he prays to reject the petition.
5. Having heard learned counsels, this Court has perused the charge sheet and other materials placed on record.
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NC: 2025:KHC:49361 CRL.P No. 14518 of 2025 HC-KAR
6. Accused No.1 who has sustained loss in his business, came to be acquainted with accused No.2 when he was traveling to Delhi to attend Court case. Accused No.1 secured Accused Nos.2 and 3 in Bengaluru and he intimated that C.W.1 to C.W.5 are having money and the money can be extorted from them by threatening them. Accused Nos.2 and 3 took Rs.48,000/- from accused No.1 and went to Uttar Pradesh and purchased one pistol from accused No.5 and 07 live bullets from the petitioner - accused No.6 and they in the name of Lawrence Bishnoi have threatened C.W.1 to C.W.5 demanding Rs.1 crore. The statement of accused No.2 itself indicates that he has purchased 07 live bullets from this petitioner. This petitioner in his voluntary statement also admitted of he selling 07 live bullets for Rs.5,000/- to accused No.2. Accused No.2 and this petitioner are rowdy sheeters. The petitioner is involved in 04 criminal cases. The petitioner is resident of Uttar Pradesh. The offence alleged against the petitioner is provided with punishment of imprisonment -5- NC: 2025:KHC:49361 CRL.P No. 14518 of 2025 HC-KAR which may extend upto 10 years. If the petitioner is granted bail, there are chances of flee from justice, not available for trial and committing similar offences. Considering the above aspects, the petitioner has not made out any grounds for grant of bail.
In the result, the petition is dismissed.
Sd/-
(SHIVASHANKAR AMARANNAVAR) JUDGE DSP List No.: 1 Sl No.: 8