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Adil Pasha @ Adil @ Pasha vs State Of Karnataka & Ors

Karnataka High Court · Decided on 19 January 2026 · Citation: (2026) 01 KAR CK 0704

HON’BLE JUDGES
Shivashankar Amarannavar, J
ACTS & SECTIONS REFERRED
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483 · Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 307, 504, 506
RESULT
Allowed
CASE NUMBER
Criminal Petition No. 9810 Of 2025 (439(Cr.Pc) / 483(BNSS))
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Judgment

12 paragraphs · 421 words

Shivashankar Amarannavar, J

1.

This petition is filed by accused No.1 under Section 483 of BNSS praying to grant bail in Crime No.5/2014 of Vidyaranyapura Police Station, pending in S.C.No.622/2020 (Old S.C.No.868/2015) on the file of LXVI Additional City Civil and Sessions Judge, (CCH-67), Bengaluru, registered for offences under Sections 143, 144, 147, 148, 504, 506, 307 read with 149 of IPC.

2.

Heard the learned counsel for petitioner and learned HCGP for respondent/State.

3.

Learned counsel for the petitioner would contend that the petitioner earlier has been granted bail. Subsequently when petitioner remained absent on 14.01.2020, the Court has cancelled his bail and forfeited the bond amount. The petitioner has been secured on 13.03.2025 and since then he is in judicial custody. The petitioner has now deposited forfeited bond amount of Rs.50,000/- on 14.01.2026 in S.C.No.868/2015. The petitioner is undertaking to appear before the trial Court on all dates of hearing and abide by any conditions to be imposed by this Court. With this, he prayed to allow the petition.

4.

The petitioner earlier has been granted bail on 12.02.2016 and released on 18.03.2016. Subsequently, he appeared before the Court. The petitioner again has been granted bail on 19.06.2019. The petitioner again remained absent on 14.01.2020 and on that day the bail has been cancelled and bond has been forfeited. The petitioner has been secured on 13.03.2025 and since then he is in judicial custody. The petitioner has now deposited Rs.50,000/- towards forfeited bond amount on 14.01.2026 in S.C.No.868/2015. The petitioner has undertaken to appear before the trial Court on all dates of the hearing and abide by any conditions to be imposed by this Court.

5.

Considering the above aspects, the petitioner has made out case for grant of bail with conditions. In the result, the following:

ORDER

The petition is allowed. The petitioner is granted bail in Crime No.5/2014 of Vidyaranapura Police Station, pending in S.C.No.868/2015 on the file of LXVI Additional City Civil and Sessions Judge, Bangalore (CCH-67), subject to following conditions:

(i) The petitioner shall execute a bail bond for a sum of Rs.1,00,000/- with one surety for the like sum to the satisfaction of the trial Court.

(ii) The petitioner shall not tamper the prosecution witnesses either directly or independently.

(iii) The petitioner shall attend the trial Court on all dates of hearing unless exempted and co-operate for speedy disposal of the case.

The amount deposited by the petitioner in a sum of Rs.50,000/- is to be appropriated to the State towards forfeited bond amount.