Karthik M & Ors. vs State Of Karnataka

Accused Nos.1 to 5 in Crime No.102/2026 registered by Viveknagar Police Station, Bengaluru, for the offences punishable under Sections 109(1), 85, 352, 351(2), 189(4), 191(3), 190, 324(4) and 3(5) of BNS, 2023, are before this Court in this petition filed under Section 482 of BNSS, 2023, seeking anticipatory bail.

Heard the learned counsel for the parties.

FIR in Crime No.102/2026 was registered by Viveknagar Police Station, Bengaluru, for the aforesaid offences against petitioners herein based on the first information dated 07.05.2026 received from Febita, wife of petitioner No.1 herein. Apprehending arrest in the said case, petitioners had filed Crl.Misc.No.4804/2026 before the jurisdictional Court of Sessions Judge, which was rejected on 01.07.2026. Therefore, they are before this Court.

Learned counsel for the petitioners submits that a false case has been registered against the petitioners by the wife of petitioner No.1, in the background of the matrimonial dispute between them. The medical records of the victims are all concocted documents. He submits that petitioners are ready and willing to cooperate with the police for the purpose of investigation.

Per contra, learned HCGP, who has opposed the petition submits that victims, who are ladies have suffered injuries in the incident in question. Accused Nos.1, 3 to 5, who are transgenders had entered the house of the victims in the midnight and have assaulted them. He, accordingly, prays to dismiss the petition.

Petitioner No.1 is the husband of the first informant in the present case. It appears that there is a matrimonial dispute between the couple. Petitioner No.2, who is a transgender, is the sibling of petitioner No.1. Petitioner Nos.3 to 5 are friends of petitioner No.2. On the alleged date of incident, accused Nos.1 to 5 had gone near the house of the first informant, in which she was staying with her mother and sister. Petitioner Nos.2 to 5, who had entered into the house of the first informant at the instance of petitioner No.1, after abusing the victims in the present case using filthy language, had assaulted them with iron rods causing blood oozing injuries. Wound certificate of the victims is made available to this Court by learned HCGP and the documents produced by the learned HCGP would go to show that on receipt of requisition by the Investigation Officer, the Hospital authorities had issued the Wound Certificate of the victims. Under the circumstances, though the injuries suffered by the victims are simple injuries, considering the fact that accused persons had entered the house of the victim ladies in the midnight and thereafter, assaulted them with weapons, I am of the opinion their prayer for grant of anticipatory bail cannot be entertained. Accordingly, the petition is dismissed.