K.N. Chandrashekara vs State Of Karnataka & Ors

G Basavaraja, J

Appellant has preferred this appeal against the Order dated 06th August 2025 pertaining to Crime No.112 of 2025 by the District and Sessions Judge, Chamarajanagar, whereby the bail application filed by the appellant came to be dismissed.

For the sake of convenience, the parties herein are referred to as per status before the trial Court.

Brief facts leading to this appeal are that, Begur Police registered case against the accused for commission of offence punishable under sections 3(1)(r), 3(1)(s) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the SC/ST (PoA) Act"); under sections 352, 351(3), 126(2) of BNSS-2023, under section 38 of Karnataka Money Lenders Act, 1961; and under sections 3 and 4 of Karnataka Prohibition of Charging Exorbitant Interest Act, 2004. The bail application was filed before the trial court and the same came to be rejected. Being aggrieved by the order of rejection of bail application, the applicant has preferred the present appeal.

The trial court has rejected the bail application on the ground that the investigation was not completed. It is submitted that the investigation is already completed and charge-sheet has been filed on 15 September 2025. Now the accused is not required for further investigation. The alleged offences are not punishable with death or imprisonment for life. Considering the nature and gravity of offence, the antecedents of the accused/appellant and the age and occupation, I am of the opinion that it is just a proper to allow the appeal. Accordingly, I proceed to pass the following:

ORDER

i) Appeal is allowed;

ii) Order dated 06th August 2025, passed in Crime No.112 of 2025, by the District and Sessions Judge, Chamarajanagara, is set aside;

iii) The bail application filed by the accused/appellant under section 483 of BNSS is allowed;

iv) Appellant/accused shall be released on bail upon execution of self-bond for Rs.1,00,000/-with one surety to the likesum to the satisfaction of the trial court;

v) Appellant shall not tamper or threaten the prosecution witnesses in any manner;

vi) Appellant shall not indulge in similar offences;

vii) Appellant shall appear before the trial court on all the dates of hearing.