Suresh C.S vs State Of Karnataka

S Vishwajith Shetty, J

Accused No.1 in Crime No.200/2025 registered by Chintamani Rural Police Station, Chikkaballapura District, for the offences punishable under Sections 109(1), 115(2), 118(1), 351(2), 352, 74 & 76 R/w 3(5) of BNS, 2023 is before this Court under Section 483 of BNS, 2023 seeking regular bail.

Heard the learned counsel appearing for the parties.

FIR in Crime No.200/2025 was registered by Chintamani Rural Police Station, Chikkaballapura District for the aforesaid offences against the petitioner and two others, on the basis of first information dated 25.05.2025 received from Smt. Mala, who is one of the injured victim. During the course of investigation, the petitioner herein was arrested on 25.05.2025 and subsequently remanded to judicial custody..

The bail application filed by the petitioner before the jurisdictional Sessions Court in Crl.Misc.No.172/2025 was dismissed on 09.06.2025. Therefore, he is before this Court.

Perusal of the material on record would go to show that, family of the petitioner and family of the first informant are residing in adjacent houses and it appears that there is a dispute between the two families, with regard to collecting water from the water tank and they had quarreled on the said issue even earlier. On 25.05.2025 at about 2.15 p.m, when accused No.1 was collecting water from the water tank along with his wife Smt. Shruthi, who is arraigned as accused No.2, the first informant allegedly questioned them and therefore accused Nos.1 and 2 allegedly started quarreling with her and thereafter pulled her dress and tried to outrage her modesty.

Accused No.1 allegedly assaulted Smt. Chandramma, who is the mother of the first informant with a stone on her head and thereafter he had forcibly trespassed into the house of the first informant and assaulted Venkataramana, who is the husband of the first informant. In the alleged incident Venkataramana had suffered one grievous injury and two simple injuries and the other victims have suffered only simple injuries in the incident in question.

The allegation of assaulting Venkataramana on his ear with a knife is as against accused No.1, who is the petitioner herein. Accused No.2, who was arrested along with the petitioner has been granted regular bail by the jurisdictional Sessions Court. The injured victim who was admitted in the hospital has been discharged and his condition is said to be stable. The petitioner, who has no criminal antecedents is in custody from 25.05.2025 onwards. Major portion of the investigation is already completed. Considering the nature of injury suffered by the victims and the background in which the incident in question had taken place, I am of the opinion that, the prayer made by the petitioner for grant of regular bail needs to be answered affirmatively.

Accordingly, the following:

ORDER

Criminal Petition is allowed.

The petitioner is directed to be enlarged on bail in Crime No.200/2025 registered by Chintamani Rural Police Station, Chikkaballapura District, for the offences punishable under Sections 109(1), 115(2), 118(1), 351(2), 352, 74 & 76 R/w 3(5) of BNS, 2023, subject to the following conditions:

a) The petitioner shall execute a personal bond for a sum of Rs.1,00,000 (Rupees One Lakh only) with two sureties for the likesum, to the satisfaction of the jurisdictional Court;

b) The petitioner shall appear regularly on all the dates of hearing before the Trial Court unless the Trial Court exempts his appearance for valid reasons;

c) The petitioner shall not directly or indirectly threaten or tamper with the prosecution witnesses;

d) The petitioner shall not involve in similar offences in future;