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Mohammed Ateeq @ Tinker Addu vs. State Of Karnataka

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CRL.P/15491/2025HC KarnatakaGSTCNR KAHC01073673202516 December 2025Bench: SHIVASHANKAR AMARANNAVAR8 pages
For Petitioner: SRI. SIDDALINGAPPA S.G, ADVOCATEFor Respondent: SMT. RASHMI PATEL, HCGP

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Cause title — parties, addresses and appearances
- 1 - HC-KAR NC: 2025:KHC:53591 CRL.P No. 15491 of 2025 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF DECEMBER, 2025 BEFORE THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR CRIMINAL PETITION No. 15491 OF 2025 (439(Cr.PC) / 483(BNSS)) BETWEEN: 1. MOHAMMED ATEEQ @ TINKER ADDU S/O AKRAM PASHA AGED ABOUT 38 YEARS R/AT PIPELINE ROAD NEAR GUHA APARTMENT HYAS NAGAR, KUMARASWAMY LAYOUT BENGALURU-560 078. …PETITIONER (BY SRI. SIDDALINGAPPA S.G, ADVOCATE) AND: 1. STATE OF KARNATAKA BY VIDYARANYAPURA POLICE STATION BENGALURU - 560 097. REP. BY S P P HIGH COURT OF KARNATAKA BENGALURU - 560 001. …RESPONDENT (BY SMT. RASHMI PATEL, HCGP) THIS CRL.P IS FILED UNDER SECTION 439 Cr.PC (FILED U/S 483 BNSS) PRAYING TO RELEASE THE PETITIONER ON BAIL IN C.C.No.36360/2025 (CR.NO.209/2025) OF RESPONDETN VIDYARANYAPURA P.S. BENGALURU REGISTERED FOR ALLEGED OFFENCE PUNISHABLE UNDER SECTIONS 310(2) OF BNS 2023. Digitally signed by LAKSHMINARAYANA MURTHY RAJASHRI Location: HIGH COURT OF KARNATAKA - 2 - HC-KAR NC: 2025:KHC:53591 CRL.P No. 15491 of 2025 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.15 under Section 483 of BNSS praying to grant bail in Crime No.209/2025 of Vidyaranyapuram Police Station registered for offence punishable under Section 310(2) of BNS.

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 petitioner is not mentioned in the FIR. In the FIR, it is mentioned that 6 to 7 persons entered and threatened them. The charge sheet has been filed against 16 accused persons. The petitioner was not present on the spot at the time of the robbery. The car seized at the instance of the petitioner does not belong to him and it belongs to one Sayed Mehboob. The HC-KAR NC: 2025:KHC:53591 investigation is over. The charge sheet has been filed and the petitioner is not required for further custodial interrogation. With this he prayed to allow the petition.

4.

Per contra, learned High Court Government Pleader for the respondent -State would contend that the voluntary statements of accused Nos.1 and 2 clearly indicate the role of this petitioner in committing robbery. The offence alleged against the petitioner is heinous offence punishable with imprisonment for 10 years. Out of share of Rs.5,00,000/- of this petitioner, Rs.1,74,500/- has been recovered from him. The petitioner was present on the spot and he made drama along with others that they are not aware of anything and made believe C.W.1 and C.W.2 and facilitated accused Nos.4 to 9, 13 and 14 to rob the amount. Charge sheet materials show prima face case against the petitioner for offence alleged against him. With this she prayed to reject the petition. HC-KAR NC: 2025:KHC:53591

5.

Having heard learned counsels, the Court has perused the charge sheet and other materials placed on the record.

6.

As per charge sheet, the case of the prosecution is that, accused Nos.2, 3, 10 and 16 have contacted CW3 and CW4 through CW1 and CW2 and told them that, if they invested Rs.Two crores, they will convert the same to U T to worth of Rs.Three crores and including GST, the said amount will be credited to their bank account. They contacted accused Nos.17 and 18 through accused No.4, and made a plan to rob the amount. The accused No.4 has contacted his brothers/accused No.11 and 12 and discussed regarding the plan, and planned to commit the said offence in A K Enterprises situated in Second Floor. And that on 25.06.2025, accused Nos.1 to 14 and 16 along with accused Nos.17 and 18 gathered in a shed, and secured CW3 and CW4 through CW1 and CW2 to the said spot, with an intent to rob the amount brought to the tune of HC-KAR NC: 2025:KHC:53591 Rs.Two crores. On the same day at about 03.30 p.m., in the shop of A4, CW1 and CW2 have brought Rs.Two crores cash, and as per the plan, accused No.1 had kept knife on the neck of accused No.9 and robbed his Samsung mobile. The accused No.8 has kept knife to the neck of accused No.10 and robbed one mobile and made a drama to that CW1 and CW2 could not come to know about their plan for robbery. The accused No.14 has kept machete to the neck of CW1 and robbed one mobile. The accused No.13 kept a long chopper to the neck of CW2 and robbed one mobile, and created a fear of loss of life to them.

7.

The accused Nos.4 to 9 and accused Nos.13 and 14 have robbed Rs.Two crores brought by CW1 and CW2 belonging to CW3 and CW4. The accused Nos.1 to 3, 10, 12, 15, 16, 17 and 18 have made a drama that they are not aware of anything, and made believed CW1 and CW2 and facilitated accused Nos.4 to 9, 13 and 14 to rob the amount. The accused Nos.1 to 3, 10 and 16 to show that they are not involved in the offence and to escape, HC-KAR NC: 2025:KHC:53591 the accused No.3 who is petitioner herein has dialed 112/Control Room, and gave information regarding robbery.

8.

The accused Nos.1 to 3 and 16 escaped from the spot. The accused No.10 has told that the amount robbed belongs to him and accused Nos.1 and 2 have committed the said offence and gave false information to the police station. The accused No.4 took Rs.70,00,000/- of robbed amount of Rs.Two crores. The accused No.5 took Rs.2,00,000/-. The accused No.6 took Rs.2,00,000/-. The accused No.7 took Rs.2,00,000/-. The accused No.8 took Rs.10,00,000/-. The accused No.9 took Rs.5,00,000/- . The accused No.11 took Rs.10,00,000/-. The accused No.12 took Rs.4,00,000/-. The accused No.13 took Rs.4,00,000/- The accused No.14 took Rs.2,00,000/-, and accused No.15 took Rs.5,00,000/-, and the remaining amount of Rs.84,00,000/- has been kept for distributing it among accused Nos.1 to 3, 10, 16, 17 and 18 in the shed by accused Nos.4 and 7. HC-KAR NC: 2025:KHC:53591

9.

There is recovery of Rs.61,72,500/- from accused No.4, Rs.50,000/- from accused No.5, Rs.50,000/- from accused No.6, Rs1,00,000/- from accused No.7,

Rs.3,00,000/- from accused No.8, Rs.1,80,000/- from accused No.9, Rs.1,40,000/- from accused No.11, Rs.2,00,000/- from accused No.12, Rs.2,50,000/- from accused No.13, Rs.1,20,000/- from accused No.14, Rs.1,74,500/- from accused No.15 and Rs.30,00,000 out of Rs.84,00,000 kept hidden, and accused Nos.4 to 7 stated to have hidden remaining Rs.54,00,000/-.

10.

The charge sheet has been filed against all the accused including the petitioner, against whom the offences alleged is under Section 310(2) of BNS. The offence alleged against the petitioner is heinous offence punishable with imprisonment for ten years. If he is granted bail, there are chances of he threatening the prosecution witnesses and committing similar offence. HC-KAR NC: 2025:KHC:53591

11.

Considering the above aspects, the petitioner has not made out any grounds for grant of bail. In the result, the petition is dismissed. (SHIVASHANKAR AMARANNAVAR) JUDGE

DSP List No.: 1 Sl No.: 26 Ct.sm

Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.