RAJESH M.H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.2 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.250/2023 of Akkur Police Station, pending in C.C.No.136/2024 on the file of the learned Senior Civil Judge and JMFC, Channapatna, registered for the offences punishable under Ss. 114 and 302 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant - Shrinivasa.

(2.) Heard Sri. Nataraj Baba K, learned counsel for the petitioner and Smt. K.P.Yashodha, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: