KRISHNA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.94/2022 of Shankaranarayana Police Station, pending in SC No.501/2023 on the file of the learned Additional District and Sessions Judge, Udupi, registered for the offences punishable under Ss. 302, 201 and 181 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant Shrimathi Naik.

(2.) Heard Smt. Shridevi Bhosale.M., learned counsel for the petitioner and Sri. Rahul Rai.K., 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: