MOHAMMED NOUSHAAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.1 of 2018 of Mulki Police Station, pending in SC No.9 of 2020 on the file of the learned III Additional District and Sessions Judge at DK, registered for the offences punishable under Ss. 324, 332 and 307 read with Sec. 34 of the Indian Penal Code (for short 'IPC') and under Sec. 179 of Motor Vehicles Act (for short 'MV Act'), on the basis of the first information lodged by the informant Sheetal Algur.

(2.) Heard Sri Talha Ismail Bengre, learned counsel for the petitioner and Sri M Divakar Maddur, 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: