KISHOR KUMAR V Vs. STATE

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.260 of 2019 of Rajagopal Nagar Police Station, pending in SC No.1441 of 2019 on the file of the learned LXIX Additional City Civil and Sessions Judge, Bengaluru, registered for the offences punishable under Ss. 302, 212, 120-B read with Sec. 34 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant Gopal.

(2.) Heard Sri J M Sharath, learned counsel for the petitioner and Sri K Rahul Rai, 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: