VINAY KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are accused Nos.1 and 2 in Crl.P.Nos.3509/2024 and 5254/2024 respectively, are before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.25/2023 of Doddaballapura Town Police Station, pending in S.C.No.10027/2023 on the file of the learned IV Additional District and Sessions Judge, Bengaluru Rural District at Doddaballapura registered for the offences punishable under Ss. 332, 353, 307 read with Sec. 34 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant viz., Harishkumar P.M.

(2.) Heard Sri.Tigadi Veeranna Gadigeppa, learned counsel for the petitioners 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: