G. DEVARAJE GOWDA 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.84/2024 of Holenarasipura Police Station, pending on the file of the learned Principal Civil Judge, (Jr.Dn) and JMFC Court, Holenarsipura, Hassan, registered for the offences punishable under Ss. 354(A), 354 (C), 354(D), 376(1), 448, 504, 506 read with Sec. 34 of the Indian Penal Code (for short 'IPC') and Sec. 66 (E) of the Information Technology Act, 2008 (for short 'the IT Act'), on the basis of the first information lodged by the informant - Jyothi.

(2.) Heard Sri. Aruna Shyam. M, learned Senior Advocate for Sri. M.R. Vijaya Kumar, learned counsel for the petitioner and Sri. B.A.Belliyappa, SPP-I along with Smt. K.P. Yashodha, learned High Court Government Pleader for the respondent No.1 - 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: