AJAY KUMAR BEHERA 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.271 of 2023 of Jigani Police Station, pending in CC No.48 of 2024 on the file of the learned Additional Civil Judge (Jr.Dn.) and JMFC, Bengaluru Rural, registered for the offences punishable under Ss. 307 and 376 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant Sathyaprakash.

(2.) Heard Sri N N Abhishek, learned counsel for the petitioner and Sri B A Belliyappa, learned State Public Prosecutor - I along with Smt K P Yashodha, 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: