SHANKRANAIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is seeking grant of bail under Sec. 439 of Cr.PC in Crime No.128/2024 of Channagiri Police Station, pending on the file of the learned Principal Civil Judge (Jr.Dn.) and JMFC Court, Channagiri, Davanagere, registered for the offences punishable under Ss. 307 and 324 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant- Sri Ravi Shankara.

(2.) Heard Sri Sree Harsha A.K., learned counsel for the petitioner and 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: