PADMARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of bail under Sec. 439 of Cr.PC in Crime No.85/2023 of Puttur Town Police Station, pending on the file of the learned Principal Senior Civil Judge and Additional Chief Judicial Magistrate Court, Puttur, Dakshina Kannada, registered for the offences punishable under Sec. 302 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant- Seetha.

(2.) Heard Sri Dhananjay Kumar, 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: