MANU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is seeking grant of bail under Sec. 439 of Cr.P.C., in Crime No. 217/2023 of Pandavapura Police Station, pending in C.C.No.1099/2023 on the file of the learned Civil Judge (Jr.Dn.) and J.M.F.C. Court, Pandavapura registered for the offences punishable under Ss. 120(B), 364, 302, 201 read with Sec. 34 of the Indian Penal Code (for short 'IPC') on the basis of the first information lodged by the informant - Smt. Sumarani B.

(2.) Heard Sri. Raju C.N., learned counsel for the petitioner and Sri. Rahul Rai K., learned High Court Government Pleader for 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: