V. RAMADEVI Vs. STATE OF KARNATAKA

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.51 of 2022 of Thirumani Police Station, pending in SC No.5006 of 2023 on the file of the learned IV Additional District and Sessions Judge, Tumakuru, sitting at Madhugiri, registered for the offences punishable under Ss. 302, 201, 120-B read with Sec. 34 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant G M Sadiq Pasha.

(2.) Heard Sri T A Basavaraju, 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: