K.A. SUDHEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.6 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.03/2024 of Bantwala RuralPolice Station, pending in C.C.No.513/2024 on the file of the learned Additional Civil Judge and JMFC, Bantwala, registered for the offences punishable under Ss. 395, 397 and 411 of Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant - Marita Synthiya Pinto.

(2.) Heard Sri. Pramod M, 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: