LAWS(KAR)-2024-5-20

SHIVAKUMAR D.B. Vs. STATE

Decided On May 28, 2024
Shivakumar D.B. Appellant
V/S
STATE Respondents

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.245/2024 of Chandra Layout Police Station, Bengaluru City District pending on the file of the learned 46th Additional CMM Court, Bangalore City registered for the offences punishable under Sec. 307, 498A, 506 r/w 34 of the Indian Penal Code, 1960 (for short 'IPC'), on the basis of the first information lodged by the informant one Gayathri.

(2.) Heard Sri. Raju C.N., learned counsel for the petitioner and Sri. M. Divakar Maddur, 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: