CHELUVARAJ .B Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.286 of 2024 of Sampigehalli Police Station, pending on the file of the learned 41st Additional CMM, Bengaluru City, registered for the offences punishable under Ss. 313, 324, 376, 420 and 506 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant U Swathi.

(2.) Heard Sri K A Chandrashekara, learned counsel for the petitioner and Sri Rahul Rai K, 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: