BHEEMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. to enlarge the petitioner on bail in Crime No.11/2019 of Gangavathi Police Station registered for offences punishable under Sections 376 and 420 of IPC.

(2.) I have heard the learned counsel for petitioner and the learned HCGP for respondent-State.

(3.) Gist of the prosecution is that:-