(1.) What falls for consideration in the subject writ petition is, "Integrity and bodily freedom of a woman, the wife, being ravaged by the husband, whether, could be absolved and protected by a law that mandates equality of its application".
(2.) FACTUAL EXPOSE' as borne out from the pleadings are as follows:
(3.) The Police, after investigation, have filed a charge sheet against the petitioner. While filing the charge sheet, the offences punishable under Ss. 498A, 354, 376, 506 of the IPC and Ss. 5(m) and (l) r/w Sec. 6 of the POCSO Act, 2012, are invoked. The case is now registered as Spl.C.C.No.356/2017. The parents of the petitioner along with the petitioner were also charge sheeted as accused Nos.2 and 3 and have been discharged pursuant to an order passed by this Court in Crl.P.No.423/2018 disposed on 3/7/2018. Therefore, the trial is now to be conducted only against the petitioner-husband of the complainant.
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