RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.7 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.53/2022 registered by Balehonnur Police Station, Chikkamagaluru District, for the offences punishable under Ss. 504, 323, 289, 498A, 317, 313, 114, 201, 212, 354 , 506 read with 34 of IPC .

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The case of the prosecution is that the complainant married accused No.1 in the year 2011 and she also said to be become pregnant and accused No.1 is said to be got aborted the pregnancy by taking her to hospital. That on 9/5/2022, all the accused persons i.e., the husband and in-laws of the complainant are said to have assaulted her and abused in a filthy language and at around 9.30 p.m. left her near the relatives house. After registering the case, the police are said to have arrested this petitioner on 8/6/2022 and he was remanded in custody and bail was rejected. Hence, the petitioner is before this Court.