MALLINATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 439 of Code of Criminal Proceedings (for short ' Cr.P.C .") is filed by the petitioner - accused No.1 to enlarge him on bail in Crime No.50/2022, registered by the Women's Police Station Kalaburagi, for the offences punishable under Ss. 498(A), 323, 504, 506, 376(2)(n), 354 (C) and 109 read with Sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioner - accused No.1 and the learned High Court Government Pleader for the respondent - State.

(3.) The summary of the charge-sheet is that the petitioner - accused No.1 is the husband of the de-facto complainant and he forcibly had sexual intercourse with her, and also outraged her modesty, and subjected her to cruelty both mentally and physically, and also forced her to have sexual intercourse with other persons.