(1.) This petition under Sec. 439 of Cr.P.C. is filed by the petitioner-accused to enlarge him on bail in Crime No.16/2023 (Crl. Misc. No.304/2023), registered by Ashok Nagar Police Station, Kalaburagi, for the offences punishable under Ss. 376(2)(n) and 506 of IPC, pending on the file of V Addl. Sessions/Special Judge, Kalaburagi.
(2.) Petitioner has been charge sheeted for the offences punishable under Ss. 376(2)(n) and 506 of IPC.
(3.) The summary of the charge sheet is that, the accused threatened the De-facto complainant to have sexual intercourse by stating that, if she is interested in the welfare of her minor child, she has to accede to his request. Thereafter, the accused by threatening, used to visit the house of the De-facto complainant when her husband was on work and against her consent, used to have sexual intercourse.