HRUSHIKESH SAHOO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 498-A, 376, 354, 506, IPC read with Sections 5(m)(1) and 6 of POCSO Act, 2012, registered in respondent - police station Crime No. 19/2017.

(2.) Brief facts of the prosecution case is, wife of the present petitioner is the complainant and she has alleged that there is sexual harassment to herself and sexual assault and harassment to their minor daughter. The complaint averment also goes to show that whenever the daughter returns from school, he used to make sexual advances against daughter and was always forcing his wife to have sex. It is the contention of the complainant that she has become a sex slave in the hands of the present petitioner. Hence, she has submitted that appropriate action be taken against the petitioner herein for such sexual acts. The complaint averment goes to show that even the petitioner used to have sex against the order of nature i.e., gay sex. On the basis of the said complaint case came to be registered as against the present petitioner for the alleged offences.

(3.) Heard the arguments of the learned Senior Counsel on behalf of the counsel on record for the petitioner and also the learned High Court Government Pleader appearing for the respondent-State.