PARASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused under Section 439 of Cr.P.C to release him on bail in Crime No.349/2018 of Davanagere Rural Police Station, Davanagere District for the offences punishable under Sections 376, 448 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for respondent-State.

(3.) The brief facts of the case is that, on 05.11.2018, when the complainant was sleeping in her house by closing the door along with her children and mother-in-law, petitioner-accused pushed the door and came inside and by holding the complainant stated that her husband was sleeping by consuming alcohol and by closing her mouth, pushed her on the bed and without her consent, he committed rape on her and threatened her with dire consequences. Thereafter, a case was registered.