GANGARAJU M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Office objections are overruled.

(2.) I have heard the learned counsel Sri. S. Venugopala for the petitioner/accused and the learned HCGP Sri. Mahesh Shetty for the respondent - State.

(3.) The case of the prosecution in brief is that the grandfather of the victim has filed the complaint alleging that the mother of the victim passed away and her father got married to the second wife and he is looking after the victim. The victim had completed her SSLC at Karnataka Public School. He was trying to admit the victim for PUC for her further studies. It is further alleged that to facilitate for her online class, she has been provided with one mobile phone and two months back, by chance, the aunt of the victim had seen her mobile and she has noticed that the petitioner/accused being the teacher was chatting with the victim. By seeing the same, she has been questioned by the complainant and the aunt and then she disclosed that when she has joined to the 10th Standard, the petitioner/accused being the Kannada teacher of Karnataka Public School became familiar with her as she was good in studies and he used to speak with her closely. She further stated that the petitioner/accused used to tell her that he loves her and was moving with her very closely and she has also told them that the petitioner/accused used to give kiss to her lips and used to touch her chest part and was also touching her private part. She has also told them that when he has come to the house three times during that time also, he has touched her all parts and had got removed her clothes and the petitioner/accused has sent her only whatsApp message but also he was doing video calls and he used to instruct her not to disclose the said fact to anybody and threatened her, if she discloses then she will face the dire consequences. On the basis of the complaint, a case has been registered.