RANGA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned HCGP for the respondent. Petitioner is accused No.1 in Crime No.134/2020 registered by the Ramamurthy Nagar Police Station, Bengaluru City.

(2.) The complainant has lodged a complaint dated 19.3.2020 before the Police Inspector of Ramamurthy Nagar Police Station stating that the petitioner and his wife Eshwaramma, who is accused No.2 in the case, are known to her and they have been conducting chits. She further states that she had joined many of the chits run by the petitioner and his wife and almost all the chits were completed. She states that she is running a Hotel business and in the month of December 2019, she sold her Hotel for about Rs.20,00,000/- and out of the said amount, she had given an amount of Rs.8,00,000/- to Smt.Eshwaramma on 16.01.2020.

(3.) It is further alleged that on 05.03.2020 when she had gone to the house of the petitioner demanding repayment of the amount given by her, the petitioner and his wife allegedly asked her to come on 08.03.2020. On 08.03.2020 when she went to their house, she was made to sign on blank 'On demand Promissory Note', blank cheque and also on a blank stamp paper and she was asked to come on 09.03.2020. On 09.03.2020, when she went to the house of the petitioner at about 1.15 p.m., he opened the door and let her inside. Immediately after she entered the house, the petitioner allegedly closed the doors and forcibly dragged her into the bedroom and committed the act of rape on her. Thereafterwards the complainant ran away to her house. On the next day, Eshwaramma came to her house and asked her to forgive her husband. Again on 11.03.2020 said Eshwaramma called her for the purpose of settlement. When she went to their house, she was abused and threatened. Based on these allegations, a complaint was filed on 19.03.2020 and the Ramamurthy Nagar Police have registered a case in Crime No.134/2020 against the petitioner and others for the offences punishable under Sections 323, 324, 341, 342, 376, 420, 504 and 506 read with Section 34 of IPC.