SUMAN DEB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent.

(2.) The case of the defacto complainant is that on 19.10.2019 at around 12.00 in the mid-night, when she was sleeping alone in the bedroom, she heard a noise and upon opening her eyes, she saw the security guard i.e., the petitioner was looking at her inappropriately and when he realized she was scared and she moved, he came close to her and tried to touch her and when she did not co-operate, he tried to strangulate by holding her neck with both his hands.

(3.) On the last occasion, the petitioner and the learned HCGP were directed to place on record the Wound Certificate issued by the Hospital. The same has been produced by the petitioner along with a memo dated 14.09.2020. On perusal, the same reads as under:-