RAVIKUMAR Vs. STATE OF KARNATAKA BY SURYANAGAR POLICE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the State. Perused the materials on record.

(2.) The victim lady aged about 22 years has lodged a 1 against the petitioner on 23.11.2019 for the offences punishable under Sections 376 , 313 , 420 of IPC registered in Crime No.386/2019 by the respondent Police. The matter is under investigation.

(3.) The brief allegations made are that the victim and the accused came in contact with each other through Face Book. They were talking with each other over phone for many number of times. They became close friends and started loving each other. After some time, it is alleged that the accused was inviting her to his room, but she did not accede for the same. Thereafter on 01.08.2019, the accused called her and requested to come over to his room. Since she was loving him, went along with him to his room and there he made attempts to ravish her, but she did not allow for the same. Subsequently she also developed physical intimacy with him and they used to have sex with each other in his room on several occasions at least twice in a week. After some time, it appears she became pregnant. Then the dispute arose between them. At the instance of accused, she consumed tablets and got herself aborted the pregnancy. It is alleged that thereafter the accused started avoiding her. Therefore, she lodged complaint after long lapse of time i.e., on 23.11.2019.