STANLEY JOSEPH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner / accused under Sec. 482 Cr.P.C. questioning the FIR in Crime No.449/2017 registered by the Yeshwanthpur police for the offence punishable under Ss. 420, 323, 417 of IPC pending on the file of XXIV Addl.CMM, Bengaluru.

(2.) Heard arguments of learned counsel for the petitioner and learned HCGP for State. Respondent No.2 is served but remained unrepresented.

(3.) The case of the prosecution is that on the complaint of respondent No.2 police registered a case against the petitioner on 15/12/2017 alleging that petitioner is said to be film director by profession and she was acquainted with the petitioner and got attracted and then he has taken picture by name My Cornerstone and being inspired the said movie, she developed friendship with the petitioner. Thereafter they said to be stayed together between 2015 and 2016 and subsequently, the petitioner went to Australia and after returning, there was some clash between them. Therefore, MLC assault case was registered in K.C.General Hospital. Thereafter, he was found missing. She has also stated that the petitioner borrowed Rs.9.50 lakhs from her and returned only Rs.2.00 lakh and he also promised to return the same but did not return and also failed to marry her. She has alleged that the accused said to have abused her using filthy language and he has made character assassination. After registering the case, the police said to have arrested the petitioner and released on bail. Subsequently, the petitioner is before this Court challenging the FIR.