SHARATH KUMAR MANAHEERA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who is sought to be prosecuted for the offence punishable under Ss. 3(1) (r), 3(1)(s), 3(2)(5a), 3(1) (W) of Schedule Castes and Schedule Tribes (Prevention of Atrocities)Amendment Ordinance 2014 and Ss. 420, 376 , 417 of IPC is before this Court.

(2.) The case of the prosecution is that the accused by sending messages to the mobile phone of the defacto- complainant on 10/9/2019 promised to marry her and alleged to have committed forceful sexual assault.

(3.) Learned counsel for respondent No.2/Defacto Complainant though served with notice is not present before the Court or represented through her counsel.