SANDEEP AMIN Vs. STATE

JUDGEMENT

(1.) Heard Smt.Haleema Ameen, learned counsel for the petitioner and Sri.Rahul Rai.K, learned High Court Government Pleader for the respondent-State.

(2.) It is the case of the complainant that, the petitioner herein was a tenant of the mother of the complainant. He was running fish stall in the ground floor of the commercial complex. It is further stated that, due to the said acquaintance, he used to visit the house of the complainant often and stated to have received more than Rs.30.00 lakhs by way of cash and also the gold ornaments from the complainant. It is further stated that, the petitioner stated to have committed rape on several occasions and used to compel the complainant to send her nude photos etc. It is further stated that, when her husband came from abroad, he asked her about the gold ornaments and cash, the complainant immediately called the petitioner and asked him to hand over the gold ornaments and also to repay the amount paid by way of cash. He refused to repay the amount and also the gold ornaments taken by him. Being aggrieved by the same, the complainant lodged a complaint on 13/6/2023 before the jurisdictional police. The jurisdictional police have registered a case in Crime No.121/2023 for the offences punishable under Ss. 376 , 506, 504, 420 of Indian Penal Code (for short ' IPC ').

(3.) It is the submission of the learned counsel for the petitioner that, the petitioner is falsely implicated in this case. The monetary transaction converted into the alleged rape, which is unsustainable and the prosecution has not established so far about the alleged rape.