RAHEEMUDDIN KANDGULWALE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Sudheer Kulkarni, learned Advocate appearing for petitioner and Sri Prakash Yeli, learned Additional SPP appearing for respondent. Perused the records.

(2.) Petitioner has been arraigned as accused in Crime No. 17/2015 registered by Bemalkheda Police Station for the offences punishable under Ss. 376, 420, 201 of IPC and Sec. 3(1)(xi)(xii) of SC/ST (Prevention of Atrocities) Act, 1989.

(3.) It was alleged in the complaint by complainant Smt. Ambika that on 07.04.2015 she was kidnapped by the accused person and taken to a lodge at Kalaburagi and he had forcible sexual intercourse with her and subsequently she was shifted to a lodge at Hyderabad wherein again accused person had committed forcible sexual intercourse on her. It is also stated by her that on 10.04.2015 she was brought back to her native place Bemalkhed and as such she lodged the complaint before jurisdictional police. Based on the complaint lodged by her, jurisdictional police having investigated the matter and have filed charge sheet against the petitioner for offences punishable under Ss. 376, 420, 201 of IPC and Sec. 3(1)(xi)(xii) of SC/ST (Prevention of Atrocities) Act, 1989.