GOWTHAM H.K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State. Perused the records.

(2.) The petitioner is arraigned as accused No.1 in Crime No.214/2019 of Annapoorneshwari Nagar P.S., Bengaluru, for the offence under Sections 376, 417, 420, 504 and 506 of IPC pending on the file of the V Additional C.M.M. Court, Bengaluru.

(3.) The brief factual matrix of the case are that; The complainant has lodged a complaint stating that she was married to one Shreyas and gave birth to a child, who is now 8 years old. It is alleged that the said person has cheated her and left the conjugal company later. It is alleged that in the year 2015, she came in contact with the petitioner and started chatting with him through face book. It is further alleged that the petitioner assured her that he would marry her. In the month of December 2015, particularly on 31.12.2015, he called her to celebrate New Year party and in that regard he booked a room in a hotel. Thereafter, on that particular day, it is alleged that in the drunken state of affairs, he committed rape on her. In fact, he repented for his act. Thereafter, it appears that they continued their relationship. In the year 2017, when the petitioner went for engagement with some other girl, the complainant lodged a complaint before Girinagar Police and they registered a case in NCR. Later, the complainant and the petitioner compromised the matter. Thereafter also, the complainant did not follow up the said complaint lodged by her. Again, in the month of November 2017, they started chatting with each other through face book. He used to come to the house of the complainant and chatting with her in the night hours. In fact, he insisted her on various occasions for the purpose of marriage etc. In this context, he also gave his undertaking before the Cubbonpet Police that he would marry the complainant. Thereafter, they went to the Sub-registrar's office for the purpose of marriage. But, on that day he escaped from the said place by saying that his father was not well and thereafter, he is not responding to the phone calls of the complainant. Therefore, she lodged the present complaint stating that the petitioner is demanding Rs.50,00,000/- for the purpose of marrying her as per the directions of his sister. On the basis of the aforesaid allegations, the respondent Police registered a case in Crime No.214/2019 against the petitioner.