RAVIKUMAR YELAMANCHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two petitions are taken up together for consideration by consent of learned Advocates appearing for parties.

(2.) Second respondent in Crl.P.No.1933/2018 had lodged a complaint with Station House Officer, Ranhola Police Station, New Delhi, against the petitioners alleging that first petitioner under the guise of promising to marry her, had physical relationship and had committed rape on her and second petitioner had assisted the first petitioner and as such, suitable action may be taken against them. Said complaint having been transferred to the jurisdictional police namely, Byappanahalli Police Station on account of alleged incident having taken place at a flat situated at C.V.Raman Nagar, Bangalore, same was investigated and charge sheet came to be filed against petitioners for the offences punishable under Sections 376, 420, 323, 506 r/w Section 34 of IPC, which is now sought to be quashed in S.C.No.617/2016 and same is pending on the file of LIV Additional City Civil and Sessions Judge, Bangalore (CCH-55).

(3.) Crl.P.No.8579/2018 has been filed by the second respondent-complainant in Crl.P.No.1933/2018 and her mother for quashing the proceedings in C.C.No.55124/2017, which is registered against them for the offences punishable under Section 384 of IPC (Cr.No.281/2016) pending on the file of X Additional Chief Metropolitan Magistrate, Mayo Hall, Bangalore City.