KARIGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though notice has been issued to the complainant through police, she remained absent.

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The gist of the complaint is that the complainant victim belongs to Scheduled Tribe, she was employee in the battery shop of accused for a salary of Rs.5,000/- per month. While so working, accused was not paying the salary on time and she used to work till 8.00 p.m. On 7.9.2017 at about 1.00 p.m. accused gave some drink with sleeping tablets and she became unconscious and at that time petitioner/accused sexually assaulted her. When she woke up she was shocked that she was nude and on enquiry accused told that he has committed rape on her and has also recorded the entire act and threatened her that if she informs the alleged incident to anybody or if she did not come to his shop he will upload the recorded video in Facebook and Whatsapp. Subsequently he also threatened that if he calls, she has to come and co-operate with him for the sexual act. Subsequently the victim became pregnant. When the same was informed to accused, he gave her some tablets for abortion, which in turn, victim's health deteriorated and she was admitted to the hospital without any concern towards her. On the basis of the scanning report it reveals that she is 7- 1/2 months' pregnant and subsequently on 14.6.2018 she gave birth to a male child and the child died on 15.6.2018. On the basis of the complaint a case has been registered.