SRIDHAR SRINIVASAN Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.302/2019 of Konanakunte Police Station for the offence punishable under Sections 376 , 420 , 504 and 506 of IPC.

(3.) Brief facts of the case are that, the complainant by name Dr.Runa Lavla, aged about 29 years, has lodged a complaint stating that from January 2018, she has been working as Doctor in Sairam Hospital. The accused was also working as Doctor cum Supervisor in the said hospital. On 08.08.2019, the petitioner called the complainant to his residence at Anand Somu Pristine Apartment, Anjanapura to discuss regarding some medicine. He offered vodka and asked her to dance. When she refused, he committed rape on her on that particular night. It is further stated that, she did not lodge any complaint. Thereafter, the petitioner persuaded that he would marry her. On that premise, on various occasions he visited the house of the complainant at RBI layout and had sexual activity with her and also taken money. Further, the accused demanded for money on 02.10.2019, as the complainant refused to pay the same, he took her in a car to some remote place and committed rape on her on 12.11.2019. Thereafter, it appears that a complaint came to be lodged and case has been registered for the afore said offence.