AMIT KUMAR BANERJEE Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Cr.No.153/2019 of Beguru Police Station, Bangalore for the offence punishable under Sections 376, 313, 324 of IPC.

(3.) The brief facts of the case are that the victim lady who is aged about 30 years, mother of two kids lodged a complaint against the petitioner stating that the petitioner often calling her for counseling and for meditation. The petitioner used to take her along with her kids to Goa State to spend Holidays and they used to stay in different places including Goa on various occasions. It is stated that on those occasions, he had sexual intercourse against her will. Thereafter, they came back to Mico Layout, Bengaluru and there the petitioner assaulted her with a stick used for preparing chapathi. It is stated that she has undergone abortions more than two times. On the basis of these allegations, a complaint came to be lodged against the petitioner.