SYED KAREEM Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The factual aspects that discloses from the first information report are that a lady by name Smt. Ayisha Amreen, wife of Late Irafan Sharif has lodged a complaint stating that he was given in marriage to Irafan Sharif about six years ago, she begot two children and thereafter, it is alleged that she was residing with her mother at Chamarajpet. The accused often was visiting the house of the complainant and requested her to marry him, but she had refused for the same and for that he has been threatening her with dire consequences. On 22.10.2019, in the morning at 10.30 p.m., when the complainant came to the house of Karim Munna, the accused requested her to marry him, otherwise, he would kill her by saying so, he administered acid, she fell down, at that time, her sister Heena Koushar was present and admitted the victim to the hospital.

(3.) Learned counsel for the petitioner brought to the notice of this Court that the complainant/victim has already been discharged from the hospital on 24.10.2019. The police records shows that the accused had actually administered a non-concentrated acid, which is alkaline and diluted acid which is used for cleaning the bathroom. The records also state that the complainant was admitted to the hospital on 22.10.2019 and discharged on 24.10.2019 after two days. Learned counsel also drawn my attention to the first information report in Crime No.47/2019, whereunder, Smt. Hin Kousar, sister of the complainant has lodged a complaint against this petitioner earlier stating that the injured was given in marriage to the petitioner herein about two months prior to the said complaint which was filed on 14.03.2019 and infact in the said complaint, the petitioner was an absentee complainant and the daughter of Syed Kareem @ Munna stated to the complainant not to visit her house and threatened her dire consequences.