BHONAGIRI SANTOSH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Notice sent to de facto complainant returned as 'unclaimed', is sufficient service.

(2.) The petitioner is a practicing advocate sole accused of C.C.No.2951 of 2018 on the file of II Metropolitan Magistrate, Cyberabad at L.B.Nagar, which is an outcome of report of second respondent Smt.Addu Aruna, W/o.Late Dinesh, of Gaddiannaram. The said C.C. is outcome of report of the de facto complainant dated 05.03.2018 to Station House Officer, L.B.Nagar covered by Crime No.276 of 2018 under Section 354 IPC, and the police after investigation filed the charge sheet for the offence supra on 25.05.2018 by citing seven witnesses including LWs.6 and 7 the Assistants Sub Inspector and the S.I. of Police, L.B.Nagar Police Station registered the crime, recorded the statement of witnesses and filed charge sheet respectively, which includes de facto complainant LW1 so called victim, her brother-in-law LW2 her sister LW3 and the panch witnesses to the rough sketch and scene of offence LWs.4 and 5.

(3.) The report of the de facto complainant in registration of the crime reads that she is a resident of Flat No.301, Snehaprakash Apartment, Gaddiannaram, Kothapet, that on that day 05.03.2018 at about 10.30 a.m., she and her brother by courtesy Bonagiri Santosh who is the accused, of Chaitanyapuri, Advocate by profession, came to L.B.Nagar Court in relation to the death case of her husband. It is stated that before going into the Court hall, they boarded the lift and it is she and the accused - brother by courtesy by name Santosh both alone in the lift and there the accused caught hold of her hand and behaved indecently and she wriggled out from him and came out of the lift. Hence to take action.