(BY SRI B.N.JAGADEESHA, ADDL.SPP FOR R-1;
SRI SRIKANTH PATIL K., ADVOCATE FOR R-2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C., PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN
C.C.NO.02/2025 PENDING ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JMFC, SHIKARIPURA OF SHIKARIPURA, REGISTERED
BY THE 1ST RESPONDENT SHIKARIPURA POLICE STATION FOR THE
OFFENCES U/S 376(2)(b), 323, 504, 427, 376(2) (n) (f) OF IPC.
THIS CRIMINAL PETITION HAVING BEEN HEARD AND
RESERVED FOR ORDERS ON 09.01.2026, COMING ON FOR
PRONOUNCEMENT THIS DAY, THE COURT MADE THE FOLLOWING:-
CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CAV ORDER
The petitioner, sole accused, is before this Court calling in
question proceedings in C.C.No.2 of 2025 (arising out of crime in
Crime No.32 of 2024), pending before the Senior Civil Judge and
JMFC, Shikaripura registered for offences punishable under Sections
366, 376(2)(b), 376(2)(f), 376(2)(n), 323, 427, 504 and 506 of the
IPC.
2. Heard Sri N.D.Manjunath, learned counsel appearing for
the petitioner, Sri B.N. Jagadeesha, learned Additional State Public
Prosecutor appearing for respondent No.1 and Sri Srikanth Patil K,
learned counsel appearing for respondent No.2.
3. Facts, in brief, germane are as follows: -
The petitioner, is a permanent teacher in Dhanaraja Hemaraja
Government High School, Shikaripura. The 2nd respondent, the
complainant joined the same school as a guest teacher. An
aquaintance blossom between the two. The acquaintance led the
petitioner taking liberties with the 2nd respondent. The case of the
prosecution is that the petitioner used to call her inside the office
room, close the window and try to sexually assault and threaten
that if she would complain it to anybody else, he would get her
removed from work by complaining to the Block Education Officer.
The petitioner later is said to have clicked some nude photographs
of the 2nd respondent and threatened her that he would upload the
same on social media and on that score, holding the photographs,
committed sexual intercourse several times by taking her to several
places. When these things became too much, the complainant is
said to have complained to the jurisdictional Police with regard to
the acts of the petitioner which becomes a crime in Crime No.32 of
2024. The Police conduct investigation and file a charge sheet. The
concerned Court registers C.C.No.2 of 2025 and issues summons to
the petitioner. During the crime stage, the petitioner had preferred
Criminal Petition No.8189 of 2024. Since no interim order was
granted, the police file the charge sheet. Filing of charge sheet is
what is challenged in the subject petition.
4. The learned counsel appearing for the petitioner would
vehemently contend that the complaint or the summary of the
charge sheet does not indicate any force for it to become rape.
They are all consensual acts between the petitioner and the
complainant. The charge sheet is filed without conducting proper
investigation. It is termed as rape for acts that are done between
the two for more than a year. He would seek quashment of entire
proceedings.
5. Per contra, the learned counsel appearing for the 2nd
respondent would vehemently refute the submissions in contending
that the petitioner being in a superior and dominant position of
being a regular teacher and the complainant working as a guest
teacher, misusing his position, the petitioner first shoots several
nude pictures and then calls her to various places and commits acts
of sexual assault. On 16-01-2024 the petitioner is said to have
barged into the bedroom of the complainant and removed his
clothes at which point in time, the husband and brother of the
complainant comes in, before whom the petitioner had undertaken
that he would not harass the complainant. All these, the learned
counsel submits, cannot but be sexual acts. These are acts which
are performed by the petitioner being in a dominant position
threatening that he would get the complainant removed if she does
not yield to his desire. He would further contend that after the
children leave the school and when the complainant was in the
library, the petitioner used to go there and show the complainant
porn videos. On seeing such acts of the petitioner, the 2nd
respondent goes mentally depressed and when the husband
enquired, she has narrated all the incidents and had also taken
psychiatric treatment.
6. The learned Additional State Public Prosecutor
Sri B.N. Jagadeesha would also toe the lines of the complainant in
contending that the offence against the petitioner is horrendous and
this Court should not lend its protective hand on the mistaken
notion that those are consensual acts between the petitioner and
the 2nd respondent. The Police after investigation filed a charge
sheet where all the ingredients of rape are met and, therefore, it is
for the petitioner to come out clean in a full-blown trial.
7. I have given my anxious consideration to the submissions
made by the respective learned counsel and have perused the
material on record.
8. The afore-narrated facts, dates and link in the chain of
events are a matter of record. The petitioner is a permanent
teacher in Dhanaraja Hemaraja Government High School,
Shikaripura. The 2nd respondent/complainant has joined the said
school as a guest teacher and the two got acquainted with each
other. On the day the first instance of sexual assault happens, the
petitioner is said to have showed nude photographs of the
complainant and on that score threatens that he would upload the
photographs in social media and begins to harass the complainant
for sexual favours, apart from threatening the complainant that he
would get her removed by making a complaint before the Block
Education Officer. The complainant was forced to surrender herself
not once but on several occasions. The complaint is in vivid detail
as to how the petitioner forcibly took the complainant to different
places by divulging her pictures and committed sexual assault for
over a year. The further allegation is that even in the library the
petitioner used to harass the complainant by asking her to watch
porn videos and performed the same acts when he came to her
house.
9. The further allegation is that the complainant became
mentally depressed and had to take psychiatric help. At that point
in time, the brother and the husband of the complainant laid a trap
upon the petitioner and caught him in the house of the complainant
when he removed his clothes. It is then the petitioner is said to
have undertaken that he would not harass the complainant.
Nonetheless, he had committed the said acts. Since the entire issue
has now triggered from the complaint, I deem it appropriate to
notice the complaint. It reads as follows:
" ೆ
ೕ ೕ ಇ ೆಕ
ಪಟ ಣ ೕ ೕ ಾ ೆ
ಾ ಪರ
ವ ಗ ೆ!.
ಇಂದ
XXXXXX
XXXXXX
XXXXXXXX
%ಾ& - ಆ(ಕ)ಾ*ಟಕ (+ಾ(ಗ)
ಾ ಪರ
ವ ಗ ೆ!.
,ಷಯ:- ೈಂ0ಕ 1ರುಕುಳ 4ಾಗೂ ಅ7ಾ89ಾರ +ಾ:ರುವ ಬ ೆ.
+ಾನ8=ೇ.
ಈ ?ೕಲAಂಡ ,Cಾಸದ !ರುವ )ಾನು ತಮG ! ,ನಂ&ಸುವ Hೆ)ೆಂದ=ೆ, ()ಾಂಕ-06/6/2023
ರಂದು Iಾ ಧನ=ಾK, 4ೇಮ=ಾK, ಸ ಾ* L ಯ ಾMಥOಕ Pಾ ೆ ಾ ಪ ರ ಇ ! ೆ ಅ&Q
R1Sಾ0 )ೇಮಕ ೊಂ:ದT Pಾ ೆ ೆ 4ಾಜ=ಾ0ರು7ೆVೕ)ೆ. ಪM&(ನ Pಾ ೆ ೆ 4ೋ0 ಬರು&VHೆT ನಂತರದ
(ನಗ ! Pಾ ೆಯ ! 1MೕWಾಕೂಟ ಇರುವ ದ ಂದ 6 ಮತುV 7)ೇ ತರಗ& ಮಕAX ೆ Yಾ Zಾ[ ಕ ಸು&VHೆT.
ಇದನು\ ಗಮ]^ದ ಂಗ=ಾಜ)ಾಯA 4ೆ_ ಸ ಹನುಮಂತ)ಾಯA ,aಾನ ಸಹ Rಕ)ಾದ
ೊದTನ ೊಪb (c) ಾ ಪ ರ (7ಾ) 7338440766. ಈತನು ನನ\ ಹ&Vರ ಬಂದು ?ೕಡಂ ]ೕವ ತುಂZಾ
ಚ)ಾ\0 ಆಡು&Vೕ=ಾ ನನ ೆ ]ಮG ಆಟ )ೋ: ಆಶfಯ*Yಾgತು. ]ಮGಂತ R1 ನಮG Pಾ ೆ ೆ Zೇಕು,
ಎಂದು ಪM&(ನ ನನ\ ೆಲಸವನು\ 4ೊಗಳi7ಾV, ]ಮG ಪM&jೆ ೆ ಸ ಾ* ೆಲಸ ೊ:ಸು7ೆVೕ)ೆ ನನ ೆ
ತುಂZಾ ಕWೆ ಇಂc!ಯ ಇHೆ ಎನು\&VದT. ಅದ ೆA )ಾನು ಸಹಜYಾ0 Thank you sir ಎಂದು 4ೇXHೆ
=ಾಳ ೊಪbದ ! 7ಾಲೂ!ಕು ಮಟ ದ 1MೕWಾಕೂಟ,ದುT ಅದ ೆA ]ೕವ ಬರ ೇZೇಕು
ೇZೇಕು ಮಕAX ೆ ]ೕYೆ
=ೆ+ಾ: ಒ7ಾVಯ(ಂದ ಕ=ೆ^ ೊಂಡರು ನಂತರ ಬ ¸ÁÖA:]ಂದ Zೈmನ
ಸೂb&* ಎಂದು ಕ=ೆ+ಾ: Zೈmನ ! ನನ\ನು\
1MೕWಾಕೂಟ ೆA ಕ=ೆದು ೊಂಡು 4ೋದರು ಅಂ(]ಂದ ಅವರ +ಾ&ನ ವತ*)ೆಗಳi,
ವತ*)ೆಗಳi ನqÉದು
ದು ೊಳinವ ೕ&
ಬದ ಾಗು7ಾV 4ೋgತು Pಾ ೆಯ ಎ ಾ! Rಕ=ೊಂ( ೆ ತ+ಾIೆ +ಾಡು7ಾV ಎಲ!=ೊಂ( ೆ
ಆ&oಯCಾ0HೆT
ಆ&oಯCಾ0HೆTನು pೆ ೆ ಂಬ 5 Rಕರ ()ಾಚರ ೆಯಂದು ಎಲ! Rಕರಂ7ೆ ಂಗ=ಾಜ)ಾಯA]ಗೂ
ಶುjಾಷಯ &X^Hೆನು ಇದನ\ )ೆಪYಾ0ಟು ೊಂಡು pೆ ೆ ಂಬ 07 ಪM&jಾ ಾರಂ ಯಂದು ನನ\ನು\
)ೋ: ಕಣುq 4ೊWೆದನು ತRಣ ಎ ಸ Lೕ ೆ +ಾಡು&Vೕರ ಾ! ಎಂದು ಪM \^Hೆ ]ೕವ ಈತರ ಮನುಷ8
ಅಂತ ಅಂದು ೊಂ:ರ ಲ
! ! ]ಮG ಬ ೆ ೌರವ,ತುV ಅದ ೆA ಅವನು Sಾ ೆ ಕಣುq 4ೊ:ಯZಾರದು?
4ೊ:ಯZಾರದು ]ೕನು
ಅಂದ=ೆ ನನ ೆ ತುಂZಾ ಇಷ ]ನ\ನು\ )ೋಡು
)ೋಡುತV
ಡುತV ೇ ಇರZೇಕು ಅ]\ಸುತVHೆ ಒಂದು ಊಟವನು\ ಎಲ!ರೂ
ಹಂt &ನ\Zೇಕು ಎಂದನು ಇದನು\ ೇX ಾಬ Sಾ0 )ಾನು ಮ)ೆ ೆ ಬಂHೆನು ಕಣುq 4ೊ:ಯುವ ದು
ಮಕAಳ ಗುಂcನ ! ಬಂದು
ಬಂದು 4ೋಂವm* 7ೊ ಸಲು ಬಂHಾಗ ನನ\ ಹ&Vರ ಬಂದು ಎHೆಯ
jಾಗ ಮುಟು ವ ದು,
ದು pೊಂಟ ಇಂಡುವ ದು,
ದು ನನ\ ಜWೆಯನು\ ಎCೆಯುವ ದು +ಾಡು&Vದನ
T ು ಮಕACೆದು ೆ
ಏನೂ +ಾಡ ಾಗHೆ 4ೇಳ ಾಗHೆ,
ಾಗHೆ 4ೆದ ಸುಮG]ರು&VHೆT ಈ ೕ& ಸುಮG]ರುದ)ೆ\
ಉಪwೕ0^ ೊಂಡು ಪM&(ನ ನನ ೆ ೈಂ0ಕ 1ರುಕುಳ ]ೕಡು
]ೕಡು&V
ಡು&VದT ()ಾಂಕ 16/9/2023 ರಂದು
ಶ]Yಾರ 11:30 ೆA Pಾ ೆ xಟ ನಂತರ )ಾನು ಮ)ೆ ೆ 4ೋಗುವ YೇCೆ,
YೇCೆ ?ೕಡಂ ಒಂದು ]Oಷ ಬಂದು
4ೋಗು ಆyೕ ರೂಂ ೆ ಎಂದು ಕೂ0ದ ಆಗ )ಾನು ಆyೕ ರೂಂ ಓಳ ೆ 4ೋHೆ ಏ ಸ ಕ=ೆ(ದುT?
ಎಂದು ೇXHೆ ತ: ಒಂದು ]Oಷ 4ೇಳi7ೆVೕ)ೆ ಎಂದು 4ೊರಗWೆ )ೋ: ತRಣ Zಾ0ಲನು\ ಮುtfದ
)ಾನು ಾಬರSಾ0 4ೊರಗWೆ ಬರಲು ಪMಯwß¹Hೆ,
Hೆ ಆಗ ನನ\ನು\ ಗ{ Sಾ0 L:ದು ೊಂಡು
Zಾgಯನು\ ಮುtfದ ನನ\ ಎHೆಯ jಾಗ ೆA Zಾggಂದ ಕtfದ ನನ ೆ )ೋYಾದT ಂದ ಅವನನು\
Lಂದ ೆA ತXnHೆ ತRಣ ತಡ+ಾಡHೆ ತನ\ ಾ8ಂಟನು\ xtf ಶ\ವನು\ ೈಯ :
! ದು ೊಂಡು ಹ&Vರ ಬಂದು
ಮುಟು ವಂ7ೆ ಒ7ಾVg^ದನು Zೇಡ ಸ ಎಂದು ಎIೆ ೋಗ=ೆದರೂ xಡHೆ ಬಲವಂತYಾ0 ಅ7ಾ89ಾರ
+ಾ:ರು7ಾV)ೆ ಈ ,ಷಯವನು\ Sಾ ಾದರೂ 4ೇXದ=ೆ,
4ೇXದ=ೆ ]ನ\ ೆಲಸವನು\ 7ೆ ೆಸು7ೆVೕ)ೆ ]ನ\ ಗಂಡ
ಮಕAಳi ೕವಂತYಾ0 ಉXಯುವ (ಲ! ಎಂದು 4ೆದ ^ದಲ!Hೆ Pಾ ೆಯ ! Sಾವ Hೇ Rಕ ಗೂ
ಅನು+ಾನ ಬರದಂ7ೆ ಇರZೇಕು ಎಂದು 4ೇX ಕಳig^ದ
ಕಳig^ದ ಭಯ(ಂದ )ಾನು Sಾ ಗೂ 4ೇಳHೆ
ಸುಮG]HೆTನು.
ು
ನಂತರ Pಾ ೆ ೆ 4ೋಗುವ ದು ನನ ೆ ತುಂZಾ ಅ]Yಾಯ*Yಾ0ದುT ನನ ೆ ಬರುವ 10,000 ರೂ.
ರೂ
ಸಂಬಳ ನನ\ ಮಕAಳ Rಣ ಮತುV ಕುಟುಂಬ ]ವ*ಹ ೆ ೆ ಅಗತ8Yಾ0ತುV ಇದ ಂದ Pಾ ೆ xಡಲೂ ಆಗHೆ
ಗಂಡನ ಹ&Vರ ಈ ,ಷಯ 4ೇX ೊಳnಲೂ ಆಗHೆ ಭಯ(ಂದ ೆ Pಾ ೆ ೆ 4ೋಗು&VHೆ
Hೆ ಇದನು\
ಗಮ]ಸು&VದT ಂಗ=ಾಜ)ಾಯAನು ನನ ೆ ೕ +ಾಡಲು ಶುರು +ಾ:ದ )ಾನು +ಾತ)ಾಡ(HಾTಗ
Pಾ ೆ ೆ ಬಂHಾಗ ಎದು ಸು&VದT ನನ\ %ೊ7ೆ ಸ ೆgಂದ ಇರ(ದT=ೆ?
ೆ )ಾನು ಕ=ೆHಾಗ ಬರ(ದT=ೆ?
ೆ ]ನ\
ಬ ೆ xಇಒ ರವ ೆ ಆ=ೋಪ +ಾ: ೆಲಸ(ಂದ 7ೆ ೆಸು7ೆVೕ)ೆ ಎಂದು 4ೆದ ಸು&VದT ಈ ಎ ಾ! ,ಷಯ
Sಾ ಗೂ 4ೇಳ ಾಗHೆ ಎ ! ನನ\ ೆಲಸ 4ೋಗು7ೊVೕ ಎಂದು ನನ\ ಮಕAX ೆ-ಗಂಡ]
ೆ ಗಂಡ] ೆ ಏನು
+ಾಡು
+ಾಡು7ಾV
ಡು7ಾV)ೋ ಎಂದು ಅವನು 4ೇXದಂ7ೆ ೇಳ ಾರಂx^Hೆ ಆಗ Pಾ ೆgಂದ ಮ)ೆ ೆ 4ೋದ ತRಣ
])ೆ ೕ +ಾಡZೇಕು,
+ಾಡZೇಕು ]ನ\ }ಾಸ0 ೕ~ೋಗಳನು\ ಕಳiLಸZೇಕು ಎಂದು c:ಸು&VದT ಇದT ೆ ಒಪbದ
)ಾನು Yೆ• ೇKನ
ೇKನ !ರುವ ೕ~ೋವನು\ ನನ\Hೇ ಎಂದು 4ೇXಕಳig^Hೆ,
4ೇXಕಳig^Hೆ ಇದು ]ನ\ ೕಯ[
ೕ~ೋ ಅಲ! ನನ\ ಹ&Vರ)ೇ )ಾಟಕ +ಾಡ Zೇಡ ಈ ,ಷಯದ ! )ಾನು +ಾಸ ?ೖಂ€ ಇದTಂ ೆ
ಸುಮG)ೆ Zೇಗ ಕಳiLಸು ಇಲ!Yಾದ=ೆ ಈಗ ೆ ಮ)ೆ ಹ&Vರ ಬರು7ೆVೕ)ೆ ಎಂದು ಅYಾK 4ಾ1ದನು ತRಣ
ಅವನ ತನ\ ZೆತV ೆಯ ೕ~ೋ ಕಳig^ದ,
ಕಳig^ದ )ಾ)ೇ ನನ\ ೕ~ೋ ಕಳiL^HೆTೕ)ೆ ಈಗ ]ನ\ ೕ~ೋ
ಕಳiLಸ ೇZೇಕು ಎಂದು ಒ7ಾVg^ದನು ಭಯ(ಂದ )ಾನು ೕ~ೋ ಕಳiL^Hೆ ಈ ೕ~ೋ
ಇಟು ೊಡು Zಾ!m ?ೕ[ +ಾಡ
+ಾಡ7ೊಡ0ದ )ಾನು 4ೇXದ 4ಾ ೆ ೇಳ(ದT=ೆ ]ನ\ }ಾಸ0
ೕ~ೋಗಳನು\ pಾ+ಾ ಕ %ಾಲ7ಾಣಗಳ ! ಅ xಡು7ೆVೕ)ೆ ಅಲ!Hೆ ]ನ\ ಗಂಡ] ೆ 7ೋ ಸು7ೆVೕ)ೆ
ಎಂದು 4ೆದ ^ದನು ನಂತರ ()ಾಂಕ-09/10/2023
()ಾಂಕ pೋಮYಾರದಂದು ]ನ\ ಹ&Vರ +ಾತ)ಾಡZೇಕು
ZೇಗZಾ ಎಂದು 11 ಗಂ~ೆಯ ಸು+ಾ ೆ ಕ=ೆದನು.
ಕ=ೆದನು )ಾನು 4ೋHಾಗ Lೕ=ೊ 4ೊಂಡ ೆಎ-15-ಎ[
ೆಎ ಎ[012
ಎ[
Zೈ1ನ ?ೕ ೆ ಕುX&ದT )ಾನು Sಾ ೆ ಸ ಕ=ೆ(ರಲ! ಏನು +ಾತ)ಾಡZೇಕು ಎಂದು ೇXHಾಗ ಇ ! ಜನ
)ೋಡು7ಾV=ೆ ಮುಂHೆ 4ೇಳi7ೆVೕ)ೆ Zಾ Zೈm ಹತುV ಎಂದು ಹ&V^ ೊಂಡು ೊ~ಾ ಾMಮದ ರ
! ುವ
ಮಲ!ಯ8ನ Zೆಟ ೆA ಪ•%ೆ +ಾ:ಸZೇಕು ಎಂದು 4ೇಳi7ಾV %ೋ=ಾ0 Zೈm ಚ ಾg^ದನು Zೆಟ ೆA
ಕ=ೆದು ೊಂಡು 4ೋ0 ಇದು ನಮG ಮ)ೆ Hೇವರು ಎಂದು ನಂx^ದನು Hೇವರ ದಶ*ನ ಪWೆದು Yಾ ಾಸು
ಬರುYಾಗ LಂಸತGಕYಾ0 ಅ7ಾ89ಾರ +ಾ:ದನು ನಂತರ ಮ7ೆV ]ನ ೆ )ಾಗು SಾವತುV ಈ ತರ
+ಾಡುವ (ಲ! ನನ\ನು\ ನಂಬು ಎಂದು Hೇವರ ಆ ೆ +ಾ:ದನು ಮ7ೆV ಅHೇ Hಾ +ಾಗ*ದ ! Yಾ ಾ
ಕ=ೆದು ೊಂಡು ಬಂದು xಟ . ಸ‚ಲb (ನಗಳ ನಂತರ ಏ ಾಏ1 ಮ)ೆ ೆ ಬಂದನು ಮ)ೆಯ ! Sಾರು ಇಲ!ದ
,ಷಯ &Xದ ಅವನು ನನ\ ಮ)ೆಯ ! ಅ7ಾ89ಾರ +ಾ:4ೋದನು ಈ ಎ ಾ! ,ಷಯವನು\ Hೇವ=ೇ
Sಾ ೆ 4ೇಳ° ಎಂದು ೊರಗು7ಾV (ನಕCೆHೆನು ()ಾಂಕ 15/11/2023 ಮತುV 16/11/2023
ಎರಡು(ನ ಕಡೂ ನ ! ನನ\ ಸಂಬಂƒಕರ ಮಧುYೆ ಇHೆ ನನ ೆ ರ%ೆ ೊ: ಎಂದು ಪMjಾರ
ಮುಖ8 Rಕರನು\ +ೌ1ಕYಾ0 ೇXHೆ ಇದನು\ ೇX^ ೊಂಡ ಅವನು ನನ ೆ ೕ +ಾ: )ಾನು
])ೊ\ಂ( ೆ ಬರು7ೆV)ೆ ಇಂತಹ ೊಲ... Wೆ O +ಾ: ೊCೆ† nೕ ೆ ನ]\ಂದ ಆಗುವ (ಲ! ]ೕನು ನನ ೆ
^ಗ ೇZೇಕು ಎಂದು 4ೇXದ
4ೇXದ ಇದ ೆA ]=ಾಕ ^ದ )ಾನು ಬರುವ (ಲ! ಎಂದು 4ೇXHೆ 15/11/2023
ಮ‡ಾ8ಹ\ 3:00 ಗಂ~ೆ ಸ ಸು+ಾರು ಮ)ೆgಂದ ಬ pಾ ˆಂ€ ಹCೇ ?ೕHಾರ ೇ +ಾಗ*ದ !
4ೋಗುYಾಗ ಎದು ೆ ಬಂದು]ಂತ ಾ ನ ಸಂ}ೆ8 ೆಎ 15 ಎ 8584 ಸಂ}ೆ8ಯ
ಸಂ}ೆ8ಯ xXಬಣqದ ‰
ಾ ]ಂದ ಬಂ(ದುT ನನ\ ೈಯ ದ
! T ಲ ೇK Zಾ8ಗನು\ 1ತುV ಾ ನ ! ಇಟು ೊಂಡು ನನ\ನು\ ಾ ನ !
Zೇಗ ಅತುV ಎಂದು %ೋರು +ಾ:ದ.
+ಾ:ದ
ಾ ನ ! ಅತV(ದT=ೆ ]ನ\ ೕ~ೋಗಳನು\ Yೈರ[ +ಾಡು7ೆVೕ)ೆ ಎಂದು ಎದು ^ ಾ ನ !
ಕೂ ^ ೊಂಡು ಾMಮ,
ಾMಮ ಈಸೂರು +ಾಗ*Yಾ0
+ಾಗ*Yಾ0 ವ ಗ ೆA 4:15 ರ ಸಮಯ ೆA ಕ=ೆದು ೊಂಡು 4ೋದ
ಾ ನ ! 4ೋಗುYಾಗ ಮನಬಂದಂ7ೆ,
ಮನಬಂದಂ7ೆ ಅYಾ9ಾ8 ಶಬTಗXಂದ ನನ\ನು\ ]ಂದ)ೆ +ಾಡು7ಾV ನನ\
ಗು ಾVಂಗಗಳ ಬ ೆ 1ೕCಾ0 +ಾತ)ಾಡು7ಾV +ಾತ ೆ! ೈಂ0ಕ ತೃcVಪ:&VದT ಈಗ )ಾನು ]ನ\ನ\ pಾಗರ
ರpೆVಯ !ರುವ ಅPೆ‹ೕಕ ಾqïÓ ೆ ಕ=ೆದು ೊಂಡು 4ೋಗು7ೆVೕ)ೆ ]ೕನು ಅ ! Sಾ ಗೂ ಅನು+ಾನ
ಬರದಂ7ೆ ನನ\ 4ೆಂಡ&ಯ ತರ)ೇ ವ&*ಸZೇಕು ಮತುV ನqÉದು
ದು ೊಳnZೇಕು ಎಂದು 4ೇಳiತV, )ಾನು ಇಲ!
ಊ ೆ 4ೋಗ ೇ Zೇಕು ನನ\ ತಂHೆ-7ಾg
ತಂHೆ 7ಾg ಾಯು&Vರು7ಾV=ೆ.ೆ ನನ\ ಗಂಡ ೕ +ಾ: ೇಳi7ಾV=ೆ
ಎಂದು ೇX ೊಂWೆ ಅದ ೆA ಅವನು ಆgತು 10 ]Oಷ )ಾ)ೆ ]ನ\ ಬ pಾ ˆಂ€
ˆಂ€ ೆ xಡು7ೆVೕ)ೆ ಎಂದು
4ೇX 5:00 ಗಂ~ೆ ಸು+ಾ ೆ ಾqïÓ ೆ ಕ=ೆದು ೊಂಡು 4ೊದ ನ]\ಂದ ರೂಂನ !ರಲು ಆಗುವ (ಲ!
ದಯ,ಟು ನನ\ xಟು x: ಎಂದು ಅಳಲು ಶುರು +ಾ:Hೆ ಆಗ ಇಂತಹ ಅವ ಾಶ xಡುವಷು ಮುಖ*
)ಾನಲ! ]ೕನು ಇ: =ಾ&M ನನ\ %ೊ7ೆ ಇರ ೇ Zೇಕು ಇಲ!Yಾದ=ೆ ಇ ೆ! ]ನ\ನು\ ಮು0^xಡು7ೆV
ಮು0^xಡು7ೆVೕ)ೆ ಇHೇ
Œಾ8 ೆ )ೇ7ಾಕು7ೆVೕ)ೆ,
)ೆ ]ೕ)ೆ ಆತGಹ7ೆ8 +ಾ: ೊಂ:ರುವ 4ಾ ೆ xಂxಸು7ೆVೕ)ೆ Lೕ ೆ ಾ! ಎದು ಸು7ಾV
ನನ ೆ ಭಯಪ:^ದನು ಈ ಭಯ(ಂದ ನನ ೆ ಜ‚ರ ಬರಲು ಆರಂx^ತು ಆದರೂ ಸಹ ನನ ೆ =ಾ&M• ಾ!
ಅವನು ಮನಬಂದಂ7ೆ ,ಕೃತYಾ0 ನನ\ನು\ ಸಂZೋ0ಸು7ಾV ಅವನ ಾಮತೃIೆಯನು\ &ೕ ^ ೊಂಡನು
ಇದ ಂದ ನನ ೆ ತುಂZಾ 4ೊ~ೆ )ೊವ ಮತುV Lಂpೆಯನು\ ಅನುಭ,^Hೆನು.
ಅನುಭ,^Hೆನು
()ಾಂಕ 16/11/2023 Zೆಳ ೆ 10:30ರ
ರ ಸು+ಾ ೆ ಅHೇ ಾ ನ ! ಕ=ೆದು ೊಂಡು ಮಧುYೆ ಮ)ೆ ೆ
xಟ ನು )ಾನು ಇ ೆ!ೕ ಾಯು&ರು7ೆVೕ)ೆ ಎಂದು Zೇಗ Zಾ ಎಂದು 4ೇXದನು ನನ ೆ ಅವನ %ೊ7ೆ 4ೋಗಲು
ಇಷ ,ರ ಲ! ಅದ ೆA ಮ‡ಾ8ಹ\ 1:00 ಗಂ~ೆ
ಗಂ~ೆ ಸು+ಾ ೆ ೆಎ {^ ಬ - ಹ&V ೊಂಡು ಬಂHೆ ಇದನು\
)ೋ:ದ ಅವನು +ಾ:,
+ಾ: )ಾನು xೕರೂ ನ ಬ pಾ ˆಂ€ ಎದುರು ಾಯು&VHೆTೕ)ೆ ಬ ಇXದು
ಾರು ಹತುV Zಾ ಎಂದು 4ೇXದನು ಜನರ ಎದುರು ಎ ! ಮSಾ*Hೆ 7ೆ ೆಯು7ಾV)ೊ ಎಂದು 4ೆದ )ಾನು
ಬ ಇXದು ಾ ನ ! ಅ&V ವ ಗ ೆA ಬಂHೆವ
ಬಂHೆವ ನನ\ 4ೆಂಡ& ೆ (ೕ ಾವX ಹಬŽ ೆA ಬ~ೆ ಯನು\
ೊ:^ಲ! ಅದ ೆA )ಾನು ಈಗ 7ೆ ೆದು ೊಳnZೇಕು ಾ ನ ! ]ೕನು ಒಬŽCೇ ಕುಂತ=ೆ ಅನು+ಾನ ಬರುತVHೆ
ಅದ ೆA ನನ\ 4ೆಂಡ&ಯ ತರ)ೇ ಸಲು ೆgಂದ ಇರು ನನ\ ೈಯನು\ ಇ:ದು ೊಂಡು ಓWಾಡು ಎಂದು
4ೇXದನು ಅದರಂ7ೆ )ಾನು ನWೆದು ೊಂWೆ.
ೊಂWೆ ನಂತರ ಅವನHೇ ಾ ನ ! ಾ ಪ ರ ೆA =ಾ&M 7:30ರ
ರ
ಸಮಯ ೆA ಕ=ೆದು ೊಂಡು ನಮG ಮ)ೆಯ ಹ&Vರದ ಕತVಲ ! ೆಳ0X^ 4ೋದನು.
4ೋದನು
ನಂತರ ನYೆಂಬ &ಂಗಳ ಶ]Yಾರದಂದು 11:30ರ YೇCೆ ೆ ಮ)ೆ ೆ WಾM• ೊಡು7ೆVೕ)ೆಂದು
ಕ=ೆದನು )ಾನು ಪರYಾ0ಲ! 4ೋಗು&Vೕ] ಎಂHೆ. Sಾm ಎದರು&VSಾ ನಮG ಮಧ8 ಎ ಾ! ಮು0(Hೆ
)ಾನು ಪ ರಸjೆಯ ! ೆಲಸ,Hೆ Zಾ ಎಂದು ಹ&V^ ೊಂಡು, %ೋ=ಾ0 ಾರು ಓ:^ದನು ವ ಗ
ರpೆVಯ ! pಾಗು7ಾV ಮುಂHೆ 4ೋ0 ಅಂಜ)ಾಪ ರ Wಾ8ಂ ಕWೆ ಾರನು\ &ರು0^ ೊಂಡು ಬಂದನು, ಅ ೆ!ೕ
ಸ‚ಲb ದೂರದ ಹ&Vರ ಇದT 7ೊಗ 4ೊಲ ೆA ಕ=ೆದು ೊಂಡು 4ೋದನು, ಅ ! Zಾgಮುtf ೊಂಡು, Zಾ=ೇ
ಎಂದು Zೈಯು87ಾV, 7ೊಗ 0ಡಗಳ ಮ‡ೆ8 ಮುXnನ 0ಡಗXದುT, ಅ ೆ!ೕ ೆಳ ೆ xೕಳiವ 4ಾ ೆ ತXnದನು.
ಮುಳinಗಳi ಚುಚುf&VYೆ ಎಂದರೂ ೇಳ ಲ!, ತನ\ ಮನಬಂದಂ7ೆ ೈಂ0ಕ Hೌಜ*ನ8 +ಾ:ದನು ಅಂದು
ನನ\ Hೇಹ ೆA ಬಹಳ )ೋYಾಗು&VತುV. ಅದ ೆA ಅವನು ()ಾಲೂ ]ನ ೆ Zೆ€ ?ೕ ೆ ಮಲ0^ ೊಂಡು
+ಾಡZೇ ಾ ಎಂದು 1ೕCಾ0 ]ಂ(^ದನು, +ಾ(ಗ %ಾ&ಯ !ರುವ ]ನ\ನ\ ನನ\ ಾ ನ !
ಕೂ ^ ೊಂ:ರುವ Hೇ ]ನ\ ಪ ಣ8, ಅಂತಹದರಲೂ! ]ೕನು 1ೕಳi %ಾ& ಅಂತ ೊ&VದTರೂ ]ನ\ ಸಹYಾಸ
+ಾ:HೆT)ೆ ಎಂದು %ಾ& ]ಂದ)ೆಯನು\-- +ಾ:ದ, ]ಮG %ಾ& ೆ ನಮG ಊ ನ ! ಊ=ಾ9ೆ ಇ{ HಾT=ೆ,
)ಾವ ಅವ ೆ ದ:ಯ ಅಂತ)ೇ ಕ=ೆwೕದು )ಾವ Sಾ ಗೂ ಮ)ೆ ಒಳ ೆ pೇ ಸುವ (ಲ!. ]ನ\
ಮು{ ದ ?ೕ ೆ )ಾನು ಸಹ pಾ\ನ +ಾWೆ ಮ)ೆ ಒಳ ೆ 4ೋಗುವ ದು ಎಂದು ]ಂ(^ದ ಅHೇ ಾ ನ !
ಾ ಪ ರ ೆA Yಾಪ ತಂದು xಟ , ನಂತರ (ನದ ! ಏ ~ೆ[ Pಾc ೆ 4ೋ0 ನನ\ ಆ‡ಾ ಬಳ^
ಅವನ ಹಣದ ೆ! ^' 7ೆ ೆದು ೊಳnಲು 4ೇXದ ೕ ನಂಬ - 7338444058 ಈ ನಂಬ ೆ +ಾತM
ೕ +ಾಡು7ೆVೕ)ೆ ]ನು +ಾತ)ಾಡZೇಕು ಎಂದನು ಅಂ(]ಂದ ಈ ನಂಬ ನ ! +ಾತ)ಾಡಲು
ಾMರಂx^Hೆ.
ನಂತರ ಒ?G =ಾ&M ?pೇK +ಾ: Zೆಳ ೆ Yಾm 4ೋಗುYಾಗ ನನ\ %ೊ7ೆ Zಾ ಎಂದು
4ೇXದುT, ಅದರಂ7ೆ Zೆಳ ೆ ಬರು&VHೆTೕ)ೆ ಾರು ಹತVಲು =ೆ: ಇರು ಎಂದು 4ೇXದ. ಇದನು\ )ಾನು ]ಲ*'^
ನನ\ ಾ: ೆ )ಾನು Zೆಳ ೆ 5:30 ೆA ಮ)ೆgಂದ 4ೊರಟು,
4ೊರಟು ಸ‚ಲb ದೂರದ ! 4ೋಗು&VೕHೆT, ಪಕAದ ೆ!ೕ
¤ ^
! ಾರು ಹತುVವಂ7ೆ ಬಲವಂತಪ:^ದ )ಾನು ]=ಾಕ ಸದ=ೆ Yಾm 4ೋಗುವವರು ನನ\ ಬ ೆ ತಪ b
&Xಯು7ಾV=ೆ ಎಂದು 4ೆದ ಾ ನ ! ಕುX7ೆ.
ಕುX7ೆ ಅವನು ಎ .:
:.4ೆ_
4ೆ_. 4ೆ_
4ೆ_.c
4ೆ_ .4ೆ c.ಎ
ಎ . Pಾ ೆ
ಕ=ೆದು ೊಂಡು 4ೋ0 ಆyೕ Zಾ0ಲು 4ಾ1ದನು ಅವನ ಬX SಾYಾಗಲು Pಾ ೆಯ xೕಗದ pೆ"
ಇರು&VತುV. ಆyೕ ರೂಂನ ! ಆ7ಾ89ಾರ +ಾ:ದ ಇHಾದ ನಂತರ Sಾ=ಾದರೂ )ೋ:ದ=ೆ ಕಷ
ಎಂದು 4ೇX :1Aಯ ! ಕುXತು ೋ ಎಂದು ಗದ ^ದ.
^ದ ಅದ ೆA )ಾನು ಾರು :1Aಯ ! ಕುXತ=ೆ
ಉ^ರುಕ{ ಸತುV4ೋಗು7ೆV
4ೋಗು7ೆVೕ)ೆ ಎಂದು ಅಳ ಾರಂx^Hೆ.
ಾರಂx^Hೆ ಆಗ ನನ\ ತ ೆ ೆ %ೋ=ಾ0 ೈgಂದ ಒWೆದು
ಏನೂ +ಾಡಲು ಆಗುವ (ಲ! ಅ]Yಾಯ* ಎಂದು ZೇಜವZಾT ಯ +ಾತ)ಾ: ತ=ಾತುರಯ !
HೇYಾpಾ"ನದ ಪಕAದ ರpೆV ೆ jಾMಂ7ೇ• ಭವನದ ಎದು ೆ ನನ\ ಇX^ &ರು0 )ೋಡದ 4ಾ ೆ
4ೋದನು.
4ೋದನು
ಇದಲ!Hೆ Pಾ ಾ (ನಗಳ ! ಅವ] ೆ Zೇ ಾHಾಗ ಬಲವಂತYಾ0 ಆyೕ ರೂಂ ೆ ಕ=ೆ^ ೊಂಡು
Pಾ ೆಯ ಮುಂZಾಗದ ರ
! ುವ ಅ ೕ ೊ Œಾಮ*^ 4ೋ0 ?:^ ತರುವ )ೆಪದ ! ಅ ೆ! ಇರು
Pಾ ೆgಂದ ಎ ಾ! Rಕರು ಮಕAಳi 4ೋದ ನಂತರ +ಾ: ಕ=ೆ^ ೊಳin&VದT ಆಗಲೂ ಸಹ ನನ ೆ
ೈಂ0ಕ Lಂpೆ ]ೕ:7ಾV ೕ]ನ ! ೕ * ,:wೕಗಳನು\ )ೋ: ಅHೇ ೕ& ನನ\ ಅ7ಾ89ಾರ
+ಾಡು&VದT +ಾ:ದ ನಂತರ Pಾ ೆಯ ಆyೕ ರೂಂನ ಮುಂZಾಗ(ಂದ 4ೋದ=ೆ Sಾ=ಾದರೂ
)ೋಡು7ಾV=ೆ ಎಂದು jಾ,^ Pಾ ೆಯ Lಂ(ರುವ ೈZೆM ಯ ಾಂ ೌಂಡನು\ ಏ-gಂದ ಹ&V^
ಸು+ಾರು 7 ಅ: ಎತVರ,ರುವ ೋWೆgಂದ 2 jಾ ಇHೇ ತರ ೆಳ ೆ ತXnದTನು ಇದ ಂದ ೆಳ ೆ xದT
ನನ ೆ ಎರಡು ಾಲು,
ಾಲು pೊಂಟ)ೋ,]ಂದ
pೊಂಟ)ೋ,]ಂದ ಇಂ(ಗೂ ಅನುಭ,ಸು&VHೆT)ೆ ಇIೆ ಾ! ಆದರೂ ಸಹ ನನ\ xಡದ
ಅವನು 29/12/2023 ಶುಕMYಾರ ಮ‡ಾ8ಹ\ )ಾನು Pಾ ೆgಂದ ಮ)ೆ ೆ ಬಂ(ರು7ೆVೕ)ೆ ಊಟ ೆA
ಂಗ=ಾಜ)ಾಯAನು ನನ ೆ ಲಯ Pಾ ೆಯ ! ೆಲಸದ ]OತV ಬಂ(HೆTೕ)ೆ.
)ೆ ಎ (
! ೕT Sಾ ಎಂದು ೇXದ
)ಾನು ಊಟ ಮು0^ Pಾ ೆ ೆ 4ೊರ{HೆTೕ)ೆಂದು
)ೆಂದು 4ೇXHೆ ೆಲYೇ ]Oಷಗಳ ! ಮ)ೆ ೆ ಬಂದುxಟ ನನ ೆ
ಈಗ ]ೕನು Zೇ ೆ Zೇಕು ಆಗಲ!Yೆಂದ=ೆ ೇಳiವ=ಾರು ನನ ೆ Zೇ ೆZೇಕು ಮುtf ೊಂಡು ಒಳ ೆ ನ: ಎಂದು
ಅYಾ9ಾ8 ಶಬTಗXದ Zೈದು ನನ\ ಮ)ೆಯ ! ನನ ೆ ೈಂ0ಕ Hೌಜ*ನ8Yೆpೆ0ದ,
Hೌಜ*ನ8Yೆpೆ0ದ ನಂತರ Pಾ ೆ ೆ 4ೋದ
ಈ ಎ ಾ! ಘಟ)ೆಗಳi ನನ\ ಮನ^ ೆ ತುಂZಾ )ೋವ ತರು&V
ತರು&Vದವ
T Hೇವ=ೇ ಇವ]ಂದ SಾYಾಗ ಮು1V
ಎಂದು ೊಳin&VHೆT. ಆದರೂ ,ƒ ಇಲ!Hೆ Pಾ ೆ ೆ 4ೋಗ ೇ Zೇ ಾದ ಅ]Yಾಯ*ದ ^"&ಯ !HೆT ಏ ೆಂದ=ೆ
Pಾ ೆgಂದ ಬರುವ 10,000 ಸಂಬಳ ನನ\ ಕುಟುಂಬ ೆA ಅಮೂಲ8Yಾ0ತುV.
ನನ\ನು\ ಇIೆ ಾ! ೈಂ0ಕYಾ0 Lಂ^^ ದುಬ*ಳ ೆ +ಾ: ೊಂಡು ]ರಂತರ ಅ7ಾ89ಾರ
ಅ7ಾ89ಾರ
+ಾ:ದಲ!Hೆ Pಾ ೆಯ ಸಹ Rಕರ ಬ ೆ ನನ\ ಹ&Vರ ಅYಾ9ಾ8 ಶಬTಗXಂದ +ಾತ)ಾಡುವ ದು,
ದು ಅಲ!Hೆ
Zೇ=ೆ R1ಯರೂ ಸಹ ನನ\ ೈವಶದ !HಾT=ೆ ಅದರಲೂ! ವ ಗದ ! ]ಮGHೇ %ಾ&ಯ R1 ಒಬŽಳi,
ಒಬŽಳi
ಾCೇನXnಯ ! ಒಬŽಳi,
ಒಬŽಳi pಾಗರದ ! ಒಬŽಳi,
ಒಬŽಳi ಅಲ!Hೆ ೕಷಕರು ಸಹ ನನ ೆ ೈ 4ೊWೆಯು&VHಾT
HಾT=ೆ
ಎಂದು 4ೇಳi&Vದನ
T ು.
ು ಸಹ R1ಯರು ಉತVಮYಾದ ^ೕ=ೆ 4ಾ1 ೊಂಡು =ೆ:Sಾ0 ಬಂದ=ೆ ಇವಳನು\
Sಾವನು )ೋಡು7ಾV)ೆ Sಾವ] ೋಸAರ ಇಷ =ೆ:Sಾ0 ಬಂ(HಾTC ೆ† ೕ ಎಂದು 1ೕCಾ0 ಅವರ ಬ ೆ
4ೇಳi&Vದನ
T ು ಇದಲ!Hೆ ಇವನು ಎಷು ಾಮುಕ)ಾಗHಾT)ೆಂದ=ೆ ತನ\ 4ೆಂಡ&Sಾದ ರೂ ಾCಾ %ೊ7ೆ
! 4ಾ ೆ ,:w +ಾ:PÉÆAಡು ನನ ೆ 7ೋ ^,
ಸಂZೊಗ 1M• +ಾಡುವ ದನು\ ಅವX ೆ ೊ&Vಲದ ^ ನನ\
ಪವ 4ೇ ೆ ಇHೆ ಎಂದು )ೋಡು ಎನು\&VದTನು ಅಲ!Hೆ ನನ ೆ Zೇಕು ಎಂದ=ೆ 4ೆಂಡ& ಮು{ ನ (ನಗಳಲು!
xಡುವ (ಲ! +ಾಡುYಾಗ ಅವX ೆ ಅYಾ9ಾ8 ಶಬTಗXಂದ ಬಯು8ತV ಸಂjೋಗ 1M• ನWೆಸು&VHೆT ]ೕನು
ನನ ೆ Sಾವ ೆmಕ
ೆmಕ ಎಂದು 4ೇXದನು ಅಲ!Hೆ ನನ\ pೆ\ೕLತರು ಏನು?
ಏನು ]ೕನು ಇಷು ವಯpಾ ದರೂ
ಹುಡುಗನ ತರ ಾಣು&Vಯಲ! ಏನು ^ ೆMೕ" ಎಂದು ೇಳi&Vದರ
T ಂ7ೆ ಅದ ೆA ಇವನು ()ಾಲು ಅಂದ=ೆ
ಮದ‚Sಾ0 17 ವಷ*(ಂದಲೂ ಸಂjೋಗ1M• +ಾಡು&VHೆTೕ)ೆ ಅHೇ ನನ\ pೌಂದಯ*ದ ^ೕ ೆMೕ"
ಎಂದು 4ೇಳi&Vದನ
T ಂ7ೆ Lೕ ೆ ನನ\ ಬX 4ೇಳi&VದT ಮತುV ಇವನ Rಕರ ರೂಪದ !ರುವ ಾಮುಕ ನ]\ಂದ
ಏನೂ ಇವ] ೆ +ಾಡ ಾಗು&Vಲವ
! ಲ! ಎಂದು ()ೇ ()ೇ PÀÄUÀÄÎ&V
&H V ೆT ಪHೇ ಪHೇ ಅ)ಾ=ೋಗ8 ೆA
ತು7ಾVಗು&VHೆT ೕವನYೇ Zೇಡ ಾb )ಾನು ¸Áಯುವ Hೇ ಸೂಕV ಎಂದು &ೕ+ಾ*]^HೆT. Lೕ ೆ )ಾನು ಸHಾ
+ೌನYಾ0ರುವ ದು, Zೇ%ಾ=ಾ0ರುವ ದು ತ ೆ)ೋವ ಎಂದು ಮಲ0 ೊಳin&VHೆT ಮಕAX ೆ 4ೋಂವm*
ಸಹ +ಾ:ಸಲು ಆಗು&Vರ ಲ! ಊಟ ಸ Sಾದ ]HೆM +ಾಡು&Vರ ಲ! ಇದನು\ ಗಮ]ಸು&VದT ನನ\ ಗಂಡ
ನನ\ ಬX ಬಂದು Sಾ ೆ? ಏ)ಾgತು Pಾ ೆಯ ! Sಾ=ಾದರೂ ಏ)ಾದರೂ Zೇ%ಾರು +ಾ:ದ=ಾ?
ಅಥYಾ Pಾ ೆ ೆ 4ೋಗಲು ಇಷ ,ಲ!Yಾ? ಏ)ೆ ಸಮpೆ8 ಇದTರೂ ನನ\ ಬX 4ೇX ೋ ]ೕನು Lೕ ೆ
ೊರಗು&Vರುವ ದು ನ]\ಂದ )ೋಡ ಾಗು&Vಲ! ಏ)ೇ ಸಮpೆ8 ಇದTರೂ )ಾನು ]ನ\ ೈxಡುವ (ಲ! ಎಂತಹ
ಸಮpೆ8 ಇದTರೂ 4ೇX ೋ )ಾನು ]ನ\ ZೆಂಬಲYಾ0ರು7ೆVೕ)ೆಂದು ನನ\ನು\ ತxŽ ೊಂಡು ಅಳi7ಾV
ಸಮHಾನ +ಾ:ದರು ಆಗ ನನ ೆ ‡ೈಯ* ಬಂದು ನWೆದ ಎ ಾ! ಘಟ)ೆಯನು\ ಸಂ'ಪVYಾ0 ,ವ ^
4ೇXHೆನು ಆಗ ಅವರು ಆw8ೕ! ಇಷು (ನ Sಾ ೆ ಸುಮG]HೆT ಇIೆ ಾ! ಆದೂM Sಾ ೆ ನನ\ ಬX 4ೇಳ ಲ!,
ಎಂದು ಅಳi7ಾV Zೇ%ಾ=ಾದರು, ಆಗ ಸ‚ಲb (ನ Pಾ ೆ ೆ 4ೋಗುವ ದು Zೇಡ ಆ=ೋಗ8 ಸುHಾ ^ ೋ
ಎಂದರು.
ಈ ಎ ಾ! ,ಷಯ ನನ\ ಗಂಡ] ೆ &X(ರುವ ದು ಂಗ=ಾಜ)ಾಯA] ೆ ೊ&Vರ ಲ! ಯ™ಾ
ಪM ಾರ ೕ +ಾಡು&VದT ೆಟ Hಾ0 ?ೕಸK +ಾಡು&VದTನು. ()ಾಂಕ-9/01/2024 ಂದ 13/01/2024
ರವ=ೆ ೆ ನನ ೆ 9ೆ)ೈಯ ! ಪ ೕšೆ ಇHೆ, )ಾನು ಅ ! ೆ 4ೋಗು&VHೆTೕ)ೆ ಎಂದು 4ೇXದನಲ!Hೆ, ಅ !ರು
ಸಮಯದಲು! ನನ ೆ ಅ !ೕಲYಾ0 +ಾತ)ಾಡುವ ದು, ತನ\ ZೆತV ೆಯ ೕ~ೋವನು\ ಕX^ರು7ಾV)ೆ
ಅಂ(]ಂದ )ಾನು ಅವನ ೕ ಾ[ ಮತುV ?pೇKಗಳನು\ =ೆ ಾ€* +ಾ: ೊಳnಲು
ಾMರಂ›^Hೆನು.
ಈ ,ಷಯ &Xಯದ ಅವನು )ಾನು 9ೆ)ೆ\ೖgಂದ ಬಂದ ತRಣ ನನ ೆ ]ೕನು Zೇ ೆ Zೇಕು
4ಾ ಾ0 ಮ)ೆ ೆ ಬರು7ೆVೕ)ೆ Zೇ=ೆ ಕWೆ 4ೋದ=ೆ ಸ Sಾಗುವ (ಲ! ]ನ\ ಗಂಡನನು\ ಎ ಾ!ದರೂ ಕಳiLಸು
ಎಂದು 4ೇXದನು ಈ ,ಷಯವನು\ ನನ\ ಗಂಡ] ೆ &Xಸು7ಾV ೆ ಇದT. ಂಗ=ಾಜ)ಾಯA] ೆ ಅನು+ಾನ
ಬರದಂ7ೆ ನWೆದು ೊಳin&VHೆ ಅದ)ೆ\ೕ ನಂxದ ಅವನು 16/01/2024 ರಂದು Pಾ ೆ ೆ ಬಂದು ಸL 4ಾ1
12:00 ಗಂ~ೆ ಸಮಯದ ಸು+ಾ ೆ ಮ)ೆ ೆ ಬರುವ Hಾ0 ೕ +ಾ:ದನು )ಾನು ಸ Zಾ ಎಂದು
ಬರಲು 4ೇXHೆ ಅವನು 4ೇXದಂ7ೆ ಮ‡ಾ8ಹ\ YೇCೆ 12:00 ಸಮಯ ೆA ಸ Sಾ0 ಮ)ೆ ೆ ಬಂದನು
ಆತುರ(ಂದ ತನ\ ಎ ಾ! ಬ~ೆ ಗಳನು\ 7ೆ ೆದು ಮಲ0ದನು ತRಣ ನನ\ ಗಂಡ] ೆ )ೇರYಾ0 ನನ\
ಮ)ೆಯ ೆ!ೕ ^1A ೊಂಡನು ಆಗ ನನ\ ಗಂಡ ಅವ] ೆ Pಾ ೆಯ ! ಾಠ+ಾWೋದನು\ xಟು ಇ ! ೆ Sಾ ೆ
ಬಂ((TSಾ? ]ನ ೇನು ೆಲಸ ಇ ! ಎಂದು ೇXದರು ಆಗ ನನ\ ಗಂಡನ ಾಲನು\ ಇ:ದು ೊಂಡು ನ]\ಂದ
ತ ಾb0Hೆ ಅ ಾq ನನ\ನು\ ROಸು, ಎಂದೂ ಈ ೕ& ತಪ b +ಾಡುವ (ಲ! ನನ\ನು\ xಟು x: ಎಂದನು. ಆಗ
ನನ\ ಗಂಡ )ಾನು Sಾವ Hೇ ಾನೂನು ೈ ೆ 7ೆ ೆದು ೊಳnವ ದುಲ! ನನ ೆ ಾನೂ]ನ ಬ ೆ ೌರವ,
ನಂx ೆ, ಇHೆ ]]\ಂದ ನನ\ 4ೆಂಡ& ೆ ಆದಂತಹ ಕೃತ8ವನು\ ಮತುV ನಂx^ ಸ +ಾ:ರುವ ದನು\ ]ೕ£É
ಸ‚-ಇ9ೆ•gಂದ ೈSಾ=ೆ ಬ=ೆದು ೊಡು )ಾನು ]ನ ೆ ಏನು +ಾಡುವ (ಲ! Sಾರ ಬXಯೂ 4ೇಳiವ (ಲ!
ಎಂದರು. ಅದರಂ7ೆ ಅವನು ನWೆದ ಘಟ)ೆಯನು\ ಸಂ'ಪbYಾ0 ಬ=ೆದು ೊಡು7ೆVೕ)ೆ ಎಂದು ಮತುV ನನ ೆ
ಾನೂ]ನ ! Sಾವ Hೇ šೆ ೊಟ ರೂ, ಸ‚ -ಇ9ೆfgಂದ ಅನುಭ,ಸು7ೆVೕ)ೆ ಎಂದು 4ೇXದನಲ!Hೆ ನ]\ಂದ
]ಮG ಕುಟುಂಬ ೆA Sಾವ Hೆ ಾMಣ, +ಾನ 4ಾ] +ಾಡುವ (ಲ! ಅಂತಹ ಘಟ)ೆ Sಾವ Hೇ ನWೆದರೂ
ಂಗ=ಾಜ)ಾಯA)ಾದ )ಾ)ೇ ಜವZಾTರ)ಾ0ರು7ೆVೕ)ೆ ಎಂದು 7ಾನು +ಾ:ದ ಕೃತ8ವ)ೆ\ ಾ! Zಾಂ€
ೇಪರನ ! 7 ಪ ಟದ ! ಬ=ೆದು ೊಟ ನು. ಆಗ ಮಕAಳi Pಾ ೆgಂದ ಬಂದು ನನ\ನು\ ಾg&ರು7ಾV=ೆ
ಉXದ ,ಷಯವನು\ )ಾCೆ ಬ=ೆಯು7ೆVೕ)ೆ ಎಂದು 4ೇX 4ೋದನು. (ಆತನ ಮಕAXಂದ ಮ)ೆ ೆ 4ೋಗಲು
ೕ ಬರು&VದTವ ) ಮ‡ಾ8ಹ\ 12:00 ಗಂ~ೆgಂದ, ಸಂ%ೆ 6:30 ರ ವ=ೆ ೆ ನನ\ ಮ)ೆಯ ! ಘಟ)ೆಯನು\
ನWೆದ ,ವರYಾ0 ಬ=ೆಯಲು ಸಮಯ 7ೆ ೆದು ೊಂಡನು. 6:30ರ ಸು+ಾ ೆ 4ೋದನು ]ೕವ Sಾವಗ
ಎ ! ಾದರೂ ಕ=ೆದರೂ ಈ ಘಟ)ೆ ೆ ಸಂಬಂ(^ದಂ7ೆ ಸಂಪ•ಣ* ,ವರವನು\ ]ಮ ೆ &Xಸು7ೆVೕ)ೆ
ಎಂದ=ೆ, ಅದರಂ7ೆ ()ಾಂಕ-17/01/2024 10:00 ಗಂ~ೆ Zೆಳ ೆ ವ1ೕಲರ ಸಮುGಖದ ! ಉXದ
,ಷಯವನು\ ಬ=ೆ^ )ೋಟ ಯವರ ಸಮRಮ ಒcb ಸL +ಾ: ೊ{ ರು7ಾV)ೆ. ಅಂ(]ಂದ ನಮG
ಕುಟುಂಬದ )ೆಮG( 4ಾCಾ0ದTಲ!Hೆ ಇHೇ tಂ7ೆಯ ! ನನ\ ಗಂಡನ ಆ=ೋಗ8ದ ! ವ87ಾ8ಸYಾ0,
+ಾನ^ಕYಾ0, HೈLಕYಾ0, ಸಂಪ•ಣ* ಕು0 4ೋ0ದTರು.
ಇIೆ ಾ! ಆದರೂ ಮSಾ*Hೆ ಪMPೆ\ ಎಂದು ಅಂ )ೋ,ನ (ನಗಳನು\ ಅನುಭ,ಸು&VHೆTವ
ನಂತರ ಸ ಾ* ಆಸb7ೆM ಾ ಪ ರ +ಾನ^ Yೈದ8ರನು\ jೇ{ +ಾ: ನWೆದ ಘಟ)ೆಯನು\ &X^Hೆವ
ಅವರು ]ೕ:ದ ¸À®ºÉAiÀÄ ?ೕ=ೆ ೆ t17ೆ ಪWೆಯು7ಾV. ಘಟ)ೆಯನು\ ಮ=ೆಯಲು ಪMಯ&\ಸು&VHೆTವ ಈ
,ಷಯ Sಾ ಗೂ 4ೇಳ ಾದ ^"& ನಮGHಾ0ತುV ಮಕAಳ† ಸಹ ದು:ಖದ !ರು&VದTರು Sಾ ೆ ಅ+ಾG,
ಅ ಾb ಅಳi&Vೕ=ಾ ಎಂದು ಅವರೂ ಅಳi&VದTರು, ಒ~ಾ =ೆ ನನ\ ಕುಟುಂಬ ದು^"& ೆ ತಲುcತುV. ನನ\ ಗಂಡ
ಅಂ(]ಂದಲೂ ಸ Sಾ0 Sಾವ ೆಲಸಕೂA 4ೋಗHೆ ತನ\ pೆ\ೕLತ=ೊಂ(ಗೂ Zೆ=ೆಯHೆ, Sಾರನು\
ಸಂಪ1*ಸಲು ಇಷ ,ಲ!Hೆ +ಾನ^ಕYಾ0 ತುಂZಾ ಬಳಲು&VದTರು ಎ !ಯೂ 4ೋಗHೆ )ೊಂದು
ಮ)ೆಯ ೆ!ೕ ಇರು&VದTರು. ಇದ ಂದ ಕುಟುಂಬದ ಆQ*ಕ ಪ ^"& ಹದ ೆ{ Hೆ, ಇಂತಹ ಪ ^"&ಯಲೂ!
ಮ=ೆಯಲು ಪMಯ&\ಸು&VರುYಾಗ ಸ‚ಲb (ನಗಳ ಾಲ ಸ 4ೋ0HೆTೕ)ೆ ಎಂದು ಂಗ=ಾಜ)ಾಯA ನಟ)ೆ
+ಾಡು&VದT ಇದನ\ ನಂxದ )ಾನು ನನ\ ಗಂಡ ಮಯ*Hೆ ೆ ಅಂ ಸುಮG]HೆTೕವ .
ಆದ=ೆ ಅವನು )ಾವ ಅಂದು ೊಂಡಂ&ರ ಲ! ಮ7ೆV ನನ\ನು\ )ೋ: ಕಣುq 4ೊWೆಯುವ ದು
ಪ=ೋRYಾ0 Pಾ ಾ ಮಕACೆ† ಂ( ೆ,ೆ )ಾನು ]ನ\ನು\ xಡುವ (ಲ! ಇದ ೆA ಾ! )ಾನು 4ೆದರುವ (ಲ!
ನ]\ಂದ ತcb^ ೊಳnಲು pಾಧ8,ಲ! ಎಂದು +ಾತ)ಾಡು&Vದ,T ಅಲ!Hೆ ಅ ೕ! ಲ ಸ)ೆ\ +ಾಡು&Vದ,T ಇದ ಂದ
¨sÀಯc:ತCಾದ
ಯc:ತCಾದ )ಾನು ನನ\ ಗಂಡ] ೆ ಅವನು +ಾಡು&Vರುವ ಬ ೆ 4ೇXHೆನು.
4ೇXHೆನು ಅದರಂ7ೆ ಅವರು
()ಾಂಕ-5/02/2024
()ಾಂಕ pೋಮYಾರ ಸಂ%ೆ 4:30 Pಾ ೆ ಮು0ದನಂತರ Pಾ ಾ ಅವರಣದ¯Éèà ೇXದರು
ೇXದರು.
ದರು
ಅದ ೆA ಅವನು Sಾ ೆ +ಾತ)ಾಡZಾರದು,
+ಾತ)ಾಡZಾರದು ಇದು ನನ\ Pಾ ೆ,ೆ ಈಗ )ಾ)ೇ ಮುಖ8 Rಕ )ಾನು 4ೇXದಂ7ೆ
ಇ ! ನWೆಯುವ ದು Sಾವನು ನನ ೆ ಏನೂ +ಾಡ ಾಗುವ (ಲ! )ಾನು ಪಂಟ ೆ ಪಂಟ,
ಪಂಟ ]ೕನು %ಾ^V
+ಾತ)ಾ:ದ=ೆ,
+ಾತ)ಾ:ದ=ೆ ಇ ೆ!ೕ ]ನ\ 4ೆಂಡ&ಯ +ಾನ ಮSಾ*Hೆ 4ಾ=ಾ%ಾಕು7ೆVೕ)ೆ,
)ೆ )ಾನು ಗಂಡಸು ಇYೆ ಾ!
Sಾವ ೆಕA ನನ ೆ ಎಂದು
ಎಂದು ದು=ಾಂ ಾರ(ಂದ 4ೇXದನು ಇದ ಂದ )ೊಂದ )ಾವ , ಇದನು\ Lೕ ೆ xಟ =ೆ
ಸ Sಾಗುವ (ಲ! ಎಂದು &Xದ )ಾವ ()ಾಂಕ 13/02/2024 ರಂದು ವ ಗ +ಾನ8 ಾ! ೕ
ವ Iಾžƒ ಾ ಗಳನು\ jೇ{ +ಾ: ನWೆದ ಘಟ)ೆಯನು\ ಸಂ'ಪVYಾ0 ,ವ ^ 4ೇXHೆವ ನನ\
ಕುಟುಂಬ ೆA ಾನೂ]ನ ! ಸೂಕV )ಾ8ಯ ಒದ0^ ೊ: ಎಂದು ಮತುV ಾನೂ]ನ ! ಆತ] ೆ ಸ Sಾದ
ಕŸಣ šೆಯನು\ ೊ:ಸZೇ ಾ0 ೇX ೊಂWೆವ .
ಪMjಾ ಮುಖ8 Rಕ)ಾದ ಂಗ=ಾಜ)ಾಯA 4ೆ_. ಇವ]ಂದ Mೕಮ& xxxx ಅ&Q
R1Sಾದ ನನ ೆ +ಾನ^ಕYಾ0, HೈLಕYಾ0 ೈಂ0ಕ 1ರುಕುಳHೊಂ( ೆ ನನ\ನು\ ]ರಂತರYಾ0
ಅ7ಾ89ಾರ +ಾ: ೊಂಡು ಬಂ(ರು7ಾV)ೆ. ಆದT ಂದ ಇವ] ೆ ಾನೂ]ನ ! ಸೂಕV ಕMಮ ಜರು0^, ಕŸಣ
šೆ ]ೕಡುವ ಮೂಲಕ ನನ\ ಕುಟುಂಬ ೆA )ಾ8ಯ ಮತುV )ೆಮG(ಯನು\ ಕೂ:ಸZೇಕು ಮತುV ನನ ೆ
ಇತ]ಂದ ಆದ Hೌಜ*ನ8 Sಾವ 4ೆಣುq ಮಕAಳ ೕವನದಲೂ! ಆಗZಾರದು ಆ ೕ& ಈತ] ೆ ಾನೂ]ನ !
ಕMಮ ಜರು0^ ಕŸಣ šೆ ೊ:ಸZೇ ಾ0 ಈ ಮೂಲಕ )ಾನು ಪಟ ಣದ ೕ ೕ ಾ ೆ ಾ ಪ ರ ೆA
ದೂರು ]ೕಡು&VHೆTೕ)ೆ )ಾನು ಮSಾ*Hೆ ೆ ಅಂ ಈ ,9ಾರ ಪM9ಾರYಾಗುತVHೆ ಎಂದು Sಾ ಗೂ ಈ
,ಷಯವನು\ Sಾವ Hೇ ಪ&M ೆ ಮತುV {,,, +ಾಧ8ಮಗಳ ! ಪMpಾರYಾಗHೆ ೌಪ8Yಾ0 ಾನೂನು
)ಾ8ಯ ಒದ0^ ೊಡZೇ ಾ0 ತಮG ! ,ನಂ&.
ವಂದ)ೆಗಳ†A¢UÉ,
vÀªÀÄä «zsÉÃAiÀÄ
¸À»/-
ಸ"ಳ: ಾ ಪರ
()ಾಂಕ:14.02.2024"
The complaint narrates, in vivid and distressing detail, how the
petitioner allegedly exploited asymmetry of power, first by
displaying or capturing nude images, then by threatening
dissemination and thereafter, coercing sexual favours under
the twin specters of professional ruin and public humiliation.
Such allegations, if accepted at the face value, for the
limited purpose of this petition, depict not consent but
submission extracted under duress.
10. The Police after investigation file a charge sheet. The
summary of the charge sheet as obtaining in column No.17 reads
as follows:
"17. ೇ^ನ ಸಂ'ಪV pಾ=ಾಂಶ
ಕಲಂ 366.376(2),(©)(J£ï).(J¥ï), 427. 323.504.506 L¦¹
ಈ ಪMಕರಣದ HೋIಾ=ೋಪಣ ಪತMದ pಾ=ಾಂಶYೇ)ೆಂದ=ೆ, ()ಾಂಕ-06.06.2023 ಂದ pಾ' 01
ರವರು ಾ ಪ ರ ~ೌ ಧನ=ಾಜ 4ೇಮ=ಾಜ ಸ ಾ* L ಯ ಾMಥOಕ Pಾ ೆಯ ! ಅ&Q
R1Sಾ0 ಕತ*ವ8ವನು\ ]ವ*L^ ೊಂ:ದುT ನಂತರದ (ನಗಳ ! ಅHೇ Pಾ ೆಯ ! ಸ ಾ* Rಕ)ಾ0
ಕತ*ವ8ವವನು\ ]ವ*L^ ೊಂ: ದ ಸ ಾ* Rಕ)ಾದ ಾಲಂ ನಂಬ 12 ರ ! ಕಂಡ ಆ=ೋcತನು
pಾ' 01 ರವರನು\ ಪ ಚಯ +ಾ: ೊಂಡು Pಾ ೆಯ ! ತರಗ&ಯ ! pಾ' 01 ರವರು ೈಂ0ಕ 1ರುಕುಳ
]ೕಡುವ ದನು\ +ಾಡು&VದುT ()ಾಂಕ-16.09.2023
()ಾಂಕ ರಂದು ZೆX ೆ,ೆ 11.30 ಗಂ~ೆ ೆ ಶ]Yಾರದಂದು Pಾ ೆ
xಟ ನಂತರ pಾ' 01 ರವರನು\ Pಾ ೆಯ ಆyೕ ರೂO ೆ ಕ=ೆg^ ೊಂಡು ಆcೕ ರೂ' Zಾ0ಲು
4ಾ1 ಬಲವಂತYಾ0 ೈಂ0ಕ Hೌಜ*ನ8 ಎಸ0 ಈ ,9ಾರವನು\ Sಾ ಾದರೂ 4ೇXದ=ೆ x.ಇ.ಓ
ರವ ೆ 4ೇX ೆಲಸ(ಂದ 7ೆ ೆ^ xಡುವ Hಾ0 4ೆದ ^ದT ಂದ pಾ' 01 ರವರು ಸುಮG)ಾ0
ಆ=ೋcತನು 4ೇXದಂ7ೆ ೇಳi7ಾV ಬಂ(ದುT ಇದ)ೆ\ೕ ದುರುಪwೕಗ ಪ:^
ಪ:^ ೊಂಡು ಆ=ೋcತನು pಾ'
01 ರವರ Zೈ[ ನಂಬ XXXXXX ೆ ತನ\ Zೈ[ ನಂಬ 7338440766 ಇಂದ ೕ
+ಾಡುವ ದನು\ +ಾಡು&VದುT ನಂತರ ತನ\ ZೆತV ೆ ೕ~ೋವನು\ ಕX^ ಬಲಂತYಾ0 pಾ' 01 ರವರ
ZೆತV ೆ ೕ~ೋವನು\ ಪWೆದು ೊಂಡು ಇHೇ ೕ~ೋವನು\ ಇಟು ೊಂಡು ಕ=ೆHಾಗ ೆ ಾ! ತನ\ %ೊ7ೆ
ಬರZೇ ೆಂದು
ೆಂದು ಇಲ!Hೇ 4ೋದ=ೆ pಾ+ಾ ಕ %ಾಲ7ಾಣದ ! ಹ xಡುವ Hಾ0 Zೆದ ^ ನಂತರ ()ಾಂಕ-
09.10.2023 ರಂದು ZೆX ೆ, 11.00 ಗಂ~ೆ ೆ ತನ\ Zಾ§ÄÛ, ೆಎ-15 ಎ[-0125 ರ Zೈ1ನ ! ಕ=ೆದು ೊಂಡು
4ೋ0 ಾ ಪ ರ 7ಾಲೂ!ಕು ೊಟ ಾMಮವ !ರುವ ತನ\ ಮ)ೆ Hೇವರು ಮಲ!ಯ8 Zೆಟ ೆA ಕ=ೆದು ೊಂಡು
Zೆಟ ದ ! ಅHಾದ ಸ‚ಲb (ವಸಗಳ ನಂತರ ಾ ಪ ರ ~ೌ ಅಂZೇಡA ನಗರದ ರ
! ುವ pಾ' 01 ರವರ
ಮ)ೆಯ ! Sಾರು ಇಲ!ದ ಸಮಯದ ,! ೈಂ0ಕ Hೌಜ*ನ8 ಎಸ0ದುT, ()ಾಂಕ-15.11.2023
()ಾಂಕ ರಂದು pಾ'
01 ರವರು ಮHಾ8ಹ\ 3.00 ಗಂ~ೆ ೆ ತಮG ಸಂಬಂ(ಕರ ಮದುYೆ ೆ Pಾ ೆ ೆ ರ%ೆ 7ೆ ೆದು ೊಂಡು
tಕAಮಗಳiರು ೆ! ಕಡೂ ೆ 4ೋಗ ೆಂದು ಬ ] ಾTಣ ೆA 4ೋಗುYಾಗ ಾ ಪ ರ ~ೌ ?ೕHಾರ
ೇ ಯ ಹ&Vರ ೆಎ-15
ೆಎ ಎ -8584 ರ +ಾರು& ¹é• , ಾ ನ ! ಬಂದು pಾ' 01 ರವರನು\
ಬಲವಂತYಾ0 ಹ&V^ ೊಂಡು ಸಂ%ೆ 4.48 ಗಂ~ೆ ೆ ವ ಗ,
ಗ ~ೌ pಾಗರ ರpೆVಯ ರ
! ುವ ಅPೆ‹ೕm
ಾMಂ€ ಾ€¡ ೆ 4ೋ0 ರೂ' ನಂಬ 309 ನು ತನ\ 4ೆಸ ನ ! ಬುm +ಾ: pಾ' 01 ರವ ೆ
4ೆದ ^ ಆ (ವಸ =ಾ&M• ಾ! 4ೆದ ^ ೈಂ0ಕ Hೌಜ*ನ8 ಎಸ0ದುT, ನಂತರ ಮರು (ವಸ ()ಾಂಕ-
16.11.2023 ರಂದು ZೆX ೆ ಾ€¡ನ ರೂO]ಂದ pಾ' 01 ರವರನು\ ಕ=ೆದು ೊಂಡು 4ೋಗ ಕಡೂ ನ
ಅವರ ಸಂಬಂ(ಕರ ಮದುYೆ ೆ xಟು ಮದುYೆಯನು\ ಮು0^ ೊಂಡು Yಾಪ ೆ,ಎ .ಆ .{.^ ಬ^ ನ !
ಬರು&VರುYಾಗ ಆ=ೋcತನು pಾ' 01 ರವರನು\ ೕ +ಾ: ಬ^ ]ಂದ ೆಳ ೆ ಇX^ xರೂರು ಬ
] ಾTಣ(ಂದ ಾ ನ ! ಹ&V^ ೊಂಡು ವ ಗ, ಅPೆ‹ೕm ಾ€¡ ೆ ಬಂದು ರೂOನ ! ಇದT ತಮG
ಲ ೇK 7ೆ ೆದು ೊಂಡು ಸಂ%ೆ 5.19 ಗಂ~ೆ ೆ ರೂ' }ಾ +ಾ: ೊಂಡು ಅ !ಂದ 4ೊರಟು ಸಂ%ೆ 7.30
ಗಂ~ೆ ೆ ಾ ಪ ರ ೆA ಬಂದು pಾ' 01 ರವರನು\ ಇX^ 4ೋ0ದುT, ನಂತರ ನYೆಂಬ ಶ]Yಾರ ZೆX ೆ
11.30 ಗಂ~ೆ ೆ Pಾ ೆ ಮು0ದ ನಂತರ ಮ)ೆ ೆ xಡುವ Hಾ0 ಸುಳin 4ೇX ಾ ನ ! ಹ&V^ ೊಂಡು
ಾ ಪ ರ 7ಾಲೂ!ಕು ಅಂಜ)ಾಪ ರ Wಾ8ಂ ಹ&Vರ ಇರುವ Oೕನು
Oೕನು pಾ ಾ- ೆ 4ೊಂಡದ ( ೆqಯ ?ೕ ೆ
ಇರುವ 7ೊಗ 0ಡಗಳ ಮದ8 ಕ=ೆದು ೊಂಡು 4ೋ0 %ಾ& L:ದು ಅYಾಚ8Yಾ0 Zೈದು ಬಲವಂತYಾ0
ೈಂ0ಕ Hೌಜ*ನ8 ಎಸ0 Yಾಪ ಾ ಪ ರ ಕ=ೆದು ೊಂಡು ಬಂದು ನಂತರ (ನದ ! pಾ' 01 ರವರ
4ೆಸ ನ ! 7338444058 ನಂಬ ಏರ~ೆ[ ^' ೊ:^ ತನ\ %ೊ7ೆ ಪM& (ವಸ +ಾತ)ಾಡುವಂ7ೆ
4ೇXದT ಂದ pಾ' 01 ರವರು ಆ=ೋcತನ %ೊ7ೆ +ಾತ)ಾಡಲು ಾMರಂ›^ದುT ಒಂದು (ವಸ =ಾ&M
ಆ=ೋcತನು ?pೇK +ಾ: ZೆX ೆ Yಾm 4ೋಗುYಾಗ ತನ\ %ೊ7ೆ Zಾ ಎಂದು 4ೇXದುT, pಾ' 01
ರವರು ZೆX ೆ 5.30 ಗಂ~ೆಯ ಸಮಯದ ! ತನ\ ಮ)ೆgಂದ ಸ‚ಲb ದೂರದ ! Yಾm +ಾಡು&VರುYಾಗ
ುYಾಗ
ಾ ನ ! ಬಂದ ಆ=ೋcತನು pಾ' 01 ರವರನು\ ಬಲಂವಂತYಾ0 ಾ ನ ! ಹ&V^ ೊಂಡು ಧನ=ಾಜ
4ೇಮ=ಾಜ Pಾ ೆಯ ಆcೕ ರೂO ೆ ಕ=ೆದು ೊಂಡು 4ೋ0 ೈಂ0ಕ Hೌಜ*ನ8 ಎಸ0 ನಂತರ ತನ ೆ
Zೇ ಾHಾಗ ೆ ಾ! ಮಕAಳi ಮತುV Rಕರು 4ೋದ ನಂತರ pಾ' 01 ರವರನು\ Pಾ ೆಯ ಆcೕ ರೂO ೆ
ಕ=ೆ^ ೊಂಡು Zೈ[ ನ ! pೆm ,:wೕಗಳನು\ )ೋಡು7ಾV ಅHೇ ೕ& pಾ' 01 ರವರ ?ೕ ೆ
ೈಂ0ಕ Hೌಜ*ನ8 ಎಸ0 Pಾ ೆಯ LಂHೆ ಇರುವ ೈಬM ಯ ಾಂ ೕಂ:]ಂದ ೆಳ ೆ ತಳinವ ದನು\
+ಾಡು&VದುT ()ಾಂಕ-29.12.2023
()ಾಂಕ ರಂದು ಮHಾ8ಹ\ pಾ' 01 ರವರು Pಾ ೆgಂದ ಊಟ ೆA ಬಂದ
ಸಮಯದ ! ಅವರ ಮ)ೆ ೆ ಬಂದ ಆ=ೋcತನು ಅYಾಚ8Yಾ0
ಅYಾಚ8Yಾ0 Zೈದು ಅವರ ಮ)ೆಯ Zೆ€ ರೂO ೆ
ಕ=ೆದು ೊಂಡು 4ೋ0 ೈಂ0ಕ Hೌಜ*ನ8 ಎಸ0 +ಾ: 4ೋ0ದುT, Lೕ ೆ pಾ' 01 ರವರು ಆ=ೋcತನ
]ರಂತರ ೈಂ0ಕ Hೌಜ*ನ8 ಎಸ0ದT ಂದ +ಾನ^ಕYಾ0 ಮತುV HೈLಕYಾ0 ಕು0 4ೋ0ದTನು\
ಗಮ]^ದ pಾ' 02 ರವರು pಾ' 01 ರವರನು\ ,9ಾರ +ಾ: ಾ ಪ ರ ಸ ಾ* ಆಸb7ೆMಯ +ಾನ^ಕ
=ೋಗ ತ¢ Yೈದ8=ಾದ pಾ' 16 ರವರ ಬX ಕ=ೆದು ೊಂಡು 4ೋ0 t17ೆ ಯನು\ ೊ:^ದುT pಾ' 02
ರವ ೆ ಎ ಾ!, ,9ಾರ &X(ರುವ ದು ಆ=ೋcತ] ೆ &XಯHೇ ]ರಂತರYಾ0 pಾ' 01 ರವ ೆ ಯ™ಾ
ಪM ಾರ ೆಟ Hಾ0 ಾ[ ಮತುV ?pೇK +ಾಡುವ ದು +ಾಡು&VದುT ಈ ,9ಾರವನು\ pಾ' 01 ರವರು
ತನ\ ಗಂಡ)ಾದ pಾ' 02 ರವ ೆ &Xಸು7ಾV ಬಂ(ದುT ()ಾಂಕ-16.01.2024 ರಂದು ಮHಾ8ಹ\ 12.00
ಗಂ~ೆ ೆ pಾ' 01 ರವರ ಮ)ೆ ೆ ಅಕMಮYಾ0 ಪMYೇಶ +ಾ: pಾ' 01 ರವರನು\ Zೆ€ ರೂO ೆ
ಕ=ೆದು ೊಂಡು 4ೋ0 ತನ\ ಬ~ೆ ಗಳ)ೆ\ಲ! 7ೆ ೆದ ಸಮಯದ !, ಮ)ೆಯ !ದT pಾ' 02 ಮತುV pಾ' 03
ರವರು L:ದು ೊಂ:ದುT, ಆಗ ಆ=ೋcತನು ತನ\ ತಪbನು\ ಒcb ೊಂಡು ಆ (ವಸ ಮತುV ಮರು (ವಸ
()ಾಂಕ-17.01.2024 ರಂದು Zಾಂ€ ೇಪ ನ ! ತ Gcb ೆ ಪತM ಬ=ೆದು ೊ{ ದುT, ZೆX ೆ 10.00
ಗಂ~ೆ ೆ ವ1ೕಲ=ಾದ pಾ' 09 ರವರ ಸಮRಮದ ! ತನ\ ತಪbನು\ ಒcb ೊಂಡು )ೋಟ +ಾ:^ದುT
ನಂತರ pಾ' 01 ರವರ ಈ ಎ ಾ! ಘಟ)ೆಗXಂದ ಎಲ!ವನು\ ಮ=ೆಯು&VರುYಾಗ ಸ‚ಲb (ವಸ ಸುಮG]ದT
ಆ=ೋcತನು ಪ ನಃ ತನ\ ಹCೆಯ 9ಾXಯನು\ Pಾ ೆಯ ! ಮುಂದುವ=ೆ^ದT ಂದ pಾ' 01 ರವರು pಾ'
02 ರವ ೆ &X^ದುT ಅವರು ಆ=ೋcತನನು\ ಈ ಬ ೆ ೇXದT ೆA ಆ=ೋcತನು ]ನ\ 4ೆಂಡ&ಯ +ಾನ
ಮSಾ*Hೆ 7ೆ ೆಯುವ Hಾ0 Zೆದ ^HಾT0ರುತVHೆ,
ಪMಕರಣದ ಆ=ೋcತನು ತನ\ Pಾ ೆಯ ! ಅ&Q R1Sಾ0 ೆಲಸವನು\ +ಾ: ೊಂ:ರುವ
ಸಹ ಾŸ pಾ' 01 ರವರನು\ 4ೆದ ^ ೈಂ0ಕ Hೌಜ*ನ8 ಎಸ0 ನಂತರ ಆ ೆ ೆ ಬಲವಂತYಾ0 ತನ\ ನಗ\,
ನಗ\
ೕ~ೋ ಕX^,
ಕX^ pಾ' 01 ರವ ಂದ ಬಲವಂತYಾ0 ಆ ೆಯ ನಗ\ ¤ೕ~ೋವನು\ ಪWೆದು ೊಂಡು ಈ
¤ೕ~ೋವನು\ ಇಟು ೊಂಡು pಾ' 01 ರವರ ಗಂಡ pಾ' 02 ರವ ೆ &Xಸುವ Hಾ0 ಮತುV pಾ+ಾ ಕ
%ಾಲ 7ಾಣದ ,! ಹ xಡುವ Hಾ0 4ೆದ ^ Zೆದ ^ ತನ\ Zೈಕು ಮತುV ಾ ನ ! ಬಲವಂತYಾ0
Zೈದು ೈgಂದ ಹ¯Éèಯನು\
ಕ=ೆದು ೊಂಡು 4ೋ0 %ಾ& L:ದು ಅYಾಚ8Yಾ0 Zೈದು, ಯನು\ +ಾ: ]ರಂತರ
ೈಂ0ಕ Hೌಜ*ನ8 ಎಸ0ರುವ ದು ಪMಕರಣದ ಸಂಪ•ಣ* ತ]}ೆgಂದ ಆ=ೋcತನ ?ೕ ನ ಆ=ೋಪ
ದೃಢಪಟ ?ೕ=ೆ ೆ ?ೕಲAಂಡ ಕಲಂ ೕ7ಾ8 ಆ=ೋcತನ ,ರುದ¦ +ಾನ8 )ಾ8Sಾಲಯ ೆA
HೋIಾ=ೋಪಣ ಪತMವನು\ ಸ ^
! ರುತVHೆ."
ೆ
(Emphasis added at each instance)
The summary of the charge sheet depicts the usage of
Electronic evidence and the images recovered from the
petitioner's mobile phone, though lacking metadata, is
alleged to contain several images of the complainant.
Therefore, the defence of consensual intimacy at this stage,
cannot eclipse the specific assertion of intimidation and
coercion. The complainant joins the school as a guest teacher
which was on temporary basis. The petitioner, a permanent teacher
of the said school did wield influence, threatened the complainant
by holding on certain images, which according to the complaint
were nude pictures. These acts of the petitioner which have
forced sex upon the complainant on every occasion cannot
be said to be consensual sex. It is forced sex, albeit, prima
facie.
11. The offences that are alleged against the petitioner are
the ones punishable under Sections 366, 376(2)(b), 376(2)(f),
376(2)(n), 427, 323, 504 and 506 of the IPC. Sections 376(2)(b),
376(2)(f) and 376(2)(n) of the IPC read as follows: -
"376. Punishment for rape.--(1) ... ... ...
(2) Whoever,--
.... .... ...
(b) being a public servant, commits rape on a
woman in such public servant's custody or in the custody
of a public servant subordinate to such public servant;
.... .... ...
(f) being a relative, guardian or teacher of, or a
person in a position of trust or authority towards the
woman, commits rape on such woman; or
.... .... ...
(n) commits rape repeatedly on the same woman
.... .... ...
shall be punished with rigorous imprisonment for a term which
shall not be less than ten years, but which may extend to
imprisonment for life, which shall mean imprisonment for the
remainder of that person's natural life, and shall also be liable
to fine."
(Emphasis supplied)
Section 376(2)(b) contemplates punishment where a public servant
commits rape of a woman in his custody or subordinate sphere. The
petitioner, being a teacher, in a Government institution and the
complainant functioning under his administrative influence, prima
facie bring the allegations within the ambit of this provision.
Whether the statutory ingredients are ultimately established or not
is a matter of trial. Section 376(2)(f) of the IPC punishes a person
who commits rape upon a teacher or a person who has authority
towards a woman. The position of the petitioner and the
respondent - complainant as explained hereinabove, would prima
facie become the ingredients of Section 376(2)(f) of the IPC. The
other is Section 376(2)(n) of the IPC, which punishes a person who
commits rape repeatedly on the same woman. The complaint and
the summary of the charge sheet narrate this act against the
petitioner. Thus, at this juncture, the complaint and the charge
sheet cannot be said to be bereft of foundational substance.
Therefore, the ingredients of Sections 376(2)(b), 376(2)(f) and
376(2)(n) of the IPC are prima facie met in the case at hand. It is
for the petitioner to come out clean in a full-blown trial. It becomes
apposite to refer to the judgment of the High Court of Madhya
Pradesh in Y v. STATE OF MADHYA PRADESH1, wherein the Court
holds as follows:
".... .... ....
21. Facts of this case are unique. The revision
petitioner was a Deputy Collector at the time when he
met the respondent No. 2 because respondent No. 2 was
subordinate to him being posted as Patwari. Accordingly,
the revision petitioner was not only public servant but
was in a position of authority qua the respondent No. 2
prosecutrix. The revision petitioner was already married and
had a spouse living at that time and that marriage of the
revision petitioner still subsists and the spouse is alive and living
with the revision petitioner.
22. In Indian Penal Code the "sex by abuse of
authority" has been recognized in dual ways. One under
the sub clause of section 376 if proved as non-consensual
and under section 376C if proved consensual. If proved to
be consensual, it is termed as "sex by abuse of authority"
and squarely falls under section 376C of the IPC.
23. The prosecutrix is alleging intercourse by the
revision petitioner by abusing his authority exerting
pressure in the pretext of securing closure report in the
cases filed by the wife of revision petitioner. The material
collected during investigation is to the effect that the revision
petitioner is taking every step to ensure that respondent no.2
could not be got married with someone else claiming that she is
his wife despite the fact that he has a living spouse.
Criminal Revision No. 5721 of 2024, disposed on 17.10.2025
24. When the allegations relate to sex by abuse of
authority, then the delay in lodging the First Information Report
has no such force as in ordinary cases. Here is not the case
where a woman is approaching the law enforcing
agencies alleging that intercourse was on the false
promise of marriage and the accused has withdrawn from
the promise and has not fulfilled the promise. Here is the
case where a public servant and also a person in
authority who is already married with a living spouse is
insisting to continue relationship with a woman despite
communicating unwillingness. The respondent No. 2 has
alleged in the First Information Report that her signatures on
the mutual agreement dated 05.07.2022 were procured under
pressure. The other referred material does not satisfy the test of
very rare and exceptional cases where the defence material can
be looked into by the Court at the time of framing of charges.
Accordingly, Rukmini Narvekr (supra) does not apply in this
case."
(Emphasis supplied)
In the light of the glaring and disturbing facts as narrated
hereinabove and the judgment of the High Court of Madhya
Pradesh, to which I am in respectful agreement of, it is for the
petitioner to come out clean in a full blown trial.
12. Another offence alleged against the petitioner is the one
punishable under Section 427 of the IPC which deals with mischief
of entering into one's premises. The petitioner has entered into the
house of the complainant intimidated her and has committed the
act of sexual assault. Therefore, the offence under Section 427 of
the IPC is also met.
13. The offence punishable under Section 366 of the IPC,
which deals with kidnapping, abducting or inducing woman to
compel her to have illicit intercourse. The complaint and the
summary of the charge sheet narrate the way the victim is induced
and compelled to have sexual relation. Whether the ingredients of
the offence is made out or otherwise are serious questions of fact,
which can only be thrashed out in a full blown trial.
14. What remain are the offences punishable under Sections
504 and 506 of the IPC. They read as follows:
"504. Intentional insult with intent to provoke
breach of the peace.--Whoever intentionally insults, and
thereby gives provocation to any person, intending or
knowing it to be likely that such provocation will cause
him to break the public peace, or to commit any other
offence, shall be punished with imprisonment of either
description for a term which may extend to two years, or
with fine, or with both.
... ... ...
506. Punishment for criminal intimidation.--
Whoever commits the offence of criminal intimidation
shall be punished with imprisonment of either description
for a term which may extend to two years, or with fine, or
with both;
if threat be to cause death or grievous hurt, etc.--
and if the threat be to cause death or grievous hurt, or to cause
the destruction of any property by fire, or to cause an offence
punishable with death or imprisonment for life, or with
imprisonment for a term which may extend to seven years, or to
impute unchastity to a woman, shall be punished with
imprisonment of either description for a term which may extend
to seven years, or with fine, or with both."
(Emphasis supplied)
The allegations noted hereinabove would further attract Sections
504 and 506 of the IPC as well, which relate to intentional insult
and criminal intimidation. The threats to tarnish reputation and
secure professional termination if proven, unmistakably
resonate with the language and spirit of these provisions.
The allegations undoubtedly meet the ingredients of the aforesaid
offences.
15. To extend the protective hand of this Court in the
face of such prima facie material, would in effect, trivialize
the gravity of accusations and prematurely stifle the course
of justice. The acts alleged, when viewed in their totality, do
not depict a relationship of mutual volition, but one
shadowed by dominance, fear and coercion. Whether these
allegations withstand the rigours of trial, is for the trial
Court to determine. At this stage, the petitioner must
answer the charges in a full fledged trial.
16. Finding no merit in the petition, the petition stands
dismissed.
It is made clear that the observations made during the course
of this order are only for the purpose of consideration of the case of
the petitoner under Section 482 of the Cr.P.C. and the same would
not bind or influence further proceedings before the concerned
Court.
Sd/-
(M.NAGAPRASANNA)
JUDGE
Bkp
CT:MJ
