The rape case against self-proclaimed spiritual guru has taken another bizarre turn. After days of rumours about his whereabouts & his own island nation, the latest bizarre development in the case is the reason given by Karnataka Police for its failure to serve him a Court notice.
On Monday, Karnataka Police told High Court of Karnataka that they failed to serve him notice because he is on a spiritual tour.
Nithyananda, accused of rape & child abuse, has been escaping since Nov 2018 & is rumoured to be hiding in Belize or Ecuador. Ministry of External Affairs cancelled his passport 2 months ago & the Interpol has issued a blue-corner notice against him.
Karnataka Police, however, think he is on a spiritual tour.
The HC, in its Jan 31 order, had asked the Police to serve a notice on Nithyananda in a plea seeking the cancellation of his bail in a rape case filed against him in 2010.
On Monday, the DSP Balraj B told the Court that they couldn't do serve the notice directly to him as he wasn't present at his Bidadi ashram & was on a spiritual tour, news agency reported.
According to the report, the Police served notice to his aide Kumari Archananda instead.
Kumari Archananda in Court said that she was forced to accept the notice after she told the police that she can't tell them where Nithyananda is.
Meanwhile, the prosecutor told the Court that Nithyananda's presence wasn't required in Court for proceedings.
Nithyananda is facing trial under Sections 376 (rape), 420 (cheating), 114 (criminal abetment), 201 (disappearance of evidence, giving false information), 120B (criminal conspiracy) & other charges under the Indian Penal Code (IPC) in the III Additional District & Sessions Court in Ramanagara in Karnataka.
Since the complaint was filed in 2010, Nithyananda has been arrested twice & been granted bail from higher courts, successfully delaying the start of the trial.
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