VENKATA SARAVANAN @ S.A.R. PRASANNA VENKATACHARIAR CHATURVEDI Vs. STATE

JUDGEMENT

(1.) THE petitioner is the first accused in case pending trial in S.C.No.387 of 2005 on the file of learned Sessions Judge, Mahila Court, Chennai.

(2.) A final report was filed in P.R.C.No.387 of 2005 on the file of the learned XI Metropolitan Magistrate, Saidapet, Chennai, alleging offences under sections 376(1), 384, 385, 363, 354, 342, 343, 352, 448, 417, 420, 294(b), 427, 452, 406, 392, 506(i)(ii), 509 r/w 34 and 109 IPC. The prosecution case in brief is that the petitioner/A1 was running one Sri Ramanuja Mission Trust and delivering upanyas and lectures for Vaishnavites. The de facto complainant/ LW-1, his wife Geetha @ Sivagama Sundari, daughters Priyamvatha @ Mathuvanthi and Manasa called at the trust of the petitioner to hear his lectures and obtain his blessings during the month of October 2002. Using the devotion to God and the Vaishnavite religion of the LW-1 family, the petitioner/A1 caused them to believe that he was the incarnation ofLord Perumal and using the assistance of A2 to A7 caused them untold hardships. The gist of the accusations is as follows:

(3.) HEARD Mr.N.R.Elango, learned senior counsel for the petitioner and Mr.Shanmugavelayutham, learned Public Prosecutor.