VIJAYENDRA SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the registration of crime in Crime No.75/2022 for offences punishable under Ss. 376, 504, 418 and 420 of IPC.

(2.) Heard the learned counsel Sri.Siddharth B. Muchandi, appearing for the petitioner, Sri.K.S.Abhijith, learned HCGP for respondent No.1 and Sri.Siddharth Suman, learned counsel appearing for respondent No.2.

(3.) Brief facts that leads the petitioner to this Court, as borne out from the pleadings, are as follows: The second respondent is the complainant. The second respondent and the petitioner get acquainted to each other through a mobile application called "Truly Madly" and later on, the acquaintance develops into a relationship. The allegation is that the petitioner projected himself to be single in the profile of the said App and from 28/12/2019 till the date of registration of the complaint, the petitioner and the complainant were in relationship which was physical as well. It transpires, later, the complainant gets to know that the petitioner was already married and had projected to the complainant that he is single.