SATISHKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner-accused No.6 has filed this petition under Sec. 482 of Cr.P.C., praying to quash the FIR in Crime No.262/2021 of Kalaburagi City Women Police Station registered for the offences punishable under Sec. 498A, 323, 504, 506, 494, 376, 376(2)(f) , 376(2)(n), 354, 354(A)(1)(i), 354(A)(1)(ii), 354(D)(i), 109, 343 read with Sec. 34 of the IPC, Ss. 3 and 4 of D.P. Act, Ss. 6, 10, 12, 17 and 21 of POSCO Act and Ss. 9 and 10 of Prohibition of Child marriage Act.

(2.) Brief facts of the petition are that: The City Women Police Station, Kalaburagi registered a case against accused persons on the basis of the complaint lodged by PW1 and the present petitioner is arraigned as accused No.6. It is contended that the petitioner has been falsely implicated in the case by complainant in order to harass him and there is no ground to believe that the petitioner has committed any offences as alleged in the complaint. The only allegation against him is that the victim met and informed him about the incident alleged in Crime No.262/2021, but he has not taken any action on the information furnished by the victim and he sent her back saying that, both accused No.1 and victim belongs to the same caste. It is contended by the petitioner that none of the offences alleged in the complaint attribute to the petitioner. and he is no way concerned either with the accused nor with the complainant, the petitioner is a Teacher by profession and he is the only bread earner in the family, hence, prayed to quash the FIR in Crime No.262/2021 insofar as petitioner is concerned.

(3.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.