SAMPRAS ANTHONY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C. No. 34011 of 2024 pending before the XXX Additional Chief Metropolitan Magistrate, Bengaluru arising out of Crime No. 306 of 2024 registered for offence punishable under Sec. 64 of the Bharatiya Nyaya Sanhita ('BNS'), 2023 for rape.

(2.) Sans prolixity, the essential narrative is as follows: -

(3.) Heard Sri Athreya C. Shekar, learned counsel appearing for the petitioner and Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No. 1. Respondent No. 2, though served, remained unrepresented.