IMRAN H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition preferred under Sec. 482 of BNSS, 2023, petitioner/accused in Crime No.3/2025 of Santhebennur Police Station has sought to release him on anticipatory bail.

(2.) Above case is registered against the petitioner for the offence punishable under Sec. 69, 318(2) of BNS, 2023, on a complaint lodged by Rabiya Basri.

(3.) Complaint averments in brief are that, the complainant and the accused were working as teachers in one Wisdom School, Hosur Village, hence, they got acquainted with each other. It is alleged, the accused with a promise of marriage, committed sexual intercourse with the complainant and later cheated her etc.