ANUDEEP PUTTURU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent No.1.

(2.) The petitioner is before this Court seeking relief in a case registered against him for the offences punishable under Ss. 64(2) and 318(2) of Bharatiya Nyaya Sanhita, 2023.

(3.) The case was registered stating that the petitioner induced the complainant to have sexual intercourse by promising to marry. He was arrested on 11/2/2025 in Crime No.6/2025 registered by the Udupi Women Police Station.