ARVIND RAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, BNSS, 2023) praying to quash the FIR No.144 of 2025 registered by Avalahalli Police for the offences punishable under Ss. 318(2), 318(4), 69, 89 of BNSS, 2023.

(2.) The application under Sec. 359(2) of BNSS, 2023 is filed by the learned counsel for the petitioner. It is enclosed with an affidavit of Shri.Anilkumar (father of the petitioner herein).

(3.) Shri. Parameswaraiah, learned counsel files Vakalath for Respondent No.2 and also files affidavit of Respondent No.2.