SURAJ KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No. 1 under Sec. 482 of BNSS praying to grant anticipatory bail in Crime No. 210/2025 of MICO Layout Police Station registered for offence under Ss. 69, 351(3) 351(2), 352 and 115(2) of BNS.

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

(3.) Learned counsel for petitioner would contend that petitioner was in relationship with the victim for about 5 years. The victim went back to Dehradun. Thereafter she returned and having no job, the victim is trying to contact the petitioner. When petitioner did not received her calls, she filed a false complaint against the petitioner. The alleged contact between petitioner and the victim lady are consensual. Petitioner is still unmarried. Petitioner is ready to cooperate with the Police in investigation and abide by any terms and conditions to be imposed by this Court. With this, he prayed to allow the petition.