ARUN T.A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/Accused No.1 under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, "BNSS") read with Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), seeking to quash the proceedings in C.C. No.28493/2025 arising out of Crime No.227/2025 registered by the jurisdictional police.

(2.) The brief facts leading to the filing of the present petition are as follows:

(3.) It is alleged that the complainant became acquainted with the petitioner on 16/11/2024 during a visit to a temple along with her family and friends. Subsequently, on 10/5/2025, when the complainant again visited the temple, the petitioner is alleged to have committed sexual assault against her, while Accused No.2 is stated to have intimidated her into silence. It is further alleged that the petitioner coerced the complainant to revisit the temple on 21/5/2025 under the pretext of performing pooja, during which he made further sexual advances against her will. This culminated in the registration of the complaint on 29/5/2025.