DANISH KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 528 of BNSS, 2023, to quash the proceedings against the petitioner/accused in C.C.No.2646/2023, arising out of Crime No.41/2022, registered by Women Police Station, Bidar, for the offences punishable under Ss. 354(A)(2), 417 and 504 of Indian Penal Code, 1860 (for short, 'IPC'), pending on the file of I-Addl. Civil Judge and JMFC-II, Bidar.

(2.) The abridged facts of the case are, respondent No.2/complaiant lodged the complaint before respondent No.1-Police on 18/6/2022 alleging that the petitioner/accused belongs to Jalagaon District, Maharashtra State, they both came in contact with each other by chatting in mobile. Subsequently, both were in love and became intimate. Things stood thus, the petitioner and respondent No.2 used to chat through mobile on daily basis and he promised her that he would marry her. Upon such promise, he used to call her through video calls and he made her to remove her dress and also taken her photographs. Thereafter, when she requested to delete the said photos, he demanded Rs.2,000.00 and once again he promised that he would marry her. Subsequently, when she insisted to marry him, he abused her in filthy language. As such, she lodged the complaint on 18/6/2022, which is registered in Crime No.41/2022 for the aforementioned offences. Subsequently, respondent No.1-Police investigated the case and laid charge-sheet against the petitioner/accused for the aforementioned offences. Accordingly, learned Magistrate took cognizance of the offences. Aggrieved by the same, petitioner/accused preferred the present petition.

(3.) Heard learned counsel for the petitioner, learned High Court Government Pleader for respondent No.1-State. Learned counsel for respondent No.2 remained absent.