BASALINGAPPA HANAMANT VALIKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, who is arraigned as accused, has filed lthis petition under sec. 482 of Cr.P.C., to quash the entire proceedings in SC No.21/2022 for the offences punishable under Sec. 354(a) , 376 , 376(1) , 376(2)(n) and 506 of IPC.

(2.) It is the case of the petitioner that on 16/11/2021, respondent No.2/complainant filed complaint alleging that from 2019 to April-2021, she worked as receptionist at Haripriya Hotel, Bagalkote and was commuting to work from her native place. Petitioner was working as supplier in the said hotel. After his much persistent efforts, she fell in love with him and promising to marry her, petitioner developed physical intimacy with her. When she requested him to marry her, he started giving threats. Subsequently he stopped to speaking her and ultimately refused to marry her and hence, the complaint.

(3.) Based on the complaint, the jurisdictional police have filed the charge sheet against the petitioner, which is being challenged in this petition contending that the allegations made in the complaint are false, baseless and concocted. The entire charge sheet even taken on face of it does not make out a prima facie case. At the time of alleged incident, petitioner was 21 year old whereas respondent No.2 was 24 years old. They belonged to different caste. The relationship between them was consensual and only to harass the petitioner, complaint is filed.