Karnataka High Court
Mr Nasir Abdul Khadri Beary vs State Of Karnataka on 10 February, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:8629
WP No. 28529 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 28529 OF 2025 (GM-RES)
BETWEEN:
MR. NASIR ABDUL KHADRI BEARY
AGED ABOUT 57 YEARS
S/O LATE ABDUL KHADRI BEARY
R/AT NO. 2-48, KARANDADY
MAJUR VILLAGE, KAUP TALUQ
AND UDUPI DISTRICT
KARNATAKA STATE 574 106
PRESENTLY RESIDING AT NO. 18
4TH FLOOR, NEXT TO I PARK RESIDENCY
SOMESHWARA NAGAR
JAYANAGAR FIRST BLOCK
BENGALURU
KARNATAKA STATE 560011.
Digitally
signed by (MOBILE NO. 8904848456)
SANJEEVINI J
KARISHETTY
Location: High ...PETITIONER
Court of
Karnataka
(BY SRI. NASIR ABDUL KHADRI BEARY, ADVOCATE)
AND:
1. STATE OF KARNATAKA
PUBLIC PROSECUTOR
HIGH COURT BUILDING
KARNATAKA HIGH COURT
BENGALURU
KARNATAKA STATE 560 001.
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NC: 2026:KHC:8629
WP No. 28529 of 2025
HC-KAR
2. MRS XXXX
XXXX
XXXX
XXXX
3. SMT. LAXMI BAI @ LAXMAVVA
W/O HADAPADE MALLIKARJAPPA
AGED ABOUT 66 YEARS
RESIDING AT DHANNURA
HUNAGUNDA, BAGALKOT
KARNATAKA STATE.
4. SMT. MALATHI
W/O ANANDA
AGED ABOUT 42 YEARS
RESIDING AT GUJJARABETTU
HOODE, PADUTHONSE VILLAGE
UDUPI, KARNATAKA STATE.
5. STATION HOUSE OFFICER
WOMEN POLICE STATION
UDUPI DISTRICT
KARNATAKA STATE 576 101
STATION HOUSE POLICE OFFICER.
6. VAILET FEMINA
AGED ABOUT 53 YEARS
P S I WOMEN POLICE STATION
UDUPI, KARNATAKA STATE 576101.
7. SHRI ASHOKA K M
AGED ABOUT 44 YEARS
POLICE OFFICER (CHC 99)
WOMEN POLICE STATION
UDUPI, KARNATAKA STATE 576101.
8. SMT. SHAILA AMANNA
AGED ABOUT 48 YEARS
SPECIAL EDUCATOR, ASHA NILAYA
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NC: 2026:KHC:8629
WP No. 28529 of 2025
HC-KAR
MISSION COMPOUND, UDUPI
KARNATAKA STATE 576101.
9. SMT. JAYALAXMI
AGED ABOUT 48 YEARS
SPECIAL EDUCATOR, ASHA NILAYA
MISSION COMPOUND, UDUPI
KARNATAKA STATE 576101.
10. DR. NEHAL HAMZA
AGED ABOUT 33 YEARS
ASSISTANT PROFESSOR
FORENSIC MEDICINE AND
TEXICOLOCY CLINICAL
FORENSIC MEDICINE UNIT
K M C MANIPAL MANIPAL
UDUPI, KARNATAKA STATE 576104.
...RESPONDENTS
(BY SRI. B N JAGADEESHA, LEARNED ADDL. SPP FOR R1)
THIS WP IS FILED UNDER ARTICLE 226 OF THE INDIAN
CONSTITUTION READ WITH SECTION 482 OF CRIMINAL
PROCEDURE CODE 1973, PRAYING TO ALLOW AND ADMIT
THIS PETITION AND CALL FOR ALL CASE RECORDS
PERTAINING TO SESSION CASE NO 21 OF 2022, NOW
PENDING BEFORE THE HON'BLE ADDITIONAL DISTRICT AND
SESSION JUDGE (SPECIAL C.T.C UNDER POCSO ACT), UDUPI,
AS THIS HON'BLE COURT MAY DEEMS FIT AND PROPER, IN
ORDER TO SECURE THE ENDS OF JUSTICE AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:8629
WP No. 28529 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioner - party-in-person is before this Court seeking the following prayer:
"1. Allow and admit the present writ petition and be pleased to call for the entire case records pertaining to Session Case No 21 of 2022, now pending before The Hon'ble Additional District and Session Judge (Special C.T.C under POCSO Act), Udupi, as this Hon'ble Court may deem fit and proper, in order to secure the ends of justice;
2. Quash the entire criminal proceedings and trial initiated against the petitioner in Session case No 21 of 2022, now pending before The Hon'ble Additional District and Session Judge (Special C.T.C under POCSO Act), Udupi, as evidenced in the documents annexed herewith from Annexure A Charge sheet), Annexure B (Insurance Policy), Annexure C (Alibi), Annexure D (S. 164 (5) (A) proceeding CD submitted in accordance with S. 91 Cr.P.C Order), Annexure E (Mobile Phone Call details with I.O (CW No 19). Annexure F (Another police complaint dated 20-04- 2022), Annexture H ( Discharge Application and Hon'ble Court Order), Annexure J (The Charge) Annexure K (Order Sheet) Annexure N (S. 91 of Cr P.C Order ) Annexure O (Police Report submitted to S.91 of Cr PC Order), Annexure P (Chief Examination of Respondent No 2 )Annexure Q (Certified Copy Application) and grounds of petition, as this Hon'ble Court may deem fit and proper, in order to secure the ends of justice.
3. Direct Respondent No 1 to 10 to pay a sum of Rs 15,00,00,000 (Rupees fifteen crores only) to the petitioner, as full and final compensation for the irreparable loss, legal injury, defamation, deprivation -5- NC: 2026:KHC:8629 WP No. 28529 of 2025 HC-KAR suffered by the petitioner and petitioner's family, further material evidence placed herewith from as Annexure A (Charge sheet), Annexure B (Insurance Policy), Annexure C (Alibi) Annexure D (S. 164 (5) (A) and S. 91 Cr PC (C.D), Annexure E ( Mobile Phone Call details with I.O (CW No 19), Annexure F ( another police complaint dated 20-04-2022), Annexure G (Petitioner's Medical Treatment records, Annexure H (Discharge Application and Hon'ble Court Order), Annexture J (The Charge) Annexture K (Order Sheet), Annexure N (S. 91 of Cr P.C Order) Annexure O (Police Report submitted to S.91 of Cr PC Order )Annexure P (Chief Examination of Respondent No 2 )and grounds of petition, asthis Hon'ble Court may deem fit and proper, in order to secure the ends of justice
4. Direct the concerned competent legal authority and Hon'ble Court to take proper and appropriate disciplinary action, criminal legal action against Respondent No 2 to 10, in view of the facts and circumstances of this case, further material evidence placed as annexures from Annexure A (Charge sheet). Annexure B ( Insurance Policy). Annexure C (Alibi), Annexure D (S. 164 (5) (A) and S. 91 CrPC (C.D), Annexure E (Mobile Phone Call details with I.O (CW No 19), Annexture F (Another police complaint dated 20-04-2022). Annexure G (Petitioner's Medical Treatment records. Annexure H (Discharge Application and Hon'ble Court Order ). Annexure J (The Charge) Annexure K (Order Sheet), Annexure N (S. 91 of Cr P.C Order) Annexure O (Police Report submitted to S.91 of Cr PC Order) Annexure P (Chief Examination of Respondent No 2)and grounds of petition, as this Hon'ble Court may deem fit and proper, in order to secure the ends of justice.
5. Permit the petitioner to file a criminal case in the appropriate criminal court against Respondent No 2 to 10 and further permit the petitioner to file civil suit for compensation before appropriate civil court against Respondent No 1 to 10, including the legal representative of CW No 19 (Jayanth), in view of the facts and circumstances of this case, further material evidence placed herewith, as annexures from -6- NC: 2026:KHC:8629 WP No. 28529 of 2025 HC-KAR Annexure A (Charge sheet), Annexure B (Insurance Policy), Annexure C (Alibi), Annexure D (S. 164 (5) (A) and S. 91 CrPC (C.D), Annexure E (Mobile Phone Call details with I.O (CW No 19), Annexure F (Another police complaint dated 20-04-2022), Annexure G (Petitioner's Medical Treatment records, Annexure H Discharge Application and Hon'ble Court Order), Annexure J (The Charge) Annexure K (Order Sheet), Annexure N (S. 91 of Cr P C order) Annexure O (Police Report submitted to S.91 of Cr PC, order) Annexure P (Chief Examination of Respondent No 2 and grounds of petition, as this Hon'ble Court may deem fit and proper, in order to secure the ends of justice.
6. Pass such other and further orders or directions, as this Hon'ble Court may deem just and proper in the facts and circumstances of the case, in the interest of justice and equity."
2. Heard Sri Nasir Abdul Khadri Beary, the petitioner - in- person and Sri B.N.Jagadeesha, learned Additional State Public Prosecutor for respondent Nos.1 and 5 - the State.
3. Facts in brief, germane are as follows:
Respondent No.2 and the petitioner are said to be Batch mates while pursuing Law in a Law College, Udupi. On 16.01.2004 - the victim girl is born to respondent No.2 and her deceased husband. The victim girl is suffering from 90% physically and mentally disabled. It is the averment in the petition that respondent No.2 and close relatives started to avail professional legal services in civil and criminal cases and -7- NC: 2026:KHC:8629 WP No. 28529 of 2025 HC-KAR they became the petitioner's clients. An averment in the complaint is that, on 16.01.2022 i.e., on the 18th birthday celebration of CW2 - the daughter of respondent No.2 was being held and the petitioner on the said day is alleged to have committed sexual assault on CW.2 when respondent No.2 went to the bathroom and respondent No.3 - the housemaid / care taker of CW.2 comes out of the house to clear the garbage. In the further statement recorded on 23.03.2022, it is alleged that the offence had occurred in the afternoon. Therefore, a crime comes to be registered in Crime No.23/2022 for offences punishable under Sections 376(2)(j) and 376(2)(l), 506 of the IPC. The petitioner is then taken into custody. The police conduct investigation and file a charge sheet for the offences as afore-quoted. After filing of the charge sheet, the trial is now on. During the subsistence of the trial, alleging several discrepancies in the conduct of trial, the petitioner has invoked the jurisdiction of this Court under Article 226 of the Constitution of India read with Section 482 of the Cr.P.C.
seeking the aforesaid prayer, contending that he petitioner is innocent. He has not done any act that could become an offence under the provisions of the Protection of Children from -8- NC: 2026:KHC:8629 WP No. 28529 of 2025 HC-KAR Sexual Offences Act, 2012, (for short 'the POCSO Act') or under the IPC.
4. Towards the prayer, the petitioner appearing in- person, has pleaded 50 pages of pleadings. The petitioner, in- person would reiterate the contentions averred in the pleadings and submits that the prayer should be answered in his favour and the proceedings should be quashed.
5. Learned Additional State Public Prosecutor appearing for the State would refute the submissions in contending that the offences alleged against the petitioner are grave and this Court should not interfere with the said offences in exercise of its jurisdiction under Section 482 of the Cr.P.C.
6. I have given my anxious consideration to the submissions made by the petitioner, party-in-person and the Additional State Public Prosecutor appearing for the State.
7. At the outset, let me consider the allegations made against the petitioner. The facts that led to registration of the crime is as narrated. Initially, a crime comes to be registered in Crime No.23/2022 for the offences punishable under -9- NC: 2026:KHC:8629 WP No. 28529 of 2025 HC-KAR Sections 376(2)(j), 376(2)(l) and 506 of the IPC. The said crime is registered on the basis of the complaint of respondentNo.2. The complaint reads as follows:
"Date:23/03/2022 Place: Udupi From Xxxx Xxxx xxxx To, Station House Officer, Women Police Station, Udupi.
Subject:- Misbehaved with my child, A very well known experienced Adv. Nasir from Kaup:- Home town.
Respected Sir, ಾನು, ಮಗು ನ ಾ , xxxx ಮತು ನನ ೊ ೆ ನನ ೆಲಸದ ºÉAUÀ¸ÀÄ, Care
- taker Lakshmavva, ªÀÄUÀÄ, xxxx eÉÆvÉ flat ನ ಅ ೇಕ ವಷ ಂದ ಾಸ ಾ ರು ೇ ೆ "ಾ#ೇ ಅ ೇಕ ಅಕ$ ಪಕ$ದವ&#ೆ ನನ ಮಗು ಒಂದು disabled child JAzÀÄ w½¢gÀÄvÀÛzÉ. According to Medical Certificate ನನ ಮಗು ನ disability 90% (ಾ)ರುತ*ೆ.
ಅವಳ, 16.1.2004 ರಂದು Udupi ಯ d¤¹gÀÄvÁÛ¼É. "ಾ#ೇ ಅವಳ, ನನ ೊ ೆ ಾಸ ಾ)ರು ಾ.ೆ.
ಾನು "ಾಗೂ Nasir (ತ1ಸ2) ಯವರು ಒಂ*ೇ College ನ Law
ಓ ರು ೇ ೆ.
"ಾ#ೇ ಮುಂ*ೆ, ಅವರು ವ4ೕಲVj practice ಾ Udupi M'lore "ಾಗೂ
B'lore ನ "ೆಸರು ಪ5ೆ ರು ಾ6ೆ.
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NC: 2026:KHC:8629
WP No. 28529 of 2025
HC-KAR
2020 ರಂದು feb, ನನ ಸಹ¥Áp Mrs Vinodha ೊ ೆ Udupi ಯ "ೊಸ
Office 8ಂದನು fish market ಹ9ರ :ಾ21;ರುವ ಾರಣ ಾವ= ಆ#ಾ#ೆ? @ೇA
ಾಡು9*ೆCೕವ=, So ಅ*ೇ ಪ&ಚಯ ಮತು ನಮE Common friends ಂದ
ಪ&ಚಯ ಂದ ಆ#ಾಗ ನಮE ಮ ೆ#ೆ friends ೊ ೆ "ಾಗೂ ಒಬG6ೇ ಬಂದು
"ೋ)ರು ಾ6ೆ.
ನನ#ೆ ಅವರ HೕIೆ ನಂJ ೆಯ ಪKLೆ Mೕ ಬರ ಲ, Advocate
(ಾ)ರುವ=ದ&ಂದ, "ಾಗೂ Nೕವನದ ಅನುಭವ(ಾ)ರುವ=ದ&ಂದ, ನನ#ೆ ಅವರು ಒಬG :ಾ ಾNಕ ಕಳಕP ಇರುವ ಒಬG ವR4 ಎಂದು 9Pದು ಅವರ ೊ ೆ ಾನು ಒ.ೆT &ೕ9ಯ ಸಂಬಂಧ frindly ಯಲ ೇ "ೋದರೂ ನಮE understanding ಒ.ೆTದು ಇತು.
ಅವರು ನನ trust ಅನು gain ಾ ೊಂಡ ಾರಣ, "ಾಗೂ ನನ ಮಗಳ ಹ9ರ ಅವರ behaviour ಒ.ೆTದು &ೕ9ಯ ಇದC ಾರಣ, ಾನು ಅನು ಾನ ಪ5ೆ*ೇ ನನ ಮಗಳ ಹ9ರ ಾತ ಾಡಲು "ಾಗೂ ಆಟ ಾಡಲು ನಮE presence ಇರು ಾಗIೇ ಾ ರು ಾ6ೆ.
ಆದ6ೇ, ಒಂದು ನ ನನ#ೆ Bathroom #ೆ "ೋಗಲು ಇದC ಾರಣ ಅವರ (Nasir) ಬಂದ time ನ ಾನು Bathroom ನ ಇ CೕW, "ಾ#ೆ ನನ ೆಲಸದ "ೆಂಗಸ, ೆಲವ= ೆಲಸದ WXತ "ೊರ#ೆ ಇದC ಸಮಯ ೋ , ಅವರು ನನ ಮಗಳ ಹ9ರ Hೖ ೈ, ಎ*ೆ @ಾಗ, private parts ನು ಮುAZ ಅವ&#ೆ [ೇ ಾದ &ೕ9ಯ Iೈಂ)ಕ ಹIೆ ನ5ೆ ರು ಾ6ೆ. "ಾ#ೇ ಅವಳ ಬ\ೆZಯನು ೆ#ೆದು ೆಳ#ೆ private parts ಹ9ರ ಾನು, ಮಗಳ,, "ೇPದ &ೕ9ಯ ಅವP#ೆ ೆಳ#ೆ ೈ ಮತು [ೆರಳ,ಗPಂದ ಕಚಗುP ಾ ರು ಾ6ೆ.
ಬ\ೆZ ೆ#ೆದು ಾ ರು ಾ6ೆ.
ಅ*ೇ &ೕ9, ಅವಳ HೕIೆ ವಸ] ೆ#ೆದು ಎ*ೆ @ಾಗದಲೂ ಸ"ಾ ೈ ಮತು
[ೆರಳ,ಗPಂದ ಕಚುಗುP ಾ ರು ಾ6ೆ ಮತು ಎ*ೆ @ಾಗ ೆ$ Kisses ಯನು ೊAZರು ಾ6ೆ
ಅವP#ೆ Good touch ಮತು Bad touch #ೊತು ಇಲದ ಾರಣ Breast UÉ Kiss ªÀÄvÀÄÛ Suck ªÀiÁrgÀÄvÁÛgÉ. Even CªÀ¼À private partsUÉ [ಾ ಂದ ಅ ೇಕ &ೕ9ಯ , Kisses, Sucking ಎIಾ ಾ ರು ಾ6ೆ ಮತು ಇದನು ಅ ೇಕ &ೕ9ಯ ಅವಳನು ಬಳ; Bed room ನಲೂ, Hall ನಲೂ ಾ ರು ಾ6ೆ.
ಮುಖ ೆ$ ತುಂ[ಾ Kisses ೊAZರು ಾ6ೆ, ಅವಳ Medical test ನು ಾನು ಾ Iಾ ಾರಣ ಅವರು ಒಂದು ಒ.ೆTೕ Experienced Adv (ಾ)ರುವ=ದ&ಂದ ಅವರು ಮು ಾಗೃ ೆ ವ`; ೊಂಡು inter course ಾ ರುವ= Iಾ, ಆದ6ೆ [ೆರPWಂದ ಅವಳ Private Part ನ ಒಳ#ೆ [ೆರಳ, "ಾ4ರುವ Chances ತುಂ[ಾ ಉಂಟು.
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NC: 2026:KHC:8629 WP No. 28529 of 2025 HC-KAR ಮ ೆ ಈ ಷಯವನು (ಾವ=*ೇ ಾರಣಕೂ$ Wೕನು, Wನ ಅಮEW#ೆ "ೇಳ[ೇಡ ಎಂದ ಅವರು (Nasir) ಮಗು #ೆ MwÛ "ೇPರುವ=ದ&ಂದ. ಅವಳ, ಅದನು ನಮ#ೆ "ೇಳ*ೆ ಇದುC, ಈಗ 2 ಾ ಂದ ಈ ಬ#ೆ? ನನ#ೆ ಾನು ಅವP#ೆ ಅವಳ ಹ9ರ ಾತ ಾಡು ಾ ಇ*ಾCಗ ಅವಳ, Wcಾನ ಒಂ*ೊಂ*ೇ ಾ`9ಯನು ನನ#ೆ "ೇಳ,9*ಾC. ೆ ಅಂದ6ೇ uncle Nasir, ನನ#ೆ ತುಂ[ಾ Kiss ೊಡು ಾ6ೆ ಎಂದು ಈ `ಂ*ೆ "ೇPದ ಎIಾ ಾ`9 ೊಡು9ರುವಳ, ಈ ಘಟ ೆ ನ5ೆದದುC ಾಂಕ 16.1.2022 ನನ ಮಗಳ Birthday ದಂದು ಮcಾRಹ ದ ಸಮಯ(ಾ)ರುತ*ೆ. ನನ ಮಗP#ೆ 18 ವಷ ತುಂJ ಇರುತ*ೆ.
ನನ ಮಗಳ HೕIೆ, Iೈಂ)ಕ ಹIೆ ನ5ೆ; ರುವ Adv Nasir ಯವರ HೕIೆ ಾನೂನು ಕKಮ ೆ#ೆದು ೊಳT[ೇ ಾ) WಮE ಹ9ರ ನನ ಕಳಕPಯ eಾKಥ ೆ. ನ£Àß ಮಗP#ೆ ಸಂಬಂಧಪಟZ Disability Documents ಗಳನು ಇದರ ೊ ೆ ಇAZರು ೇ ೆ. Thank you your faithfully Sd/-."
The police conduct investigation and file the final report / charge sheet against the petitioner for the offences under Sections 375(b) and (d) and 376(2)(l) of the IPC. The summary of the charge sheet reads as follows:
"17. ೇ;ನ ಸಂgಪ :ಾ6ಾಂಶ ಈ ಆ6ೋಪಣ ಪತKದ ಅಂಕಣ ನಂಬK 14 ರ "ೆಸರು, .ಾಸ ನಮೂ ;ದ :ಾg 1 ೇಯವರು "ಾಗೂ ಆ6ೋಪಣ ಪತKದ ಅಂಕಣ ನಂಬK 12 ರ , "ೆಸರು, .ಾಸ ನಮೂ ;ದ ಆ6ೋ1 ಾIೇi Hೕjk "ಾಗೂ :ೆ ೕ`ತ6ಾ)ದುC, ಆ6ೋ1ಯು :ಾg 1 ೇಯವರ ಮ ೆ#ೆ ಬಂದು "ೋಗು9ದCನು. :ಾg 1 ೇಯವ&#ೆ 18 ವಷ eಾKಯದ Lೇಷ lೇತನ.ಾದ ಓವ ಮಗಳ, ಇದುC, ಆ ೆಯ ಹುAZದ ಹಬGದಂದು ಾಂಕ 16/01/2022 ರಂದು ಆ6ೋ1ಯು :ಾg 1 ೇಯವರ ಉಡು1 ಾಲೂಕು, mವ½î, #ಾKಮದ ಬುದ 1Kಯ ನಗರದ ಒಂದ ೇ Hೖn 4 ೇ ಾK;ನ ರುವ 1KXಯಂ J oಂp ನ qಾRj ನಂಬK 003 ೆ$ "ೋದವನು, ಮ*ಾR"ಾ ಸು ಾರು 2:00 ಗಂ\ೆ#ೆ :ಾg 1 ೇ ಯವರು :ಾ ನ ೆ$ [ಾr ರೂX#ೆ "ೋ*ಾಗ :ಾg 3 ೇಯವರು ಕಸ J:ಾಡಲು ಮ ೆ ಂದ "ೊರ#ೆ "ೋ*ಾಗ, ಮ ೆಯ ದ ಆ6ೋ1ಯು Lೇಷ lೇತನ.ಾದ :ಾg 2 ೇ ಯವರನು ಮ ೆಯ [ೆs ರೂX#ೆ ಕ6ೆದು ೊಂಡು "ೋ)
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NC: 2026:KHC:8629 WP No. 28529 of 2025 HC-KAR :ಾg 2 ೇ ಯವರ ಬ\ೆZಗಳನು ೆ#ೆದು :ಾg 2 ೇಯವರ ಎ*ೆಯ @ಾಗ "ಾಗೂ eೆt ೆj @ಾಗವನು ಮುAZ, :ಾg 2 ೇಯವರ eೆt ೆj @ಾಗ ೆ$ ( ಗುeಾಂಗ ೆ$) [ಾ ಂದ Suck ಾ , ೈ [ೆರಳನು "ಾ4 Iೈಂ)ಕ ಹIೆ ನ5ೆ;ರುವ=ದು ತWuೆ ಂದ ದೃಡಪAZರುತ*ೆ.
ಆದುದ&ಂದ ಆ6ೋ1 ಾ;ೕv ಅಬುCw uಾ [ಾR& ಇವರು ಕಲಂ: 375 (b) (d) 376 (2) (L) ಐ.1.; ಾMC ಯಂ ೆ myಾಹ ಅಪ6ಾಧ ೆಸ)ರು ಾ6ೆ ಎಂಬು*ಾ) ಸ ;ದ *ೋzಾ6ೋಪಣ ಪAZ."
Sections 375(b) and (d) and 376(2)(l) of the IPC read as follows:
"375. Rape.--
A man is said to commit "rape" if he--
(a) xxxx; or
(b) inserts, to any extent, any object or a part of the body, not being the penis, into the vagina, the urethra or anus of a woman or makes her to do so with him or any other person; or
(c) xxxxx; or
(d)applies his mouth to the vagina, anus, urethra of a woman or makes her to do so with him or any other person, under the circumstances falling under any of the following seven descriptions:--
(First.)-- Against her will.
(Secondly.) -- Without her consent.
(Thirdly.) -- With her consent, when her consent has been obtained by putting her or any person in whom she is interested, in fear of death or of hurt,
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NC: 2026:KHC:8629 WP No. 28529 of 2025 HC-KAR (Fourthly.) -- With her consent, when the man knows that he is not her husband and that her consent is given because she believes that he is another man to whom she is or believes herself to be lawfully married.
(Fifthly.) -- With her consent when, at the time of giving such consent, by reason of unsoundness of mind or intoxication or the administration by him personally or through another of any stupefying or unwholesome substance, she is unable to understand the nature and consequences of that to which she gives consent.
(Sixthly.) -- With or without her consent, when she is under eighteen years of age.
(Seventhly.) -- When she is unable to communicate consent.
Explanation 1.-- For the purposes of this section, "vagina" shall also include labia majora.
Explanation 2.-- Consent means an unequivocal voluntary agreement when the woman by words, gestures or any form of verbal or non-verbal communication, communicates willingness to participate in the specific sexual act:
Provided that a woman who does not physically resist to the act of penetration shall not by the reason only of that fact, be regarded as consenting to the sexual activity.
Exception 1.-- A medical procedure or intervention shall not constitute rape.
Exception 2.-- Sexual intercourse or sexual acts by a man with his own wife, the wife not being under fifteen years of age, is not rape."
"376. Punishment for rape.--
(1) XXXXX (2)Whoever,--
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NC: 2026:KHC:8629 WP No. 28529 of 2025 HC-KAR
(l)commits rape on a woman suffering from mental or physical disability; or Based upon the said the charge sheet so filed, the concerned Court has framed charges, after rejecting the application of the petitioner seeking his discharged from the array of accused. The trial is now on. The petitioner is before this Court invoking jurisdiction under Section 482 of the Cr.P.C. contending that he is innocent. The allegations are clear and lucid. The daughter of the complainant is mentally retarded at 90% disability. The petitioner has indulged in sexual assault upon the victim girl who is mentally retarded. Though the girl may have been attained more than 18 years of age, but is an admitted fact that she is mentally retarded. Therefore, Section 376(2)(l) has sprung.
8. The petitioner's contention is that, he has not done anything that would become the offence of rape. If the complaint and the charge sheet is juxtaposed to the provisions of the IPC as afore-quoted, the allegations are grave and heinous. The petitioner, party-in-person though projects that he is innocent and he is falsely implicated in the crime, the case
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NC: 2026:KHC:8629 WP No. 28529 of 2025 HC-KAR at hand is not the one, which this Court could lend its protective hands and grant the prayer that is sought by the petitioner. It is for the petitioner to come out clean in a full blown trial.
9. For the aforesaid reasons, the petition lacking in merit, stands dismissed.
Sd/-
(M.NAGAPRASANNA) JUDGE nvj List No.: 3 Sl No.: 1