B.V. JANARDHAN GUPTA, SON OF SRI VENKATARATHNAIAH Vs. THE STATE OF KARNATAKA, BY MADIWALA POLICE STATATION

JUDGEMENT

(1.) IN these petitions, Petitioner being the same, the cases have been registered against him in three Crime Nos. 209/2010 905/2010 & 217/2010 of Adugodi P.S. Bangalore City for the offences punishable under Sections 465, 468, 420 of IPC read with Section 15 of Environmental (Protection) Act, Section 177 of Indian Motor Act 1988 and Section 115(2) of Motor Vehicles Act. The allegation made in the complaint is that this Petitioner had tampered the computer by creating his own software for the purpose of emission test, used to issue false certificates and also collect excess amount without actually checking the actual quantum of emission of the smoke.

(2.) HEARD .

(3.) THE learned Counsel for the Petitioner submits that the Sessions Court has already granted bail to the Petitioner in some other case and on parity, the Petitioner is entitled for bail.