KAVIYARASU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Learned counsel Sri.Ismail Muneeb Musba for petitioner and Sri.P.Thejesh, learned HCGP for respondent are present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner seeks grant of bail in Crime No.2/2020 for the offence punishable under section 67B of the Information Technology Act, 2000 and Sections 14 and 15 of POCSO Act, of the respondent Police Station.