RAMAKRISHNA.M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the accused in Crime No.46/2019 of Mandya West Police station for the offences punishable under Sections 406 and 420 of IPC. Petitioner is seeking for anticipatory bail in the event of his arrest by the police among the grounds urged therein.

(2.) Heard the learned counsel for petitioner so also the learned HCGP for the State appearing through video conference and perused the materials available on record.

(3.) It is transpired in the complaint filed by the Tahsildar who is the responsible authority that on 27.03.2019 at around 11 a.m., verification of nomination papers of Loksabha candidates were began. The videography in respect of the said nomination proceedings had been entrusted to the petitioner who is a videographer, but later when it was visualized it has come to the notice that he has not properly videographed in respect of the nomination proceedings and he has dishonestly altered or destroyed the videography of the said proceedings. In pursuance of the act of the accused by filing of the complaint by the complainant, the crime came to be registered for the aforesaid offences and thereafter, proceeded with the case for investigation.