NAVEEN P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner- accused under Section 439 of Cr.P.C. to release him on bail in Crime No.194/2020 of D.J.Halli Police Station pending on the file of I Additional CMM Court, Bengaluru, for the offences punishable under Sections 153(A) and 295(A) of Indian Penal Code and also under Section 67 of the I.T.Act.

(2.) I have heard Smt.N.Padmavathi, learned counsel for petitioner-accused and Sri.P.Prasanna Kumar, learned Special Public Prosecutor for the respondent-State.

(3.) The gist of the complaint is that accused is a nephew of the sitting MLA of Pulikeshinagar constituency and had made certain derogatory comments on Prophet Mohammed in facebook post by referring to Quran. On the basis of the complaint a case has been registered.