ALEX MENDRAD MSEKE Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel Sri.D.Mohan Kumar for petitioners and Sri.Divakar Maddur, learned HCGP for respondent are present.

(3.) The petitions are filed under Section 439 of Cr.P.C. wherein the petitioners seek grant of bail in Crime No.300/2019 of respondent-police for the offences punishable under sections 66(C) and 66(D) of Information Technology Act, 2008 and Sections 379 and 420 of IPC. Since both the petitions related to the same criminal case registered by respondent- police, they are taken up together for common disposal.