DOUGLAS IBE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) None appears for respondent No.2.

(2.) The petitioner is before this Court once again seeking for being enlarged on bail in C.C.No.2765/2019 arising out of Crime No.19/2019 of Cyber Crime Police Station, Hubballi for offences under Sections 66(C) and 66(D) of Information Technology Act, 2008 and Sections 419 and 420 IPC read with Section 34 of IPC and Sections 14(a) and 14(b) of Foreigners Act, 1946 pending on the file of I Additional Civil Judge (Jr.Dn.) and JMFC., Hubballi.

(3.) The petitioner had earlier filed similar application which came to be rejected by this Court on 10.02.2020 in Crl.P No.102163/2019 on the ground that the investigation was still in progress and the source of funds available in the account of the petitioner amounting to crores of rupees had to be ascertained as also if there are any other cases, which are pending against the petitioner was being investigated more so when the Investigation Officer believed that 44 women are alleged to have been cheated by the petitioner on the promise of marriage. The petitioner is before this Court now contending that the investigation has been completed, charge sheet has been filed and in the said charge sheet, there are no allegations insofar as the claim of crores of rupees lying in his bank account and/or 44 other complaints having filed against him. The matter was adjourned from time to time at the request of learned HCGP to furnish details, if any with regard to the above. However, except the submission that the petitioner is involved in a case at Hyderabad where the petitioner had been granted bail, no other information is forthcoming.