ALUKA SANDRA OREWA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition under section 439 Cr.P.C. Initially the respondent police registered an FIR in Cr.No.49/2020 for the offences under Sections 66C and 66D of the Information Technology Act (for short referred to as 'I.T Act') and Section 420 of Indian Penal Code (for short referred to as 'IPC'). In the charge sheet, the respondent invoked the offences punishable under Sections 66(C) and 66(D) of I.T.Act only.

(2.) The background is :

(3.) The Sessions Court rejected the bail application of the petitioner mainly on the ground that the offence under Section 420 of IPC is non bailable and that the petitioner is found to have involved in as many as 60 similar offences.