JEETENDAR SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition filed by the petitioner/accused No.1 under Sec. 439 of Code of Criminal Procedure, 1973 for granting bail in Crime No.149/2021 registered by the Cottonpet Police for the offence punishable under Ss. 120(B) and 201 of Indian Penal Code, 1860 (hereinafter referred to as the ' IPC ', for short) and under Ss. 3 , 6 , 9 of the Official Secrets Act, 1923.

(2.) Heard the arguments of learned counsel for petitioner and learned High Court Government Pleader for respondent.

(3.) The case of the prosecution is that on the complaint filed by one Police Inspector Shivaprasad of CCB Police on 19/9/2021 alleging that the petitioner said to be projected himself as Army man and in conspiracy with the accused No.2 and accused No.3 who belongs to Pakistan, he has provided the information to the accused No.2 through Whatsapp and other social media by taking photographs of the important places like Naval Base Army area and other important places to Pakistan ISI people who is at Karachi, Pakistan. Therefore, the petitioner said to have committed the offences under the provisions of the Official Secrets Act , 1923. Based upon this information, the police arrested the petitioner on 19/11/2021 and he was remanded to judicial custody. The ACP of Anti Terrorist Cell and CCB wing took up the investigation and filed the charge sheet against the petitioner. The bail petition of this petitioner came to be rejected by the Sessions Judge. Hence, he is before this Court.