MANAV CHOPRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., praying this Court to enlarge the petitioner/accused on bail in the event of his arrest in respect of Crime No.884/2021 registered by South CEN Crime Police Station, Bengaluru City, for the offences punishable under Ss. 66(c) and 66(d) of the Information Technology Act, 2008 and Ss. 419 and 420 of IPC.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that the complainant, who is working as an Associate Vice President in Zerodha (one of the largest stock brokerage in India) made an allegation that some unknown persons DDoS (distributed denial of service) attacks on zerodha servers have taken place from various IP addresses and logs all over the world. For instance on 6/10/2021 and 16/10/2021, there were 40 lakhs and 4 crores 60 lakhs page requests created by the attackers on the zerodha page. Further the zerodha platform uses the service of cloudfare for infrastructure security and protection and for which cloudfare reports have shown that all the IP address and logs were hosted on AMAZON AWS. For which AMAZON AWS have requested for a official request from the police and the complainant also requested to investigate the case.