NIZAMUDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., praying to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.544/2021 registered by East CEN Crime Police Station, Bengaluru District, for the offences punishable under Ss. 67, 67(B) of the Information Technology Act, 2000.

(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 as per the CD received through NCRB and the information furnished by Service provider, obscene photos and videos of children were found to have been uploaded with IP address of this petitioner. Hence, a case has been registered against the petitioner. The matter is under investigation.