ASHOK K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of anticipatory bail in Crime No.1093/2022 of South CEN Crime Police Station, DCP South Division, Bengaluru registered for the offences punishable under Ss. 419 and 420 of Indian Penal Code (for short 'IPC') and Ss. 66(C) and 66(D) of Information Technology Act, 2008 (for short 'IT Act'), on the basis of the first information lodged by the informant - Shrinivasa Chari C.

(2.) Heard Sri Hitesh Gowda B.J., learned Counsel for the petitioner and Sri H.S.Shankar, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) Lea rned Counsel for the petitioner submitted that the petitioner is the sole accused. He has not committed any offences as alleged and he has falsely implicated in the matter without any basis. Even as per the first information, no offence is made out. The petitioner is having reasonable apprehension of being arrested by the Police. The petitioner is the permanent resident of the address mentioned in the cause title to the petition and there is no criminal antecedents as against him. He is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition in the interest of justice.