SILVARAJ M DSOUZA Vs. KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 438 of Cr.P.C., seeking for grant of bail in Crime No.20/2021 registered by U.K. CEN Crime Police Station for the offence punishable under Sec. 67(B) of Information Technology Act, 2000 (for short ' I.T. Act ').

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

(3.) The case of the prosecution is that on the complaint of one Sudarshan Naik, CEN Cyber Police registered the case against the petitioner. It is alleged that they received the Cyber Tipline 3 Report No.75241746 along with the report stating that with the use of mobile phone this petitioner said to be viewed the video graphs of minor child which was reflected in the social media and Missing and Exploited Children on 26/4/2019. After receiving the report, the Police registered the case and making an effective efforts arrested the petitioner. The petitioner approached before the Sessions Judge for grant of bail which came to be rejected and hence, he is before this Court.