IRAM PATHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioners/accused on bail, in the event of his arrest in respect of Crime No.33/2021 registered by Whitefield CEN Crime Police Station, Bengaluru City, for the offence punishable under and Ss. 66(C) and 66(D) of Information Technology Act, 2000.

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

(3.) The factual matrix of the case of the complainant in the complaint is that, the accused No.1 came to know the complainant in Jeevansathi website and she was contacting the complainant over phone and he expressed his desire to marry her and also started talking with her through social media. Both of them developed intimacy and the petitioner No.1 instigated the complainant for sexual act and also extorted money from him by showing photographs and amount was also collected by sending un seen photographs. The accused Nos.1, 2, 3 called the complainant to Mumbai, threatened and collected an amount of Rs.50,000.00 and also made whatsapp chat and demanded the amount of Rs.10.00 lakhs and threatened that they are going to fix the complainant in a false case. Hence, alleged that cheating was made on the complainant and hence, sought for an action against the petitioners and other accused persons.