AKHIL Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Crl.P.No.7399/2021 is filed by accused No.10 and Crl.P.No.7936/2021 is filed by accused No.11 invoking Sec. 439 of Cr.P.C seeking regular bail in Crime No.175/2021 of Ramamurthy Nagar Police Station, Banaswadi Sub-Division, Bengaluru City for the offence puni.shable under Ss. 120-B, 201, 204, 323, 324, 343, 366, 366(B), 370, 370(A)(2), 376(D), 376, 384, 504 and 506 read with Sec. 149 of IPC, Sec. 67(A) of I.T. Act, Sec. 14 of Foreigners Act and Ss. 4, 5 and 9 of I.T.P. Act.

(3.) The factual matrix of the case is that the other accused persons and the petitioners herein indulged in committing the act of subjecting the women for sexual act, uploading the same in Whatsapp, causing life threat and also indulged in the act of trafficking the women from Bangladesh.