RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the accused under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.' for short) for granting anticipatory bail in Koppal Crime No.21/2021 for the offence punishable under Sec. 67(B) of Information Technology Act, 2000 (hereinafter referred to as the 'I.T. Act' for short).

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

(3.) The case of the prosecution is that the police have registered the suo motu complaint that they received the report from the from National Center for Missing and Exploited Children under Cyber Tip Line Portal and they got information that this petitioner has uploaded some porn video of minor girl to the social media. Based on the same, the police registered the case and making hectic efforts to arrest this petitioner. The petitioner approached the District Judge, which came to be rejected. Hence, he is before this Court.