YASHWANTHA RAJ R. Vs. STATE

JUDGEMENT

(1.) Accused in crime No.56/2021 registered by Chitradurga CEN Crime Police Station for offence punishable under Sec. 67(B) of the Information Technology Act, 2008 is before this Court under Sec. 438 of the Cr.P.C.

(2.) Heard the learned counsel appearing for the petitioner and learned counsel appearing for the respondent.

(3.) Complainant - Shivakumar, Sub-Inspector of Police, CEN Crime Police, Chitradurga had registered FIR in crime No.56/2021 on the basis of computerized report submitted by the Special CTCR Division, CID, Bangalore, wherein, it is alleged that Central Government had established National Centre for Missing and Exploited children and it was found that certain obscene videos and photographs of minor children were uploaded from the IP address of the petitioner and therefore, necessary action was sought against him. It is in this background, FIR in crime No.56/2021 was registered. Apprehending arrest in the said case, the petitioner had filed a Crl.Misc.No.506/2022 before the Court of the Principal District and Sessions Judge, Chitradurga, which was dismissed on 27/6/2022. Therefore, he is before this Court.