ASHOK SHASTRY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The defacto complainant is before this Court under Sec. 439(2) Cr.PC with a prayer to set aside the order dtd. 27/12/2022 passed by the Court of LV Addl. City Civil & Sessions Judge, Bengaluru, in Crl.Misc.No.12509/2022, wherein respondent no.2 has been granted regular bail under Sec. 439 Cr.PC in Crime No.298/2022 registered by J.P.Nagar Police Station for the offences punishable under Ss. 436, 448 , 504, 511 IPC.

(2.) Heard the learned Counsel for the parties.

(3.) Petitioner herein had lodged a complaint on 15/12/2022 before the J.P.Nagar Police, Bengaluru, alleging that respondent no.2 who is his former employee who was dismissed on 7/2/2019, has been harassing him and his family members on social media. It is also alleged that in the early morning of 13/12/2022, respondent no.2 threw seven bags of petrol inside his garage and tried to lit fire and damage the property of the petitioner. On the basis of the said complaint, FIR in Crime No.298/2022 was registered by J.P.Nagar Police against respondent no.2 for the aforesaid offences.