DOMINIC ALEXANDER DSOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the arguments on both sides.

(2.) Learned counsel for the petitioner would submits that petitioner is innocent person and he has not committed any offence as alleged against him. Petitioner is not the creator of alleged post nor he has uploaded the same. The allegation against the petitioner is that the post was uploaded or created by one group called Nasthika Asthika Charcha Vedike which the petitioner alleged to have reposted. The petitioner is active in politics and social services and he is Former District President of Aam Admi Party and District President of Karnataka Rakshana Vedike. Petitioner is the activist and presently he is a district president. Petitioner is a Senior Citizen aged more than 67 years and he is ailing from several aged related ailments. That there are no prima facie case against him. The petitioner is not convicted for offence prior to this alleged commission of offence and alleged commission of offences are not punishable with death or imprisonment for life.

(3.) The learned HCGP has submitted that there are prima facie material to attract the offences against the petitioner. Hence, sought for rejecting this petition.