PRASHANTH BABU D M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of anticipatory bail in Crime No.302 of 2023 of Cottonpet Police Station, pending on the file of the learned IV Additional CMM, Bengaluru, registered for the offences punishable under Ss. 204, 120-B, 409 and 426 of Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant K Ravishankar.

(2.) Heard Sri N Tejas, learned counsel for the petitioner and Sri P Prasanna Kumar, learned Special Public Prosecutor for the respondent-State. Perused the materials on record.

(3.) Learned counsel for the petitioner submits that, the petitioner has approached this Court seeking grant of anticipatory bail on the apprehension of being arrested. He submitted that initially, Crime No.91 of 2020 of K G Nagar Police Station, Crime No.45 of 2020 of Cyber Crime Police Station, Crime No.153 of 2020 of Cottonpet Police Station and Crime No.287 of 2020 of Ashok Nagar Police Station, were came to be registered against the accused SriKrishna @ Sriki and others. These four criminal cases were investigated by three different Investigating Officers. Later, a Special Investigating Team (for short 'SIT') was constituted to investigate into the criminal cases. It is thereafter, Crime No.302 of 2023 came to be registered alleging that multiple mirror image files were created from the devices seized in the above cases.