VEERABASAYYA GADIGEYYA GUDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner as well as the learned High Court Government Pleader appearing for the respondent.

(2.) The petitioner has invoked Sec. 439 of Code of Criminal Procedure (for short, 'Cr.P.C.') and he is seeking his release on bail in connection with Crime No.11/2024 registered in Gudageri police station, Kundagol taluk. The complaint is lodged against the petitioner for the offences punishable under Ss. 153B and 505(1)(b) of Indian Penal Code (for short, 'IPC'). The complaint is lodged on 5/3/2024 by one Ramesh N Pujari, who is the police constable attached to Gudageri police station.

(3.) It is the case of the prosecution that the accused has posted few edited photographs in facebook by showing the flag of neighbouring nation in the hands of some of the political leaders and it is alleged that the said pictures are published with an intention to disturb communal harmony and tranquility in the society. Based on the complaint dtd. 5/3/2024, FIR is registered in Crime No.11/2024. The accused was arrested on 5/3/2024 and he is in custody since then.