CHANDRADHARA. S. R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed by petitioner/accused Nos.3 & 5 for enlarging them on anticipatory bail in the event of their arrest in Cr.No.1/2024 registered by cyber crime Police Station for the offences punishable under Ss. 343, 344, 409, 426, 34, 36, 37, 201 and 204 of IPC and Ss. 66 and 84C of the Information Technology Act, 2000.

(2.) The Criminal Petition No.2535/2024 is filed by Accused No.3, while Criminal Petition No.2146/2024 is filed by Accused No.5 in Crime No.1/2024 of Cyber Crime Police Station at Bengaluru, for the above noted offences.

(3.) On the basis of complaint lodged by Sri. K. Ravishankar, who was the Investigating Officer in Cr.No.153/2020 of Cottonpet Police Station and Cr.No.91/2020 of K.G. Nagar Police Station, the present case in Cr.No.1/2024 was registered.