AVINASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.794/2024 registered by South East CEN Crime Police Station, Bengaluru City for the offences punishable under Ss. 318(4), 319(2) of BNS, 2023 and 66(D) of Information Technology Act, 2000 (for short 'IT Act') is before this Court under Sec. 483 of BNSS Act, 2023 seeking regular bail.

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

(3.) FIR in Crime No.794/2024 was registered by South East CEN Crime Police Station, Bengaluru City against unknown persons for the aforesaid offences, on the basis of the first information dtd. 24/8/2024 received from Ms.Manthalir N, daughter of Keshav Singh K.