MAHIPAL SINGH BOCHALYO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No. 19 under Sec. 482 of Cr.P.C. Praying to grant anticipatory bail in crime No. 384/2025 of HSR Layout Police Station registered for offence under Ss. 66-C, 66-D, 84-B of Information Technology Act, 2000 and Ss. 318(4), 319, 111(2), 114(2), 61(2) read with Sec. 3(5) of BNS.

(2.) Heard learned counsel for petitioner and learned HCGP for respondent - State.

(3.) Learned counsel for petitioner would contend that petitioner and accused No. 18 started the Company. Subsequently, accused No. 18 resigned from the directorship and accused No. 20 joined as the Director. After accused No. 20 joined as the Director, he purchased shares of this petitioner and also of accused No. 18 and now accused No. 20 is having 80% of the shares and the petitioner is having 20% of shares. As major shares are with accused No. 20, he will be incharge of affairs of the Company. Accused No. 20 who has been added as Director of the Company has been granted anticipatory bail by this Court. There are no criminal antecedents of the petitioner. The offence alleged against the petitioner is provided with punishment of imprisonment which may extend to 7 years. The victims are not traced. There is no money transfer. Bank account of accused No. 18 has been secured. Statement of C.W.28 and another has already been recorded. Accused No. 2 has recruited the employees and accused No. 2 is stated to be Office Boy. Rental agreement has been signed by accused No. 20 and that itself indicates that he is incharge of the business of the Company. There is no abnormal transfer. Petitioner is ready to cooperate with the Investigating Officer in the enquiry and abide by any conditions to be imposed by this Court. With this he prayed to allow the petition.