DUGAVATH YERRISWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying to grant anticipatory bail in Crime No.361/2025 of South CEN Crime Police Station registered for offence punishable under Sec. 66(d) of Information Technology Act, 2000 and Ssctions 319(2) and 318(4) of Bharatiya Nyaya Sanhita, 2023.

(2.) Heard learned counsel for petitioner and learned High Court Government Pleader for respondent - State.

(3.) Learned counsel for petitioner would contend that, the petitioner is running a petrol pump and he is having current account. A sum of Rs.83,00,000.00 has been credited to the current account of the petitioner. He is not aware who has credited that amount. On the same day of credit of the amount, the said amount has been siphoned to different persons account. The petitioner is not aware of any of the said transactions. The petitioner has not authorized the said transactions. The petitioner is a victim. Earlier also a sum of Rs.46,48,000.00 has been credited to the account of the petitioner and at that time on the complaint being filed, the petitioner has been arrested and in that case the petitioner has been granted bail. The petitioner is ready to cooperate with the Police in the investigation. The offence alleged against the petitioner is not a heinous offence and not punishable either with death or imprisonment of life. There are no criminal antecedents of the petitioner. With these, he prayed to allow the petition.