YOGISH PRABHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No. 1 under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioner on bail in the event of his arrest for the offences punishable under Section 295-A of IPC and Section 67 of Information Technology Act, 2000, registered in respondent police station in Crime No. 193/2017.

(2.) Brief facts of the prosecution case are that one Tousif U. T., has lodged complaint alleging that on 26.10.2017, on his social network Facebook has drawn pictures of Tippu Sultan and Chief Minister of Karnataka in an indecent manner with an intention to insult the communal harmony in the society. Accused Nos. 1 and 2 in their account have created and managed to spread over in the social media and they are responsible for spreading the above morphed photos, which resulted in communal disharmony. Therefore, he has sought for taking necessary action against the accused persons.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No. 1 and also the learned High Court Government Pleader appearing for the respondent-State.