SHABBEERSAB Vs. STATE THROUGH KANAKAGIRI POLICE

JUDGEMENT

(1.) The petitioners have filed this petition under section439of Cr.P.C., 1973 seeking bail in Crime No. 152 of 2018 of Kanakagiri P.S. for the offences punishable under Sections 124(A), 109.201 read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent.

(3.) The substance of the case are that the complainant-Hanumanagouda S/o. Sakragouda Nayak has lodged the complaint on 14.08.2018 stating that accused Nos.2 and 3 opened a whats-App group, in that group there are 63 persons including the first informant, who alleges that on 14.08.2018 he opened whats-App application and read the messages posted in 'TAAS-FAN'S-B-NARASAPUR'and found the messages posted by accused No. I, in which post he had tweeted a slogan stating "Pakistan Jindabad"on 14th August and accused No. 1 had had also posted his photo taken along with his nephew' Chandbasha Kalkeri in the said message. First informant further alleges that the said message was seditious in nature and as such complainant requested kanakagiri Police to take legal action against the accused concerned. On the basis of the complaint, crime came to be registered against the accused persons before the Police for the aforesaid offences before the respondent-Police.