A. NATARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 438 Cr.P.C., 1973 seeking anticipatory bail, directing the respondent police to release the him on bail in the event of his arrest for the alleged offences punishable under Sections 354A, 354D, 509, 511 of IPC r/w. sections 66A, 66E, 67 and 72 of the Information Technology Act, 2000, registered in the respondent police station in Crime No.193/2017.

(2.) Brief facts of the complainant's case are that;

(3.) Heard the arguments of the learned counsel for the petitioner so also the learned High Court Government Pleader for the respondent/State.