SRI. ARINDAM NATH Vs. STATE OF KARNATAKA BY VIVEKNAGAR POLICE, REPRESENTED BY SPECIAL PUBLIC PROSECUTOR

JUDGEMENT

(1.) This petition is filed under section 439 of Cr.P.C., 1973 seeking bail in Cr. No. 202/2017 registered under sections 376, 384, 506 of Indian Penal Code, 1860 and sections 66(E) and 67 of the Information Technology Act, 2000.

(2.) Heard the learned counsel for the petitioner and the learned HCGP.

(3.) Learned HCGP has not filed any statement of objections, but has orally opposed the petition.