NAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is seeking to be enlarged on bail in the event of his arrest pursuant to the proceedings in Crime No.3302/2019 for the offences punishable under Sections 354(D) and 509 of IPC and Section 67 of Information Technology Act, 2000 registered by the Cyber Crime Police.

(2.) The complaint that has been lodged relates to the alleged action of the petitioner in putting up the post in his face book which is stated to be derogatory and defamatory and contains objectionable language. The FIR has been lodged and investigation is in progress.

(3.) The learned counsel for the petitioner states that the proof of alleged act of posting on the face book of certain comments is a matter to be proved and that even evidence is available on the electronic medium which can be secured. It is submitted that the question of custodial interrogation would not arise.