BINU MATHEW Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by the petitioner with a prayer to set-aside the conditions No.3 and 5 imposed in the anticipatory bail order dated 04.02.2019 passed in by the LX Additional City Civil and Sessions Judge, Bengaluru (CCH-61).

(2.) I have heard the learned counsel appearing for the petitioner and learned High Court Government Pleader representing the respondent-State.

(3.) On the basis of a private complaint filed against RoomsTonite eBookings Private Limited/IDS Next Business Solutions Private Limited represented by its Directors, the learned Magistrate referred the matter for investigation and accordingly, a case in Crime No.514/2018 was registered by Bellanduru Police Station for the offences punishable under Sections Information Technology Act 2000 (U/s-66,43); IPC 1860 (U/s-120B); Information Technology Act 2000 (U/s-66(c)); IPC 1860 (U/s-34); Information Technology Act 2000 (U/s-66D)); IPC 1860 (U/s-464, 420, 406).