(1.) These petitions are filed under Section 438 of the Code of Criminal Procedure ('the Code', for short), for anticipatory bail.
(2.) On a complaint filed by the representative of a Company, which is engaged in the business of trading and distribution of petrochemicals in India and overseas, a crime was registered against nine persons, alleging offences under Sections 65, 66, 66A, 66C and 66D of the Information Technology Act and Sections 419 and 420 of the Indian Penal Code ('IPC for short).
(3.) As per the allegations in the complaint, the company has a website in the name and style 'www. jaypolychem. com' but, Anr. website was set up in the internet by first accused (Samdeep Varghese @ Sam), who was dismissed from the company, as under the name and style 'www. jayplychem. org', in conspiracy with other accused, including one Preeti and Charanjeet Singh, who are the sister and brother-in-law of 'Sam' and defamatory and malicious matters about the company and its directors are made available in that website.