MAINAK MANMATH NATH PODDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This is an application to protect the liberty of the applicant by way of transit anticipatory bail in connection with CR No.493 of 2022 registered with GTB Enclave Police Station, District Shahdara, New Delhi, for the offences punishable under Ss. 406, 354D, 509, 506, 306 read with Sec. 511 of the Indian Penal Code, 1860 ("the Penal Code ") and Sec. 67 of the Information Technology Act, 2000 and Sec. 63 of the Copyright Act, 1957.

(3.) The applicant claims to be a Professor and Chair, Mathematics at Indian Institute of Science Education and Research, Pune (IISER). The first informant was pursuing her Ph.D. at IISER, Pune. Dr. Anindya Goswami was appointed as a Supervisor of the first informant. Shristi Gupta was another student under the supervision of Dr. Anindya Goswami.