Karnataka High Court
Mahiboob S/O Allabaksh Sindagikar vs The State Of Karnataka on 19 August, 2014
Author: N.Ananda
Bench: N.Ananda
1
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
DATED THIS THE 19TH DAY OF AUGUST 2014
BEFORE
THE HON'BLE MR.JUSTICE N.ANANDA
CRIMINAL PETITION No.200666/2014
BETWEEN:
Mahiboob
S/o Allabaksh Sindagikar
Age: 34 years
Occ: Business & Agriculture
R/o Old Bazar, Sindagi
Dist. Bijapur ...Petitioner
(By Sri Shivanand V. Pattanashetti, Advocate)
AND:
The State of Karnataka
Represented by
Addl. SPP Gulbarga Bench
(Through Sindagi P.S.) ... Respondent
(By Sri Sanjay A. Patil, Addl. SPP)
This Criminal Petition is filed under Section 438 of
Cr.P.C. praying to grant the anticipatory bail to the petitioner
and direct the Sindagi Police to release the petitioner on bail
in the event of his arrest by Sindagi Police Station in Crime
No.234/2013 pending on the file of J.M.F.C. Court Sindagi,
which is registered for the offences punishable under
Sections 505 (1) (C), 295(A) of IPC and under Section 66(A) of
Information Technology Act.
2
This Petition coming on for Orders this day, the Court
made the following:
ORDER
The petitioner is alleged to have committed offences punishable under Sections 295(A) and 505(1)(C) IPC and Section 66(A) of Information Technology Act.
2. As per the first information, petitioner is alleged to have sent certain photographs and messages from his facebook account to the facebook account of complainant. These messages sent by the petitioner were intended to promote enmity between certain classes of society. The petitioner is absconding from the date of registration of first information.
3. Having regard to nature of offences and allegations made against petitioner, custodial interrogation of petitioner is necessary for proper 3 investigation of the case. Therefore, petitioner is not entitled to anticipatory bail.
4. The petition is dismissed.
Sd/-
JUDGE NB*