[Cites 7, Cited by 0]
Karnataka High Court
Ms. Suganthi Y vs State Of Karnataka on 7 April, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:18733
CRL.P No. 8621 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 8621 OF 2025
BETWEEN:
MS. SUGANTHI Y,
D/O YUGARIUS,
AGED ABOUT 37 YEARS,
R/O NO. 2/1, 102A, MUNIVEL STREET,
KAKKANJI NAGAR, CITY VILLAGE,
VYASAPADI DISTRICT,
CHENNAI,
TAMIL NADU - 600 039
...PETITIONER
(BY SRI. BHARATH KUMAR V., ADVOCATE)
AND:
STATE OF KARNATAKA
Digitally signed by
SANJEEVINI J THROUGH CYBER CRIME POLICE STATION
KARISHETTY
Location: High CID, CYBER CRIME DIVISION
Court of Karnataka
NO.1, CARLTON HOUSE, PALACE ROAD,
BENGALURU - 560 001.
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HON'BLE HIGH COURT OF KARNATAKA,
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NC: 2026:KHC:18733
CRL.P No. 8621 of 2025
HC-KAR
AMBEKDAR VEEDHI,
BENGALURU - 560 001
...RESPONDENT
(BY SRI. B.N. JAGADEESHA, ADDL. SPP)
THIS CRL.P. IS FILED U/S 438 CR.PC (FILED U/S 482
BNNS) BY THE ADVOCATE FOR THE PETITIONER PRAYING
THAT THIS HONOURABLE COURT MAY BE PLEASED TO
ENLARGE THE PETITIONER HEREIN ON BAIL, IN THE EVENT OF
HER ARREST IN RESPECT OF FIR BEARING NO.2/2023
REGISTERED WITH THE RESPONDENT CYBER CRIME POLICE
STATION, CID INITIALLY REGISTERED FOR THE OFFENCE U/S.
66(D) OF THE IT ACT, 2000 AND SUBSEQUENTLY MODIFIED TO
INCLUDE SECTION 389, 419 AND 120B R/W SEC. 34 OF IPC
PENDING ON THE FILE OF 1ST ADDL. CMM COURT,
NRUPATHUNGA ROAD, BENGALURU CITY.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:18733
CRL.P No. 8621 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioner is before this Court seeking grant of
anticipatory bail for it having been turned down by the Court of
Session in Crl.Misc.No.4837/2025.
2. Heard Sri. Bharath Kumar V., learned counsel
appearing for the petitioner, Sri. B.N. Jagadeesha, learned
Addl. SPP appearing for the respondent and have perused the
material on record.
3. Facts in brief, germane, are as follows:
The petitioner gets embroiled in a crime in Crime
No.2/2023 for offences punishable under Sections 419, 389,
120B, 506 read with Section 34 of the IPC and Section 66(D) of
the Information Technology Act, 2000. The petitioner was not
drawn as an accused at the outset. The only reason that the
petitioner was drawn into the web of these proceedings is a
money trial. It transpires that certain amount is received to the
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account of the petitioner. Therefore, the petitioner is now
dragged into these proceedings.
4. Learned counsel appearing for the petitioner
submits that the other accused have been enlarged in bail by
the Court of Session itself in Crl.Misc.No.1292/2025 dated
03.03.2025.
5. In that light, on the score of parity, the petitioner is
also entitled to anticipatory bail with the same conditions that
are imposed to the other accused.
6. For the aforesaid reasons, the following:
ORDER
This Criminal Petition is allowed and the petitioner is
ordered to be released on bail in the event of her arrest in
Crime No.2 of 2023 of Cyber Crime Police Station, CID, pending
on the file of the learned I Additional CMM Court, Nrupathunga
Road, Bengaluru City on the following conditions:
i) The petitioner shall execute personal
bond for a sum of Rs.2,00,000/- (Rupees
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Two lakhs only) with one surety for the
like-sum to the satisfaction of the
concerned Investigating Officer;
ii) The petitioner shall appear before the
concerned Investigating Officer within 15
days from the date of this order.
iii) The petitioner shall not threaten the
prosecution witnesses and tamper with
evidence.
iv) The petitioner shall not commit similar
offences.
v) The petitioner shall co-operate in the
investigation of the case.
vi) The petitioner shall not leave India
without prior permission of the
jurisdictional learned Magistrate for a
period of 6 months from this date.
vii) The petitioner shall furnish her photo
identity card for her residential address
proof before the concerned Investigating
Officer.
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viii) In the event of violation of any of the
above terms, the above bail shall stand
automatically cancelled.
ix) The observations made above are only
for the purpose of consideration of the
application for anticipatory bail and the
same shall not in any manner influence
the trial. The trial Court shall consider
the case on its merits and without being
influenced by this order.
Sd/-
(M.NAGAPRASANNA)
JUDGE
SJK
List No.: 3 Sl No.: 9
CT:SG
