[Cites 3, Cited by 0]
Karnataka High Court
Mr. Ashim Paramanik vs State By Central Cen Crime Police ... on 11 February, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:8423
CRL.P No. 16373 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 16373 OF 2025 (438(Cr.PC) /
482(BNSS))
BETWEEN:
1. MR. ASHIM PARAMANIK
S/O LATE SANTI PARAMANIK
AGED ABOUT 45 YEARS
ADDRESS GOPINATHPURA
PALPARA, P.O GOPINATHPUR
(M-CROP), BARDHAMAN
DURGAPUR, WEST BENGAL-713 219
2. MRS. KAJAL PARAMANIK
D/O LATE RAM RATHAN BHANDARY
AGED ABOUT 65 YEARS
ADDRESS GOPINATHPURA
PALPARA, (M CROP), BARDHAMAN
DURGAPUR, WEST BENGAL-713 219
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI ...PETITIONERS
Location: HIGH
COURT OF
KARNATAKA (BY SRI. ANKUR TRIPATHI, ADVOCATE)
AND:
STATE BY CENTRAL CEN
CRIME POLICE STATION
FIRST FLOOR
HALASURU GATE POLICE STATION
PREMISES, OPPOSITE BBMP HEAD OFFICE
HUDSON CIRCLE, BENGALURU-560 002
REPT. BY SPP
-2-
NC: 2026:KHC:8423
CRL.P No. 16373 of 2025
HC-KAR
HIGH COURT BUILDING
BENGALURU-560 001
...RESPONDENT
(BY SRI. MOHD. AYUB ALI, ADDL.SPP)
THIS CRL.P. IS FILED UNDER SECTION 438 OF CR.P.C.
(FILED UNDER SECTION 482 OF BNNS) PRAYING TO GRANT
THE RELIEF OF ANTICIPATORY BAIL WITH A DIRECTION TO THE
CENTRAL CEN CRIME POLICE STATION TO RELEASE THEM ON
BAIL IN THE EVENT OF THEIR ARREST IN CRIME NO.0261/2025
REGISTERED ON 02.08.2025 FOR OFFENCES UNDER SECTION
66(D) OF THE INFORMATION TECHNOLOGY ACT 2008 AND
SECTIONS 318(2) AND 318(4) OF THE BNSS PENDING ON THE
FILE OF 45TH ACJM, BENGALURU CITY.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
1. This petition is filed by accused Nos. 1 and 2
under Section 482 of BNSS praying to grant bail in Crime
No. 261/2025 of Central CEN Crime Police Station
registered for offence under Section 66(D) of Information
and Technology Act, 2008 and Sections 318(2) and 318(4)
of BNS.
2. Heard learned counsel for petitioners and
learned Additional SPP for respondent - State.
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3. Learned counsel for petitioners would contend
that petitioners are son and mother and they are selling
agents for reputed institutions. Petitioner No. 1 went on
tour to Jamantara of Jharkhand State. He lost his bag
containing cheque book, ATM card, sim card and Bank
passbook on 27.07.2025 and in that regard he had filed
complaint on 07.08.2025. Petitioners are not aware of any
amount credited to their bank account. Petitioners are also
victims. Offences alleged against the petitioners are not
punishable either with death or imprisonment for life.
Petitioners are ready to cooperate with the Police in
investigation and abide by any conditions to be imposed by
this Court. There are no criminal antecedents of the
petitioners. With this, he prayed to allow the petition.
4. Per contra, learned Additional SPP would
contend that from the account of the complainant,
Rs.19,95,618/- has been transferred to the bank account
of these petitioners maintained with ICICI Bank. Apart
from that several huge amounts were credited to the bank
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account of the petitioners. The matter is under
investigation. Petitioners are required for custodial
interrogation. With this he prayed to reject the petition.
5. Having heard learned counsel for the parties,
the Court has perused the charge sheet, complaint and
other materials placed on record.
6. Case has been registered on receipt of
complaint dated 02.08.2025 against unknown persons.
Complainant has lost totally Rs.1,04,43,097/- Which is
transferred to different bank accounts. One of the bank
accounts mentioned is the bank account of the petitioners
maintained with ICICI bank in the name of company of the
petitioners. The petitioners are doing business and they
have also produced their income tax returns and other
documents. Petitioners are also stated to be the victims.
Petitioners have not utilized any amount credited to their
bank account. Petitioners have not authorized transfer of
the amount credited to their bank account. Petitioners are
ready to cooperate with the Investigating Officer in the
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investigation and abide by any conditions to be imposed by
this Court. There are no criminal antecedents of the
petitioners.
7. Considering the above aspects, petitioners have
made out case for grant to anticipatory bail with
conditions.
In the result, the following;
ORDER
Petition is allowed Petitioners are ordered to be
released on bail in the event of their arrest in Crime No.
261/2025 of Central CEN Crime Police Station subject to
following conditions:
I. Petitioners shall voluntarily appear before the
Investigating Officer within 15 days from this day and
execute bail bond for sum of Rs.1,00,000/- each with
one surety for the likesum to the satisfaction of the
Investigating Officer.
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II. Petitioners shall appear before the Investigating
Officer whenever called for and cooperate for
investigation.
III. Petitioners shall appear before the Investigating
Officer on every Sunday between 10.00 a.m. and
02.00 p.m. for a period of 2 months or till filing of the
final report whichever is earlier.
IV. Petitioners shall not directly or indirectly make any
inducement, threat or promise to any person
acquainted with the facts of the case so as to
dissuade him from disclosing such facts to the Court
or to any Police officer or tamper with the evidence.
In case of violation of any of the above conditions,
the order granting anticipatory bail to the petitioners shall
stand cancelled.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
LRS
List No.: 2 Sl No.: 6
