SANTHOSH SAHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for quashing of the proceedings in C.C.No.11649/2013 pending on the file of the I Additional Chief Metropolitan Magistrate, Bengaluru stated to be for the offences under Section 66 of the Information Technology Act and Section 500 of IPC.

(2.) Admit

(3.) With the consent of both parties, the matter is taken up for final disposal