AMIT GARG Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question registration of crime in Crime No. 64 of 2021 for offences punishable under Ss. 419 and 420 of the IPC and Ss. 66C and 66D of the Information Technology Act, 2000 ('the Act' for short).

(2.) Heard Sri V.Bharath Kumar, learned counsel appearing for the petitioner, Smt. K.P.Yashodha, learned High Court CRL.P No. 4856 of 2021 Government Pleader appearing for respondent No. 1 and Sri D.Vijay Raj, learned counsel appearing for respondent No. 2.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:-