GRAMEEN PASHPALAN NIGAM LTD. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in Crime No.182/2021 pending before the VIII Additional Chief Metropolitan Magistrate Court, Bengaluru registered for offences punishable under Ss. 417, 420 of the IPC and Sec. 66(D) and 74 of the Information Technology Act, 2000.

(2.) Heard the learned senior counsel Sri. Murthy D. Naik, appearing for Sri. Seetharamu.S.P., learned counsel for petitioner and Smt. Yashoda.K.P., learned High Court Government Pleader appearing for respondent No.1. Respondent No.2/complainant though served is unrepresented.

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