SANJANA FERNANDES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.22955 of 2021 pending on the file of the I Additional Chief Metropolitan Magistrate, Bangalore arising out of crime in Crime No.245 of 2021 registered for offences punishable under Ss. 66(C), 66(D) and 67(A) of the Information Technology Act, 2000 and Ss. 419 and 420 of the IPC.

(2.) Heard Sri Amar Correa, learned counsel for the petitioner, Shri K.S.Abhijith, learned High Court Government Pleader for respondent No.1 and Sri S.Diraviam Dinesh, learned counsel appearing for respondent No.2.

(3.) Brief facts, as projected by the prosecution, are as follows: