PRASHANTH SAMBARGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court calling in question proceedings in Crime No.286 of 2020 pending before the 1st Additional Chief Metropolitan Magistrate, Bangalore registered for offences punishable under Ss. 499 and 500 of the IPC read with Sec. 67 of the Information Technology Act, 2008 ('the Act' for short).

(2.) Heard Sri Adit Chandangoudar, learned counsel appearing for the petitioner, Smt. K.P.Yashodha, learned High Court Government appearing for respondent No.l and Smt. M.S. Roopa, 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:-