NAVEEN KUMAR R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before this Court calling in question registration of a crime in Crime No.235 of 2023 for offences punishable under Ss. 408, 504, 506 of the IPC and under Ss. 66 and 66C of the Information Technology Act, 2008.

(2.) Heard Sri Siji Malayil, learned counsel appearing for petitioners, Sri Mahesh Shetty, learned High Court Government Pleader appearing for respondent No.1 and Sri. Arun Shyam, learned senior counsel appearing for respondent No.2.

(3.) Though the matter is listed for orders, with the consent of the parties it is taken up for the final disposal.