NEHA RAFIQ CHACHADI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Harshawardhan M.Patil, learned counsel for the petitioner, Smt.Giri ja S.Hiremath, learned High Court Government Pleader for respondent No.1-State and Sri Santosh B.Rawoot, learned counsel for respondent No.2. Perused the records.

(2.) The present petition is filed under Sec. 482 o f Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :- A complaint came to be lodged by Shayeesta Aga w/o Yusu f Aga with Belagavi CEN Police which was registered in Crime No.21/2019 on 2/10/2019 for the offence punishable U/sec.66E of the In formation Technology Act, 2000.