(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.82/2023 registered for the offences punishable under Ss. 354C, 323, 506 of IPC and Sec. 66(E) of the Information Technology Act, 2000.
(2.) Heard the learned counsel Sri.Jayaraj D.S., appearing for the petitioner and the learned Additional State Public Prosecutor Sri.B.N.Jagadeesh, appearing for respondent No.1.
(3.) Facts in brief germane are as follows: