INAYATHULLA N Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in Crime No.200/2023 registered for offence punishable under Sec. 67B of the Information Technology Act, 2008 (hereinafter referred to as 'the Act' for short).

(2.) Heard the learned counsel Sri.S.Jagan Babu, appearing for the petitioner and the learned HCGP Sri.Harish Ganapathi, appearing for respondent No.1.

(3.) The facts in brief, germane, are as follows: