INAYATHULLA N. Vs. STATE

JUDGEMENT

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

(2.) Re-heard Sri S.Jagan Babu, learned counsel appearing for the petitioner and Sri B N Jagadeesh, learned Additional State Public Prosecutor appearing for respondent No.1.

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