B RIAZ AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned Senior Advocate Sri Krishna Murthy, appearing for learned counsel for the petitioner and the learned State Public Prosecutor.

(2.) Petitioner is accused of offences punishable under Sections 43A, 66(A), 65, 66, 43 of the Information Technology Act, 2000 (hereinafter referred to as 'I.T.Act' for brevity) as well as Sections 120B, 406 and 420 of Indian Penal Code, 1860.

(3.) The brief facts of the case are as follows: