NAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in CC.No.33429/2023 registered for offences punishable under Ss. 66 and 66(C) of the Information Technology Act, 2008 and Ss. 408, 504 and 506 of the Indian Penal Code, 1860 ('the IPC' for short).

(2.) Heard Sri. Siji Malayil, learned counsel appearing for the petitioners and Sri. Nageshwarappa, learned High Court Government Pleader appearing for respondent No.1/State.

(3.) Respondent No.2/complainant though served long ago has remained unrepresented.