A SHANKAR Vs. STATE

JUDGEMENT

(1.) INVOKING the inherent jurisdiction of this Court under Section 482 Cr.P.C., the petitioner has approached this Court to quash the charge sheet in the case in SC No.192 of 2009 pending on the file of the Learned Additional District and Sessions Judge (Fast Track Court -V) Chennai.

(2.) THE circumstances which led the petitioner to come forward with this petition are in brief as under.

(3.) IT is also alleged that the petitioner had secured access unauthorisedly to the protected system of the Legal Advisor (notified under G.O.Ms.No.5 & 6 of Information Technology Department dated 29.06.2005). On the above said dates through his pen drive names "SUJATHA" and downloaded the information, which was created for the purpose of exclusive possession and use by the witness Thiru S.K.Upadhyay in contravention of Section 70 of Information Technology Act 2000 and hence after filing of the charge sheet on 26.12.2008, now the petitioner for the alleged commission of offences of hacking with protected computer system and breach of confidentiality has been facing three charges under Sections 66, 72 and Section 70 of Information Technology Act 2000.