(1.) The above Revision Petition has been filed against the order of the Judicial Magistrate No.II, Coimbatore, dtd. 31/7/2019 rejecting the petition filed by the Petitioner / Accused to discharge him from the offence under Sec. 239 of Cr.P.C.
(2.) According to the prosecution, the petitioner/Accused No.2 was stealing the data from the company, in which, the first accused had worked and aided the first accused in getting information from the complainant's company, in order to promote the business of the first accused. Therefore, the revision petitioner/accused was charged under Ss. 120(B) , 408 of IPC read with 43, 65 and 66 of Information Technology Act .
(3.) The petitioner herein has moved the Trial Court to discharge him from the offence as according to him the charges are groundless accordingly and the materials do not make out or sufficient enough to establish prima facie case against him. According to him, no offence could be made out from the allegations and therefore, he ought to be discharged from the offence.