JAYDEEP MADHUKAR WAKANKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since these criminal petitions arise out of the same crime, both the petitions are being disposed of together with a common order.

(2.) These two criminal petitions are filed under Sec. 482 Cr.P.C. seeking to quash the proceedings in C.C. 3515 of 2021 (arising out of FIR No. 91/2021 dtd. 12/6/2021) on the file of Chief Metropolitan Magistrate Court, Vishakhapatnam in taking cognizance of offences under Ss. 43, 65, 66, 66B, 66D of the Information Technology Act, 2000 and Sec. 204, 120B of IPC.

(3.) Heard Sri Siddharth Luthra and Sri Dammalaptai Srinivas, learned senior counsel appearing for Sri V. Vimal Varma and Sri Ginjupalli Subba Rao, learned counsel appearing for the petitioners/A1 and A2 respectively, Sri Dusyanth Reddy, learned Special Public Prosecutor appearing for the respondents 1 and 2, and learned senior counsel Sri Naga Mutthu, and Sri D. Purna Chandra Reddy, learned counsel appearing for the respondent No. 3/defacto complainant.