MALTI Vs. STATE OF M.P.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-victim lodged Crime No.543 of 2015 dtd. 14/10/2015, registered at Police Station Kampoo, District Gwalior for the offences punishable under Sec. 354-A of the Indian Penal Code, 1860, and Sec. 67 of the Information and Technology Act, 2000.

(3.) The allegations were that respondent no.2, who is a doctor by profession had been allegedly sending obscene messages, photographs and videos to the appellant on her mobile phone. The allegations were investigated and a prima facie case having been made out, the chargesheet was filed.