SIDDHARTH SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this bail application for grant of anticipatory bail under Sec. 438 of the Cr.P.C. as he apprehends his arrest in connection with Crime No.73/2021, registered at Police Station Bodhghat, District: Bastar, Chhattisgarh for the offence punishable under Ss. 67(B) of the I.T. Act.

(3.) Facts of the case, in brief, is that on 6/7/2020, the present applicant has uploaded porn video of female and children in his own Instagram account. Based on the information received from NCRB, New Delhi, the present crime was registered against the applicant.