HASHIF ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the sole accused in Crime No.630 of 2018 of Anchalummoodu Police Station, Kollam District. The above case is registered against the petitioner alleging offences punishable under Section 354 of the Indian Penal Code (IPC) and Section 66(c) and 67 of the Information Technology Act and Sections 119(b) and 120(o) of the Kerala Police Act.

(3.) The prosecution case is that, the accused had created a fake Facebook and instagram accounts, using his mobile number. Thereafter, he had made friend requests to the de facto complainant through his Facebook account to her account. Their friendship culminated in a relationship. Subsequently, the petitioner took photographs of the de facto complainant and tried to send the same to her relatives. Hence, it is alleged, the petitioner committed the said offence.