NASEEF E. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.243 of 2020 of Vengara Police Station, Malappuram District. The above case is registered against the petitioner alleging offences punishable under Sections 67A , 67B of Information Technology Act and Section 15 of the Protection of Children from Sexual Offences Act (POCSO Act).

(3.) The prosecution case is that, on 27.6.2020 at about 10.45 p.m., the police party took the mobile phone from the possession of the petitioner. According to the prosecution, the mobile phone contained obscene photos and videos. It was found that, the accused subscribed channels which contained vulgar videos and photos of child pornography.