RENIL 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.60 of 2021 of Karimannoor Police Station. The above case is registered against the petitioner alleging offences punishable under Section 498A of the Indian Penal Code and Section 67A of the Information Technology Act.

(3.) The prosecution case is that the petitioner, who is the husband of the de facto complainant, mentally and physically harassed her. It is also alleged that because of the enmity towards the complainant, the petitioner published and transmitted the nude images and videos of the de facto complainant to the relatives and friends through Facebook and Whatsapp. Hence, it is alleged that the accused committed the offence.