SAYD NASSEB ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The prosecution allegation is that this petitioner who was having acquaintance with the defacto complainant had shown pornographic media content by transmitting it through the electronic media and thereby committed the aforesaid offences.

(3.) The learned counsel for the petitioner would submit that he is a student pursuing his studies. He came into contact with the defacto complainant who represented herself as a major. He has not committed any offence as alleged by the prosecution though they are having close relationship. But he apprehends arrest and torture by the police, hence this application.