AKHIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(2.) The petitioner is arrayed as accused in FIR No.0565/2020 of Nilambur Police Station, Malappuram District alleging offence punishable under Section 102 of the Code of Criminal Procedure as per Exhibit A-1.

(3.) The prosecution allegation is that the petitioner was found using Motorola Phone bearing Sim No.7012840690 on 27.12.2020 and allegedly sent Whatsapp vidoes containing prohibited items including porn materials. Accordingly the phone was seized and the case was registered under Section 102 of Cr.P.C.