NITHIN PAULOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the accused in Crime No.1132 of 2021 of Kadavanthra Police Station, alleging commission of offences under Ss. 323, 341 354, 354(D) and 509 of the Indian Penal Code and Section 67 of the Information Technology Act.

(3.) The allegation against the petitioner is that the petitioner wrongfully restrained the de facto complainant and caught hold of her hand and attempted to disgrace her and also slapped on her face on account of the reluctance shown by the de facto complainant to continue her relationship with the petitioner. It is also alleged that the petitioner uploaded certain photographs of the de facto complainant by creating a false instragram account in her name and circulated the pictures to the friends and relatives of the de facto complainant.