DEEPU THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioners who are accused Nos.1 and 2 in Crime No.19 of 2021 of Parassala Police Station registered for the offences punishable under Sections 498 A read with Section 34 of the Indian Penal Code and Section 67 A of Information Technology Act, 2000 have filed this application apprehending arrest.

(3.) The prosecution case is that the first petitioner with the intention to lead a luxurious life developed intimacy with the defacto complainant and received gold ornaments and money from her. Later he has married her and while residing together as husband and wife, he used to take her to various lodges and forcefully made her to call through Mingle2 media with the intention to earn money by circulating her nude photos. The money thus collected had been transferred to his account and later he tortured and harassed her both mentally and physically. He has also misappropriated her gold ornaments and money and thereby committed the aforesaid offences along with the second accused.