ABHIRAM M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the sole accused in Crime No.8 of 2022 of Cyber Crime Police Station, Thiruvananthapuram Rural, registered for the offences punishable under Ss. 376, 354D and 506 of the Indian Penal Code, 1860 and also under Sec. 66D of the Information Technology Act, 2000.

(3.) The prosecution case is that, the accused as well as the defacto complainant were in a relationship from 2016 onwards and while so on 23/3/2019 the accused committed rape on the defacto complainant and compelled her to send nude photographs through WhatsApp. Subsequently, petitioner is alleged to have created false Instagram accounts of the victim and sent friend requests to her friends and thereafter uploaded photographs into the Instagram account to defame her and thereby committed the offences.