SHIJIL M. T. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.539/2022 of Muhamma Police Station, Alappuzha alleging offences punishable under Ss. 354A and 354D of the Indian Penal Code, 1860 apart from Ss. 11(iii), 11(iv) and 12 of the Protection of Children from Sexual Offences Act, 2015 apart from Ss. 67A and 67B(a) of the Information Technology Act, 2000.

(3.) According to the prosecution, the accused contacted the victim through Facebook and thereafter forced her into exchanging nude photographs and videos with the petitioner and thereby committed the offences alleged.