SHAJAHAN.J 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 accused in Crime No.558/2022 of Palakkad Town South Police Station registered for the offences under Ss. 457 and 354C of the Indian Penal Code, 1860 and Sec. 66 of the Information Technology Act, 2000.

(3.) Prosecution case is that, on 9/6/2022 between 10.00 p.m.and 11.00 p.m., the accused trespassed into the rented house of the defacto complainant at Ambalaparambu, Karingarapully and captured the image of the defacto complainant on his mobile phone through the ventilator of the bathroom and thereby committed the offences alleged against him.