SANAL SANKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code.

(2.) Petitioner is the accused in S.C. No.365/2022 on the file of the First Additional Sessions Judge, Thrissur. The above case is registered against the petitioner alleging offences punishable under the Indian Penal Code and also under various Ss. of the Information Technology Act, 2000 and the POCSO Act. Petitioner was arrested and he is in custody from 11/3/2022.

(3.) The prosecution case is that the victim in this case got acquainted with the petitioner in the month of January, 2022 through social media. It is alleged that the petitioner committed sexual harassment against the victim by following her through social media. It is alleged that the petitioner managed to obtain nude videos and photographs of the victim in his mobile phone. Hence it is alleged that the petitioner committed offence.