ZIYAD. K. 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.201 of 2022 of Koppam Police Station, Palakkad registered for the offences punishable under Ss. 354D(1)(ii), 506(i) of the Indian Penal Code, 1860 and also under Ss. 67(B)(b) of the Information Technology Act, 2000 and Sec. 12 r/w. Sec. 11(iii)(iv)(v), Sec. 14(l) r/w. Sec. 13(c) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, between 1/12/2021 and 6/6/2022, the petitioner, by giving a false promise of marriage, induced the victim to send her nude photographs to his mobile phone and circulated the same to his friends and thereby committed the offences alleged.