NISHAL O.P. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.522 of 2022 of Cherpulassery Police Station, Palakkad District. The offences alleged against the petitioner are punishable under Ss. 354D(1)(2) and Sec. 509 of the Indian Penal Code,1860 apart from Sec. 67A of the Information Technology Act, 2000.

(3.) According to the prosecution, on 15/9/2022 the accused morphed the photos of the defacto complainant as obscene photos and circulated the same through social media with the intention to outrage her modesty and thereby committed the offences alleged.