SANAL 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.1506/2022 of Ernakulam Town South Police Station, Ernakulam, alleging offences punishable under Ss. 454 and 354 of the Indian Penal Code 1860, apart from Sec. 119(b) of the Kerala Police Act, 2011 and Sec. 66E of the Information Technology Act, 2000.

(3.) According to the prosecution, the accused had installed a pen camera inside the bathroom of the defacto complainant's house on 13/12/2022 and recorded her nude photographs and outraged her modesty and thereby committed the offences alleged.