SREELA P. MANI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an anticipatory bail filed under Sec. 438 of the Code of Criminal Procedure by the petitioner, who is the sole accused, in Crime No.1062/2022 of Vizhinjam Police Station, Thiruvananthapuram, where she alleged to have committed offences punishable under Ss. 420 and 506(i) of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner Advocate Sri R.Sanjith as well as the learned counsel for the defacto complainant Sri B.A.Aloor and the learned Public Prosecutor Smt.Neema T.V.

(3.) The prosecution case is that the petitioner who is the Director of Yessma OTT platform, with the intention to cheat and defraud the defacto complainant so as to make unlawful enrichment to her shooted a sexual film on 1st and 2/10/2022 at Aroma Gardens Resort in Aruvikkara Village in violation of the agreement entered into between the defacto complainant and the petitioner. Thereafter, the said film has been exhibited in the OTT Platform showing the nudity of the petitioner.