SREENISH POOKKODAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The second bail application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.2957/2023 of the Ernakulam South Police Station, Ernakulam,registered against him for allegedly committing the offence punishable under Sec. 451 of the Indian Penal Code and Ss. 3(1)(a) (c) and 5(1) of the Official Secrets Act, 1923. The petitioner was arrested on 21/12/2023.

(2.) The gist of the prosecution case is that: while the accused was working on contract basis with the Cochin Shipyard Limited during March, 2023 to 19/12/2023, he had with his mobile-phone taken the photographs of the defence ships and other ships, their maintenance, their position information, information on visits of VVIPs, information about various events inside the shipyard, which is determined as illegal, and transferred the information to the enemy country and the same is being used on a social media account of one Angel Payal. Accordingly, the accused had shared the official secrets. Thus, the accused has committed the above offences.

(3.) Heard Sri.Babu S. Nair, learned counsel appearing for the petitioner and Sri.C.S.Hrithwik, the learned Public Prosecutor appearing for the respondents.