BIJUNU KINDIYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 438 of the Code of Criminal Procedure.

(2.) The petitioner herein is the 2nd accused in Crime No.2079 of 2017 of the Central Police Station, Ernakulam registered alleging offences punishable under sections 511 of 384, 506, 354 read with 34 of the IPC, section 120 (o) of the Kerala Police Act and under sections 66E and 67A of the Information Technology Act.

(3.) The aforesaid crime was originally registered against one Kiran Kumar and some others on the basis of information furnished by a cine actress. According to the de facto complainant, the 1st accused feigned love and on a false promise of marriage, became close to her. She was taken to various hotels and certain photographs were taken of their private moments. Later their relationship became strained when she learned that the 1st accused was a married person. When she tried to distance herself, he uploaded the photographs of their private moments in the Internet and facilitated the sharing of the same in the social media and other Internet sites.