AMAL RAJU Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) This Crl.M.C. is filed by the sole accused in Crime No. 396/2018 of Vazhakulam police station for offences punishable under sections 376(1) IPC and section 67A of the Information Technology Act, 2000.

(2.) It was alleged that the defacto complainant, who is presently 19years old, fell in love with the petitioner, who was her college mate. She was taken to his house some time in August 2018 and they had physical relationship. It was represented by the petitioner that he had recorded the physical acts in his mobile. It is further alleged that the petitioner had promised to marry her. They had physical relationship on later occasion also. Father of the defacto complainant came to know about it and he interfered in their relationship. Both families thereafter decided to give quietus to that relationship and accordingly, relationship was brought to an end.

(3.) Present complaint was laid by the defacto complainant alleging that the petitioner herein had threatened to publish the photographs and scenes recorded by him on his mobile, revealing the intimate relationship between the parties. It was alleged that, the defacto complainant laid a complaint since the petitioner herein out of the breakage of love affair attempted to commit suicide. Apprehending that, she may get involved in a criminal case, she has filed the present complaint.