LAWS(KER)-2018-9-193

JAYARAJ Vs. STATE OF KERALA

Decided On September 24, 2018
JAYARAJ Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This application is filed under section 438 of the Crimial P.C., 1973

(2.) The applicant herein is the sole accused in Crime No.850/18 of Kareelakulangara Police Station registered under Sections 354D of the IPC, section 67(A) of the Information Technology Act, 2000 and Sec. 120(o) of the Kerala Police Act, 2011.

(3.) A complaint was forwarded by a Singapore based Indian citizen to the Deputy Superintendent of Police, Kayamkulam, wherein it was alleged that the applicant herein with prurient interest and devious intent transmitted materials which contained sexually explicit act and conduct through his facebook messenger linked with his mobile number 9048650017 to the messenger account of the wife of the de facto complainant. It is further alleged that he made numerous calls to the mobile phone of the lady and initiated request for erotic chats.