MANOJ P.JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is arrayed as first accused in Crime No.978/2018 of Chengannur Police station for offences punishable under sections 500,509,354(A) read with section 34 IPC, Section 120(o) of the Kerala Police Act,2011, Section 67 of the Information Technology Act and section 4 of Indecent Representation of Women(Prohibition) Act.

(2.) The second respondent, who is a former MLA, submitted a complaint before the State Police Chief alleging that some persons including the petitioner had posted photos of second respondent in the Face Book, with vulger captions which defamed her and lowered her reputation in the estimation of public. It was forwarded to the District Police Chief and process of law was set in motion. Crime was registered and the petitioner was arrested.

(3.) The criminal proceeding initiated against the petitioner is assailed in this Cr.M.C. The second respondent though served, did not contest the proceedings.