AROMAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.1370 of 2018 registered at the Karunagappally Police Station under Sections 354 , 354A and 306 of the IPC and Section 66(E) of the IT Act.

(3.) The applicant was in a relationship with the cousin sister of the de facto complainant. Feigning love, he managed to persuade the victim to expose herself to the applicant. He took intimate photos and videos of the victim as well. When their relationship became strained, the applicant is alleged to have circulated the explicit photographs online. Intensely traumatized by the acts of the applicant, the 21 year old girl jumped in front of a train and took her own life.