AMAL RAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.395 of 2018 of the Vazhakkulam Police Station, registered under Section 376(1) of the IPC and Section 67A of the Information Technology Act, 2000.

(3.) The victim is a major girl. She got in touch with the applicant herein through instagram while she was studying for B.Com. It is alleged that they became very close and they started moving together. On one occasion, the applicant invited the de facto complainant to his residential home, where they had sexual intercourse. It is also alleged that the applicant took some explicit photos and videos of the victim and him together. Later, the parents of the victim came to know about their relationship. When they expressed their disapproval, the applicant and the victim parted ways. It was then that she was told by some of her friends that her pictures were being circulated online. Immediately she rushed to the Infopark Police Station and lodged a complaint. The said complaint was forwarded to the Vazhakkulam Police Station, based on which the aforesaid Crime was registered.