ASHRAF Vs. STATE OF KERALA

JUDGEMENT

(1.) Bail is sought. It is sought under Sec.438 of Cr.P.C. Petitioner is the 2nd accused in crime no.1053/2017 of Palode police station in Thiruvananthapuram district. The offences alleged against him and the other accused persons in the case are those punishable under Sec.12 of the PoCSO Act and Secs 67 and 67B of the Information Technology Act.

(2.) The prosecution case is stated below: The 1st accused was the admin of a Whatsapp group. The other accused persons including the petitioner were members of the said group. The 1st accused posted morphed obscene photographs of the minor son of the 1st informant. The accused persons have thus committed the offences alleged against them.

(3.) Heard Sri.K.R.Vinod, the learned counsel for the petitioner and Smt.K.K.Sheeba, the learned public prosecutor.