SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in Crime No.468 of 2019 of Medical College Police Station, Thiruvananthapuram, which has been registered for the offences punishable under Section 509 of the IPC, Section 67 of the Information Technology Act, 2000 and Section 120(o) of the Kerala Police Act, 2011.

(2.) The brief of the prosecution case is that the lady de facto complainant in this case is an Assistant Professor of Law and also a media person and that with the intention to insult the womanhood and the reputation of the lady de facto complainant and to cause mental distress on the lady de facto complainant, the petitioner (accused) had made postings in her Facebook account, which has the effect of raising lascivious interest on the people who sees it and has also sent obscene messages to insult her womanhood by making such postings in her Facebook account.

(3.) The learned counsel appearing for the petitioner would submit that indisputably the offences under Section 509 of the IPC and Section 120(o) of the Kerala Police Act, 2011 are bailable offences and further that going by the nature of the factual allegations raised in the first information statement, the offence under Section 67 of the Information Technology Act, 2000 is not disclosed.