KABIR JITENDRA TEJWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP and learned advocate Mr. Salman S. Khan waive service of notice of rule on behalf of the respondent Nos.1 and 2 respectively.

(2.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the the applicant accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR being CR No.11191067240173 of 2024 registered with Cyber Crime Police Station, Crime Branch, Ahmedabad City for the offences under Ss. 67, 67(a) of the Information Technology Act, 2000 (for short "IT Act") and Sec. 12 and 14 of the Protection of Children from Sexual Offences Act (for short "POCSO Act").

(3.) The case of the complainant in the FIR is to the effect that the complainant was informed by her niece that someone has uploaded obscene video of the victim i.e. daughter of the complainant who is aged 16 years 9 months and studying in 11 th Std. on Telegram App at Crowdy Link channel having user name @crowdylinkk wherein there is a Txt Creator Bot having username @txtcratorbot having link https://t.me/txtcratorbot?start=Z2VOLTEwOTU5NDgyMDAyMTE2MTQ and on opening the said link, the complainant could see obscene video of her daughter and when the complainant asked the victim about the same, she said that she had willingly recorded the said video but did not share the same to anyone. In this regard, the complaint came to be filed.