(1.) The petitioner who apprehends arrest at the hands of the respondent police for the offences punishable under Section 354(D)(2) of I.P.C and 67 of I.T. Act , 2000 and altered to Section 354(2) of I.P.C and 67 of I.T. Act and 506(ii) of I.P.C in Crime No.203 of 2020, seeks anticipatory bail.
(2.) The case of the prosecution is that the petitioner is working as a Senior Lab Technician in Government General Hospital, Karaikal and on 25.05.2020 he has sent some obscene pictures and voice messages to the mobile phone of the defacto complainant, who is working as a Doctor in the same hospital. Hence, the complaint.
(3.) The learned counsel for the petitioner would submit that the petitioner is aged about 42 years and having a family and he has nothing to do with the crime as alleged by the prosecution. Due to some misunderstanding between the petitioner and the defacto complainant a false complainant has been registered against the petitioner and he has not committed any offence as alleged by the prosecution. Therefore, he prays to grant anticipatory bail to the petitioner.