MEYAPPAN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 15/11/2022 for the offences under Ss. 294(b), 376, 506(i) of IPC r/w Sec. 4 of Tamil Nadu Prohibition of Harassment of Women Act,2002 r/w 66 D of Information Technology Act, 2000 in Crime No.171 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner being the friend of A1 alleged to have indulged in seeking sexual favour from the defacto complainant on many occasions by causing threat of disclosing the obscene materials through a social media on abusement and criminal intimidation. Hence, the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner has not committed any such offence as alleged by the prosecution and he has been falsely implicated in this case. He would further that the petitioner has been suffering incarceration for 30 days from 15/11/2022. Hence he prays for granting bail to the petitioner.