SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 25/6/2022 for the offences punishable under Ss. 341, 294(b), 354, 509 and 506(i) of IPC and Sec. 4 of the Prohibition of Harassment of Women Act, 2002 and Ss. 66E and 67 of the Information Technology Act, 2000 in crime No.294 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, the petitioner and the defacto complainant were in love for six years. Later, the defacto complainant refused to marry the petitioner. For which, the petitioner threatened the defacto complainant that, if she refused to marry him, he will upload the obscene videos of her in social media. Hence, the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the petitioner and the defacto complainant were in love for the past six years. Since, the petitioner has no job, in order to break-up the relationship with the petitioner, a false complaint has been lodged. That apart, the petitioner has been suffering incarceration from 25/6/2022. Therefore, he prays to grant anticipatory bail to the petitioner.