P. ARUNKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as sole accused was arrested on 15/11/2021 and remanded to judicial custody for the offences punishable under Sec. 384 and 354D(1)(ii) of IPC and Sec. 66 of Information Technology (Amendment) Act 2008, in Crime No.25 of 2021 on the file of the respondent police, seeks bail.

(2.) The petitioner is facing the charges for the offences punishable under Sec. 384 and 354D(1)(ii) of IPC and Sec. 66 of Information Technology (Amendment) Act, 2008.

(3.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the State.