MATHAVAKANNAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/12/2025 for the alleged offence under Sec. 77 of Bharathiya Nyaya Sanhita 2023, Sec. 66(E) of the Information Technology Act, 2000 and Sec. 4 of Tamil Nadu Prohibition of Harassment of Women Act, 1998, in Crime No.485 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner herein was the relative of the defacto complainant and while staying in the house of the defacto complainant, this petitioner clandestinely recorded the private video of the victim lady in this case. Hence, a complaint has been lodged and the petitioner was arrested.

(3.) The learned counsel for the petitioner submitted that the petitioner has not committed any offence as alleged by the prosecution and he has been falsely implicated in this case. He further submitted that the mobile phone used by the petitioner was seized and that the petitioner is not having previous bad antecedents and he is in judicial custody since 23/12/2025 and that he is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays to grant bail to the petitioner.