GAURAV V. GHUGARE Vs. STATE

JUDGEMENT

(1.) Not on board. Taken on board at the request of learned Advocate for the Applicant considering the urgency involved in the matter.

(2.) The Applicant is apprehending arrest in relation to the Crime No. 267/2022 registered with Police Station Anjangaon, District Amravati (Rural) for the offences punishable under Ss. 354A, 354D and 506 of the Indian Penal Code and Sec. 67A of the Information Technology Act.

(3.) The First Information Report came to be registered against the Applicant with the accusations that the Applicant forwarded the obscene photographs of the Informant to the brother of the Informant, her cousin and the proposed husband. The Applicant had therefore filed an Application under Sec. 438 of the Code of Criminal Procedure before the learned Additional Sessions Judge, Court No. 2, Achalpur, which has been rejected by the order dtd. 04/05/2022. The Applicant has therefore filed the present Application.