KADALI NAGENDRA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Ss. 437 and 439 of the Code of Criminal Procedure, 1973, is filed on behalf of the petitioner/sole accused to grant bail in connection with Crime No.366 of 2022 of Mogalthur Police Station, West Godavari District.

(2.) A case has been registered against the petitioner for the offence punishable under Sec. 419 IPC and 66(e) and 67 of the Information Technology Act, 2000.

(3.) Brief facts of the case are that, the defacto-complainant is resident of Mallavaram Village of Narsapuram Mandal. She is studying 1st Year B.Tech in AIML Branch, Swarnanandra College, Sitharampuram. From past few days i.e., since 9/6/2022, the accused had been sending some obscene messages to her as well as to her friends by creating fake accounts in their names in Instagram and Snapchat. When they blocked the accounts, the accused was sending messages to their friends. The accused was posting morphed nude photos of them and causing mental agony. Further, the accused was also observing their every moment and whenever they talk with their male classmates, he was posting them by spreading rumors about their characters. He was also threatening the girls by sending names of targeted girls. Basing on the report given by the defacto-complainant, the above case was registered against the petitioner and remanded to judicial custody.