SARIKH ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused case diary / challan papers.

(2.) This second application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.04/2020 registered at Police Station Azad Nagar, Indore District Indore (MP) for offence punishable under Sections 354 (a), 354 (c) and 354 (d) of the Indian Penal Code , 1860, under Section 11 read with Section 12 of the Protection of Children from Sexual Offence Act, 2012 and also under Section 67-A of the Information Technology Act, 2000.

(3.) As per prosecution case, on the basis of the allegations made by the victim regarding physical assault and / or criminal force with intent to outrage her modesty; and also transmission of her nude / obscene photographs via social media, the present case has been registered against the applicant.