NAVJOSH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of bail pending trial in a criminal case arising from FIR No.11 dtd. 26/2/2022 registered under Sec. 66 (C), 67 (A) of Information Technology Act, 2000 Sec 354D, 509, 120-B, IPC and Sec. 354-A IPC & Sec. 6 of the Indecent Representation of Women (Prohibition) Act, 1986 (added vide order dtd. 12/5/2022) and Sec. 201 IPC (added lateron vide order dtd. 30/5/2022), at Police Station Punjab State Cyber Crime, PS SAS Nagar, District Crime Wing.

(2.) As per the case of the prosecution, the petitioner hacked the email ID of the Director of the Educational Institute and thereafter uploaded the morphed pictures of his teachers, which were then circulated to various students.

(3.) The petitioner is in custody for the last 3 months and 2 days.