CHANDER SHEKHAR RAWAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking anticipatory bail in case of FIR No.241 dated 16.04.2018 under Sections 499, 354-D, IPC and 67-A of IT Act, registered at Police Station Surajkund, District Faridabad.

(2.) In the matter, the above said case was registered against the petitioner and some other persons for posting the obscene post regarding the complainant on the Facebook accounts of the persons, including the petitioner. The material as placed on the Facebook accounts and published in various sites is, as given below:

(3.) Since the above said allegations contained allegations of immorality against the complainant, alleging obscenity against her, therefore, the present FIR was lodged by the complainant against the accused persons, including the petitioner.