SAMRESH MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with a prayer to quash the entire criminal proceedings in connection with Jamtara Cyber P.S. Case No.35 of 2022 registered for the offences punishable under Ss. 354 (A), 504, 120B of the Indian Penal Code and Sec. 67 (A) of the Information Technology Act which is pending in the court of learned Additional Sessions Judge-I, Jamtara.

(3.) The allegation against the petitioner is that the informant developed friendship with the petitioner and some photographs of the informant were captured by the petitioner without the knowledge of the informant and the petitioner edited some pictures and published the same in social media by creating a fake account and was threatening the informant that he will not allow the marriage of the informant to take place.