PRAMOD YESODHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.2629/2016 of Pathanamthitta police station. The offence alleged as per Annexure-IV Final report is the offence under Sec. 509 I.P.C.

(2.) The prosecution allegation is that the petitioner started sending messages to the 2nd respondent through Face Book from 10.7.2016 onwards, using a language, which was prurient in nature. The petitioner also used to send images to the 2nd respondent through the Face Book, which were also prurient in nature.

(3.) Heard.