VISHNU CHANDRA GUPTA, J. - (1.) HEARD learned counsel for the applicant, learned A.G.A. and perused the record submitted by the Investigating Officer in compliance of order of this Court dated 25.11.2014.
(2.) THE applicant is involved in Case Crime No.150 of 2014, under Sections 354, 506 IPC and Section 3(1)XI of SC/ST Act and Section 67 of Cyber Act, Police Station Cantt, District Lucknow.
(3.) THE allegations against the applicant are that he created a fake ID in the name of Hamja Khan on Facebook and uploaded the photograp of the daughter of informant and posted unlawful comments. The applicant also posted the contact number of three daughters of informant. The applicant after creating fake ID also sent off scene messages and he hold the hand of the informant's daughter with intend to molest her by doing off secene activity. In compliance of order dated 25.11.2014, the Investigating Officer Ms. Kavita Singh appeared in person on 01.12.2014 and informed that the call details shows that the contact number, which was used for creating the fake ID, is of the applicant. She also informed that due to wrong supply of information regarding contact number by the service provider, additional information has been sought.;