MUHAMMED ARIF K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.284/2022 of Melatoor Police Station alleging offences under Ss. 66-D and 67B(a) of the Information Technology Act, 2000, Sec. 354D of the Indian Penal Code, 1860 and Sec. 12 r/w Sec. 11(ii)(iv)(v) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, petitioner had obtained a nude photograph of the victim, whom he met through 'Instagram' and thereafter induced her to send her nude photographs and thereafter, under the threat of publishing the said photographs in the social media, induced the victim to send her sister's nude photographs also into a fake Instagram account and thereby committed the offences alleged against him.