Kerala High Court
Pranesh R. Aged 25 Years vs State Of Kerala on 15 July, 2014
Author: K. Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
TUESDAY,THE 15TH DAY OF JULY 2014/24TH ASHADHA, 1936
Bail Appl..No. 2149 of 2014 ()
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CRIME NO. 754/2013 OF AGALI POLICE STATION , PALAKKAD
PETITIONER(S)/PETITIONERS/ACCUSED:
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PRANESH R. AGED 25 YEARS
S/O.RAJU NIVAS, MANAL JUNCTION, KOLLEMCODE
KK DISTRICT, 629160.
BY ADVS.SRI.SUMAN CHAKRAVARTHY
SRI.SANDEEP T.GEORGE
RESPONDENT(S)/COMPLAINANT:
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STATE OF KERALA
REPRESENTED BY ITS PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM.- 682 031
ADDL.R2 DONA PHILP, AGED 24 YEARS
D/O. PHILIP VARKEY
THUNDATHIL HOUSE, PUDUR PO,
AGALY VIA, PALAKKAD DISTRICT
(ADDL.R2 IS IMPLEADED AS PER ORDER DATED 15.07.2014
IN CRL.M.A. NO.2915/2014).
R2 BY ADV. SRI.VIPIN NARAYAN
R2 BY ADV. SMT.M.A.SHEEBA
R2 BY ADV. SRI.P.VIJAYA BHANU (SR.)
R BY PUBLIC PROSECUTOR, SRI. DHANESH MATHEW MANJOORAN
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON
15-07-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
das
K. ABRAHAM MATHEW, J.
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B.A. No. 2149 of 2014
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Dated this the 15th day of July, 2014
O R D E R
Petition filed under Section 438 Cr.P.C.
2. The petitioner is the sole accused in Crime No. 754/2013 of Agaly Police Station, which has been registered for the offences under sections 406 and 420 IPC, section 118(d) of Kerala Police Act and sections 43, 66, 66A(b), 66D and 66E of Information Technology Act.
3. The petitioner fell in love with the first informant. Their relationship was strained later. It is alleged that the petitioner hacked the facebook profile of the first informant and posted in the facebook a photograph of the first informant, which amounted to defamation. It is further alleged that he sent messages as if they were sent by the first informant.
B.A. No. 2149 of 2014 -2-
4. The petitioner's contention is that he has not done the acts he is alleged to have done and the allegations are false.
5. Heard the learned counsel for the petitioner, 1st informant and the learned Public Prosecutor.
6. I have gone through the F.I. Statement and the materials collected by the Police. Prima facie, the petitioner has committed the offences alleged against him. In the nature of the case his custodial interrogation and recovery of the mobile phone or computer is necessary. So, it is not at all proper to grant him anticipatory bail.
In the result, this application is dismissed.
Sd/-
K. ABRAHAM MATHEW, JUDGE //True Copy// P.A. to Judge jjj