JUDGEMENT
G.JAYACHANDRAN,J. -
(1.)The petitioner, who apprehends arrest for the alleged offence under Ss. 294(b), 153, 504, 505(i)(b), 506(i) of IPC read with Sec. 67 of I.T Act in Crime No.36 of 2022 on the file of the respondent police, seeks anticipatory bail.
(2.)The FIR indicates that the petitioner had used the social media to record abusive and threatening message and released the same.
(3.)The learned Government Advocate (Crl. Side) states that the petitioner is an habitual offender of this kind, she used filthy and abusive messages in Social Media, to grab attention.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.