NASEERA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the 2nd accused in crime No. 173 of 2018 of Kolathur Police Station, Malappuram District. The above case is registered against the petitioner alleging offences punishable under Sections 366 , 376(1) IPC and Section 4 read with Section 3A , 17 r/w 16(3) of the Protection of Children from Sexual Offences Act, 2012

(3.) The prosecution case is that, the 1st accused kidnapped a minor girl in the year 2016, when she was studying in the 10th standard and taken her to the quarters of the 2nd accused and the 1st accused committed rape on her. The petitioner is a lady. The allegation against the 2 nd accused is that she provided her quarters to the 1 st accused by receiving an amount of Rs.2,000/-. Hence, it alleged that the petitioner also committed offence.