BHARGAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The Petitioners are accused No. 6 to 8 in Crime No.772/2019 of Valappatanam Police Station, Kannur District. The above case is registered against the petitioners and others, alleging offences punishable under Sections 363 , 370 , 366A , 368 , 323 , 342 , 344 , 346 , 120B read with Section 34 of the Indian Penal Code. The offence under Section 9(l) read with Section 10 of the POCSO Act is also alleged.

(3.) The prosecution case is that, the 1st accused, who is aged 23 years fell in love with the victim minor girl,aged 16 years and kidnapped her. It is alleged that, the 1st accused had committed rape on her. It is alleged that the petitioners also aided the 1st accused.