SAIDALI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.1969/2020 of Kottiyam Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 354B, 354D and 384 of IPC. Section 12 r/w 11(ii), (iv) of the POCSO Act and Section 67B of the Information Technology Act is also alleged against the petitioner.

(3.) The prosecution case is that the petitioner is an employee in an school, in which the victim girl aged 15 years was studying in the year 2019. While the victim was studying in the 9th standard, the petitioner had given a mobile phone and began to communicate with her regularly. It is the prosecution case that the petitioner compelled the victim to sent her nude photographs and videos to him and the petitioner used those obscene pictures and videos and blackmailed her demanding gold ornaments and accordingly procured a gold chain and gold anklets of 5 sovereigns.