ABDUL LATHEEF Vs. STATE OF KERALA

JUDGEMENT

(1.) As the accused in these three anticipatory bail applications is the same person, as the defacto complainant is also the same and as the allegations are interlinked, these cases are disposed of on the basis of this common order.

(2.) B.A.No.199/2020 arises out of Crime No.90/2018 of Kuzhalmannam Police Station, which has been registered on the basis of the complaint of the lady defacto complainant alleging offences punishable under Sec.367(2)(n) of the I.P.C ., Secs.7 & 8 of the POCSO Act, Secs. 66E & 67 A of the Information Technology Act , 2000. The allegations in the said crime are to the effect that the applicant accused had sexually abused the lady defacto complainant for a long time since 2013 and he had forcefully obtained her nude photographs & video clippings and blackmailed and intimidated her under the threat of uploading her obscene pictures in social media and subjected her forcible sexual inter course, etc. Further that he had also sexually abused her two minor daughters, aged 14 and 11 years and he had also sent nude photographs of the lady defacto complainant to her husband and her friends causing extreme mental agony to her.

(3.) B.A.No.201/2020 arises out of Crime No.171/2019 of Vadakkencherry Police Station, which has been registered for offences punishable under Sec.354(C) of the I.P.C . and Sec. 67A of the Informational Technology Act, based on the complaint of the abovesaid lady defacto complainant. The allegations in the said crime are to the effect that the applicant accused had obtained nude pictures of the lady defacto complainant and he had also sent nude photographs and clippings to her mobile phone.