LEKSHMI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 9th accused in Crime No.637 of 2019 of Mala Police Station, Thrissur. The above case is registered against the petitioner and others alleging offence punishable u/ss. 370, 376, 376D, 120B of IPC and Sec.3(1)(2) a, b of Immoral Traffic (Prevention) Act . The petitioner was arrested on 21.5.2020.

(3.) The prosecution case, which is narrated by the learned Magistrate in Annexure A1 order is extracted hereunder: