MUHAMMED ARIF NAZEEMA MANZIL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The Petitioner is the accused in Crime No.1497/2020 of Kilikolloor Police Station, Kollam District. The above case was registered against the petitioner alleging offences punishable under Sections 366, 370, 376(2)(n) of IPC and Section 4 read with 2(a) and Section 6 read with 5(l) of the POCSO Act.

(3.) The prosecution case is that on 6.8.2020, the petitioner kidnapped the victim, who is the sister of the defacto complainant and committed rape. Originally the FIR was registered under section 57 of the Kerala Police Act and subsequently the aforesaid offences were included.