SOUDA BEEVI Vs. S I OF POLICE

JUDGEMENT

(1.) Bail Application Nos.5198 of 2011 and 5358 of 2011 are under Section 439 of the Code of Criminal Procedure filed by Souda Beevi (accused No.1) and Ahammed (accused No.2) respectively in Crime No.638 of 2007 of Pathanamthitta Police Station. Souda Beevi was arrested on 20.6.2011 and Ahammed was arrested on 25.5.2011. Bail Application No.5620 of 2011 is filed by Souda Beevi, accused No.1 in Crime No.398 of 2011 of Pallickal Police Station, under Section 439 Crl.P.C. She was arrested in that case on 2.7.2011.

(2.) The offences alleged in Crime No.638 of 2007 of Pathanamthitta Police Station are under Sections 120-B, 417, 420, 366, 342, 376 (2) (g) and 34 of the Indian Penal Code, Section 10 read with Section 24 (b) (f) (g) of the Immigration Act, 1983 and Section 5 of the Immoral Traffic (Prevention) Act. The allegations levelled against the accused are the following: The defacto complainant (victim) was provided with a visa by the first accused Souda Beevi and the 2nd accused Ahammed, to go to Sharjah on 19.7.2007. The de facto complainant was assured a job in a supermarket at Sharjah. On reaching Sharjah, the victim was illegally detained in a flat and she was compelled to have sexual relationship with several persons against her consent and will. The victim was beaten by Souda Beevi and Ahammed, when she resisted the sexual exploitation. The victim was taken to several flats in Dubai also. It is also alleged that the 2nd accused Ahammed also raped the victim. The accused persons presented the victim to several persons after receiving money from the 'customers'. Some of the Keralites helped the victim to escape and seek refuge at the Indian Consulate in Dubai. The victim stayed at the shelter premises of the Consulate from 29th July 2007 to 12th August 2007. The victim was repatriated to Kochi on 13.8.2007.

(3.) The victim reported the matter at Pathanamthitta Police Station on 20.8.2007 and Crime No.638 of 2007 was registered. The Crime was investigated by the Circle Inspector of Police, Pathanamthitta. He filed a final report on 27.8.2009 before the Magistrate's Court stating that the crime was undetected.