NAVAS SHEREEF K.T Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the second accused in Crime No.304/2021 of Edavanna police station, alleging commission of offences under Ss. 363, 366(A), 376(3) of the Indian Penal Code and Ss. 6 r/w.5(1), 4(2) r/w.3(a), 3(b), 3(d), 17 r/w. 16(2) of the Protection of Children from Sexual Offences Act.

(3.) The allegation against the petitioner is that, he arranged transportation for the 1st accused to take the victim girl from a place known as 'Mini Ootty' to a hotel/lodge near Karipur airport and also used his identity card for the purpose of booking a room for the 1st accused to stay along with the victim girl and thereafter, arranged food and clothing for the 1st accused and the victim girl. By these acts, the petitioner was seen as being involved in the conspiracy to commit the offences under the aforesaid provisions of law.