SHUHAIB A.T. Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are for regular bail.

(2.) The petitioners in these applications are accused in Crime No.574/2021 of Chevayoor police station, Kozhikode distrcit,alleging commission of offences under Sections 376D of the Indian Penal Code and Section 67A of the Information Technology Act.

(3.) The petitioner in Bail application No.8291/2021 is the 2nd accused, the petitioner in Bail application No.8239 is the 3rd accused and petitioner in Bail application No.8344/2021 is the fourth accused in the aforesaid crime. The allegation against the petitioners is that the 1st accused, who has already been granted bail by this Court, brought the de facto complainant to a hotel in Kozhikode under the pretext of obtaining massage services from her and thereafter, the 1st accused introduced accused Nos.2, 3 and 4 to her and they committed sexual assault on her.