SUHAIL Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) The 5th accused in Crime No.477 of 2022 of Kadakkal Police Station is the petitioner in this application for regular bail. The offences alleged are under Ss. 363, 366(A), 376, 376(2)(n), 506(1) and 509 of the Indian Penal Code, read with Sec. 3(a), r/w 4,,6,5(i), 8, 7, 12, r/w Sec. 11, 11(ii) and 11(iv) of the PoCSO Act, 2012.

(2.) Although serious allegations are levelled against accused Nos.1 to 4, the specific allegation against the 5th accused is that he had seduced the victim girl in the bus and used to sit close to her body. He took the mobile number of the victim and used to send his nude photos to her. The victim also sent one photo to the petitioner/Accused No.5. He used to pester the victim with messages and calls, thus committing such of the offences as are attracted, out of the offences enumerated above.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Peruse the records.