VIJEESH.V.P Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail

(2.) Petitioner is the 4th accused in SC No.118/2018 of the Additional Special Sessions Court (SPE-CBI)-III, Ernakulam corresponding to Crime No.297/2017 of Nedumbassery Police Station, Ernakulam District alleging commission of offences punishable under Sec. 342, 366, 376, 506(i), 120B and 212 r/w 34 of the Indian Penal Code and Sec. 66 E, 67 (A) of Information Technology Act, 2008.

(3.) The allegation, in brief, is that the petitioner along with the other accused in the case had committed the kidnapping of a famous film actress, wrongfully confined her and had taken her nude pictures and videos of her being sexually assaulted by one of the other accused and thereby they committed the offences alleged against them.