AVINASH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.943/2022 of North Paravur Police Station, Ernakulam District. The offences alleged against the petitioner are under Ss. 376,506,354D(1)(ii), 354D(1)(i), 354D, 354A (1)(i), 354, 376(2)(n) and 342 of the Indian Penal Code, 1860, Ss. 67(b) and 67A of Information Technology Act, 2008 and also under Ss. 4(2), 3(a), 6, 5(l), 12, 11(iv), 11(v), 14, 13(a) and 13(b) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, while the accused and the victim were in a relationship, she was taken to the petitioner's house on 18/3/2022 and subjected her to penetrative sexual assault and repeated the same in April 2022 and May 2022 and also took obscene photographs with the survivor and posted it to her brother and also demanded Rs.30,000.00, with a threat to publish the said visuals in social media. The prosecution also alleges that the victim became pregnant through the petitioner and that the pregnancy was terminated subsequently.