ABHIJITH R. 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.425 of 2022 of Chittarikkal Police Station, Kasargod alleging offences punishable under Sec. 354D of the Indian Penal Code, 1860 apart from Ss. 12, 11(ii) and 11(iv) of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the accused had, after promising to marry the victim girl, aged 17 years, compelled her to send nude photographs and indulged in obscene video calls thereby committing the offences alleged.