MR.AMAL 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.647/2022 of Nedupuzha Police Station, Thrissur District. The offences alleged against the petitioner are under Ss. 363, 354D, 376(2)(n), 366A of the Indian Penal Code, 1860 apart from Ss. 4(1) r/w Sec. 3(a), 6(1) r/w (5)

(3.) According to the prosecution, the accused had in the year 2021, taken nude photographs of the victim in his mobile phone, after taking her to his house and thereafter, under threat of publishing the said photographs in the internet, committed aggravated penetrative sexual assault on the victim in June and July of 2022 and thereby committed the offences alleged.