(1.) These are applications for anticipatory bail.
(2.) The petitioners in these cases are accused Nos.4 and 5 in Crime No.1216/2021 of Poonthura Police Station, Thiruvananthapuram, alleging commission of offences under Ss. 376D, 376(3), 376(2)(n) of the Indian Penal Code and Sec. 6(1) r/w. Sec. 5(1), 5(j)(ii) of the Protection of Children from Sexual Offences Act, 2012.
(3.) The allegation against the petitioners is that they along with other accused in the case had committed gang rape of a minor victim girl, aged 15 years and thereby they committed the offences alleged against them.