FIROZ 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.94 of 2022 of the Kallambalam Police Station alleging offences punishable under Sec. 12 r/w sec. 11(iv), sec. 14 r/w sec. 13(a) of the Protection of Children from Sexual Offences Act, 2012, sec. 67B of the Information Technology Act, 2000 and Sec. 354-C, 354-D and 509 of the Indian Penal Code, 1860.

(3.) The prosecution case is that accused, eight in numbers, compelled the survivor to post her nude photographs and videos through instagram and also induced her to do self penetrative acts. The prosecution also alleges that the accused used the victim for pornography thereby committing the offences alleged.