SUNIL N.S Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed by the 1st accused in Crime No. 297/2017 of Nedumbassery Police Station, Ernakulam. The above case is registered against the petitioner and others alleging offence punishable under Sees.342, 366, 376D, 506(0, 212, 201, 120(b) r/w 34 IPC. The offence under Secs.66E and 67A of the Information Technology Act, 2000 is also alleged.

(2.) The prosecution case is that as a part of conspiracy arrived between the accused persons, the victim was abducted and subjected to a brutal sexual abuse in a running car.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.