REKHA 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.) Petitioners are the accused in Crime No.686/2022 of the Palakkad Town South Police Station, Palakkad, alleging offences under Ss. 143, 147, 341, 323, 452 and 363 r/w Sec. 149 of the Indian Penal Code, 1860 apart from Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) The prosecution case is that on 10/7/2022, accused 1 to 9 formed themselves into an unlawful assembly and trespassed into the house of the defacto complainant and kidnapped a minor girl of 10 years. The minor girl is a victim in a case under Sec. 376 of the Indian Penal Code, 1860 and she is alleged to have been kidnapped for instigating her to turn hostile in the above mentioned rape case and thereby, the accused committed the offences alleged against them.