DINI ELIZABETH DANIEL Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is a lady who apprehends arrest in Crime No.6 of 2020 of Panangad Police Station, Ernakulam. She is arrayed as the second accused in the aforesaid crime. She therefore seeks anticipatory bail.

(2.) The allegations against the accused are punishable under Sec. 376, 506 r/w sec. 34 of the Indian Penal Code, 1860, apart from Sec. 3, 4, 6, 7, 11, 12, 16 and 17 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the first accused, with intent to commit penetrative sexual assault on the 17 year old victim, took her nude photos on the mobile phone while she was sleeping on a day in the month of April 2019, and after she woke up, forced her into penetrative sexual assault and thus committed rape on her. The first accused is alleged to have committed penetrative sexual assault once again in the month of May, 2109. The petitioner is alleged to have aided the commission of rape, by failing to divulge the same to any person even after becoming aware of the commission of the offence.