(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.
(2.) Petitioners are accused Nos.1 and 2 in Crime No.710/2022 of Koyilandy Police Station, Kozhikode District. The offences alleged against the petitioners are under Ss. 57 of Kerala Police Act, 2011 initially and then altered into Ss. 354A(2), 354D, 109, 363 r/w Sec. 34 of Indian penal Code, 1860 apart from Sec. 8 r/w Sec. 7, Sec. 12 r/w Sec. 11(iv)(vi), Sec. 17 r/w Sec. 16 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 3(1)(w) and 3(2) (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(3.) According to the prosecution, on 30/10/2022, the accused kidnapped minor victim aged 17 years in a car without the consent of her guardian and took her to a place called Kokkalloor and thereby committed the offences alleged