AMEER SUHAIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the 1st accused in Crime No.860/2022 of Pattambi Police Station, Palakkad. The offences alleged are punishable under Ss. 342, 354 D (1) (i), 366, 366A, 376(1) r/w 34 of IPC, Ss. 4 r/w 3(a), 12 r/w 11(iv) of POCSO Act and Sec. 3(2)(v) of SC/ST (POA) Act.

(3.) The prosecution case in short is that on 4/12/2022, the petitioner, who is not a member of Scheduled Caste, kidnapped the defacto complainant's minor daughter aged 17 years, who is a member of Scheduled Tribe and took her to various places including Tamil Nadu and sexually exploited her and thereby committed the above said offences.