ARUN VIGNESH G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 filed by the sole accused in Crime No.2011/2023 of Perumbavoor Police Station, Ernakulam registered under Ss. 354A(1)(i), 354(1)(ii), 354A(2), 354 D and 506 of IPC and Ss. 12, 11(ii), 11(iv) and Sec. 15 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act) and Sec. 67B of Information Technology Act, 2000.

(2.) The prosecution allegation is that, the petitioner enticed the minor victim girl through social media, and compelled her to send her nude pictures to him, and threatened her stating that, he would upload her naked photos in social media.

(3.) Heard learned counsel for the petitioner, learned Public Prosecutor and learned counsel for the 2nd respondent, the victim girl.