ARVIND Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications highlight the plight of the so-called predators in the present crimes, who have become the actual victims of an orchestrated act of retribution by the so-called victim, and it demonstrates the perilous consequences that can arise due to the false accusations made by a victim.

(2.) The two cousin brothers of the victim, who endeavoured to intervene in her love affair and have been incarcerated for the past two months, seek to get themselves enlarged on bail.

(3.) B. A No.5425 of 2024 is filed by the accused in crime No.451 of 2024, which is registered against him by the Thadiyittaparamba Police Station, Ernakulam, for allegedly committing the offences punishable under Ss. 354 and 376(2)(f) of the Indian Penal Code, 1860 ('IPC', in short,) and Ss. 3(b) r/w 4(1), 5(n) r/w 6, 9(n) r/w 10 of the Protection of Children from Sexual Offences Act ('POCSO Act', for brevity).