JISHAB P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The petitioner is the 2nd accused in Crime No.1599/2024 of Central Police Station, Ernakulam. The above case is registered against him for the offence punishable under Ss. 137(2) r/w 3(5) of Bharatiya Nyaya Sanhita, 2023 and Sec. 77 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) The prosecution case is that on 25/10/2024, at around 20.30 hours, accused persons kidnapped the minor daughter of the informant and her friend from the bus stop, High Court Junction, Ernakulam, and enticed them to enter into their car, and the accused persons dropped the minor daughter's friend at Kacherippady and then took the minor daughter of the informant to a field located at Pachalam and forced her to drink some intoxicating liquor. Accused thereby committed the afore mentioned offences.