ABDUL KABEER P.U Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the Writ Petition are as follows:- I.Call for the records leading to Ext.P3 order. II.Issue writ in the nature of certiorari or any other writ order or direction and quash Ext.P3 order. III.Issue a direction to the 4th respondent to release the petitioner on bail in the event of his arrest in Crime No.407 of 2022 of Chalissery Police Station, Palakkad District. iv.To issue any writ order or direction as the Honourable Court is pleased to meet the ends of justice in the circumstances of the case.

(2.) The petitioner is accused No.2 in Crime No.407 of 2022 of Chalissery Police Station. He along with accused Nos.1 and 3 are alleged to have committed offences punishable under Ss. 366A, 376, 376(2)(n), 376(3), 506 r/w Sec. 34 of IPC and Sec.4(1) r/w Sec.3(a), Sec.6(1) r/w Sec.5(1) and Sec.12 r/w Sec.11(v) of POCSO Act.

(3.) The prosecution allegations are the following:- Between December 2021 and June 2022, accused No.1, pretending love, induced a minor girl and had sexual intercourse with her. The petitioner along with accused No.3 captured those visuals on a mobile phone. They further threatened the minor girl saying that those visuals would be circulated on social media, if she refused to succumb to their demands also.