CHINJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure, 1973 filed by one Smt.Chinju and one Mr. Nithin Karthik, alleging that a crime has been registered against them under Sec. 75 of Juvenile Justice Act, and they are apprehending arrest.

(2.) Learned Public Prosecutor, on instructions, submitted that Crime No. 319 of 2024 of Kollam West Police Station was registered against the 2nd petitioner as 1st accused, and one Mr. Babith as the 2nd accused, under Ss. 354A(1)(i), 294(b), 506 r/w Sec. 34 of IPC and Ss. 8,7 of POCSO Act.

(3.) The prosecution allegation is that, the 2nd petitioner and his friend Babith, sexually assaulted the 16 year old daughter of Smt.Chinju (the 1st petitioner).