ABHAY P.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) These petitions have been filed under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail and the petitioners are 1st and 2nd accused in crime No.288/2024 of Nadapuram Police Station, Kozhikode.

(2.) Heard the learned counsel for the petitioners, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor. Perused the relevant materials available.

(3.) The prosecution case is that, at about 4.30 pm on a day in January, 2024, the accused herein recorded nude video of the victim aged 14 years, particularly, that of his private parts and thereafter they have pushed the minor into a pond and threatened with dare consequences. Thereby, the prosecution alleges commission of offences punishable under Ss. 341, 506 read with 34 of IPC and Ss. 11(v) and 12 of the Protection of Children from Sexual Offences Act, 2012.