VENU GOPALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners have filed this application seeking anticipatory bail under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) Petitioners are accused 1 to 4 in Crime No.235 of 2025 of Infopark Police Station, Ernakulam, registered alleging offences punishable under Ss. 351(2), 79, 74, 75 r/w Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 67A of the Information Technology Act, 2000. Subsequently, during the course of investigation, the offence under Sec. 64 of BNS has also been incorporated.

(3.) The prosecution alleges that the first accused subjected the defacto complainant to sexual exploitation while accused 2 to 4 threatened the defacto complainant over phone, intimidating her that she will be trapped in a case and even murder her, if she complains against the first accused and thereby committed the offences alleged.