SHANAVAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

(2.) Petitioners are the 1st and 3rd accused in Crime No.173/2025 of Thrikkunnappuzha Police Station, Alappuzha. Now the case is transferred to Alappuzha North Police Station and the case is pending as Crime No.519/2025 The above case is registered against the petitioners alleging offences punishable under Sec. 376(2)(n), 323, 324, 506 and 34 of the Indian Penal Code.

(3.) The prosecution case is that the 1st petitioner/1st accused committed rape on the victim and the 2nd petitioner who is the 3rd accused threatened the victim that the video of the victim will be shared in social media. It is also alleged that the 1st petitioner presented the victim to the 2nd accused and the 2nd accused also committed rape on her. Hence, it is alleged that the accused committed the offence.