SHAJI CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The 3rd accused (who was originally second accused) in Crime No. 192 of 2006 of Vellathooval Police Station, originally registered for man missing and subsequently registered as Crime No. 206/2006 for "unnatural death" and subsequently altered into one for offences punishable under Secs. 366, 376 and 511 of 376 read with Sec. 34 I.P.C. , seeks bail. Petitioner surrendered before the Magistrate on 13-11-2006 and was remanded to judicial custody.

(2.) The learned Director General of Prosecution opposed the application and made available to me the case diary files relating to the matter.

(3.) The materials so far collected during investigation reveals the prurient exploits of a few sex hungry animals in human form who had exploited the poverty and flesh of a 17 year old girl who eventually decided to end her torments in life by committing suicide.