MUJEEB ABDU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the second accused in Crime No.192/06 of Vellathooval Police Station initially registered under the caption ' man missing' and subsequently alerted into one for offences punishable under sections 366, 376 and 511 of 376 read with section 34 IPC, seeks his enlargement on bail. The petitioner surrendered before the Magistrate concerned on 13.11.2006 and was remanded to judicial custody, where he continues.

(2.) The learned Director General of Prosecution opposed the application.

(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.