P. GOPALAKRISHNAN @ DILEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) The 11th accused in Crime No.297/2017 of Nedumbassery Police station for offences punishable under sections 120(B), 342, 366, 376(D), 411, 506(1), 201, 212 & 34 IPC and sections 66 (E) & 67(A) of the Information Technology Act, 2008, is the petitioner herein.

(2.) The crux of the prosecution case, as is discernible from the available records, is as follows:

(3.) The petitioner herein is a prominent Malayalam cine artist, having acted in several films in the main role. The victim is an unmarried, well known cine actress, who has several films to her credit. The petitioner herein had married a leading actress and a child was born in the matrimonial relationship. Subsequently, matrimonial disputes arose in their family, ultimately leading to a judicial separation. The petitioner herein suspected that, the victim herein, who was a close friend of his erstwhile wife, was instrumental in the disruption of his matrimonial life. To wreak vengeance, he allegedly conspired with the first accused, to abduct the victim and to take her nude photographs, on an offer that, the first accused would be paid Rupees One and Half Crores. The first accused was a driver, who used to get associated with film production units, and had a criminal track record.