SACHARIAH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 438 of the Code of Criminal Procedure.

(2.) The petitioner herein is the 7 th accused in Crime No.160 of 2017 of Palarivattom Police Station, registered alleging offence punishable under Sections 354 and 376 of the IPC.

(3.) The 1st accused in the instant case is running an event management company. He offered job for the victim as a welcome girl in his Company and she was asked to come to the Garden Court Apartment. According to the prosecution, she was kept in illegal custody during the period from 4.12.2016 to 24.01.2017 by the 1st accused. He along with accused No. 3 are alleged to have offered the victim to the rest of the accused and they are alleged to have committed rape and other grossly reprehensible acts. Allegations against accused Nos.11 and 12 is that they had facilitated the acts of the rest of the accused.