SHAHARBANU Vs. S.I. OF POLICE

JUDGEMENT

(1.) This application is filed under section 439 of the Cr.P.C.

(2.) The applicant herein is the 6 th accused in Crime No.148 of 2017 of the Mankada Police Station registered under Sections 376(2)(i) (f) and 376(D) of the IPC and Section 6 r/w. Section 5 (g),(m),(n), Section 4 r/w. Section 3 (a), Section 10 r/w. Section 9(m)(n) , Section 17 r/w. Section 16 of the Protection of Children from Sexual Offences Act, 2012 and Section 75 of the Juvenile Justice (Care and Protection of Children) Act , 2015.

(3.) The victim is the minor daughter of the applicant. She was aged 11 years at the time of furnishing the statement. In her statement furnished to the Assistant Sub Inspector of Police, the child alleged that during the period from 2009 till 2014, she was taken to Saudi Lodge, at Kozhikkode and was subjected to sexual assault by her own father, one Ishak, and his friend Jaffer and several others. The case of the prosecution is that the applicant had knowledge about the acts of the accused and that she actively aided and instigated the accused to commit the offence.