ASHIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is now arrayed as the sole accused in Crime No.1316 of 2017 of the Town North Police Station.

(3.) Initially the aforesaid crime was registered on 17.11.2017 on the basis of information furnished by the victim girl, who was aged 16 years at the time of lodging the FI statement. According to her, she had been in love with the petitioner for the past 7 months. They used to go to Malambuzha as well as Nelliambathi. In the month of August 2017, while she was standing in front of the bus stop, one Salim and three others, approached her and showed her some photographs and videos on their mobile phones. She was threatened that those photographs would be shown to her father. They demanded that a sum of Rs. 50,000/- be paid if the victim did not want the matter to be disclosed to her father. She went back home and took a gold bracelet and handed it over the same to Salim. It is alleged that on subsequent occasions, Salim and others threatened her and secured a sum of Rs. 2,000/- from her. Stating these allegations, information was furnished and the instant crime was registered under section 384 read with section 34 of the IPC and under section 16 of the Protection of Children from Sexual Offences Act, 2012.