NASEEMA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner herein is the 4th accused in Crime No.738 of 2018 of Kasaragod Police Station for offences punishable under sections 364A and 394 r/w 34 of the Indian Penal Code .

(2.) It is alleged by the prosecution that, on 24.10.2018 at 11.30hrs in furtherance of common intention to extract money from the defacto complainant, petitioner herein invited the defacto complainant to her quarters. When he reached the house, a photograph is stated to have been taken with the defacto complainant by the husband and the remaining accused. They demanded Rs.15,00,000/- from the petitioner for not publishing the photographs through whatsapp. They extracted Rs.3,00,000/- from the defacto complainant, it is alleged. Pursuant to the complaint laid, crime was registered for the above offences. She was arrested on 26.10.2018 and is in custody since then.

(3.) It was submitted by the learned Public Prosecutor that the petitioner herein has played a prominent role in inviting the defacto complainant into the money trap. It was stated that, her husband/first accused and the third accused, who had also played prominent role are still at large.