SAKKARIYA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No.719/2018 of Chavakkad Police Station, Chavakkad, which has been registered on the basis of the statement given by the minor victim girl, aged about 15 years, the offences alleged against the petitioner are those punishable under Sections 354(D) and 506 of the Penal Code and Sec. 11(iv) r/w Sec. 12 of the POCSO Act, 2012.

(2.) As per the statement given by the minor victim girl before the police, during the period from June, 2014 to Oct., 2018, the accused had consistently followed her and repeatedly made requests of love and since she had denied the requests of love, the petitioner had threatened her that he would done away the life of her brothers by hitting with vehicle and also by publishing her photo in the social media after morphing, etc. Further that, the petitioner is even now following her while she is travelling in the school bus, etc.

(3.) The learned counsel for the petitioner submits that this Court may grant anticipatory bail subject to any stringent conditions. The learned Public Prosecutor opposed the grant of anticipatory bail.