SANDEEP K.V., Vs. STATE OF KERALA

JUDGEMENT

(1.) The respective applicant in each of these four bail applications are accused Nos.1 to 4 respectively in Crime No.1287 of 2018 of Taliparamba Police Station, which has been registered for the offences punishable under Sections 366A, 354B, 376D, 363, 370 and 370A of the IPC and Section 5(g) r/w Section 6 and Section 7 r/w Section 8 and Section 16(3) r/w Section 17 of the Protection of Children from Sexual Offences Act, 2012.

(2.) There are altogether five accused in the above said crime. All the five accused have been arrested on 5.12.2018. Accused No.5 was subsequently granted regular bail by this Court as per order dated 10.1.2019 in B.A. No.8929 of 2018. The present applicants, who are A1 to A4, have been in judicial custody since the above said day of their arrest.

(3.) The brief of the prosecution case is that on 19.11.2018, A1 had taken the minor victim girl, aged 16 years (who is a student of Std.X), in a car and had brought her to a lodge near the temple at Parassinikadavu and A1 had committed rape on her. Thereafter A2 to A4 had also committed rape on her in the same lodge.