VYSAKH BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein has been arrayed as the accused No.4 among the 5 accused in the instant Crime No.2183/2019 of Cherthala Police Station, which has been registered for offences punishable under Secs.354, 506(i) & 34 of the IPC and Secs.7 r/w 8, 11(i)(iv) and 12 of the POCSO Act. The petitioner herein (A4) has been arrested on 5.8.2019, and after remand, has been under detention since then.

(2.) The brief of the prosecution case is that, there are 5 accused persons involved in this case, A2 was driving the car in which other accused persons were travelling, and that when they had seen the minor victim girl aged 17 years, stopped the car and even started soliciting for sexual activity, the minor victim girl had then contacted her parents by using her mobile phone, and thereupon A2 had caught hold on the hands of the minor victim girl, etc.

(3.) It is brought to the notice of this Court that A2 has already been granted regular bail by this Court as per order dated 21.8.2019 in B.A. No.5996/2019. Further it is seen that A1 and A3 has also secured regular bail from the Sessions Court concerned. The petitioner (A4) has suffered detention for the last 55 days. Accordingly it is urged by the counsel for the petitioner that, his continued detention is not necessary and he may be let out on regular bail subject to stringent conditions.