NAMBI NARAYANAN Vs. STATE

JUDGEMENT

(1.) The petitioner / A3, who was arrested and remanded to judicial custody on 30/12/2023 for the offences punishable under Ss. 457, 363, 365, 387, 420, 109 of IPC and Sec. 12 r/w Ss. 11(iv), 17 r/w Sec. 16 of POCSO Act, 2012 in Crime No.2 of 2022 on the file of the respondent, seeks bail

(2.) It is the case of the defacto complainant that her daughter is aged 13 years. She engaged the 1st accused to drive the car. It is stated that thereafter, the 1st accused did not turn up duty, but the car and gold and silver jewels were missing and also the victim child was also missing.

(3.) It the case of the prosecution that all the accused taken away the victim child, but later she had been rescued.