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Accused Safar Shah who was granted bail a week ago and then the Kerala High Court recalled the bail it granted, was rearrested by the Kerala police. The man was accused of abduction, rape and murder of a 17-year-old girl from Ernakulam in January.
The accused was granted bail last week by the Kerala High Court. But a Kerala HC bench consisting of Justice PV Kunhikrishnan, after hearing contentions and arguments on a plea challenging the bail, ordered the police to immediately arrest the accused.
The High Court decided so when it learned that the man had misled the court and the prosecution to secure bail.
Safar Shan, a 32-year-old man of the same district, has been accused of abducting, raping and murdering a 17-year-old girl. This incident had outraged the people in January in the state. He had been stalking the girl. He abducted the girl while she was returning home from school. Later on that night, her dead body was found in a tea plantation at Valparai in Tamil Nadu. Safar was arrested by a joint team which consisted of both Tamil Nadu and Kerala police.
The man was arrested and charged under sections 364, 366A, 376, 370, and 302 of the IPC and also for sexual assault under the POCSO Act.
The petition stated that the accused had misled the court by contending that the charge sheet was not submitted to the court within 90 days.
Safar Shah was arrested on January 8th, 2020 and the 90 days on filing the charge sheet ended on April 8th. The police had filed the charge sheet on 1st of April and the court had accepted it as well. But this fact was not disclosed by the defence lawyer as well as the prosecutor.
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