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Controversial Activist, Rehana Fathima moves court seeking anticipatory bail
On this Friday, 26th June 2020 Controversial activist, Rehana Fathima moved the Kerala high court seeking anticipatory bail in suit against her ostensibly circulating a video capturing her posing semi nude towards her children allowing them to paint on her own body.
Time ago when supreme court overturned the traditional practice of restraining women aged between 10-50 yrs in entering the temple. Rehana Fathima made an attempt to enter and reach the hill shrine but had to retreat due to several protests by devotees and activists.
while after she was also sacked from her employment in BSNL due to indulging in acts of outraging religious feelings by social media posts.
The allegation made in the current case was that she had caused her to children to paint on her semi nude body moreover posted the same on several platforms of social media with the title as " Body and Politics".
A case was registered by Kochi police under several sections of Protection Of Children From Sexual Offences (POSCO) Act and IT Act based on the report filed by cyber wing within the department. Oriently BJP leader A.V. Arun Prakash has also lodged a complaint in Pathanamthitta district under IT Act and Juvenile Justice Act (JJA)which was eventually supported by Kerala state commission for protection of child rights.
The Activist in return submits " I believe that so far as the children are concerned there is extensive need in making them aware of the body parts and their importance unlike the viewing them in one direction as a sexual tool".
Advocates V John Sebastian Ralph, B Rejith Morar, Jayakrishnan and Surbhisanthosh on behalf of Fatihma asserted that she has been implicated in crime and stated that side allegations and public outcry and morality cannot constitute non bailable offence.
