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Activist Rehana Fatima moves High Court For anticipatry Bail Plea
The Kerala Police Filed a Case against Activist Rehana Fatima for Alleged Circulating a video of her presenting semi nude Body. The application was moved a day after an inquiry was done at her living arrangement by the police and her cell phone and PC were seized regarding the video. On friday the Activist Move to Kerala high court for anticipatry bail. The video was posted on her social media (facebook and Youtube) account with the hashtag #bodyart and governmental issues in this she permitting her minor kids to paint her semi-nude body. According to fatima " The allegations against her would prima facie not constitute any offence punishable which are nonbailable in nature." A Case Was Ragistered Under The Posco Act And IT Act. The Case was Ragistered By Kochi City Police. 'The Petitionar likewise belive that undoubtedly they should be given sex training and they additionally should be made mindful of the body and the body parts too in which occasion they would develop themselves to see the body and the body parts as an alternate medium through and through rather considering it to be a sexual device alone. The solicitors body was utilized for painting and the equivalent was communicated in web-based social networking.' The Bhartiya Janta Party (BJP) Leader AV Arun Prakash additionally Lodged Complain After Which The Pathanamthitta locale police had Booked Her Under The IT Act And JJ Act. The Kerala state Commission asked police To ragister A caseagainst For the Protection of the chile rights.The Kerela Commission direct them ragister a case against her under different areas of the Protection Children from Sexual Offenses Act. The commission also asked for a report on the issue from district police cheif in 10 days. At the point when Police had Reached her home, she was not there and afterward the filed anticipatory bail plea in the high court.
