RAJEEV V.C. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the 8th accused in Crime No.116 of 2020 of Ambalappuzha Police Station, Alappuzha District. The above case is registered against the petitioner and others alleging offences punishable under Section 363 of IPC and Sections 3,10 and 11 of the Prohibition of Child Marriage Act 2006. The offence under Section 7 r/w Section 8 and Section 18 of the Protection of Children from Sexual Offences Act (POCSO Act) is also alleged against the accused.

(3.) The prosecution case is that the first accused with an intention to marry the victim girl, kidnapped the girl on 21.01.2020 at 9 a.m., from her lawful guardianship. It is also alleged that the first accused married the minor victim girl with the consent of the other accused. The petitioner is the secretary of temple from where the alleged marriage solemnized.