MUHAMMED SHAMON 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 accused in Crime No. 711/2020 of Kurathikadu Police Station, Alappuzha District. The above case is registered against the petitioner alleging offences punishable under Sections 376(1) , 376(2)(f) , 376(2)(n) of the IPC and Sections 3 , 4 , 5 , 6 , 7 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that during the period between 01.06.2017 to 10.06.2020 accused had sexual intercourse with his minor girlfriend on several occasions and thereby committed the aforesaid offences.