RIBIN T B Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.668 of 2020 of Thankamani Police Station, Idukki. The above case is registered against the petitioner alleging offences punishable under Section 376(1), (2),(i),(o) IPC and Sec.4 r/w Sec.3, Sec.6 r/w. S.5(l) of the Protection of Children from Sexual Offences Act (for short 'POCSO Act').

(3.) The prosecution case is that the petitioner and the victim girl are neighbours. They were in love from 2017 onwards. While so on 14.2.2020 the accused has taken the victim girl to his house and thereafter committed rape. At that time the victim girl was studying in 10th standard. Thereafter in July, 2019 the accused reached the hostel of the victim girl and took her to a lodge at Lissie Junction, Ernakulam and committed rape. It is the further case of the prosecution that during February, 2020 the accused met with an accident. At that time, he was undergoing treatment at Chazhikattu hospital, Thodupuzha. On 13.2.2020 the accused has repeated the offence towards the victim from the hospital room. Hence, it is alleged that the petitioner committed offence.