MUHAMMED RASHIK K Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in crime No. 542 of 2020 of Mannarkad Police Station, Palakkad District. The above case is registered against the petitioner alleging offences punishable under Section 376 (2)(n) of the Indian Penal Code ( IPC ), Section 6 read with Section 5(l) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, the petitioner married the victim on 29.05.2016, when the victim was minor. It is alleged that the petitioner sexually abused the victim, when she was minor.