SAJEER@UMMER SAJEER 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.173 of 2020 of Kolathur Police Station, Malappuram. The above case is registered against the petitioner alleging offences punishable under Section 366, 376(1) of IPC and Section 4 r/w.3(a), Sec.17 r/w.16(3) of the Protection of Children from Sexual Offences Act (for short 'POCSO Act').

(3.) The prosecution case is that in August, 2016, the accused herein with intention to commit the offence, took the victim girl, who is a minor in an autorikshaw and taken to a quarters in Angadippuram with the help of 2nd accused and committed raped without her knowledge and consent.