RAMESH.V.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.15 of 2020 of Chittarikal Police Station, Kasargod District. The above case is registered against the petitioner alleging offences punishable under Sections 376(2)(n) of the Indian Penal Code (IPC) and Section 5(l)(n) r/w. Section 6(i) of the Protection of Children From Sexual Offences Act (POCSO Act).

(3.) The prosecution case is that, the petitioner had an illicit relationship with the victim girl. The victim girl was a minor aged 17 years at that time. The prosecution case is that, on several occasions in between 6.12.2019 and 18.1.2020, the petitioner committed rape on the minor victim aged 17 years. Hence, the petitioner committed the said offence.