AKTHAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos. 2 and 3 in Crime No. 137 of 2020 of Mannarkkad Police Station. The above case is registered against the petitioners and another alleging offences punishable under Sections 376, 363 Indian Penal Code (IPC) and Section 6(1) read with 5(1) of Protection of Children from Sexual Offences Act, 2012. The offences under Sections 9, 10 and 11 of Prohibition of Child Marriage Act is also alleged against the petitioners.

(3.) The prosecution case is that, the victim, who is the daughter of the petitioners is a minor girl. With connivance of the petitioners the marriage between the victim and the 1st accused was conducted by the petitioners. This is the sum and substance of the allegations against the petitioners.