RENJINI SUNIL Vs. STATE OF K ERALA

JUDGEMENT

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

(2.) Petitioners are accused Nos. 2 to 6 in Crime No.116 of 2020 of Ambalappuzha Police Station. The above case is registered against the petitioners and others alleging offences punishable under Sections 363 of IPC and Sections 3 , 10 and 11 of the Prohibition of Child Marriage Act 2006. The offence under Section 7 r/w Section 8 and Section 18 of the POCSO Act is also alleged against the petitioners.

(3.) The prosecution case is that the first accused with an intention to marry the victim girl, kidnapped the girl on 21.1.2020 at 9 a.m, from her lawful guardianship. It is also alleged that the first petitioner married the minor victim girl with the consent of the petitioners herein. The first petitioner is the mother of the first accused. The second petitioner is the father of the first accused. The third and fourth accused are the brother and sister of the victim. The 5 th petitioner is the Poojari of a temple from where the alleged marriage solemnized.