ANU C @ ANOOP 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 sole accused in Crime No.621 of 2020 of Wadakkancherry Police Station. The above case is registered against the petitioner alleging offence punishable under Sections 363 and 376(1) of the IPC. Offences under Sections 8 r/w.7 and Section 4 r/w.3(a) of the Protection of Children from Sexual Offences Act is also alleged.

(3.) The prosecution case is that the victim girl in this case who is aged 16 committed suicide on 27.5.2020. An FIR is registered u/s.174 Cr.P.C . The girl committed suicide because the father tell her something about her activities on the previous day. Subsequently, the post mortem doctor was questioned by the police. Then it was revealed that there was sexual offences committed on the victim girl. Thereafter on B.A.No.4777 of 2020 3 perusal of the whatsapp message of the deceased girl it is understood that the petitioner has got a love affair with the deceased and there was sexual relationship between the petitioner and the deceased girl. The suicide note was recovered from the body of the deceased in which there is nothing mentioned against the petitioner.