ARUN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.656 of 2020 of Thumba Police Station, Thiruvananthapuram. The above case is registered against the petitioners alleging offences punishable under Sections 3, 4, 7, 8 & 21 of the Protection of Children from Sexual Offences Act, 2012. The offences under Sections 9, 10 & 11 of the Prohibition of Child Marriage Act, 2006 and Section 376 IPC is also alleged.

(3.) The prosecution case is that the 1st petitioner committed rape on the victim girl. It is also alleged that the 1st petitioner married the minor girl and thereafter committed the offence. The further case is that now the 1st petitioner abandoned the minor girl. The petitioners 2 to 5 aided the 1st accused.