VIJAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.883/2021 of Munnar Police Station, Idukki District alleging commission of offences under Ss. 366 (A), 354 D (i) (ii), 376 (1) (2) & (n) of the Indian Penal Code and Sec. 6 read with 5 (j) (ii), 5 (I) & 12 read with 11 (iv) of the Protection of Children from Sexual Offences Act.

(2.) I have heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) The learned counsel for the petitioner would submit that the petitioner and the victim girl are in love with each other and they intend to get married immediately on the victim girl attaining the age of majority. It is also submitted that the victim girl is pregnant and was living with the petitioner and the case was registered when the petitioner took the victim girl for treatment/consultation to the local hospital. The learned Public Prosecutor does not dispute these facts. The learned counsel for the petitioner also submits that the parents of the petitioner and the parents of the victim girl have agreed to solemnize their marriage immediately after the victim girl attains majority in the month of March, 2022.