MAHESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in crime No.428/2021 of Pallikkal Police Station. The above case is registered against the petitioner alleging offences punishable under Section 366, 376, 376(2)n of the Indian Penal Code and under Section 8, 7, 6, 5(l), 4 and 3(a) of the POCSO Act.

(3.) The prosecution case is that the petitioner committed sexual assault on the defacto complainant promising that he will marry her. It is alleged that the petitioner took the victim in a scooter to Varkkala beach and to other places. The allegation is that the petitioner committed rape on the victim on 08.11.2020, 10.11.2020, 11.11.2020 and 12.11.2020. The petitioner is aged 20 years.