RAJEESH V.A Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the accused in Crime No.2248/2021 of Thiruvalla Police Station, Pathanamthitta District alleging commission of offences under Ss. 341, 450, 506(ii) and 376(2) (n) of the Indian Penal Code.

(3.) The allegation against the petitioner is that, from the year 1999, when the victim was studying in the VIIIth Standard, the petitioner had sexually abused her on several occasions as detailed in the First Information Statement. It is alleged that, on one day in January of 2021, when the victim was returning from a shop, the petitioner again demanded a relationship with her and this prompted the victim to reveal all incidents of abuse from 1999 onwards to her husband and thereafter, the information which led to the registration of the crime was given.