GOKUL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioner is the sole accused in Crime No.771 of 2018 of Pettah Police Station registered for the offences punishable under Sections 376(2)(n) of the Indian Penal Code and Section 6 r/w Section 5(1) of the Protection of Children from Sexual Offence Act.

(3.) The prosecution allegation is that on 13.09.2016 and 02.10.2016 the victim, who is a minor girl was taken by this petitioner to his house and committed rape on her and thereby committed the aforesaid offences.