YADHUKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in crime No.344/2021 of Kareelakulangara Police Station, Alappuzha, which is registered for the offences punishable under Sections 447, 376(2)(n)(3), 354A(1)(i), 354B and 354D(1)(i) IPC and Sections 4(2) r/w 3(a), 6 r/w 5(j)(ii), 8 r/w 7, 10 r/w 9(1) and 12 r/w 11(iv) of PoCSO Act.

(2.) It is alleged that the petitioner promised to marry the minor victim aged below 16 years. On 15.11.2020 at 12.00 midnight, trespassed into the courtyard of her house and with an intention of subjecting her to forceful sexual intercourse asked her to come out of the house and hugged her in the courtyard and also removed her clothes and had sexual intercourse with her. Thereafter, on several days he repeated the act and ultimately, the victim girl become pregnant and thereby the accused committed the aforesaid crime.

(3.) The main contention of the learned counsel for the petitioner is that he is only 20 years old and is in custody from 30.06.2021 onwards. So taking into account the period of confinement already undergone by the petitioner, bail has to be granted.