AMIRITHESH.V Vs. STATE OF KERALA

JUDGEMENT

(1.) This application for bail has been filed by the accused in Crime No.1347/2021 of Mattancherry Police Station under Section 439 of Cr.P.C.

(2.) The offences alleged against the accused are under Sections 376, 376(2)(n), 376(3), 354, 354(A)(2) read with Section 354(A)(1)(i) of the IPC and Section 4(2) read with Section 3(a), 6(1) read with Section 5j(ii) 5(l) of the Protection of Children From Sexual Offences Act.

(3.) The prosecution case in short is that the accused got acquaintance with the victim who is aged below 16 years and committed rape on her on three days from 2.7.2021 during night between 1 a.m. and 2.30 a.m., against her consent, as a result she became pregnant and there by committed the offence.