ANURAG Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1585/2021 of Maradu Police Station, Ernakulam District alleging commission of offences under Sec. 57 of the KP Act altered to Ss. 370, 363, 366(A), 354(A)(1)(ii), 354B, 354D and 376 of the Indian Penal Code and Ss. 4 r/w. Sec. 3(a), 8 r/w. Sec. 7, 12 r/w. Sec. 11(iv) of Protection of Children from Sexual Offences Act, 2012.

(3.) The allegation against the petitioner is that he got acquainted with the victim girl in the year 2019 and developed a friendship. Though the victim girl was dissuaded from the relationship by her parents, she again started having a friendship with the petitioner after she joined for a Hotel Management Course at Ernakulam. It is alleged that on knowing about the relationship with the petitioner, the victim was terminated from her trainee position at the Hotel where she was working and on that day she contacted the petitioner and went with him to Trichur. It is alleged that the petitioner sexually abused the victim at the house of his uncle in Thrissur and thereafter, when the victim was traced out on the basis of a man missing complaint given by her father, she had given the information which led to registration of the aforesaid crime.