MUHAMMED AJMAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) Petitioner is the sole accused in Crime No. 12 of 2021 of Pattambi Police Station registered for the offences punishable under Sections 363, 376(1) and 376(3) of Indian Penal Code and Section 4(2) read with Section 3(a) of Protection of Children from Sexual Offences Act.

(3.) The prosecution allegation is that, the petitioner, who is aged only 19 years, enticed a girl aged 15 years and took her to a lodge at Pattambi and committed rape on her under the promise to marry her and thereby committed the aforesaid offences.