XXXX Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.522 of 2021 of Valanchery Police Station, Malappuram District, alleging commission of offences under Ss. 376AB and 376(2)(f)(n) of the Indian Penal Code S.6 read with Sec. 5(l)(m(n) of the Protection of Children from Sexual Offences Act and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015. The allegation against the petitioner is that he committed sexual assault and rape on the minor victim girl, who is none other than his daughter from his second marriage.

(3.) The learned counsel for the petitioner submits that the allegations are completely false. It is submitted that the medical report of the victim does not support the allegations. It is submitted that the allegations came to be raised only on account of the fact that the petitioner was spending some money for the marriage of his daughter from his first marriage. It is submitted that the marriage of the daughter from his first marriage was solemnized on 24/11/2021. It is submitted that the petitioner has completed 86 days in custody as on date and further detention is not necessary for the purpose of investigation of the case.