JIBU BENNY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1307/2021 of Kattappana Police Station, Idukki District alleging commission of offences under Sections 450, 363, 365, 366, 368, 376(20(n) and 376(3) of the Indian Penal Code and Sections 4(i) and (ii) r/w. Section 3 (a) and Section 6(i) r/w. Section 5(i) of Protection of Children from Sexual Offences Act, 2012.

(3.) The allegation against the petitioner is that he enticed the victim girl, aged 14 years into a relationship and eloped with her and committed sexual assault and rape on her and thereby committed offences under the aforesaid provisions of law.