SREEJITH UNNI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed against the order in Crl.M.P.1060/2020 in Crime No.1395/2020 of Poojappura police station by which the bail order was cancelled.

(2.) Petitioner is arraigned as first accused in Crime No.1395/2020 for the offence punishable under Sections 363, 368, 341, 506 and 376 IPC and Section 4 r/w 3, 17 r/w 16, 21 r/w 19 (1)(b) of the PoCSO Act. It is alleged that in between 31.7.2020 at about 4.00 pm and 4.8.2020 on 9.00 pm, petitioner kidnapped a minor girl from the lawful guardianship of her parents and thereafter committed aggravated penetrative sexual assault and rape upon her. The other accused aided the first accused and also wrongfully restrained and threatened the de facto complainant.

(3.) Petitioner was arrested on 14.8.2020 in the above crime and as per the order in Crl.M.P.1060/2020 the Additional Sessions Judge for Trial of Cases relating to Atrocities and Sexual Violence Against Women and Children, Thiruvananthapuram released him on bail. Copy of the said order is produced as Annexure-A1.