FASAL K. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in crime No.42/2021 of Pandikad Police Station. The above case is registered against the petitioner alleging offences punishable under Section 354 D(1), 354D(1)(i), 354(D)(2), 366, 376(2)(n) of the Indian Penal code and Section 5(i) r/w Section 6(1),11(iv) r/w Section 12 of the POCSO Act.

(3.) The prosecution case is that the petitioner contacted the victim regularly through mobile phone and on a day in the month of August, 2020, she was called to Malappuram and thereafter taken to Kakkanad and then committed rape on her. It is alleged that the petitioner committed rape on her at his residential place at Pandikkad. Thus, it is alleged that the accused committed the offence.