XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in Crime No. 392/2021 of Vanitha Police Station, Pathanamthitta, registered for the offence punishable under Ss. 376(2)(n) of IPC and Ss. 3(a) r/w 4 of the POCSO Act.

(2.) It is alleged that the accused with the intention of committing sexual abuse upon the minor de facto complainant, pretended love and offered to marry her when she attains the age of majority and had sexual intercourse with her from 2/2/2020 to 2/1/2021 and thereby committed the offence aforementioned. Petitioner was arrested on 3/8/2021. Thereafter he has been under confinement.

(3.) According to the learned counsel for the petitioner, petitioner and the de facto complainant were in love and the petitioner is ready to marry the victim girl when she attains the age of majority.