SUNITHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.334/2021 of Poovar Police Station. The above case is registered against the petitioner and the other accused alleging offences punishable under Sections 450, 376(2)(n) and 312 IPC and Sections 6, 5(j)(ii), 5(l), 21 and 19 of the Protection of Children from Sexual Offences Act (POCSO Act).

(3.) The prosecution case is that the defacto complainant, a minor girl, was sexually abused by one of the accused. She became pregnant. The petitioner is a doctor. The allegation against the petitioner is that she gave medicines to the defacto complainant for aborting the pregnancy. It is also alleged that the petitioner has not informed the police about the same.