RENJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused in Crime No.960/2011 of Idukki police station, registered for the offences under Sections 376 and 363 and Section 23 of Juvenile Justice (Care and Protection) Act. The prosecution case is that petitioner kidnapped a minor girl aged less than 16 years, from the lawful custody of her parents and took her to Kannur and committed rape and thereby committed the offences. PETITIONER was arrested on 17/1/2012 and has been in custody since then. Though petitioner had earlier filed B.A.1445/2012, by Annexure-A2 order dated 12/3/2012, it was dismissed.

(2.) LEARNED counsel appearing for the petitioner and learned Public Prosecutor were heard.