PUTHUKKATTU PAREEKUTTY ALIYAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No. CR 346/11N.PRR.CBCIDHH2, Ernakulam, alleging offences punishable under Ss. 366A, 354, 376(2)(g), 506(1) and Sec. 342 of the Indian Penal Code, 1860.

(3.) The prosecution case is that between 3/5/2010 and 1/1/2011, the accused committed rape on the minor girl aged only 16 years at a hotel in Ernakulam. According to the prosecution, victim was subjected to rape by several persons on several days during the aforenoted period, and the crime was registered arraying 153 accused of which many had absconded. Petitioner is accused No.31 who has been absconding from 2011 onwards.