LAWS(KER)-2022-7-42

XXXXXXXXXX Vs. STATE OF KERALA

Decided On July 26, 2022
Xxxxxxxxxx Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 2nd accused in Crime No.331/2022 of the Mannarkkad Police Station, Palakkad, alleging offences under Ss. 376(2)(n), 376(3) and 506(i) r/w Sec. 34 of the Indian Penal Code, 1860 and Sec. 4(2) r/w Sec. 3(a), Sec. 6(1) r/w Sec. 5(1), Sec. 17 r/w Sec. 16, Sec. 12 r/w Sec. 11(i) and (iii) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that the 1st accused in the crime was introduced by the 3rd accused and thereafter, the victim fell in love with the 1st accused and from 21/2/2022 to 28/3/2022, petitioner engaged in sexual intercourse with the 1st accused in the presence of the victim and induced her to have a physical relationship and thereby, committed the offences alleged against her.