ANANDHU M. A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Cr.P.C.

(2.) Petitioner is arrayed as an accused in Crime No.554 of 2022 of Adoor Police Station, alleging offences under Ss. 376(2)(f)(n) of the Indian Penal Code, 1860 apart from Sec. 4 r/w Sec. 3(a), Sec. 6 r/w Sec. 5(1) and Sec. 8 r/w Sec. 7 of the Protection of Children from Sexual Offences Act, 2012. Petitioner was arrested on 14/4/2022 and has been in custody since then.

(3.) The prosecution case is that, petitioner had sexually abused the defacto complainant, who is a minor girl of 16 years, after enticing her with a promise of marriage and thereby committed the offences.