KHALEDUR RAHMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is indicted for the offences of kidnapping and rape of a minor and seeks reprieve from detention. He claims that he had validly married the victim under the personal laws applicable to them. Despite the victim being a minor, petitioner urges that he be granted regular bail as the prosecution is inherently illegal.

(2.) Petitioner is facing an investigation into the alleged commission of offences punishable under Sec. 366, 376(2) (m) and 376(3) of the Indian Penal Code, 1860 and under Sec. 5(j)((ii), 5(i) and sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for short 'the POCSO Act') in Crime No.1604 of 2022 of Thiruvalla Police Station.

(3.) According to the prosecution, the accused had abducted the minor victim, who is a native of West Bengal, and committed repeated penetrative sexual assaults during the period before 31/8/2022, due to which the victim became pregnant and thereby, the accused committed the offences alleged.