JOGA KUMAR BEHRA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail

(2.) The petitioner is the 1st accused in Crime No.1321/2021 of Angamally Police Station, Ernakulam District alleging commission of offences punishable under Ss. 342, 376(2)(n), 376 (3), 366, 370 of the Indian Penal Code and under Ss. 3(a) r/w 4(2), 6 r/w 5(l), 17 r/w 16 of Protection of Children from Sexual Offences Act and Sec. 10, 11 of the Prohibition of Child Marriage Act, 2006.

(3.) The allegation against the petitioner is that the petitioner enticed a minor victim girl aged 15 years, and wrongfully confined her to the bed room of a house belonging to one Sajan and with the instigation of accused Nos. 2 and 3 who are stated to be parents of the minor victim married the minor victim on 5/9/2021 and thereafter subjected the minor victim to sexual intercourse during the period from 30/8/2021 till 10/9/2021.