AJITH R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the sole accused in Crime No.219 of 2022 of Adoor Police Station, Pathanamthitta District, alleging commission of offences under Ss. 450, 376(2)(n), 384, 354D, 363 and 506(1) of the Indian Penal Code and Sec. 4 read with Sec. 3(a), Sec. 6 read with Sec. 5(I), Sec. 8 read with Sec. 7 and Sec. 12 read with Sec. 11(iv)(v) of the POCSO Act, 2012.

(3.) The gist of the allegation against the petitioner is that after befriending the minor victim over social media, the petitioner trespassed into the house of the minor victim and committed sexual assault and rape on her. It is also alleged that thereafter the petitioner threatened the victim by stating that her intimate pictures will be circulated on social media and obtained money and valuables including a gold chain from her. It is also alleged that the petitioner stalked the victim on 19/1/2022 and thereafter the above crime was registered against the petitioner.