REYON ANTONY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.124 of 2022 of Pattanakkad Police Station registered for the offences punishable under Ss. 341, 354, 354A(1)(ii), 354B, 354D, 363, 370A(1), 370(4), 376(3), 376(2)(n) and 506 of the Indian Penal Code, 1860 and also under Ss. 4(2) r/w Sec. 3(a), Sec. 6(1) r/w. Sec. 5(l), Sec. 8 r/w Sec. 7, Sec. 10 r/w Sec. 9(l) and Sec. 12 r/w Sec. 11(iv) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, under the pretext of love, the petitioner forced the victim girl, aged 15 years, to have sexual intercourse with him on 15/2/2022 and thereby committed the offences alleged.