MUHAMMED SHAMNAD Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.494/2021 of Kottakkal Police Station, Malappuram District, alleging commission of offences under Ss. 376(1), 342 & 448 of the Indian Penal Code and Sec. 5, 5(j)(ii), 6 of Protection of Children from Sexual Offences Act.

(3.) The allegation against the petitioner is that the petitioner trespassed into the house of the de facto complainant at about 11.20 p.m., on 8/2/2021 and wrongfully restrained 17 year old daughter of the de facto complainant and sexually assaulted her and committed rape on her, following which the victim became pregnant and delivered a baby boy on 20/10/2021.