XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.361/2022 of Cumbummettu Police Station, Idukki. The offences alleged against the petitioner are under Ss. 376(1), 376(3) of the Indian Penal Code, 1860 and Ss. 3A, 4, Ss. 5(j), 5(q) Sec. 6 and Sec. 9(l) of the Protection of Children From Sexual Offences Act, 2012.

(3.) The prosecution case is that the accused after promising to marry, committed rape on the minor victim, when she was only 16 years old and thereafter the minor victim gave birth to a child on 20/5/2022.