SARANRAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.729/2021 of Vandanmedu police station, Idukki district, alleging commission of offences under Sections 363, 365, 30, 370A, 376(2)(n) of the Indian Penal Code and Section 3(a) r/w.4(2), 51 r/w. 6 of the Protection of Children from Sexual Offences Act.

(3.) Allegation against the petitioner is that, pretending to be in love with the victim girl, who is stated to be 17 years of age (on the date of registration of the First Information Report) the petitioner sexually assaulted her and also committed rape on her during the period from October 2019 till October 2021.