SREEKUTTAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1928 of 2021 of Kattappana Police Station, Idukki District, alleging commission of offences under Sections 452, 376(1), 376(2)(n) and 115(II) of Indian Penal Code and Section 4(1) read with Section 3(a), Section 6(1) read with Section 5(1) and Section 17 read with Section 16(3) of POCSO Act. The allegation against the petitioner is that the petitioner entered into a relationship with the victim and trespassed into her house and committed penetrative sexual assault on her several times and thereby he committed the offences alleged against him.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is aged 18 and the victim is aged 17. It is submitted that the petitioner and the victim were in a relationship. It is submitted that considering the age of the petitioner, he may be directed to be released on bail as he has already spent 47 days in custody. It is submitted that further custody is not required for the purpose of any investigation.