JAYANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 1st accused in Crime No.507 of 2019 of Ariyancode Police Station, Thiruvananthapuram District, alleging offences under Sec. 376(f)(i)(h) and Sec. 313 of the Indian Penal Code, 1860 apart from Sec. 6, Section5j(iii)(1), Sec. 21(1), Sec. 21(9) and Sec. 19 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the prosecution, the accused committed penetrative sexual assault on the victim during the period when she was studying in 7th standard till 12th standard and thereafter when she became pregnant in the year 2014, the petitioner and the other accused including the mother of the victim cause her to abort the pregnancy, thereby committing the offences alleged.