SANJO Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the sole accused in Crime No. 865/2012 of Aluva West Police Station who is alleged to have committed offences punishable under Sections 366(2), 365 and 376 of IPC and Section 4 of Protection of Children from Sexual Offences Act, 2012

(2.) THE allegation against the petitioner is that on October, 2012 and November, 2012, he enticed the victim who was aged 17 years and ravished her in a lodge. The petitioner has been in custody from 28.12.2012 onwards.

(3.) THE learned Public Prosecutor very vehemently opposed the petition and pointed out that the offence committed is of grave and serious in nature and the petitioner deserves no sympathy. He had very cleverly enticed away the girl to a lodge and ravished her.