RUHUL AMIN S.K Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in S.C.No. 830/2021 before the Special Court (for the trial of offence against children) Ernakulam. The case arose from Crime No.853 of 2021 of Palarivattom Police Station, Ernakulam District. The offences alleged against the petitioner are punishable under Ss. 354A(2), r/w Sec. 354A(iii), 376(2)(n), 376(3), 506(i) and Sec. 450 of the Indian Penal Code,1860 apart from Sec. 6(1) r/w Ss. 5(j), (ii)(I) Sec. 12 r/w Sec. 11(iii) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that the accused, who is a married man, aged 32, while working as an employee in a poultry shop conducted by the father of the victim, committed rape and aggravated penetrative sexual assault, at the residence of the victim aged was 15 years after showing her porn video's Thereafter, the victim became pregnant and delivered a child also, and thereby the accused committed the offences alleged.