RAHUL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is accused in Crime No.1005/2022 of Chavakkad Police Station. The offences alleged against the petitioner are punishable under Ss. 305, 366A, 354D(1)(i) r/w Sec. 354D(2) and 376(2)(n) of IPC, under Ss. 3(a) r/w Sec. 4(1), 5(l) r/w Sec. 6(1), 11(iv) r/w Sec. 12 of the Protection of Children from Sexual Offences Act, 2012 and under Sec. 3(2)(V) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(3.) The prosecution case is that the accused with sexual intent repeatedly and constantly followed, watched and contacted the deceased victim, who is a member of Scheduled Caste in the pretext of love and fraudulently induced her to have sexual intercourse with him on several occasions. It is further alleged that the victim girl committed suicide when the accused avoided her.