KITHAB BISWAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.910 of 2023 of Aluva East Police Station, Ernakulam, alleging commission of offences under Sec. 376 of the Indian Penal Code and under Sec. 3(a) r/w 6 and 5j(ii) of the Protection of Children from Sexual Offences Act.

(3.) The allegation against the petitioner is that the petitioner made the victim to believe that he had legally married her and from the month of July 2022 onwards, they lived together as husband and wife in the house of the accused at Nadia in West Bengal. It is alleged that the victim was impregnated. The petitioner/accused and the victim were thereafter living in a rented house in Aluva. It is submitted that, when the victim was taken to a doctor in connection with her pregnancy, the doctor came to know that the victim was a minor and accordingly, reported the matter to the police leading to registration of the aforesaid crime.