SUBEESH P.M. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.725/2023 of Koyilandy police station, alleging commission of offences under Ss. 450, 376(2)(h), 376(3), 363 of the Indian Penal Code and Sec. 6 r/w. 5(I) of the POCSO Act.

(3.) Allegation against the petitioner is that the petitioner committed penetrative sexual assault on the victim, aged about 15 years, on several occasions. It is the case of the petitioner that the petitioner and the victim's mother were classmates and recently, they re-established their friendship and since the father of the victim is no more, the petitioner supported the family of the victim and he was in a cordial relationship with the victim and her family. It is the case of the petitioner that since the petitioner rejected proposal of the victim's mother for marriage, a false case has been foisted against him.