ABDUL GADHAF MANNIL Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the 59th accused in Crime No.111/2011 of CB CID HHW -II, Ernakulam (Crime No.346/2011 of North Paravur Police Station). The offences alleged against the accused therein including the petitioner herein are punishable under Secs.366A, 354, 342, 323, 372, 373, 376 (ii)(g), 376, 511 of 376, 377, 506(i) and 106 r/w 34 of IPC and Secs.4, 5 and 6 of ITP Act and Sec.23 of Juvenile Justice Act.

(2.) THE crime was registered on 7.3.2011 based on the statement given by the minor girl aged 16 years that she was raped by several persons including the petitioner herein from different places since March 2009. It is alleged that her own father compelled the victim girl to have sexual intercourse with other persons. The investigation was conducted by several police officers. Charge sheets were filed against some of the accused persons and the accused in some of the cases were convicted by the learned Sessions Judge. A direction was issued by this Court that the investigation shall be completed and charge sheet shall be filed at the earliest. Recently, as per order dated 11.4.2014, this Court allowed the investigation to be headed by Sri.K.G.Simon, Superintendent of Police, CB CID, HHW - II, Ernakulam. It was stated that altogether 105 accused were arrested. Among them, petitioner is A59.

(3.) LEARNED counsel for the petitioner submits that the petitioner will abide by any condition and that he will not leave the country and so, he may be granted bail.