ISHAQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the accused in Crime No.786/2014 of Parappanangadi Police Station, Malappuram District. Offences alleged are under sections 366 and 376 of IPC, section 5 r/w 6 of POCSO Act and section 23 of Juvenile Justice Act.

(2.) THE petitioner has been in custody since 26.03.2014.

(3.) THE victim is aged about 17 years. It is alleged that the victim and accused were in love. It is alleged that one day she accompanied the accused on his bike and she was taken to the house of one of his friends and from there he had sexual intercourse with her without her consent and against her will.