SUNIL ALPHONSE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the 2nd accused in Crime No.236/2014 of Valiyathura Police Station, Thiruvananthapuram District. Offences alleged are under sections 366A and 376D of IPC and section 3 r/w 4 of POCSO Act.

(2.) THE petitioner has been in custody since 28.02.2014.

(3.) THE learned Public Prosecutor points out the gravity of the offence that the victim girl is aged only 16 years and that she was gang raped by the accused persons. It is pointed out that there is no likelihood of filing the charge sheet immediately within the statutory period.