BHAGATH SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail and the petitioner is the sole accused in crime No.408/2024 of Maradu Police Station, Ernakulam.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor, in detail. Perused the relevant materials available.

(3.) The prosecution allegation is that, the petitioner got acquaintance with the victim girl aged 17 years and on a day in the last week of December, 2023, the accused trespassed into the house of the house of the victim and committed rape on her. The sexual assault was repeated on several days at the same place till 21/2/2024 as a result of which the victim became pregnant. Thereby, the prosecution alleges commission of offences punishable under Ss. 376(2)(n) of IPC and Ss. 4, 3(a), 6, 5(j)(ii), 5(l) of the Protection of Children from Sexual Offences Act, 2012.