MUHAMMED RAHEES Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioner is the accused in Crime No. 36/2025 of Kakkoor Police Station. The above case is registered against the petitioner alleging offences punishable under Ss. 376(1), 376(2)(n), 354D(1)(i), 366 of IPC, 63(1), 63(d)(vi), 64(2)(m), 78(1)(i), 87 of Bharatiya Nyaya Sanhita, 2023 (BNS) and Secs.3(a), 4(1), 11(iv) and 12 of the Protection of Children from Sexual Offences Act.

(3.) The prosecution case is that the accused promised to marry the victim and had sexual intercourse with her on several occasions. The victim is a minor girl. Hence, it is alleged that the accused committed the offences.