(1.) Petitioner who is the accused in Crime No.107/07 of Karunagappally Police Station for offences punishable under sections 366A and 376 IPC, seeks his enlargement on bail. The occurrence took place on 29.1.2007. The petitioner was arrested on 31.1.2007.
(2.) Learned Public Prosecutor opposed the application.
(3.) The case of the prosecution is that at about 9.30AM on 29.1.2007, petitioner induced the minor daughter of the de facto complainant to go with him on a false promise that he would marry her and after taking her in his car to the house of his paternal aunt, ravished the girl.