SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No. 61 of 2006 of the Venjaramoodu Police Station for an offence punishable under Sec. 366 I.P.C., seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) Petitioner was figuring as the lover of the 16 year old girl. The girl was missing since 4-10-2006 and was subsequently traced out along with the petitioner on 12-10-2006 . The learned counsel for the petitioner submitted that the petitioner and the alleged victim had been in ardent love and the petitioner even now proposes to marry the girl.