SUJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under ? 439 of the Cr.P.C .

(2.) The applicant herein is the accused in Crime No.1248 of 2018 of the Adoor Police Station registered under Sections 363 and 376 of the IPC and Section 5(1) r/w. Section 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution allegation is that on 11.05.2018, the applicant enticed the 3rd respondent, took her to various places and subjected her to sexual intercourse on a promise of marriage. The applicant was arrested on 27.09.2018 and he remains in custody.