SUNEESH KRISHNAN L.K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant herein is the 2 nd accused in Crime No.1540 of 2018 of the Keezhvaipur Police Station. The above crime was initially registered arraying one Nishan @ Anoop as accused under ? ? 363 and 376 of the IPC and ? ? 4, 3, 12 and 11(iii) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The 1st accused with intent to sexually assault the minor victim is alleged to have enticed the victim to leave her home and come to the Karukachal bus stand. He is alleged to have picked the child in a car driven by the applicant and she was taken to a lodge at Changanassery. While residing together in the said lodge, the 1 st accused is alleged to have sexually assaulted the victim. Based on information given by the minor child, the Crime was registered on 30.10.2018. On questioning the child, she is alleged to have stated that it was in the car driven by the applicant herein that she was taken to the lodge from the bus stand. She also stated that the applicant is a friend of the 1st accused.