NIBI @ BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein stands arrayed as the sole accused in Crime No.638/2018 of Mararikulam Police station, Alappuzha District for offences punishable under sections 366 , 376(2)(j) of I.P.C, Section 3(a) read with Section 4 of the Protection of Children from Sexual Offences Act, 2012 and Section 67B of the Information Technology Act, 2000.

(2.) The allegation is that on 02.05.2018 at 10.00 a.m, accused enticed a 17 years old girl, took her to a lodge and had physical relationship with her. There is a further allegation that he allegedly took her photograph on the mobile phone and threatened her. Pursuant to the complaint lodged, crime was registered and the petitioner herein was arrested on 08.05.2018. He is in custody since then. He seeks bail.

(3.) Heard the learned counsel for the petitioner and learned Public Prosecutor.