MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure.

(2.) The petitioner herein is the sole accused in Crime No.692 of 2017 of the Bekal Police Station, registered under Section 376 of IPC.

(3.) The aforesaid crime was registered based on information furnished by a girl aged 15 years. According to the victim, she is now studying in the IX standard. While she was studying in the VII standard, her mother had left her. It is alleged that some time in the year 2010, while the victim was at her uncle's house, the petitioner herein took the victim to his house and subjected her to sexual abuse. When she found it difficult to concentrate on her studies, she was taken by her father to a Doctor. The victim is alleged to have disclosed the sexual abuse to which she was subjected to, to the doctor who in turn directed her to the Childline. Her statement was recorded and later, the victim was referred to the police and based on her statement, the instant Crime was registered.