SIJIN THOMAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant herein is the accused in Crime No.318 of 2018 registered at the Karikkottakari Police Station under Sections 366A of the IPC and Sections 7 , 8 and 11(iv) r/w. Section 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The above crime was registered on the basis of information furnished by the mother of the minor girl. She states that the marriage between the applicant and her younger daughter was fixed. Later, they took a decision not to solemnize the marriage due to the bad antecedents of the applicant. On 20.10.2018, when she returned back home with her elder daughter, she had occasion to see the applicant and her daughter having a conversation sitting in the drawing room of her house. The girl was warned. It is alleged that on the same day, at 6.10 p.m., the daughter went away with the applicant. They stayed together till 25.10.2018, on which day, they returned back together. Stating these allegations, information was furnished and the crime was registered.