JINEESH SUREDNRAN Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) This application is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The applicant herein is the sole accused in Crime No.522 of 2018 of the Adimaly Police Station, registered under Section 7 read with Section 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The victim in the instant case is a girl aged about 17 years and 11 months. She was in love with the applicant herein, who is aged 25 years. They have been in a relationship since she was in the X standard. In her complaint, she alleges that she used to call the applicant over phone. On 9.9.2018, she called the applicant herein and invited him to her home. She opened the rear door and both of them sat in the work area. It is alleged that the applicant herein kissed her and when he attempted to hug the victim, her father called her. She further alleges that the applicant even on previous occasions has kissed her. However, she asserts that he has not committed any other aggravated sexual act.