IBRAHIM KHALEEL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant herein is the accused in Crime No.484 of 2018 of the Vidyanagar Police Station registered under Ss. 366, 376 of the IPC and S. 5(1) r/w. S. 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) According to the victim, who is a minor girl, she has been in love with the applicant herein. The parents of the applicant met her parents and requested that an engagement ceremony be conducted so that the marriage can be solemnized as and when the girl attains majority. The parents of the victim was not agreeable to the said suggestion. This resulted in the victim picking up a fight with her parents. When she was beaten up by her father, she called up the applicant and threatened that she would commit suicide. According to her, the applicant came to her rescue and they went to Chikmagalur in a car. She also states that they had a physical relationship. Based on information furnished by the father of the victim, the crime was later registered. The girl was traced out and when she refused to live with her parents, she was housed in a care home. Even in her 164 statement, she blames her parents and contends that she plans to get married to the applicant.