NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has been arrayed as the sole accused in Crime No.413/2019 of North Paravur Police Station, Ernakulam District, which has been registered for offences punishable under Sections 342, 323 and 326A of IPC and Section 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(2.) The prosecution case in short is that the petitioner is the step father of the minor victim girl, aged 13 years and that on 4.4.2019 at 3.00 p.m., the petitioner/accused had wrongfully confined the minor victim girl, aged 13 years in their house and sprinkled chilly powder on her eyes and thereby committed the above said offences.

(3.) The petitioner's counsel would point out that the above said allegations have been falsely foisted on him out of difference of opinion and further that there are no medical records which even remotely indicates any injury being suffered by the victim in this crime. Further the petitioner has been under judicial custody since 4.4.2019 and the learned counsel urged that continued detention of the petitioner is not necessary and that this Court may grant him regular bail subject to the stringent conditions.