IBRAHIM KHALID Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has been arrayed as the sole accused in the instant Crime No.664/2019 of Aroor Police Station, Alappuzha, which has been registered for offence punishable under Sec.366A of the IPC.

(2.) The prosecution case in short is that the petitioner/accused aged 26 years, by inducing the minor victim girl had taken her to a distant place from her parental residence near Aroor, etc. It appears that after investigation, the FIR has been registered on the basis of the complaint/FI Statement given by the mother of the girl and that the police had apprehended the petitioner and the girl at Vijayawada, when they were on the way to Delhi. It further appears that the petitioner has been arrested on 14.06.2019 and has been under judicial custody since then.

(3.) It is further urged by the petitioner's counsel that now the matter has been settled between the petitioner and the girl's parents and the mother of the victim has sworn to Annexure B affidavit stating that they made earlier allegations which led to the crime only out of misunderstandings and that she has no objection in the grant of bail to the petitioner.