MRUTHUL M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Crimial P.C.

(2.) The applicant herein is the accused in Crime No.1187/2018 of the Valapattanam Police Station registered under Sections 450, 376 and 201 of the Penal Code and Sections 3(a) r/w. 4 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The victim in the instant case is a minor girl aged 16 years. The applicant herein is a young man aged 20 years. He is alleged to have contacted the victim through Whatsapp and they got acquainted. In the month of Oct., 2018, the applicant is alleged to have trespassed into her residential home and subjected her to penetrative sexual intercourse. Based on the complaint lodged by the girl, the subject crime was registered on 6.12.2018. The applicant was arrested in connection with the aforesaid crime on 6.12.2018 and he remains in custody.