LAWS(KER)-2022-6-156

RAMEES RAJA Vs. STATE OF KERALA

Decided On June 24, 2022
Ramees Raja Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) his is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.401 of 2022 of Kilikolloor Police Station, Kollam District registered for offences under Ss. 366, 354-D, 376(2)(f) and Sec. 376(3) of the Indian Penal Code, 1860 and Sec. 4 r/w Sec. 3(a), Sec. 6 r/w Sec. 5(p) and Sec. 12 r/w Sec. 11(iv) of the Protection of Children from Sexual Offences Act, 2012.

(3.) Prosecution case is that under the promise of marriage, petitioner committed penetrative sexual assault on the victim, who is a minor girl of 16 years, during the month of November, 2021 after taking her to a vacant house. The petitioner was arrested on 3/5/2022.