Gopu vs State Of Kerala
2021 Latest Caselaw 14960 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                        CRL.A NO. 460 OF 2021
AGAINST THE ORDER/JUDGMENT IN CRMP 90/2021 OF SPECIAL COURT UNDER
                   POCSO ACT, ALAPPUZHA, ALAPPUZHA
APPELLANT/ACCUSED:

            GOPU, AGED 23, S/O SHIBU, SOORAJ BHAVANAM, PAYIPPADU
            VILLAGE, VEEYAPURAM, ALAPPUZHA.


            BY ADVS.
            AYYAPPAN SANKAR
            S.HRIDYA



RESPONDENTS/STATE, INVESTIGATING OFFICER & VICTIM:

1           STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH
            COURT OF KERALA, ERNAKULAM - 682 031

2           DEPUTY SUPERINTENDENT OF POLICE,
            KAYAMKULAM, ALAPPUZHA - 690 502

3           INSPECTOR OF POLICE/STATION HOUSE OFFICER, HARIPAD
            POLICE STATION, HARIPAD PO, ALAPPUZHA - 690 514



            P.P.SRI.K.B.UDAYAKUMAR




     THIS   CRIMINAL   APPEAL   HAVING    COME   UP   FOR   ADMISSION   ON
15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 460 OF 2021                  2

                                   JUDGMENT

Heard the petitioner and the learned Public

Prosecutor.

2. This Crl.Appeal is against the dismissal of a

regular bail application filed by the petitioner. The

petitioner/the sole accused came up, against whom crime

was registered for the offence under Sections

341,363,376(2) of IPC, S.4(1) r/w 3(a) of POCSO Act and

3(1)(w)(1), 3(2)(v) of SC/ST (POA) Act. The victim is

aged 17 years at the time when she was subjected to the

alleged offence. She is a girl belonged to Scheduled

Caste, Sambava community among Hindus. This would prima

facie show the gravity of the alleged offence.

Investigation is going on and not completed. As such,

the rejection of regular bail application by the learned

Special Judge appears to be well founded. I could not

find any reason to interfere with the order, hence

dismissed.

The Crl.Appeal is dismissed.

Sd/-

                                                  P.SOMARAJAN
msp                                                 JUDGE