DARAPAN S. Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.8/2022 registered by Channammanakere Achukattu Police Station, for the offences punishable under Ss. 376(2)(n) , 376(3) of IPC and Ss. 4, 5(J)(II), 5(L), 6 of Protection of Children From Sexual Offences Act, 2012.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of prosecution is that on the complaint of respondent No.2, the police registered the case for the aforesaid offences. It is alleged in the complaint that daughter of the complainant said to be sexually assaulted by the petitioner, after becoming friends though instagram and thereby, the victim became pregnant. After receipt of the complaint on 20/1/2012, the petitioner was arrested and remanded to judicial custody. The petitioner approached the Sessions Judge for bail, which came to be rejected. Hence, he is before this Court.