VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.1664 of 2020 of Parassala Police Station, Thiruvananthapuram. The above case is registered against the petitioner alleging offences punishable under Sections 363, 376(2)(i) IPC and Section 4 r/w Section 3 of the Protection of Children from Sexual Offences Act (for short 'POCSO Act').

(3.) The prosecution case is that on 3.9.2020 at about 10 hours, the petitioner kidnapped the victim minor girl aged 14 and committed sexual assault and rape on her and thereby committed the above said offences.