JISHNU A.I. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the accused in Crime No.2137 of 2020 of Parassala Police Station registered for the offences punishable under Sections 450, 376(2)(h)(n), 506(1) of the Indian Penal Code and Section 4 r/w Section 3(a) of the Protection of Children from Sexual Offences Act.

(3.) The petitioner has been in custody since 11.12.2020.