JANEESH K.T Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the accused in Crime No.494/2021 of Thondernadu police station, Wayanad district, alleging commission of offences under Ss. 363, 366A, 450 and 376(2)(n) of the Indian Penal Code and Ss. 5(j)(ii) and (1) and Sec. 11(iv) r/w.12 of the Protection of Children from Sexual Offences Act.

(3.) The allegation levelled against the petitioner is that, he entered into a relationship with the minor victim girl and in between the dates 29/9/2021 to 7/10/2021, trespassed into the house of the minor victim girl and committed penetrative sexual assault on her. It is further alleged that the accused kidnapped the victim and took her to a hill top and there also, he committed the offence of rape.