NIJAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.232/2022 of the Mangalapuram Police Station. The offences alleged against the petitioner are under Ss. 363, 354A(1)(i), 384 and Sec. 506 of the Indian Penal Code, 1860 and Sec. 67B of the Information Technology Act, 2000 and Ss. 8,7,10,9 (l), 12, 11(ii) (iv) and (v) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, petitioner, who is a family friend of the victim had been in acquaintance with her for the last two years and misusing the friendship, committed aggravative sexual assault on the victim, aged 16 years in September 2021 and December 2021 and thus committed the offences alleged.