ALBIN BIJU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No. 329/2022 of Enathu Police Station, Pathanamthitta, alleging offences punishable under Ss. 366A and 376DA of the Indian Penal Code, 1860, apart from Ss. 3(a), 4(2), 5(g) and 6(l) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that the 1st and 2nd accused had, under the guise of returning the gold ornaments pledged by the victim, brought her to her house, which was under construction and committed rape on her and thereby committed the offences alleged.