SHAFEEQ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.370/2022 of the Aluva East Police Station, Ernakulam. The offenses alleged against him are under Ss. 354A(1)(i) and 376 r/w Sec. 376(3) of the Indian Penal Code and Ss. 3(a), 3(b), 4, 6, 5l, 5n, 8 and 7 of Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that on 14/2/2022, at 11:00 p.m., and in the night of 15/2/2022, while the victim was lying inside the bedroom of the accused, he committed rape on her.