ATHUL RAJ B. 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 1st accused in Crime No.198/2022 of Nagaroor Police Station, Thiruvananthapuram District for offences under Ss. 366, 376(2)(n) and 34 of the Indian Penal Code, 1860 and Sec. 4 r/w.3(a), 6 r/w.5(1), 17 r/w.16 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that the petitioner, with the intention to commit rape on the minor victim kidnapped her and committed rape on her on 27/11/2022, 5/2/2022, 20/4/2022 and on other days also.