SHIJAM Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.2297 of 2021 of Nemom, Police Station, Thiruvananthapuram District. The offences alleged against the petitioner are under Sec. 354 (A) (1) (I), 506 r/w 34 of the Indian Penal Code and under Sec. 8 r/w Ss. 7,10 r/w 9 (1) (m), 17 r/w 16 (I) 19 r/w 21(1) of the POCSO Act.

(3.) The prosecution allegation is that the first accused, who is aged 42, committed sexual assault against a minor girl aged 9 years. The 2nd accused arrayed in the FIR was the mother of the victim and was subsequently deleted from the party array.