XXX 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 sole accused in Crime No.433/2022 of Pattambi Police Station, Palakkad. The offences alleged against the petitioner are under Ss. 3(a), 4(2), 5(i), Sec. 8 r/w Ss. 9(i)(n) (p),10 and Sec. 12 r/w Sec. 11(iv) of the Protection of Children from Sexual Offences Act, 2012 and Ss. 354, 376 (2)(n) and 363 of the Indian Penal Code, 1860, apart from Sec. 57 of the Kerala Police Act.

(3.) According to the prosecution, on 30/6/2022, the accused eloped with the victim and sexually misused her on an alleged promise of marriage and thereby committed the offences alleged against him.