VISHNU REGHU 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.442/2022 of Kadakkal Police Station, Kollam District. The offences alleged against the petitioner is under Sec. 361 of Indian Penal Code and Sec. 3 r/w 4 of Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution allegation is that the 1st accused abducted the de facto complainant, who was only 15 years in age and committed rape on her.