MIHTHAB HUSSAIN P. Vs. ADMINISTRATOR

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.8/2022 of Kalpeni Island Police Station, Lakshadweep registered for offences under Ss. 4, 6, 5(l), 5(j)(ii) of the Protection of Children from Sexual Offences Act, 2012 and Ss. 376, 448 and 342 of the Indian Penal Code, 1860.

(3.) Petitioner was arrested on 25/3/2022. Sri.Saiby Jose Kidangoor, the learned counsel for the petitioner submitted that already 90 days have elapsed and the final report has not yet been filed. Accordingly he seeks the benefit of Sec. 164(2) of the Code of Criminal Procedure, 1973 for statutory bail.