XXX 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.272 of 2022 of Muhamma Police Station, Alappuzha, alleging offences under Ss. 7 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The prosecution case is that, on 7/9/2019, the petitioner, who was the lover of the defacto complainant committed sexual assault on her, when she was aged only 17 years, and thus committed the offence alleged.