BALACHANDRAN 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 accused in Crime No.772 of 2021 of Cheruthuruthy Police Station, Thrissur District registered for offences under Ss. 450, 354-A(1), 354-D(1)(i), 376 and 376(3) of the Indian Penal Code, 1860 and Ss. 4, 3(a), 10, 9(l), 12 and Sec. 11(iv) of the Protection of Children from Sexual Offences Act, 2012.

(3.) Prosecution case is that on various dates prior to 13/9/2021, petitioner trespassed into the house of the victim and committed rape on the victim, who is a minor aged 13 years.