MUBASHER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail

(2.) The petitioner is the sole accused in Crime No.446/2020 of Bedakam Police Station, Kasargod District alleging commission of offences punishable under Ss. 376(2)(n), 376 (3) of the Indian Penal Code and under Ss. 4(2), r/w 3, 6(1), r/w 5(I), 12 r/w 11(v) of Protection of Children from Sexual Offences Act, 2012.

(3.) The allegation against the petitioner is that 26/7/2020 and later on 22/9/2020, the petitioner committed rape on the alleged victim (who is aged 15 years).