JOHNSON 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 2nd accused in Crime No.587/2022 of Thodupuzha Police Station, Idukki, alleging offences under Ss. 366, 370(4), 376(1), 376(2)(n) and 370A r/w Sec. 34 of the Indian Penal Code, 1860 and Sec. 4(1) r/w Sec. 3(a), Sec. 6(1) r/w Sec. 5(j)(ii) and Sec. 17 r/w Sec. 16 of the Protection of Children from Sexual Offences Act, 2012 apart from Sec. 84 of Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) The prosecution case is that the accused, after trafficking the minor victim, aged 15 years, sexually exploited her at a lodge and thereby committed the offences alleged.