MOOSA 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.271/2022 of Vellayil Police Station, Kozhikode District. The offences alleged against the petitioner are under Ss. 342, 370(4), 377, 363 of Indian Penal Code, 1860 and Sec. 4 read with Sec. 3(a)(c), Sec. 12 read with Sec. 11(vi) of the Protection of Children from Sexual Offence Act,2012.

(3.) According to the prosecution, between 1/8/2022 and 30/8/2022, the accused kidnapped the minor boy aged 14 years and after confining him in a room, performed oral sex on the boy and also committed penetrative sexual assault and thereby committed the offences alleged.