YATHU KRISHNAN 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 sole accused in Crime 717/2022 of Adimaly Police Station, Idukki. The offences alleged against the petitioner are under Ss. 366,354A(1)(i), 376 and 506 of the Indian Penal Code, 1860 r/w Sec. 4(1) r/w Sec. 3(a) of the Protection of Children from Sexual Offences Act, 2012

(3.) According to the prosecution, accused committed rape on the minor victim in April 2022 and thereby committed the offences alleged against him.